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Central Information Commission

Ramesh Jagguram Kurmi vs Directorate Of Plant Protection ... on 5 October, 2018

                                      के   ीय सूचना आयोग
                            Central Information Commission
                                  बाबा गंगनाथ माग
, मुिनरका

                             Baba Gangnath Marg, Munirka
                                नई    द
ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/DPPQS/A/2017/154917
Ramesh Jagguram Kurmi

                                                                       ....अपीलकता
/Appellant

                                          VERSUS
                                               बनाम
The CPIO, O/o Director of Plant Protection, Quarantine &
Storage (Customs), N H 4, Faridabad - 121001.                         ... ितवादीगण /Respondent
                                                  Dates

RTI application                            :          12.01.2017
CPIO reply                                 :          Not on record
First Appeal                               :          15.03.2017
FAA Order                                  :          Not on record
Second Appeal                              :          08.08.2018
Date of hearing                            :          19.09.2018
Facts:

The appellant vide RTI application dated 12.01.2017 sought information on two points as under:

1. Whether acrylonitrile, calcium cyanide, thiourea and boric acid had been categorized as prohibited goods under the Insecticide Act, 1968.

2. If the above goods are purchased without license, whether there is any provision to seize the goods or levy penalty under the Insecticide Act.

The CPIO's reply and the First Appellate Authority (FAA)'s order are not on record. Aggrieved with the non-supply of the desired information from the respondent authority, the appellant filed second appeal under the provision of Section 19 of the RTI Act before the Central Information Commission on 08.08.2018.

Grounds for Second Appeal The CPIO did not provide the desired information.

Order
       Appellant :        Absent
       Respondent :       Dr. Archna Sinha, Joint Director cum CPIO,
                          O/o Directorate of Plant Protection,
                          Quarantine and Storage, Faridabad

       During the hearing, the respondent CPIO        submitted that the said RTI

application dated 12.01.2017 was received on 27.01.2017. He handed over a written submission to the Commission during the hearing and stated that they had provided the requisite reply vide their letter dated 16.03.2017. The replies furnished to the appellant are just and proper and hence the case might be dismissed.

The appellant was not present to plead for this case. On perusal of the relevant case record, it was noted by the Commission that the reply provided is just, proper and comprehensive. Moreover, as the appellant was not present to contest this case, interference of the Commission is not called for.

With the above observation, the appeal is disposed of. Copies of the order be sent to the concerned parties free of cost.

Amitava Bhattacharyya (अ मताभ भ टाचाय) Information Commissioner ( सूचना आयु त ) Authenticated true copy (अ भ मा णत स या पत त) Ajay Kumar Talapatra (अजय कु मार तलपा ) Dy. Registrar (उप-पंजीयक) 011- 26182594 / [email protected] दनांक / Date Page 2 of 2