Central Information Commission
Shri. Vishnu Narayan Shivpuri vs Cbi on 2 April, 2012
Central Information Commission, New Delhi
File No.CIC/SM/A/2011/000659
Right to Information Act2005Under Section (19)
Date of hearing : 2 April 2012
Date of decision : 2 April 2012
Name of the Appellant : Shri Vishnu Narayan Shivpuri,
H6/3, Paper Mill Colony,
Lucknow.
Name of the Public Authority : CPIO, Central Bureau of Investigation,
Anti Corruption Branch, 7,
Naval Kishore Road, Lucknow - 226 001.
The Appellant was present.
No one was present on behalf of the Respondent.
Chief Information Commissioner : Shri Satyananda Mishra
2. The Appellant was present in the Lucknow studio of the NIC. The Respondent had sought adjournment of the case only on the last working day. As per the general policy of the CIC, no such adjournment is ordinarily allowed and, therefore, we decided to go ahead with the hearing of the case.
3. The Appellant was heard. He had asked some 18 questions relating to a variety of issues some of these arising out of some two complaints he had sent on 19 January and 17 April 2010 addressed to the CVO of the National CIC/SM/A/2011/000659 Insurance Company and endorsed both to the CVC and the Director, CBI. Many of his queries did not amount to information being in the nature of either hypothetical questions or seeking the opinion of the CPIO. However, the CPIO had provided some information. The Appellate Authority had endorsed the information provided by the CPIO.
4. After carefully considering the facts of the case, we think that it would be right for the CPIO to provide to the Appellant the photocopy of the entire file in which his two complaints had been dealt with so that he can find for himself whatever the CBI had done in his case. Therefore, we direct the CPIO to provide to the Appellant within 10 working days of receiving this order the photocopy of the entire file including the file noting and the correspondence in respect of the two complaints mentioned above which, reportedly, had been marked to the CBI by the CVC for enquiry.
5. The appeal is disposed of accordingly.
6. Copies of this order be given free of cost to the parties.
(Satyananda Mishra) Chief Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(Vijay Bhalla) Deputy Registrar CIC/SM/A/2011/000659