MANIRAM SHARMA Vs. DEPARTMENT OF JUSTICE

JUDGEMENT

(1.) THE appellant/complainant is present for video -conference at the NIC Centre, Churu. The Public Authority is represented by Mr. PP Gupta(US), MP Singh, US, Mr. S. Vijay Gopal, Mr. K.C. Thang.

(2.) THE appellant has filed an appeal and a complaint on the same subject and against the same Public Authority and hence they are taken together for hearing today. Information sought:

(3.) APPELLANT /Complainant through his RTI application sought for information on compliance by Public authority with regard to guidelines issued by DoPT on Sec 4 of RTI Act in tabular form as attached with his application through 22 points. Ground for First Appeal: