SUBHASH CHANDRA AGGARWAL AND SHRI ANIL BAIRWAL Vs. INDIAN NATIONAL CONGRESS/ALL INDIA CONGRESS COMMITTEE

JUDGEMENT

(1.) COMPLAINANT Subhash Chandra Agrawal (Shri S.C. Agrawal) has filed Complaint No. CIC/SM/C/2011/001386 and Complainant Shri Anil Bairwal, Complaint No. CIC/SM/C/2011/000838. In both the complaints, the common issue relating to the disclosure of the accounts and funding of Political Parties has been raised. Hence, it has been decided to dispose of these matters through a common order. File No. CIC/SM/C/001386: By his RTI application dated 16.5.2011, complainant S.C. Aggarwal has sought the following information from the Presidents/Secretaries of the Indian National Congress (INC/AICC) and the Bhartiya Janata Party (BJP):

(2.) SHRI Moti Lal Vora, Treasurer, AICC, in his letter dated 20th May, 2011, had informed the complainant that AICC did not come under the purview of the RTI Act.

(3.) SHRI Shanti Prasad Aggarwal, Rashtriya Prabhari of BJP, in his letter dated 28th May, 2011, had informed the complainant that BJP was not a public authority and, therefore, the Party was not obliged to provide the requisite information. File No. CIC/SM/C/2011/000838