Central Information Commission
Sandip Vora vs Central Government Industrial ... on 19 July, 2018
CENTRAL INFORMATION COMMISSION
(Room No.313, CIC Bhawan, Baba Gangnath Marg, Munirka, New Delhi-110067)
Before Prof. M. Sridhar Acharyulu (Madabhushi Sridhar), CIC
CIC/CGITJ/C/2018/618994
Sandip Vora v. PIO, CGITJ
Order Sheet: RTI filed on 25.11.2017, CPIO reply - Nil, FAO - Nil, Second appeal filed on
28.03.2018, Hearing on 18.07.2018;
Proceedings on 18.07.2018: Appellant present from NIC Bhavnagar, Public Authority absent;
Date of Decision-18.07.2018: Disposed of with directions.
ORDER
FACTS:
1. The appellant sought information pertaining to (1) present status of ATA and next hearing date in CGIT Ahmedabad (2) whether it has been transferred to CGIT Ahmedabad and if yes then the copy of transfer (3) third party representation was filed by him and accordingly sought copy of an acceptance of it on the office record or noting copy since this RTI was connected with ATA 848(5) of 2016 filed in EPFAT, New Delhi. The CPIO and FAA did not reply. Being dissatisfied, the appellant approached this Commission.
Decision :
2. The Commission directs the respondent authority to provide complete and point-wise information, within 10 days from the date of receipt of this Order.
Disposed of.
SD/-
(M.Sridhar Acharyulu)
Central Information Commissioner
CIC/CGITJ/C/2018/618994 Page 1