Central Information Commission
Paddha Ram Chakma vs Ministry Of Home Affairs on 13 December, 2024
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/MHOME/A/2023/141693.
Shri Paddha Ram Chakma. ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, ...प्रनतवािीगण /Respondent
Ministry of Home Affairs.
Date of Hearing : 09.12.2024
Date of Decision : 09.12.2024
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 03.07.2023
PIO replied on : NA
First Appeal filed on : 24.08.2023
First Appellate Order on : NA
2 Appeal/complaint received on
nd : 26.10.2023
Information soughtand background of the case:
The Appellant filed an RTI application dated 03.07.2023 seeking information on following points:-
"1. When did the citizenship application bearing Serial No.203, along with relevant documents of Smti. Jamuri Chakma, dispatched in the office of the Govt. of Arunachal Pradesh by the officer of the Foreigners Division, Citizenship Wing, Ministry of Home Affairs, Govt. of India? Supply clear photocopy of all pages containing along with the citizenship application bearing Serial No.203, of Smti. Jamuri Chakma, as dispatched in the office of the Govt. of Arunachal Pradesh, from Ministry of Home Affairs, Govt. of India. 2. When did the citizenship application bearing Serial No.203, along with relevant documents of Smti. Jamuri Chakma, received in the office of the Foreigners Division, Citizenship Wing, Ministry of Home Affairs, Govt. of India, from the Govt. of Arunachal Pradesh? Supply clear photocopy of all pages containing along with the citizenship application bearing Serial No.203, of Smti. Jamuri Chakma, as received in the Ministry of Home Affairs, Govt. of India from the Govt. of Arunachal Pradesh. 3.Supply clear photocopy of any recommendation given by the Deputy Commissioner of Changlang district of Arunachal Pradesh, in connection with the citizenship application submitted in between 1998 to 2002 by my grandmother namely- Smti. Jamuri Chakma. 4.Did the officer concerned in the Foreigners Division, Ministry of Home Affairs, Govt. of India, New Page 1 Delhi, find the application for citizenship in proper format as per the provisions of the Citizenship Act, 1955, submitted in between 1998 to 2002 by my grandmother namely Smti. Jamuri Chakma? If yes, supply note, comment written in the files by the officers concerned since 1998, regarding the application for citizenship bearing Serial No.203, submitted in between 1998 to 2002 by my grandmother namely Smti. Jamuri Chakma."
Aggrieved by non-receipt of any reply from the CPIO within the time limit, the Appellant filed a First Appeal dated 24.08.2023 which was not adjudicated by the FAA.
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
Appellant: Present Respondent: Shri RD Meena, Director(c)/CPIO The CPIO stated that a reply dated 13th October, 2023 was duly sent to the Appellant mentioning that the sought information is personal in nature and CPIO is of the view that disclosure of this information has no relationship to any public activity or interest. The CPIO is also of the view that disclosure of the personal information may cause unwarranted invasion of privacy of the individual. Hence disclosure of the sought information is also exempted under section 8(1)(j) of the RTI Act, 2005.
The CPIO further stated that the written submission dated 13.11.2024 has been placed on record for the kind perusal of the Commission and a copy has been sent to the Appellant.
Decision:
Upon the perusal of the case records & submissions, the Commission observes that an appropriate reply has been provided by the CPIO. The CPIO is directed to send a copy of the written submission dated 13.11.2024 with annexures to the Appellant within 10 days by speed post/registered post/ Email and further send a compliance report of this order to the Commission within 01 week thereafter.
No further action lies.
The Appeal stands disposed off.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 2 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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