SATISH CHAND Vs. BOMBAY SUBURBAN ELECTRIC SUPPLY

JUDGEMENT

(1.) HEARD on 23.12.14. Both parties are not present.

(2.) THE complainant has filled RTI application on 6.2.2013 for seeking information that whether any application has been made for new electricity connection on his address. If yes, then the name, address and other detail of the applicant and copy of the application made by the applicant. With regard to it 2 complaints has already been lodged by the complainant wife. On not receiving any reply from the respondent authority within prescribed time, the complainant filed complaint before the Commission.

(3.) AN officer who neither disclosed his name in attendance sheet nor to the Commissioner represented the respondent (BSES Rajdhani Power Limited v. CIC) preferred to repeat only one sentence "please give us a date for our Advocate to say that we are not public authority". All efforts of the commission to appraise him that the Commission is not looking into the question of respondent a public authority or not, but considering the breach of right of information of the consumer.