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[Cites 2, Cited by 1]

Central Information Commission

Mr. Jai Pal Chandel vs Municipal Corporation Of Delhi on 26 December, 2008

                   CENTRAL INFORMATION COMMISSION
                             Room no.415, 4th Floor, Block IV,
                            Old JNU Campus, New Delhi 110066.
                                  Tel : + 91 11 26161796

                                              Decision No. CIC /WB/C/2007/00756/SG/0742
                                              Complaint No. CIC/WB/C/2007/00756/SG

Complainant                           :          Mr. Jai Pal Chandel,
                                                 39/1, Mandawali, Fazalpur,
                                                 Delhi-110093

Respondent                                :      Public Information Officer
                                                 Director-in-Chief, CSE Department, DEMS,
                                                 Municipal Corporation of Delhi,
                                                 Town Hall, Delhi-110006

Facts arising from the Complaint:

Mr. Jai Pal Chandel had filed a RTI application with the PIO, Director-in-Chief, CSE Department, Municipal Corporation of Delhi on 26/03/2007 asking for certain information. Since no reply was received within the mandated time of 30 days, he had filed a complaint under Section 18 to the Commission. The Commission issued a notice to the PIO on 14/11/2008 asking him to supply the information and sought an explanation for not furnishing the information within the mandated time.

The Commission has neither received a copy of the information sent to the complainant, nor has it received any explanation from the PIO for not supplying the information to the complainant. Therefore, the only presumption that can be derived is that the PIO has deliberately and without any reasonable cause refused to give information as per the provisions of the RTI Act. His failure to respond to the Commission's notice shows that he has no reasons for the refusal of information.

Decision:

The Complaint is allowed.
The PIO will send the complete information to the complainant before January 22, 2009. The PIO's action clearly amounts to denial of information without any reasons. The PIO is therefore, asked to submit a written explanation showing cause as to why penalty should not be imposed and disciplinary action be recommended against him under Section 20 (1) & (2) of the RTI Act before January 27, 2009. If the information has already been supplied to the complainant, furnish a copy of the same to the commission with your written submission.
Notice of this decision be given free of cost to the parties.
Shailesh Gandhi Information Commissioner December 26, 2008.