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Central Information Commission

T C Gupta vs Central Administrative Tribunal on 26 October, 2017

                              Central Information Commission
     Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
                                          website-cic.gov.in

                        Appeal No. CIC/CADMT/A/2017/312501/MP


Appellant                      :       Shri T.C. Gupta, Bangalore
Public Authority               :       CAT, Bangalore


Date of Hearing                :       September 06, 2017
Date of Decision               :       October 13, 2017

Present:
Appellant                      :       Not present
Respondent                     :       Shri P. Damodar, Section Officer - through VC


RTI application                :       03.08.2016
CPIO's reply                   :       24.08.2016
First appeal                   :       26.08.2016
FAA's Order                    :       22.09.2016
Second appeal                  :       07.10.2016


                                            ORDER

1. Shri T.C. Gupta, the appellant, sought one hour inspection of OA number registers from 01.01.2013 till date and copy of order of the competent authority on the basis of which OA numbers were given.

2. The CPIO intimated the appellant that the records had been already inspected by the appellant on 02.08.2016 and on point 2 the procedure mentioned was being followed on the instruction of HoD. Dissatisfied, the appellant approached the FAA. The FAA upheld the CPIO's reply. Aggrieved, the appellant came in appeal before the Commission stating that required information had not been provided by the CPIO.

3. The matter was heard by the Commission. The appellant was not present in spite of the notice of hearing having been sent to him.

4. The respondent stated that the appellant sought inspection of OA numbers register from 01.01.2013 till date on point 1 and the inspection was facilitated to him for 15 minutes. On point 2 he was informed that the instructions of the HoD were being followed. The appellant was not present to put forth his contentions, if any.

5. The Commission observes that the appellant was given an opportunity for inspection but only for 15 minutes, however, the appellant requested for an hour. The Commission, therefore, directs the CPIO to facilitate an inspection of relevant records to the appellant for one hour. The appeal is disposed of (Manjula Prasher) Information Commissioner Authenticated true copy:

Dy Registrar Copy to:
Appellant Shri T.C. Gupta E-43, Golden Enclave Old Airport Road Bangalore-560017 The Central Public Information Officer Central Administrative Tribunal Bengalore Bench 2nd Floor, BDA Commercial Complex Indiranagar, Bangaluru, Karnataka-560038 The First Appellate Authority Central Administrative Tribunal Bengalore Bench 2nd Floor, BDA Commercial Complex Indiranagar, Bangaluru, Karnataka-560038