Central Information Commission
Mr. Harish Chandra Gulati vs Government Of Nct Of Delhi on 20 August, 2009
CENTRAL INFORMATION COMMISSION
Club Building, Opposite Ber Sarai Market,
Old JNU Campus, New Delhi - 110067.
Tel: +91-11-26161796
Decision No. CIC /SG/C/2009/000823/4510
Complaint No. CIC/SG/C/2009/000823
Complainant : Mr. Harish Chandra Gulati,
House no. E-197, Gandhi Vihar,
Delhi-110009
Respondent : Public Information Officer,
Government of NCT of Delhi,
O/o The SDM (Election), District North,
5, Sham Nath Marg, Delhi-110054
Facts arising from the Complaint:
Mr. Harish Chandra Gulati had filed a RTI application with the PIO - GNCTD, O/o The SDM (Election) Delhi-110054 on 22/12/2008 asking for certain information. Since no reply was received within the mandated time of 30 days, he filed a complaint under Section 18 of the RTI Act to the Commission on 16/07/2009.
The Commission issued a notice to the PIO on 16/07/2009 asking him to supply the information by 10/08/2009 and sought an explanation for not furnishing the information within the mandated time. The PIO has informed the Commission that the information has been sent to the Complainant on 07/02/2009.
Decision:
The Complaint is disposed off.
The Commission warns the PIO to ensure that information is given to applicants within 30 days as mandated under Section 7 (1) of the RTI Act. 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, 2005.
Shailesh Gandhi Information Commissioner 20/08/2009 (For any further correspondence in this matter, please quote the file no. mentioned above)(RA)