MANIRAM SHARMA Vs. CENTRAL PUBLIC INFORMATION OFFICER

JUDGEMENT

(1.) THESE files contain complaints in respect of the RTI applications dated 5.12.2013, 13.1.2014 and 12.4.2013 filed by the Complainant, seeking information on various points. He has filed complaints in all the three cases to the Commission, stating that the information sought by him has not been provided and praying for imposition of penalty on the CPIO under Section 20 of the RTI Act and award of compensation to him (Complainant).

(2.) THE Complainant prayed, inter alia, that direction be given to the Respondents to provide the information sought by him. In the above context, we note the following observation of the High Court of Delhi in J.K. Mittal v. Central Information Commission and Anr. [W.P.(C) No. 6755/2012]: - -

(3.) WITH regard to the RTI application dated 5.12.2013 (File No. CIC/SH/C/2014/900143), seeking information on seven points, the Respondents submitted that a reply to it was uploaded on their website on 25.4.2014. The Complainant, however, submitted that while the website of the Respondents shows disposal of the RTI application on 25.4.2014, the information has not been received by him.