Central Information Commission
Mrdinesh Singh Negi vs Gnctd on 31 July, 2015
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)
Information Commissioner
CIC/SA/A/2015/000811
Dinesh Kumar Negi v. PIO, Registrar Cooperative Societies
Important Dates and time taken:
RTI: 29.12.2014 Reply : 20.01.2015 Time : 22 days
FAA: 06.02.2015 FAO: 25.02.2015 Time: 19 days
SA: 25.05.2015 Hearing: 29.07.2015 Decision: 31072015
Result: Appeal closed.
Parties Present:
1. Appellant is present. None represents Public authority.
FACTS:
2. Appellant through his RTI application sought information with respect to conducting of audit by of Raj Vihar CGHS Ltd, Dwarka. PIO replied that no such information is available. Being unsatisfied, appellant filed first appeal. First appellate authority directed the PIO/AR(Sec6) to collect information from the concerned branches and provide it to appellant. On noncompliance of FAA order, appellant approached the Commission. Proceedings Before the Commission:
3. Appellant wanted a corrigendum with corrected information regarding audit of the society for the period 2009 to 2010 and copy of the final action taken report against delinquent officer in 2009 2010. The Commission directs the respondent authority to provide required information within 15 days from the date of receipt of this order. The appeal is closed.
(M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (Babu Lal) Deputy Registrar Addresses of the parties:
1. The CPIO under RTI, Registrar Cooperative Societies, GNCTD, Parliament Street, Old Court Building, New Delhi110001.
2. Shri Dinesh Kumar Negi, Plot No. 24, Raj Vihar CGHS, Plot No. 13, Sec18A, Dwarka, New Delhi110078.