Central Information Commission
Jasdeepak Singh vs Registrar Of Companies, Delhi And ... on 19 February, 2020
Author: Vanaja N Sarna
Bench: Vanaja N Sarna
क य सुचना आयोग
CENTRAL INFORMATION COMMISSION
बाबा गंगनाथ माग
Baba Gangnath Marg
मुिनरका, नई द ली - 110067
Munirka, New Delhi-110067
Decision no.: -CIC/ROCDH/A/2018/162330/02939
File no.: - CIC/ROCDH/A/2018/162330
In the matter of:
Jasdeepak Singh
... Appellant
VS
The Central Public Information Officer
Office of the Registrar of Companies NCT
of Delhi & Haryana, 4th Floor, IFCI Tower, 61- Nehru Place,
New Delhi - 110019
... Respondent
RTI application filed on : 29/06/2018 CPIO replied on : 30/07/2018 First appeal filed on : 04/08/2018 First Appellate Authority order : 27/09/2018 Second Appeal dated : 10/10/2018 Date of Hearing : 19/02/2020 Date of Decision : 19/02/2020 The following were present:
Appellant: Present over VC Respondent: Mrs Sweety Khattar Kumar, AROC & CPIO, present in person.
Information Sought:
The appellant has sought the following information:
1. Certified copies of all communications/letters/complaints written by Mr Subramanian Swamy (Rajya Sabha MP) pertaining only to Associated Journals Limited.
2. Certified copies of all communications done by the office with Mr Subramanian Swamy in connection with Associated Journals Limited in the form of replies/response to him.1
Grounds for Second Appeal The CPIO did not provide any information and the FAA denied the information under Section 8(1)(h) of the RTI Act.
Submissions made by Appellant and Respondent during Hearing:
The appellant submitted that till date the relevant information has not been provided to him.
The CPIO explained that pursuant to the complaint filed by Shri Subramanian Swamy, a technical scrutiny was initiated by the concerned organisation which is still pending and hence the information cannot be provided to the appellant till the disposal of the technical scrutiny.
Observations:
Having heard the submissions of both the parties, it is noted that a proper reply was provided to the appellant at the relevant time. During the hearing, the CPIO further explained that a technical scrutiny has been undertaken by the concerned organisation on the basis of the complaint given by Shri Subramanian Swamy and hence the information is exempted u/s8(1)(h) of the RTI Act as was also stated by the FAA in his order dated 27.09.2018. Under such circumstances, no further relief can be given to the appellant till the matter reaches a logical conclusion.
Decision:
In view of the above observations, the Commission upholds the submissions of the CPIO and does not find any scope for intervention in the matter.
The appeal is disposed of accordingly.
Vanaja N. Sarna (वनजा एन. सरना) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मा णत स या पत ित) A.K. Assija (ऐ.के. असीजा) Dy. Registrar (उप-पंजीयक) 011- 26182594 / दनांक / Date 2