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Central Information Commission

Mrvishwas Bhamburkar vs Ministry Of Civil Aviation on 3 March, 2016

                                  CENTRAL INFORMATION COMMISSION
                                  2nd Floor, 'B' Wing, August Kranti Bhawan,
                                    Bhikaji Cama Place, New Delhi -110067
                                              Tel : +91-11-26717355

                                                                            Appeal No. CIC/YA/C/2014/000533


Complainant:               Shri Vishwas Bhamburkar,
                                    R/o B­72, Satellite Centre, Vastrapur,
                                    Ahmedabad­380015 (09898679997)


Respondent:                Central Public Information Officer/Sr.DCOS(CA),
                                    O/o Sr.RDCOS, Bureau of Civil Aviation Academy,
                                    CSIA, Mumbai­400098.




Date of Hearing:                    03.03.2016


Date of Decision:                   03.03.2016


                                    ORDER

Facts:

1. The complainant filed RTI application on 14.08.2014 seeking information on four points and  authenticated certified copies of some of the documents relating to the distance between Airport  Terminal Building and car parking, the distance between multi­level/multi­storeyed parking and  Chhatripati   Shivaji   International   Airport   at   Mumbai   after   privatization,   whether   the   above   car  parking   has   received   any   clearance   from   BCAS,   certified   copies   of   the   entire   file   relating   to  clearance for car parking etc.
2. The complainant filed complaint on 07.10.2014 before the Commission.

Hearing:

3. The complainant and the respondent both did not participate in the hearing.

Discussion/observations:

4. From the material available on record Commission observed that the sought for information  has not been provided to the complainant.
5. The CPIO/First Appellate Authority did not perform his duties as prescribed in the RTI Act. Decision:
6. The respondent is directed to:
  a)   show   cause   why   action   should   not   be   taken   against   the   respondent           for   not   providing   information   till   date   and   for   trying   to   deny       information by not attending the hearing;        
   b)  comply with the above within 30 days of this order.

7. The first appellate authority may be advised by the public authority to exercise caution in  future and discharge his responsibilities as per the RTI Act.

The appeal is disposed of. Copy of the decision be given free of cost to the parties.

(Radha Krishna Mathur) Chief Information Commissioner Authenticated true copy (Prakash) Deputy Registrar