P. HAMZA Vs. CENTRAL PUBLIC INFORMATION OFFICER

JUDGEMENT

(1.) THESE files contain a complaint and an appeal filed by the Appellant/Complainant in regard to his RTI applications dated 2.5.2013 and 1.7.2013.

(2.) THE Appellant/Complainant was not present in spite of a written notice having been sent to him. The Respondents submitted that the RTI application dated 2.5.2013 was responded to by the CPIO on 4.6.2013 and the application dated 1.7.2013 was responded to on 24.7.2013. We have perused the records and note that the information sought by the Appellant/Complainant in both the applications concerned a show cause notice issued to a third party employee of the Respondents regarding her educational qualification and some related issues. In the above context, we note the following observation of the Supreme Court in Girish Ramchandra Deshpande v. Central Information Commissioner and Ors.: - -

(3.) WITH the above direction and observations, the complaint and the appeal are disposed of.