Central Information Commission
Mrarun Sood vs Ndmc, Gnct Delhi on 16 October, 2014
CENTRAL INFORMATION COMMISSION
ROOM NO. 329, SECOND FLOOR, C-WING
August Kranti Bhawan, Bhikaji Cama Place,
New Delhi-110066
Tel. No. 91-11-26717356
F.No.CIC/YA/A/2014/000183-YA
Date of Hearing : 16.10.2014
Date of Decision : 16.10.2014
Appellant : Shri Arun Sood,
New Delhi
Respondent : Shri Alok Bhatnagar, Sr Assistant,
Estate-I,
NDMC, Palika Kendra,
New Delhi
Information Commissioner : Shri Yashovardhan Azad
Relevant fact emerging from appeal:
RTI Application filed on : 16.05.2013
PIO replied on : 14.06.2013
First Appeal filed on : 17.07.2013
First Appellate Authority (FAA) order on : 25.10.2013
Second Appeal received on : 09.01.2014
Information sought:
Appellant sought name and designation of NDMC official who decided/instructed to appoint Shri Arun Jaitley as NDMC Counsel for arguing the appeal in Supreme Court against High Court order dated 28.04.2009 of Justice Man Mohan in Kuldeep Sood Vs NDMC pertaining to flat no. 3, Yashwant Place, Ne wDelhi-110021.
Relevant facts emerging during hearing:
Both the parties are present.
Appellant sought the above information by filing an RTI application dated 16.05.2013. A response dated 14.06.2013 was provided to the appellant offering inspection of the concerned file. FAA vide his order dated 25.10.2013, directed PIO to make all the concerned files to the appellant for inspection and supply the copies of documents required by the appellant within 21 days.
Appellant submitted that he had sought very specific information but the public authority offered inspection of the concerned files, thereby wilfully and deliberately avoided providing information in writing.
Respondent submitted that inspection of the relevant record was offered twice to the appellant but he did not turn up. He further submitted that the decision to engage counsels on behalf of the NDMC is taken by the competent authority. Decision:
After hearing both the parties and on perusal of the record, the Commission directs the respondent to provide a copy of the noting/order to the appellant vide which a decision has been taken to engage counsels in the instant case. The above directions be complied with within two weeks of receipt of this order, under intimation to the Commission.
The appeal is disposed of accordingly.
(Yashovardhan Azad) Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(B.D. Harit) Deputy Secretary & Deputy Registrar