Central Information Commission
D Dhananjaya vs Archaeological Survey Of India on 27 March, 2023
Author: Uday Mahurkar
Bench: Uday Mahurkar
केन्द्रीयसूचनाआयोग
Central Information Commission
बाबागंगनाथमागग, मुननरका
Baba Gangnath Marg, Munirka
नईनिल्ली, New Delhi - 110067
द्वितीयअपीलसं ख्या / Second Appeal No.:- CIC/ALSOI/A/2022/105942-UM
Mr. D Dhananjaya
....अपीलकताा/Appellant
VERSUS
बनाम
CPIO
Archaeological Survey of India
O/o Superintending Archaeologist
Hampi Circle, Kamalapur, Bellary, Karnataka-583239
प्रद्वतवादीगण /Respondent
Date of Hearing : 23.03.2023
Date of Decision : 27.03.2023
Date of RTI application 29.09.2021
CPIO's response 06.12.2021
Date of the First Appeal 13.11.2021
First Appellate Authority's response 20.12.2021
Date of diarized receipt of Appeal by the Commission 10.02.2022
ORDER
FACTS The Appellant vide his RTI application sought information, as under:-
The CPIO, Archaeological Survey of India, vide letter dated 06.12.2021 furnished a reply to the Appellant. Dissatisfied with the reply received from the CPIO, the Appellant filed a First Appeal. The FAA vide order dated 20.12.2021 furnished a reply to the Appellant.Page 1 of 2
Thereafter, the Appellant filed a Second Appeal before the Commission.
HEARING:
Facts emerging during the hearing:
The following were present:
Appellant: Present through AC Respondent: Absent The Appellant while reiterating the contents of the RTI Applications stated that he had sought information regarding documents of MB maintained by the ASI, Hampi Circle, etc. He further stated that the reply which had been furnished is not in accordance with the information sought in the RTI application. He requested the Commission to direct the public authority to furnish satisfactory information.
The Respondent remained absent during the hearing.
DECISION:
Keeping in view the facts of the case and the submissions made by the Appellant and on the perusal of the documents on record, the Commission observes that the information sought is voluminous and directs the CPIO to offer inspection of the Records/Documents, to the Appellant, pertaining to the RTI Application, at a mutually convenient date and time within 30 days from the date of receipt of this order. The Commission also directs the CPIO to depute a responsible officer to assist the Appellant during the inspection and provide to him copies of selected documents as per the Rule 4 of the RTI Rules, 2012 strictly in accordance with the spirit of transparency and accountability as enshrined in the RTI Act 2005.
The Appeal stands disposed accordingly.
(Uday Mahurkar) (उदय माहूरकर) ू ना आयुक्त) (Information Commissioner) (सच Authenticated true copy (अभिप्रमाभित एवं सत्याभित प्रभत) (R. K. Rao) (आर.के . राव) (Dy. Registrar) (उि-िजं ीयक) 011-26182598 / [email protected] भदनांक / Date: 27.03.2023 Page 2 of 2