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Central Information Commission

Mrleeladhar A Bangera vs Mumbai Port Trust on 22 May, 2015

                           CENTRAL INFORMATION COMMISSION
                            August Kranti Bhawan, Bhikaji Cama Place,
                                       New Delhi-110066

                                                                 F.No.CIC/YA/A/2014/000601


Date of Hearing                              :   22.05.2015
Date of Decision                             :   22.05.2015

Appellant                                    :   Shri Leeladhar A. Bangera
                                                 Mumbai

Respondent                                   :   Shri A.D. Gharde, CPIO
                                                 Mumbai Port Trust
                                                 Mumbai

Information Commissioner                     :   Shri Yashovardhan Azad



Relevant facts emerging from complaint/appeal:

RTI application filed on                     :   30.08.2013
PIO replied on                               :   24.09.2013
First Appeal filed on                        :   11.11.2013
First Appellate Authority (FAA) order on     :   11.12.2013
Complaint/ Second Appeal received on         :   13.02.2014


Information sought

:

The appellant sought information on 4 points regarding leaves taken by Shri Dyaneshwar Shravan Ghare.
Relevant facts emerging during hearing:
The appellant is not present. The appellant filed an RTI application dated 30.08.2013, seeking the above information. CPIO/Dy.Chief Engr. in his reply provided point-wise information to the appellant. The FAA in his order recorded that the PIO had already furnished the available information to the appe3 and 06.11.2013 and that CPIO cannot be compelled to create or interpret information.
The respondent stated that information has already been provided to the appellant, within time. He stated that the second appeal filed by the appellant was not received, so they could not provide the comments on the same.
Decision:
After hearing both the parties and on perusal of record, the Commission concurs with the CPIO/FAA's stance and no further action is required in this matter.
The appeal is disposed of accordingly.
(Yashovardhan Azad) 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.
(B.D. Harit) Deputy Secretary & Deputy Registrar Copy to:-
  Central Public Information Officer under RTI        First Appellate Authority under RTI
  Deputy Chief Engineer-(Dev./Plan./Estt.),           Secretary,
  Mumbai Port Trust,                                  Mumbai Port Trust,
  Civil Engineering Department,                       General Administration Department,
  Port House, Shoorji Vallabhdas Marg,                Port House, 2nd Floor, S. V. Marg,
  Ballard Estate, Mumbai-400001 (Maha.).              Ballard Estate, Mumbai-400001 (Maha.).


  Shri Leeladhar A. Bangera
  L-1/201, Lok Kedar,
  Jata Shankar Dosa Road,
  Mulund (West),
  Mumbai-400080 (Maharashtra).