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Central Information Commission

Shri.Nannu vs Mcd, Gnct Delhi on 9 July, 2011

                      CENTRAL INFORMATION COMMISSION
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                                                        Decision No. CIC/SG/A/2011/001347/13352
                                                                Appeal No. CIC/SG/A/2011/001347
Relevant Facts emerging from the Appeal

Appellant                           :       Mr. Nannu,
                                            S/o Shri Tuti Ram,
                                            C/o Shri Om Parkash Singhal
                                            H.No. 61, Hari Nagar Ashram,
                                            Mathura Road, New Delhi- 110014.

Respondent                           :      Mr. Ravinder Nath
                                            Public Information Officer & Dy. Chief Accountant
                                            Municipal Corporation of Delhi (Central Zone),
                                            Accounts Department,
                                            Shiv Mandir Marg, Zonal Building,
                                            Lajpat Nagar-II, New Delhi.

RTI application filed on             :      01/11/2010
PIO replied                          :      Not mentioned.
First appeal filed on                :      23/12/2010
First Appellate Authority order      :      13/01/2010
Second Appeal received on            :      20/05/2011

Information sought

by the appellant:

The information sought is with respect to letter addressed to the CSE (diary No. 2058/SS/Central Zone- 23/07/2010) regarding the non-payment of medical allowance. These are certain queries which the appellant wants to clarify via his RTI dated 01/11/2011:

1) Why is there a delay in the payment of impugned medical allowance?

2) Neither any information has been provided by the department nor is any worker willing to tell anything. Why is the attitude so?

3) By what time the medical allowance shall be given?

4) After the presentation of the complaint letter by me, how many pensioners have got the medical allowance?

5) What is the progress carried out by the Dy. Health Officer with respect to my letter no. 10707/DC dated 14/09/2010?

Reply of the PIO:

No reply given.

Ground of the First Appeal:

The PIO has not provided any information.

Order of the FAA:

PIO is directed forward a copy of representation of the appellant dated 23/07/2010 as mentioned in the RTI application, along with a copy of RTI application for consideration and further necessary action by accounts Department, Central Zone. However, before considering the case for payment of fixed medical allowance, it shall be ensured that facility of 'Medical re-imbursement cashless card' is not availed by the appellant. Appeal is disposed off.

Ground of the Second Appeal:

Information is not provided either by PIO or by the FAA. Relevant Facts emerging during Hearing:

The following were present:

Appellant: Mr. O. P. Singhal representing Mr. Nannu; Respondent: Mr. H. D. Bhardwaj, ACA on behalf of Mr. Ravinder Nath, PIO & DCA;

The respondent admits that no information was sent to the Appellant until 06/06/2011. On 06/06/2011 the Appellant had been informed that the payment of Medical Allowance had been made to his Account.

Decision:

The Appeal is disposed.

The information available on the record has been provided. This decision is announced in open chamber.

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.

Shailesh Gandhi Information Commissioner 09 July 2011 (In any correspondence on this decision, mention the complete decision number.) (SB)