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Central Information Commission

Lakshmi vs Embassy Of India, Doha, Qatar on 12 January, 2023

                                के   ीय सूचना आयोग
                       Central Information Commission
                            बाबा गंगनाथ माग, मुिनरका
                       Baba Gangnath Marg, Munirka
                        नई द ली,
                              ली New Delhi - 110067

ि तीय अपील सं या / Second Appeal No. CIC/EOIDQ/A/2021/152120

Smt. Lakshmi                                                 ... अपीलकता /Appellant
                                  VERSUS/बनाम

PIO, Embassy of India, Doha-Qatar, MEA                 ... ितवादीगण /Respondent
Through: Shri Subhash Chandra Agrawal            -
Consultant

Date of Hearing                       :   11.01.2023
Date of Decision                      :   12.01.2023
Chief Information Commissioner        :   Shri Y. K. Sinha

Relevant facts emerging from appeal:

RTI application filed on              :   12.09.2021
PIO replied on                        :   23.09.2021
First Appeal filed on                 :   05.10.2021
First Appellate Order on              :   03.11.2021
2ndAppeal/complaint received on       :   02.12.2021
Information sought

and background of the case:

The Appellant filed an RTI application dated 12.09.2021 seeking information on following point:-

Salary certificate or income proof available with Indian Embassy Doha of Mr. D.R. Kiran, Qatar Airways, mobile No. 97455235835. To submit as evidence to court for alimony purpose.

The PIO/Second Secretary(HOC) vide letter dated 23.09.2021 replied as under:-

Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 05.10.2021. The FAA/Counsellor, Embassy of India, Doha-Qatar vide order dated 03.11.2021 held as under:-

Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.

Facts emerging in Course of Hearing:

A written submission has been received from CPIO vide letter dated 03.01.2023 reiterating the above facts.

Hearing was scheduled through virtual means after giving prior notice to both the parties. Both parties are heard through video conference and they reiterated their respective contentions.

Decision:

Perusal of the facts of the case reveals that the Respondent has responded appropriately to the Appellant's query. The response is well within the scope of the RTI Act and suffers from no legal infirmity. Hence there is no reason for intervention in this case, under the RTI Act.

The appeal is disposed off accordingly.

Y. K. Sinha (वाई.

वाई. के . िस हा) Chief Information Commissioner (मु य सूचना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) S. K. Chitkara (एस. के . िचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 2 of 2