Central Information Commission
Mr.Harish Kumar vs Government Of Nct Of Delhi on 13 June, 2011
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2011/000942/12843
Appeal No. CIC/SG/A/2011/000942
Relevant Facts emerging from the Appeal
Appellant : Mr. Harish Kumar
Resident of RZ-213-L/1 7,
Tughlakabad Extension,
Near Tara Apartments,
New Delhi- 110019
Respondent : PIO & SDM(Najafgarh)
Revenue Department, GNCTD
Office of the Sub Divisional Magistrate office Complex,
Sub-Division- Najafgarh,
New Delhi
RTI application filed on : 29-11-2010
PIO replied : 14-01-2011
First appeal filed on : 24-02-2011
First Appellate Authority order : not received
Second Appeal received on : 06-04-2011
Information soughtby the appellant A Scheduled Caste certificate has been issued in the name of Ms. Pradeep Kaur D/o Shri Gian Singh resident of House No. B-l/ 154, Gali No.3, Vijay Enclave, Palam Colony, Dabri Road, New Delhi-i 10045 and permanent address - village Toderpur, District Ludhiana, Punjab, against certificate No.5 155 dated 02-07-2002. You are requested to provide the detail copy of the Form and Annexure which were submitted by her in getting the said certificate.
Reply by PIO:
It is informed that records of certificate branch have been destroyed in the floods inundating the office premises in the year 2009 and 2010 and the same is not available.
Grounds of the First Appeal:
Information not provided. The reply received after 30 days.
Order of the FAA:
No order received.
Ground of the Second Appeal:
Information not provided.
Relevant Facts emerging during Hearing: The following were present Appellant : Mr. Harish Kumar;
Respondent : Absent;
The PIO has informed the appellant that the records sought by him have been destroyed in the floods which inundated the office in the year 2009 and 2010. The PIO has however provided no evidence of this. The PIO is directed to provide documentary evidence showing that floods had inundated the office and that various office orders were destroyed. Decision:
The Appeal is allowed.
The PIO is directed to send the information as described above to the Appellant and the Commission before 30 June 2011. This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 13 June 2011 (In any correspondence on this decision, mention the complete decision number.)