Central Information Commission
Mrkishan Chand vs Gnctd on 8 December, 2014
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
File No.CIC/SA/C/2014/000077
Complainant : Mr. Kishan Chand
Respondent : Industrial Training Institute
GNCTD, Delhi
Date of hearing : 28112014
Date of decision : 08122014
Information Commissioner : Prof. M. Sridhar Acharyulu
(Madabhushi Sridhar)
Referred Sections : Sections 18 of the RTI Act
Result : Complaint allowed/
Disposed of
The Complainant is not present. The Public Authority is represented by Ms. Sandhya
Banga, O.S./PIO and Mr. S.C.Sharma, CI from the ITI, Jahangirpuri, Delhi.
FACTS:
CIC/SA/C/2014/000077 Page 1
2. The Complainant has filled RTI applicant on 15.2.2014 for seeking 5 point information with respect to the different software purchased by the respondent/institute. CPIO on 14.3.2014 asked for inspection on point no 1 & 2 and provided information on points nos. 3,4 & 5. Being aggrieved by the CPIO reply, the Complainant made this Complaint to the Commission for imposing penalty over the respondent.
DECISION
3. The Complainant is not present. The respondents have made their submissions. The respondent officers submitted that the complainant has filed so many RTI applications and presently there are 5 RTI applications to be disposed of. The information sought by the complainant is voluminous as it is to be compiled from the year 2005. That is why he was asked to come for inspection. On a pointed question by the Commission, whether there was any purchase of any software, the respondent authority could not confirm this. The Commission, therefore, directs the respondent/PIO to file an affidavit with the Commission after collecting information from the higher authorities of the Institution, about any purchase of software, certified copies of software, the present status of utility of software purchased and the authority under which such software was purchased, within 21 days from the date of receipt of this order, with a copy to the complainant.
4. The complaint is accordingly disposed of.
(M. Sridhar Acharyulu)
Information Commissioner
Authenticated true copy
(Babu Lal)
CIC/SA/C/2014/000077 Page 2
Deputy Registrar
Address of the parties:
1. The CPIO under RTI, Govt. of NCT of Delhi
Industrial Training Institute, Jahangirpuri Delhi110033
2. Shri Kishan Chand, D.A.Block, 31D, First Floor, TypeIII New Delhi110064 CIC/SA/C/2014/000077 Page 3