Central Information Commission
Mr.Krishna Kumar Choubey vs Lok Sabha Secretariat on 18 June, 2010
CENTRAL INFORMATION COMMISSION
Complaint No- CIC/WB/C/2009/000171
Right to Information Act- Section 18 (1)
Complainant: Shri Krishna Kumar Chaube
Respondent: Lok Sabha Secretariat
Decision announced 18.6.'10
Facts
The Commission has received a complaint from Shri Krishna Kumar Chaube of Vidisha, Madhya Pradesh that his request dated 06.06.08 under RTI Act, 2005 submitted to Speaker, Lok Sabha seeking information on a certain point has not been responded to. The complainant had sought the following information-
" (i) Copy of the report related to the implementation of the provisions of the Act during the year 2005, 2006 and 2007 presented in the Parliament/ Legislative Assembly by the Central / State Information Commission under the provision of Section 25 of the RTI Act, 2005
(ii) Does the non- presentation of implementation report by the Central / State Information Commission in the Parliament / Legislative Assembly for the last three years under the provisions of Section 25 of the Right to Information Act, 2005 amount to contempt of court? Photocopies of the existing laws/rules/regulations/implementation report in this regard
(iii) Photocopies of norms and guidelines published by the Central/ State Government during the last three years under Section 26 of the Right to Information Act, 2005
(iv) The dates on which and the newspapers in which the explanatory material manual regarding point nos. (i) to (xvii) of Section 4(1)(b) of the Right to Information Act, 2005 was published under Section 4(4) of the Act? The process of verification of the manual circulated by each public authority under Section 2(h) (a to d) along with the details of newspapers"
The request for information was transferred by the Lok Sabha Secretariat by virtue of Section 6(3) of the Act to this Commission and the DOPT through Deputy Secretary KL Arora's letter dated 23.6.08. Information with respect to the first three points was obtained by the CPIO of this Commission from JS (MoRe) dated 4.07.08. Information with respect to point 4 has not been provided to the complainant and it is in respect of that point that the present complaint has been made.
The Commission decided to admit the complaint of Shri Krishna Kumar Chaube and sent a notice for comments dated 03.03.10 to CPIO, Lok Sabha 1 Secretariat. The Secretariat in its response dated 22.3.10 stated that through its application dated 23.06.08 it had already mentioned to the complainant that the fee deposited by him was not in proper form and the correct procedure for depositing fees and getting information had been explained in case the complainant needed any further information from the Secretariat.
Decision Notice From a perusal of facts above, it is evident that complainant Shri Krishna Kumar Chaube was aware of what he had to do in case he wanted further information from the Lok Sabha Secretariat since he had also been sent a copy of that Secretariat's letter dated 23.06.08. Despite being so aware, complainant has still preferred to file a complaint before this commission. Moreover, the complainant has not filed any rejoinder to the comments furnished by the Lok Sabha Secretariat and thus it can be assumed that he is satisfied with the information provided. In light of the above, the present complaint is dismissed.
Announced on this eighteenth day of June 2010 in open chamber. Notice of this decision be given free of cost to the parties.
Wajahat Habibullah (Chief Information Commissioner) 18.6.'10 Authenticated true copy, additional copies of order shall be supplied against application and payment of the charge prescribed under the Act to the CPIO of this Commission.
Pankaj K.P Shreyaskar Joint Registrar 18.6.'10 2