Central Information Commission
Mrk Ravi vs Ministry Of Culture on 28 September, 2015
Central Information Commission, New Delhi
File No. CIC/SH/A/2014/001976
Right to Information Act2005Under Section (19)
Date of hearing : 28th September 2015
Date of decision : 28th September 2015
Name of the Appellant : Shri K. Ravi,
S/o. Shri Krishna Gounder, 6/10B,
Munusamy Gounder Street, Beerangimedu,
Gingee Taluk, Villupuram District,
Tamilnadu 604 202
Name of the Public : Central Public Information Officer,
Authority/Respondent Archaeological Survey of India,
Archaeological Department, Gingee Sub Circle, Gingee Taluk, Villupuram District, Tamilnadu 604 202 The Appellant was present at the NIC Studio, Villupuram. On behalf of the Respondents, Shri Vardaraj Suresh, APIO was present at the NIC Studio, Villupuram.
Information Commissioner : Shri Sharat Sabharwal This matter, pertaining to an RTI application dated 27.12.2013 filed by the Appellant, seeking information on five points regarding wages paid to him and his hospitalisation, came up today. The Respondents stated that pointwise reply was given CIC/SH/A/2014/001976 to the Appellant by the CPIO on 23.1.2014. The Appellant prayed for direction to the Respondents to provide him a job. He was informed that the Commission was not competent to issue such directives and in case the information sought by him was not provided, he should make a submission concerning the same. In response, the Appellant stated that he was provided the information, but is a poor person and needs a job with the Respondents.
2. Having considered the submissions made before us, we find no substance in this appeal and it is dismissed.
3. Copies of this order be given free of cost to the parties.
Sd/ (Sharat Sabharwal) Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(Vijay Bhalla) Deputy Registrar CIC/SH/A/2014/001976