K. B. Agrawal vs National Consumer Disputes Redressal ... on 15 February, 2019

[Cites 4, Cited by 1]

Central Information Commission

K. B. Agrawal vs National Consumer Disputes Redressal ... on 15 February, 2019

Bench: Neeraj Kumar Gupta

                              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/NCDRC/A/2017/105641

K. B. Agrawal                                            ... अपीलकता/Appellant


                                     Versus
                                     बनाम


CPIO, National Consumer Disputes                          ... ितवादी/Respondent
Redressal Commission, New Delhi.


Relevant dates emerging from the appeal:

RTI : 22-06-2016           FA     : 08-08-2016         SA: 05-10-2016

CPIO : 15-07-2016          FAO : 14-09-2016            Hearing: 14-02-2019

                                   ORDER

1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), National Consumer Disputes Redressal Commission, New Delhi seeking information as follows:-

"I posted an Application dated 7.6.2005 on 30.5.2016 addressed to Hon'ble Mr. D. K. Jain, President of the Commission in the following matter:

APPLICATION U/5 24(8)(1) OF THE C.P.ACT, 1986 Enforcement of the provisions Of section 13(2) of C. P. Act, 2005 and also the law laid down by the Hon'ble Supreme Court under Art 141 of the Page 1 of 3 Constitution and Hon'ble National Commission u/s 24(8)(1) of the C. P .Act, 1986.

That in that application we requested that the matter being of very urgent nature, kindly issue directions immediately.

Kindly intimate me the action taken in the matter. In case some directions have been issued, copies of the same may also be supplied."

2. The CPIO responded on 15-07-2016. Not satisfied with the CPIO reply, the appellant filed the first appeal dated 08-08-2016 which was disposed of by the first appellate authority on 14-09-2016. Thereafter, he filed a second appeal u/Section 19(3) of the RTI Act before the Commission requesting to take appropriate legal action against the CPIO u/Section 20 of the RTI Act. Hearing:

3. The appellant, Mr. K. B. Agrawal was not present despite notice. Mr. H. C. Joshi, Asstt. Registrar and Mr. Yatinder Kumar Sakkarwal, UDC, participated in the hearing representing the respondent in person.

4. The respondent stated that they have already provided the correct information as available in their records to the appellant vide their letters dated 15- 07-2016 and 14-09-2016.

Decision:

5. This Commission observed that due information, as available in records, has been provided to the appellant. Hence, no further intervention of the Commission is required in the matter.

6. With the above observations, the appeal is disposed of.

7. Copy of the decision be provided free of cost to the parties.

नीरज कु मार गु ा) Neeraj Kumar Gupta (नीरज ा सूचना आयु ) Information Commissioner (सू दनांक / Date 14.02.2019 Authenticated true copy (अिभ मािणत स यािपत ित) S. C. Sharma (एस. सी. शमा), Dy. Registrar (उप-पंजीयक), (011-26105682) Page 2 of 3 Addresses of the parties:

1. The CPIO National Consumer Disputes Redressal Commission, Upbhokta Nyay Bhawan, F-Block, G.P.O., Complex, I.N.A., New Delhi-110023.

2. K. B. Agrawal Page 3 of 3

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