Central Information Commission
Mrs C Sharma vs Lok Sabha Secretariat on 27 May, 2016
CENTRAL INFORMATION COMMISSION
2nd Floor, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi110066
Decision No. CIC/RM/A/2014/002463/SB
Dated 27.05.2016
Appellant : Shri S.C. Sharma,
Shanti Vihar,
150, Govind Garh
Dehradun248001.
Respondent : The Central Public Information Officer,
Lok Sabha Secretariat, Parliament House, New Delhi110001.
Date of Hearing : 27.05.2016
Relevant dates emerging from the appeal:
RTI application filed on : 06.01.2014
CPIO's reply : 11.02.2014
First Appeal filed on : 15.02.2014
FAA's Order : 18.03.2014
Second Appeal filed : 21.03.2014
Order
1. Shri S.C. Sharma filed an application dated 06.01.2014 under the Right to Information Act, 2005 (RTI Act) before the Public Information Officer (PIO), Lok Sabha Secretariat seeking CIC/RM/A/2014/002463/SB Page 1 information on four points pertaining to the emoluments, salaries and allowances paid to the President of India, Speaker/Dy. Speaker of Lok Sabha, including (1) the emoluments, salaries and allowances paid monthly/yearly for the financial year 201112 & 201213 to the President of India, Speaker/Dy. Speaker, Lok Sabha and (2) Income Tax deducted for both the financial years.
2. Shri S.C. Sharma filed a second appeal 21.03.2014 before the Commission on the grounds that although the CPIOs of Lok Sabha Secretariat and President's Secretariat have provided information on point No.1, none of them have provided information on point Nos. 2 & 3 of the RTI application. The appellant requested the Commission to also direct the CPIOs concerned to provide information on point Nos. 2 & 3. Hearing:
3. The appellant Shri S.C. Sharma was not present despite notice. The respondent Shri K. Sona, CPIO and Deputy Secretary, LSS was present in person.
4. The respondent submitted that information has been provided to the appellant vide letter dated 11.02.2014. The appellant was informed about the salaries and allowances of Hon. Speaker and Hon. Deputy Speaker. The respondent further submitted that the FAA vide order dated 18.03.2014 had informed the appellant that his RTI application relating to President of India was transferred to the President's Secretariat vide letter dated 19.02.2014. The appellant was also informed that the Members of Parliament are required to discharge their tax liability by paying advance tax or selfassessment tax directly.
Decision:
CIC/RM/A/2014/002463/SB Page 2
5. The Commission, after hearing the submissions of the respondent and perusing the records, observes that due information has been provided to the appellant. Hence, no further action is required in the matter.
6. With the above observation, the appeal is disposed of.
7. Copy of decision be given free of cost to the parties.
(Sudhir Bhargava) Information Commissioner Authenticated true copy (V.K. Sharma) Designated Officer CIC/RM/A/2014/002463/SB Page 3