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  • File No. CIC/SS/C/2011/000831/SH Right to Information Act2005Under Section (18)
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  • File No. CIC/SS/C/2011/000831/SH Right to Information Act2005Under Section (18)

    S.No. Decision No. Cic/Ss/C/2011/000831/Sh Dated 24-12-2014 On Complaint From Mrrajni Kant Tiwari v. Planning Commission (204 Kb) (Pdf File That Opens In A New Window)

    File No. CIC/SS/C/2011/000831/SH Right to Information Act2005Under Section (18) Date of hearing Date of decision 24th December 2014 24th December 2014 Name of the Complainant : Shri Rajni Kant Tiwari, Village Nova, Post Dodaha, Thana Dinara, Distt. Rohtas, Bihar 821112 Name of the Public Authority/Respondent : Central Public Information Officer, Bharat Sevak Samaj, Bharat Sevak Samaj Programme Office, BSS Tower, 48, Bharathi Nagar First Main Road, Tambaram West, Chennai 63 Information Commissioner : Shri Sharat Sabharwal This matter pertains to an RTI application dated 16.8.2011 filed by the Complainant, seeking information on two points regarding affiliation granted to MSS Paramedical Institute, Gopalganj, Bihar to conduct some courses. It came up before us today. No one was present on behalf of the Respondents. The Complainant was also not present, in spite of a written notice having been sent to him, to substantiate his complaint. In view of the foregoing, further enquiry into this complaint is not considered necessary.

    2. With the above observations, the complaint is disposed of.

    3. Copies of this order be given free of cost to the parties. (Sharat Sabharwal) 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

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    S.No. Decision No. C... v. Planning Commission ...
    (Dec 24, 2014)