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Central Information Commission

R. S. Sravan Kumar vs Parliment Of India on 13 February, 2019

                                  के न्द्रीय सूचना आयोग
                          Central Information Commission
                                बाबा गंगनाथ मागग, मुननरका
                           Baba Gangnath Marg, Munirka
                             नई दिल्ली, New Delhi - 110067



निकायत संख्या / Complaint No. CIC/PAROI/C/2018/616650



R. S. Sravan Kumar                                        ... निकायतकताग /Complainant


                                     VERSUS
                                      बनाम


CPIO, Parliament of India,                                  ...प्रनतवािीगण /Respondents
Rajya Sabha Secretariat,
New Delhi.


Relevant dates emerging from the complaint:


RTI : 21.02.2018             FA    : 20.03.2018               Complaint : 19.04.2018

CPIO : 08.03.2018            FAO : No Order                   Hearing   : 08.02.2019


                                    ORDER

1. The complainant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Dept. of Rajya Sabha Secretariat, New Delhi, seeking information on two points including, inter-alia, (i) whether the Chairman has received any request for disqualification of members of Rajya Sabha under Article 102 or Schedule X of the Constitution of Page 1 of 3 India during 01.06.2014 to 01.02.2018, if so, the name of the complainant and of the member against whom the complaint has been made, and (ii) action taken by the Chairman on such complaints, including, the time limit prescribed as per the law for dealing with the complaints.

2. The complainant filed a complaint before the Commission on the grounds that the CPIO has knowingly provided false and misleading information to him that the Secretariat has not received any such representation/application. He contended that as per the media reports, the Chairman has disqualified 2 members of the Upper House. The complainant requested the Commission to impose penalty upon the CPIO and to take necessary action against the latter under Section 20 of the RTI Act.

Hearing:

3. The complainant was not present despite notice. The respondent Shri Arun Sharma, Director (Coord.) and CPIO, Rajya Sabha Secretariat, New Delhi was present in person.

4. The respondent submitted that as per the reply received from the O/o Chairman, Rajya Sabha, the complainant was informed vide reply dated 20.03.2018 that no representation for disqualification of any Member of Rajya Sabha as sought by him in the RTI application was received by the Chairman. However, on receipt of his first appeal, the matter was re-visited, and a reply was sought from the Table Office Section. Hence, on receipt of the requisite information from the Section, concerned, a point-wise reply was furnished to the complainant vide letter dated 28.03.2018.

Decision:

5. The Commission, after hearing the submissions of the respondent and perusing the records, finds that an appropriate reply has been provided to the appellant by the respondent. Hence, no further intervention of the Commission is required in the matter.

6. With the above observations, the complaint is disposed of.

7. Copy of the decision be provided free of cost to the parties.

Sd/-

Sudhir Bhargava (सुधीर भागगव) Chief Information Commissioner (मुख्य सूचना आयुक्त) दिनांक / Date 11.02.2019 Authenticated true copy (अनभप्रमानणत सत्यानित प्रनत) S. S. Rohilla (एस. एस. रोनिल्ला) Dy. Registrar (उि-िंजीयक) 011-26186535 / [email protected] Addresses of the parties:

1. The Central Public Information Officer (CPIO), Parliament of India, Rajya Sabha Secretariat, Parliament House, Annexe, New Delhi- 110001.

2. Shri R. S. Sravan Kumar Page 3 of 3