Central Information Commission
Satish Kumar Dhankhar vs Delhi State Industrial And ... on 17 May, 2022
Author: Heeralal Samariya
Bench: Heeralal Samariya
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग ,मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
नितीय अपील संख्या/Second Appeal No.: CIC/DSIDC/A/2021/110417
Satish Kumar Dhankhar .....अपीलकताग /Appellant
VERSUS/बनाम
Public Information Officer Under RTI,
Superintending Engineer-(Unauthorized Colony),
Delhi State Industrial & Infrastructure
Development Corporation Limited
(Government of NCT of Delhi),
Plot No.-74-A, Old MCD Property Tax Building,
Lajpat Nagar-III, New Delhi-110024.
.... प्रनतवािीगण/Respondents
Relevant facts emerging from appeal:
RTI application filed on : 22.10.2020
CPIO replied on : 24.11.2020
First appeal filed on : 25.11.2020
First Appellate Authority order : 31.12.2020
Second Appeal received at CIC : 08.03.2021
Date of Hearing : 17.05.2022
Date of Decision : 17.05.2022
सूचना आयुक्त : श्री हीरालाल सामररया
Information Commissioner: Shri Heeralal Samariya
Page 1 of 4
Information sought:
The Appellant sought following information:
• PIO furnished reply, vide letter dated 24.11.2020, as under:Page 2 of 4
• Dissatisfied with the response received from PIO, Appellant filed First Appeal, vide letter dated 25.11.2020.
• The FAA vide order dated 31.12.2020 held as under:
Grounds for Second Appeal:
The PIO has not provided correct information to the Appellant.Page 3 of 4
Relevant Facts emerging during Hearing:
The following were present: -
Appellant: Not present.
Respondent: Mr. P.K. Agarwal, PIO, XEN, DSIIDC, present.
Respondent submitted before the Commission that reply has not been furnished in the instant matter and further submitted that he would furnish a fresh reply to the Appellant. He further submitted that he would abide by the orders of Commission, if any.
Decision:
Commission, after perusal of case records and submissions made during hearing, observes that no reply has been furnished to the Appellant by the concerned PIO.
Therefore, Commission directs the concerned PIO to revisit the instant RTI Application and provide a fresh point-wise reply, with regards to the instant RTI Application, to the appellant, free of cost via speed post, within 30 days from the date of receipt of this order and accordingly compliance report to this effect be duly sent to the Commission by the PIO.
In case relevant information, as sought in the instant RTI Application, pertains to some other Branch/Department, then the PIO should procure and provide the same to the Appellant. In doing so, PIO must make sure that information which is exempted from disclosure under RTI Act, 2005 must not be disclosed to the appellant. No further action lies.
The appeal is disposed of accordingly.
Heeralal Samariya (हीरालाल सामररया) Information Commissioner (सूचना आयुक्त) Authenticated true copy (अनिप्रमानणतसत्यानपतप्रनत) Ram Parkash Grover (रामप्रकाशग्रोवर) Dy. Registrar (उप-पंजीयक) 011-26180514 Page 4 of 4