1. These files contain appeals in respect of the RTI applications dated 3.3.2015 and 9.3.2015, filed by the Appellant, seeking information on various issues concerning the Justice Mulla Commission Report and related issues. Not satisfied with the response of the Respondents, he has approached the CIC in second appeal in both the cases.
2. With regard to the RTI application dated 9.3.2015 (File No. 2120), the Appellant stated that no information whatsoever has been provided to him. The representative of the Respondents was unable to give any definite response regarding any issue, except for stating that the information was not available. We do not accept the above submission of the representative of the Respondents. In so far as point No. 2 of the RTI Application is concerned, we note that the same query is there in the RTI application dated 3.3.2015 also and this issue would be dealt with while dealing with that application. However, Shri G.K Singh, Deputy Director is directed to obtain the information in response to points No. 1, 3, 4 and 5 of the RTI application dated 9.3.2015 from the offices concerned and provide it to the Appellant, free of charge, within thirty days of the receipt of this order, under intimation to the Commission.
3. As regards the RTI application dated 3.3.2015 (File No. 2122), the representative of the Lok Sabha Secretariat stated that the information on points No. 1 and 2 was provided to the Appellant on 18.3.2015 The Appellant acknowledged having received it. As regards points No. 3 and 4, the Appellant stated that he has had difficulty in accessing the copy of the Justice Mulla Commission Report online and clarified that he does not need the entire report, but only certified copies of the specific information sought at points No. 3 and 4 of his RTI application. Shri Sudhir Kumar Gupta, DS, MHA assured us that this information would be sent to the Appellant. He is directed to do so, free of charge, within fifteen days of the receipt of this order, under intimation to the Commission.
4. With the above directions and observations, the two appeals are disposed of.
5. Copies of this order be given free of cost to the parties.