Central Information Commission
Asangh Ramteke vs Ministry Of Housing & Urban Affairs on 2 June, 2021
Author: Heeralal Samariya
Bench: Heeralal Samariya
के ीय सूचनाआयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नईिद ी, New Delhi - 110067
ि तीयअपील सं ा/ Second Appeal No.: CIC/MOHUA/A/2019/157239
Asangh Ramteke .....अपीलकता/Appellant
VERSUS
Public Information Officer Under RTI,
Addl. General Manager (Planning),
Metro Bhawan, VIP Road, Ramdas Peth,
Nagpur-440010.
... ितवादीगण/Respondent
Relevant facts emerging from appeal:
RTI application filed on : 27.02.2019
CPIO replied on : Not on record
First appeal filed on : 12.08.2019
First Appellate Authority order : Not on record
Second Appeal received at CIC : 27.11.2019
Date of Hearing : 01.06.2021
Date of Decision : 01.06.2021
सू चनाआयु : ी हीरालाल साम रया
Information Commissioner: Shri Heeralal Samariya
Information sought:
The Appellant sought information is as under:
1. Contractor names working in Metro.
2. Name of the contractor employees & their appoint date.
3. Monthly income holiday & other facilities for information of employees.
4. State & Central Govt. given as per norms & rules for fund, amount (total) to Metro Project.
Having not received any response from the PIO, the Appellant filed a First Appeal dated 12.08.2019.
Written submission has been received from PIO, AGM (Plg -I), Maha Metro, vide letter dated 29.05.2021, as under:
FAA, vide letter dated 28.05.2019, held as under:
Grounds for Second Appeal:
The PIO has not provided information to the Appellant.
Relevant Facts emerging during Hearing:
The following were present: -
Appellant: Didn't respond despite calling numerous times.
Respondent: Couldn't be contacted for want of contact details Decision The current milieu of the pandemic COVID-19 has necessitated the Commission to take some extraordinary steps in the disposal of cases to avoid further backlog and delays subverting the very purpose of RTI Act which includes inter alia hearing cases through audio conferencing. The instant case being one such instance where even so both the parties could not be heard for reasons stated above, Commission deems it fit in the interest of the letter and spirit of RTI Act to decide the matter based on the material on record.
In doing so, Commission has perused the case records and on the basis of proceedings during observes that appropriate reply has been provided by PIO to the appellant on 01.04.2019. No further action lies.
The appeal is disposed of accordingly.
Heeralal Samariya (हीरालाल साम रया) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) Ram Parkash Grover (राम काश ोवर) Dy. Registrar (उप-पंजीयक) 011-26180514