Central Information Commission
Mrneeraj Saxena vs Gnctd on 8 June, 2015
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)
Information Commissioner
CIC/SA/C/2015/000087
Sh Neeraj Saxena v. Area Electoral Registration Office, New Delhi
Important Dates and time taken:
RTI: 10.10.2014 Reply: 11.11.2014 FAA: 4.12.2014
Complaint: 31.3.2015 Hearing: 3.6.2015 Decision: 8615
Result: Appeal closed
Parties Present:
1. Complainant/Appellant is not present. Public Authority is represented by Mohanlal & V.K
Bajaj. On the request of complainant/appellant, this complaint is treated as appeal as he
sought for information.
Facts:
2. Appellant through his RTI application sought information with regard to Screen Print of list of applications for transposition of names received in Form A starting from 16.12.2013 and copy of Form A of Mr Arvind Kejriwal through 10 points. PIO gave point wise reply. Being unsatisfied appellant filed First Appeal. Claiming non furnishing of information, appellant approached the Commission.
Decision:
3. Respondent officer submitted before the Commission that appellant is not satisfied with the information provided on point no 9 of RTI application, though he has stated that the information is already available in the website. They have also given certified copy of the same to him.
4. Having heard the submission, Commission finds that the respondent officer has already given certified copy of Form 8 A, submitted by Mr Arvind Kejrival. No further information is required to be furnished. Hence case is closed.
(M.Sridhar Acharyulu) Information Commissioner Authenticated true copy (Babu Lal) Deputy Registrar Addresses of the parties:
1. CPIO, Area Electoral Registration Office, GNCTD, 13/2, Jam Nagar House, New Delhi110011
2. Sh Neeraj Saxena Member of Maulik Bharat Trust, 20, Naveen Park. Sahibabad201005