Central Information Commission
Gaya Prasad Gupta vs Bharat Sanchar Nigam Limited on 15 July, 2017
CENTRAL INFORMATION COMMISSION
2nd Floor, 'B' Wing, August KrantiBhawan,
BhikajiCama Place, New Delhi -110066
Tel : +91-11-26186535
Appeal No.CIC/BS/A/2016/001724
Appellant: Gaya Prasad Gupta,
Plot No.-906/S-1,
Opposite Police Chauki,
Shalimar Garden Extension 1,
Ghaziabad-201005
(9452222880)
Respondent: Central Public Information Officer
GM BSNL,
O/o GMTD Mall Road,
Kanpur
Uttar Pradesh.
Date of Hearing: 13.07.2017
Dated of Decision: 13.07.2017
ORDER
Facts:
1. The appellant filed RTI application dated 11.01.2016 seeking a copy of the letter issued by the corporate office regarding charging of the installation fee of Rs. 750/- and the instrument clip charges of Rs. 300/- from the retired BSNL officials; along with details regarding disposal of his protest application dated 20.07.2015.
2. The CPIO response is not on record. The appellant filed first appeal dated 15.03.2016. The FAA responded on 08.04.2016. The appellant filed second appeal on 17.06.2016 before the Commission on the ground that information should be provided to him.
Hearing:
3. The appellant did not participate in the hearing. The respondent participated in the hearing through video conferencing.1
4. The respondent stated that they have provided the sought for information to the appellant on 12.02.2016. Further, they have furnished a reply to the appellant on 10.07.2017 regarding the information on installation/clip charges. The reply given was read out and was found to be satisfactory.
Discussion/ observation:
5. The action/steps taken by the respondent in giving information in response to the RTI application is satisfactory. Decision:
6. No further intervention of the Commission is required in the matter.
The appeal is disposed of. Copy of the order be given to the parties free of cost.
(Radha Krishna Mathur) Chief Information Commissioner Authenticated true copy (S.C. Sharma) Dy. Registrar 2