Central Information Commission
Vijay Hansaria vs Lok Sabha Secretariat on 29 October, 2021
Author: Neeraj Kumar Gupta
Bench: Neeraj Kumar Gupta
के ीयसूचनाआयोग
Central Information Commission
बाबागंगनाथमाग ,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीयअपीलसं या/Second Appeal No. CIC/LOKSS/A/2020/110578
Mr. Vijay Hansaria ... अपीलकता /Appellant
VERSUS
बनाम
CPIO ... ितवादी/Respondent
Parliament of India
Lok Sabha Secretariat Parliament
House Annexe, New Delhi-110001
Relevant dates emerging from the appeal:-
RTI : 22-11-2019 FA : 08-01-2020 SA : 04-03-2020
CPIO : 26-12-2019 FAO : Not on Record Hearing: 29-10-2021
ORDER
1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO) Parliament of India, Parliament House Annexe, New Delhi. The appellant seeking information is as under:-
"Kindly provide select committee reports and Jt. Committee reports (as applicable) for constitution (first amendment) Act, 1951 upto constitution One Hundred and Fourth Amendment Act, 2019 i.e. from 1st constitutional amendment till 104th constitutional amendment."
2. The CPIO vide letter dated 26-12-2019informed the applicant that the RTI application dated 22-11-2019 transferred from M/o. Law & Justice, Legislative Department. Being dissatisfied with the same, the appellant has filed first appeal dated 08-01-2020 and requested that the information should be provided to him. No reply of FAO is placed on records. He has filed a second appeal before the Commission on the ground that information sought has not Page 1 of 3 been provided to him and requested to direct the respondent to provide complete and correct information.
Hearing:
3. The appellant attended the hearing through audio-call. The respondent, Shri K Sona, CAPIO/Deputy Secretary attended the hearing through audio-call.
4. The respondent submitted their written submissions and the same has been taken on record.
5. The appellant reiterated the contents of his RTI Application and submitted that the desired information has not been provided to him by the respondent on his RTI application dated 22.11.2019. He further submitted that the letters dated 13.10.2021 and 21.10.2021 have not been received by him.
6. The respondent submitted that vide their reply dated 13.10.2021, they have "furnished a list of the Reports where the Constitutional Amendment Bill was referred to a Select/Joint Committee in which they have informed that Report at Serial Nos. 1-4, 7-10, 12-15 and 17 are available on the Parliament Digital Library i.e. www.eparlib.nic.in and copy of Reports at Serial Nos. 5, 6, 11 and 16. Information along with photocopy of the Reports as mentioned above, furnished by the Branch concerned has been forwarded to the appellant on 21.10.2021."
Decision:
7. The Commission, after hearing the submissions of both the parties and after perusal of records, observes that the appellant has sought select committee reports and Jt. Committee reports for constitution (first amendment) Act, 1951 upto constitution 104th Amendment Act, 2019 i.e. from 1st constitutional amendment till 104th constitutional amendment. That although the respondent has provided list of the Reports along with the general link of Parliament Digital Library including photocopy of some Reports vide their letters dated 13.10.2021 and 21.10.2021. However, in the opinion of the Commission, a specific web link could have been provided to the appellant so that the relevant information as sought in the instant RTI Application could have been accessed by him correctly.
8. In view of the above, the Commission deems it fit to direct the respondent to provide a revised reply to the instant RTI Application vide which a specific web link i.e. the complete web address of the relevant information along with a copy of written submission including letters dated 13.10.2021 & 21.10.2021 Page 2 of 3 should also be provided to the appellant within 15 days from the date of receipt of this order.
9. With the above observations, the appeal is disposed of.
10. Copy of the decision be provided free of cost to the parties.
नीरजकु मारगु ा) Neeraj Kumar Gupta (नीरजकु ा सूचनाआयु ) Information Commissioner (सू दनांक / Date : 29-10-2021 Authenticated true copy (अिभ मािणतस#यािपत ित) S. C. Sharma (एस. सी. शमा ), Dy. Registrar (उप-पंजीयक), (011-26105682) Addresses of the parties:
1. CPIO Parliament of India Lok Sabha Secretariat Parliament House Annexe New Delhi-110001
2. Mr. Vijay Hansaria Page 3 of 3