Central Information Commission
Mr. Mohinder Singh Bawa vs Food Corporation Of India on 10 July, 2008
CENTRAL INFORMATION COMMISSION
B-Wing, 2nd Floor, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
Appeal No.2398/ICPB/2008
F.No.PBC/07/406
July 10, 2008
In the matter of Right to Information Act, 2005 - Section 18
[Hearing on 30.6.2008 at 12.00 noon]
Appellant : Mr. Mohinder Singh Bawa
Public authority: Food Corporation of India
Mr. Saravjit Singh, GM (R) & CPIO
Present: For Respondents:
Mr. Girish Kumar, DGM
Mr. Girish Kumar-Appellant
FACTS:
The appellant has filed various applications with PIO requesting information pertaining to details of RTL cases of five years old lying pending in Regional Office and likewise he has also filed some applications in respect of vigilance matters. In this appeal, the PIO has not provided any reply in respect of 23.4.2007 RTI application. On account of non-receipt of reply he has filed this complaint before the Commission on 18.9.2007. Comments were called for vide letter dated 03.12.2007 and again on 02.05.2008 for which the PIO has given reply on 27.03.2008 by which he has requested the copy of the comments. So far no comments have been received from PIO. In the meantime, the appellant has written a letter to Under Secretary in the Commission informing that though he has filed a complaint on account of non-submission of information under the said Act by the said Corporation and he has withdrawn as he does not require information any more. The PIO vide letter dated 4.6.2008 has also informed the Commission that the appellant has withdrawn the appeal. Therefore, no further action is necessary.
DECISION:
2. This case was taken up for hearing on 30.6.2008, which was attended by the representative of the appellant. The public authority was represented by the DGM (Vig.).
I have gone through the RTI application as well as replies received in this connection. The appellant appears to have filed many RTI applications before the public authority. The representative of the public authority has appeared before the Commission in respect of another application dated 10.11.2006. In this particular case the representative who appeared for the appellant is also not aware of the reply and I therefore, advise him to ask 1 the appellant to go through the reply furnished by the FCI on a number of occasions and in case if he is not satisfied with the reply he should take up the matter with the PIO once against indicating specific point on which he has not received reply. Therefore the PIO is directed to give suitable reply to the appellant within 15 days from the date of receipt of any request from the appellant. The PIO is also directed to provide the particulars of first AA in case if the appellant is not satisfied with the reply he can file his first appeal before the first AA. On the above lines, the appeal is disposed of.
Let a copy of this decision be sent to the appellant and CPIO.
Sd/-
(Padma Balasubramanian) Central Information Commissioner Authenticated true copy :
(Prem Singh Sagar) Under Secretary & Assistant Registrar Address of parties :
1. Mr. Saravjit Singh, GM (R) & CPIO, Food Corporation of India, Regional Office Bay No. 34-38, Sector-31-A, Chandigarh-160047
2. Mr. Mohinder Singh Bawa, Gurudawara Singh Sabha Road, House No. B-IX/007, Dhuri Gate Sangrur.2