file no.cic/sm/c/2012/000510 & 518 right to information act2005under section (19) Date of hearing Date of decision
19 November 2012
19 November 2012 Name of the Appellant : Shri D K Bhaumik, C9, Vidyasagar Sarani, Kolkata 700 063. Name of the Public Authority : CPIO, Calcutta High Court, Appellate Side, Kolkata. The Appellant was not present in spite of notice. On behalf of the Respondent, Shri Abhas Narayan Biswas, D.R, was present. Chief Information Commissioner : Shri Satyananda Mishra
2. The Complainant did not turn up for hearing in the Kolkata studio of the NIC. The Respondent was present there and made his submissions.
3. In two separate RTI applications, the Appellant had sought to know about the action taken on two representations he had sent to the Chief Justice of the Calcutta High Court concerning smoking in the court premises. The CPIO had informed him that his representations had been placed before the Chief CIC/SM/C/2012/000510 & 518 Justice who had ordered those to be filed. Instead of filing any first appeal, the Complainant has directly approached the CIC.
4. We have carefully gone through the records in both the cases. The CPIO had informed him about whatever action had been taken on his representations. Since the representations had been ordered to be filed, there was nothing more for the CPIO to convey. Therefore, there is no further information to be disclosed in the case nor do we find any fault with the response of the CPIO.
5. The complaints are without merit and are disposed of accordingly.
6. 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/SM/C/2012/000510 & 518
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