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L R SUDHEENDRA RAO v. Archaeological Survey of India
CENTRAL INFORMATION COMMISSION
(Room No.313, CIC Bhawan, Baba Gangnath Marg, Munirka, New Delhi-110067)
Before Prof. M. Sridhar Acharyulu (Madabhushi Sridhar), CIC Second Appeal No.: CIC/ALSOI/A/2018/155910
Shri L R Sudheendra Rao Appellant
Versus
CPIO, Archaeological Survey of India Respondent
Order Sheet: RTI filed on 18.05.2018, CPIO replied on 26.06.2018, FAO on 21.08.2018, Second appeal filed on 11.09.2018, Hearing on 10.10.2018;
Proceedings on 10.10.2018: Appellant absent, Public Authority represented by CPIO. Mr. Ummed Singh, CPIO/Administrative Officer at CIC:
Date of Decision - 15.10.2018: Disposed of with directions.
ORDER
FACTS:
1. The appellant sought the following information i.e. (i) Is it a fact that one Shri P. G. Krishnamurthy, Dy. Superintending Archaeological Engineer, a Group 'A' officer of the Archaeological Survey of India was convicted by the CBI Special Court, Orissa on the charges of accepting Bribe?, (ii) lf yes, what is the date of conviction?, (iii) Is it a fact that Shri P.G. Krishnamurthy has filed an appeal in the High Court of Orissa, challenging the orders of the CBI Special Court?, (iv) lf yes, what is the date of filing the Appeal in the High Court?, (v) What is the present status of his Appeal etc., on total seven points. The CPIO on 26.06.2018, denied the information on the ground that information called by the applicant is rerating to a court case which is being perused by CBI and the matter is sub-judice in High Court of Orissa and the same was upheld by the FAA. Aggrieved with the above responses, the appellant approached this Commission.
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Decision :
2. Upon perusal of the records and submissions made by the respondent authority, the Commission directs the respondent authority to provide complete point wise information to the appellant, in the form of certified copies, within 15 days from the date of receipt of this order. Disposed of.
Sd/-
(M. Sridhar Acharyulu)
Central Information Commissioner
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