Central Information Commission
Mrp R Prasanth vs Gnctd on 14 October, 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/A/2015/000212
P. R. Prasanth v. PIO, Transport Department
Important Dates and time taken:
RTI: 27.01.2014 Reply: 27.02.2014 FAA: 19.06.2014
SA: 16.02.2015 Hearing:12.10.2015 Decision: 14102015
Result: Show cause.
Parties Present:
1. Appellant is present. Mr. Anil Manra, LDC represents Public authority.
FACTS:
2. Appellant through his RTI application sought to know to whether vehicle No. KL01AE 4250 has been registered with RTO Loni, Delhi or not. Having received no information, appellant filed first appeal. Claiming nonfurnishing of information, appellant approached the Commission.
Proceedings Before the Commission:
3. Having heard the submissions of the appellant, the Commission directs the respondent authority to provide the information sought by the appellant, within 15 days from the date of receipt of this order. The Commission also directs the CPIO of Transport Department to show cause why penalty should not be imposed against him for not attending the hearing inspite of notice issued by this Commission, and for sending a LDC who does not know anything about the matter, within 21 days from the date of receipt of this order.
(M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (U. C. Joshi) Deputy Registrar Addresses of the parties:
1. The CPIO under RTI, O/o MLO, Transport Department, GNCTD, North East Zone, Loni Road, Delhi110094.
2. Shri P. R. Prasanth, Sarangi, TC18/205(3), Kunnappuzha, Thirumala, Aramada, POTrivandrum.