Central Information Commission
Kumkum Devi vs Gnctd on 16 August, 2018
CENTRAL INFORMATION COMMISSION
Baba Gang Nath Marg, Munirka,
New Delhi-110067
F. No.CIC/GNCTD/C/2017/117988
Date of Hearing : 26.07.2018
Date of Decision : 01.08.2018
Appellant/Complainant : Ms. Kumkum Devi
Respondent : PIO/Food & Supply Officer-Circle-
01/Narela, Department of Food &
Supplies (Govt. of NCT of Delhi)
2. PIO/ Assistant Commissioner-
(N/W), Department of Food &
Supplies (Govt. of NCT of Delhi)
Information Commissioner : Shri Yashovardhan Azad
Relevant facts emerging from appeal:
RTI application filed on : 05.10.2016
PIO replied on : 22.10.2016
First Appeal filed on : - -
First Appellate Order on : - -
2nd Appeal/complaint received on : 18.03.2017
Information soughtand background of the case:
Vide RTI application dated 05.10.2016, the complainant sought information regarding action taken on her applications dated 03.05.2016 and 22.08.2016 for grant of ration card and other related details.
Shri Desh Raj Singh, PIO/Asstt., Commissioner (NW) vide letter dated 22.10.2016 stated as follows:-
"In addition to the reply provided by the FSO/APIO, Circle-01, information in respect of working of this department including details of Fair Price Shops, Ration Card details, Status of NFS application and Ration Card wise allocation of SDAs etc., is available on the website i.e.www.nfs.delhi.gov.in.
Being dissatisfied, the complainant filed a complaint to the Commission. Facts emerging in Course of Hearing:
Both the parties are present and heard. The complainant is aggrieved due to non sanctioning of a ration card despite numerous reminders since year 2013. Through the present RTI application, she states to have sought the fate of applications made for grant of ration card. The PIO submits that the RTi application was duly replied. Upon a query by the Commission, the PIO submits that as many as 72 lac ration cards have been issued by the department and the processing of new applications is done on first come, first serve basis. Upon being specifically asked about the case in hand, the respondent undertakes that the appellant shall be issued with a ration card within 2 months. At this, the complainant expressed contentment and did not press the present complaint.
Decision:
The Commission takes on record the undertaking made by the respondent. The PIO shall furnish a status report to the Commission regarding the processing of the complainant's application within 4 weeks of receipt of the present decision. A copy shall also be marked to the complainant. The complaint is disposed of.
(Yashovardhan Azad) Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(R.P. Grover) Designated Officer