Shri C.L Anand, 81-B... v. Cpio, Central Inform...

File No.CIC/WB/A/2009/000784SM Right to Information Act2005Under Section (19) Date of hearing Date of decision

22 July 2011

22 July 2011 Name of the Appellant : Shri C.L. Anand, 81B, Sunder Apartment, GH10, Paschim Vihar, New Delhi. Name of the Public Authority : CPIO, Central Information Commission The Appellant was not present in spite of notice. On behalf of the Respondent, the following were present:

(i) Smt. Anita Gupta, Additional Secretary

(ii) Shri Tarun Kumar, Joint Secretary

(iii) Shri M.C. Sharma, CPIO

(iv) Shri G. Subramanian Chief Information Commissioner : Shri Satyananda Mishra

2. The Appellant was not present during the hearing in spite of notice. The Respondents were present and submitted that the CPIO had adequately responded to the RTI application and that, on the direction of the Appellate CIC/WB/A/2009/000784SM Authority, the relevant file had also been shown to the Appellant for his inspection.

3. All that now remains to be done is to inform the Appellant about the latest position in regard to these matters. We, therefore, now direct the CPIO to inform the Appellant within 10 working days from the receipt of this order about the latest position in respect of the matters listed by him in his RTI application. If the cases have been disposed of, copies of the relevant orders may also be sent to the Appellant.

4. The case is disposed off accordingly.

5. Copies of this order be given free of cost to the parties. (Satyananda Mishra) Chief Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission. (Vijay Bhalla) Deputy Registrar CIC/WB/A/2009/000784SM