Central Information Commission
Mrv Rajeswari vs Ministry Of Textiles on 15 June, 2016
CENTRAL INFORMATION COMMISSION
Room No. - 308, 2nd Floor, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi - 110066.
Website: cic.gov.in
File No. CIC/CC/A/2014/002590/KY
Appellant : Ms. V. Rajeswari
178, Rangakonar Street
Katoor, Combatore-641009, Tamilnadu
Public Authority : The Dy. Gen. Manager (Estates) & CPIO
M/o Textiles, National Textile Corporation Limited
Southern Regional Office, NTC House
P.O. Box No. 2409, 35 B. Somsundaram Mill Road,
Coimbatore-641009
Date of Hearing : 15.06.2016
Date of Decision : 15.06.2016
Presence:
Appellant : Absent
CPIO : Absent
FACTS:
I. Vide RTI application dated 20.06.2014, the appellant sought information on 4 issues.
II. CPIO, vide its response dated 25.08.2014, has provided the information to the Appellant.
III. The First Appeal (FA) was filed on 12.09.2014, as desired information not provided.
IV. First Appellate Authority (FAA), is not on record. V. Grounds for the Second Appeal filed on 20.11.2014, are contained in the Memorandum of Second Appeal.
HEARING Appellant as well as respondent opted to be absent despite of our due notice to them.
DECISION It would be seen here that the appellant, vide his RTI Application dated 20.06.2014, sought information from the respondents on four issues. Respondents, vide their response Page 1 of 2 dated 25.08.2014, allegedly provided the required information to the appellant. Being aggrieved by the aforesaid response, FA was filed by the appellant on 12.09.2014 before the FAA, who could not take up the same for its disposal for the reasons best known to him. Hence, a Second Appeal before this Commission.
2. The Commissioner perused the case-file thoroughly; specifically, nature of issues raised by the appellant in his RTI application dated 20.06.2014, respondent's response dated 25.08.2014, other material made available on record and also the grounds of memorandum of second appeal.
3. The Commission is of the considered view that it is a fit case to be remanded back to learned FAA with a direction to dispose of the Appellant's FA filed on 12.09.2014, in accordance with the provisions of RTI Act 2005, within 30 days from the date of receipt of this order under intimation to the Commission. As such, the case is remanded back.
The Appeal is disposed of accordingly.
Sd/-
(M.A. Khan Yusufi) Information Commissioner Authenticated true copy (Krishan Avtar Talwar) Deputy Secretary The Dy. Gen. Manager (Estates) & CPIO M/o Textiles, National Textile Corporation Limited Southern Regional Office, NTC House P.O. Box No. 2409, 35 B. Somsundaram Mill Road, Coimbatore-641009 Ms. V. Rajeswari 178, Rangakonar Street Katoor, Combatore-641009, Tamilnadu Page 2 of 2