Central Information Commission
Mr Shamim Akhter vs Staff Selection Commission on 27 July, 2015
CENTRAL INFORMATION COMMISSION
CLUB BUILDING (NEAR POST OFFICE)
OLD JNU CAMPUS, NEW DELHI110067
Decision No.CIC/SM/C/2012/001168/SB
Appeal No.CIC/SM/C/2012/001168/SB
Dated : 27.07.2015
Complainant: Shri Shamim Akhtar,
VIIIBharpura, PostSonpur, DisttSaran,
Bihar841 101.
Respondent: CPIO,
Central Administrative Tribunal,
Bangalore Bench, 2nd Floor,
BDA Complex, Indira Nagar, Bangalore, Karnataka560
038.
Date of Hearing: 27.07.2015
ORDER
1. Shri Shamim Akhtar filed an application under Right to Information Act, 2005 (RTI Act) on 26.06.2012 with the CPIO, Central Administrative Tribunal, Indira Nagar, Bangalore seeking information on five points including action taken regarding CIC's order No.CIC/SM/C/2011/0009000.
2. The appellant filed the first appeal before the FAA on 28.07.2012 on the ground 'deemed refusal'. Aggrieved by the non response of the FAA, the appellant filed the second appeal on 24.09.2012 before the Commission.
Hearing:
3. Neither the appellant nor the respondent was present during the hearing despite notice.
Decision:
4. The Commission observes that the respondent has not provided any information to the appellant. Further, the respondent despite notice was absent during the hearing. Thus, the respondent failed to demonstrate any efforts to provide information to the appellant. Therefore, the CPIO is liable for imposition of penalty in terms of provision under Section 20(1) of the RTI Act, 2005.
5. The CPIO, Central Administrative Tribunal, Bangalore Bench is hereby directed to submit an explanation both by post and through email at do.icsb[email protected] before the Commission, on or before 03.09.2015, explaining why action under Section 20(1) of the RTI Act should not be initiated against him.
6. The CPIO, Central Administrative Tribunal, Bangalore Bench is further directed to appear before the Commission on 03.09.2015 at 01.15 p.m. along with a copy of his written explanations.
7. The Commission further directs the CPIO to provide the requisite information to the complainant by 21.08.2015.
8. Copy of decision be given free of cost to the parties.
(Sudhir Bhargava) Information Commissioner Authenticated true copy.
(V.K. Sharma) Designated Officer