Central Information Commission
Mr.H P Nanda vs Government Of Nct Of Delhi on 24 August, 2012
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/001664
Date of Hearing : August 24, 2012.
Date of Decision : August 24, 2012.
Parties:
Applicant
Shri H P Handa
R/o Q - 5, Hans Apartments
CBD Shahdara
Dellhi - 110 032.
Applicant was present.
Respondent(s)
Registrar of Cooperative Societies
O/o the Asst. Registrar (South West)
GNCT of Delhi
Parliament Street
New Delhi - 110 001.
Representative : Shri S S BajwanAsstt. Reigstrar.
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/001664
ORDER
Background
1. The RTI Application dated 28.12.11 was filed by the Applicant with the PIO, Registrar of Cooperative Societies. New Delhi. He stated that the office of RCS vide letter dated 14.12.2010 has provided a list of 254 members cleared by the RCS Office on 31.3.86, 17.7.87 and 17.12.87 of the Hans Apts. CBD, Shahadra. In this contest the Applicant wanted to know the details of addition, deletion, alteration etc of members appearing in the list and also the name of the officer in RCS authorized to make these changes. The PIO replied on 20.1.12 informing the Applicant that against point 1 (additions, deletions etc.) the information pertains to the records of the Society and against point 3, no such proposal(about resignation of members received in RCS office) is in the file. The Applicant then filed his first appeal on 1.2.12 which was disposed off by the Appellate Authority on 22.2.12 directing the APIO/AR(East) to give point wise reply based on information held by the RCS office. The Appellant then filed his second appeal stating that no proper reply has been provided to him in response to the Appellate Authority's order. Decision
2. During the hearing the Commission noted that as part of the Annual Returns to be submitted by the Society to the RCS the Registered Group Housing Society is expected to provide the details of list of the members of the Society. The Applicant in this case wants to know the names which have been added, deleted and altered from the list since 14.10.10. The PIO, RCS is therefore directed to obtain this lists already available with the office of the said society for the said period so that the Appellant can go through the same and compile for himself the names added, deleted., since no such information about additions and deletions of members is being separately maintained by the office of RCS. This exercise may be completed before the end of September, 2012.
3. As for point 2 seeking the name of the authority in RCS who has the authority to add, delete etc, names of members, the PIO to categorically inform the Applicant that since the RCS is not the authority to make alteration, deletion, addition etc in the list of members of the society no such name of Competent Officer to make alteration, addition etc can be provided.
4. As for point 3, in the event any date of receipt of proposal of resignation of members received/ date of acceptance of resignation of any member is available on record, the same may be furnished to the Appellant. If information is not available, the Appellant to be informed about its nonavailability.
5. All information to be provided before the end of September, 2012.
6. The Appeal is disposed off with the above directions.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar
1. Shri H P Handa R/o Q - 5, Hans Apartments CBD Shahdara Dellhi - 110 032.
2. The Public Information Officer Registrar of Cooperative Societies O/o the Asst. Registrar (South West) GNCT of Delhi Parliament Street New Delhi - 110 001.
3. The Appellate Authority Registrar of Cooperative Societies O/o the Asst. Registrar (South West) GNCT of Delhi Parliament Street New Delhi - 110 001.
4. Officer In charge, NIC.