Central Information Commission
Mr. Hari Ram Tiwari vs New Delhi Municipal Council on 19 January, 2009
CENTRAL INFORMATION COMMISSION
Room no. 415, 4th Floor, Block IV,
Old JNU Campus, New Delhi - 110066
Tel: +91 11 26161796
Decision No. CIC/SG/A/2008/00035/SG/1162
Appeal No. CIC/ SG/A/2008/00035
Relevant facts emerging from the Appeal:
Appellant : Mr. Hari Ram Tiwari
H-7, Palika Niwas,
Lodhi Colony,
New Delhi-110003
Respondent 1. : Public Information Officer (CPIO)
New Delhi Municipal Council, Palika Kendra, parliament Street, New Delhi-110001 RTI application filed on : 26/06/2008 Reply of the PIO : No Reply First Appeal filed on : 06/08/2008 First Appellate Authority order : Not Mentioned Second Appeal filed on : 14/10/2008 Information Sought:
The appellant had sought information about a girl named Chhaya aged 16 D/o Smt Rani and Sh Hukumchand R/o H-8 Sarojini Nagar, New Delhi who expired during the treatment in Charak Palika Hospital Moti Bagh, New Delhi on 22/10/2005 from Public Information Officer (CPIO) Municipal Council, Palika Kendra, parliament Street, New Delhi-110001.
Since no reply from the PIO the appellant filed First Appeal on 06/08/2008.
First Appellate Authority Ordered:
Not mentioned Relevant facts emerging during hearing: The following were present.
Appellant: Absent Respondent: Dr. N. D. Sharma PIO The respondent claims that he has not received the RTI application or the appeal. In the absence of any proof to the contrary it is difficult to verify whether the application was received. The PIO is being given the RTI application and asked to supply the information free of cost to the appellant before 5 February 2009. Decision:
The Appeal is allowed.
The PIO will supply the information to the appellant before 5 February 2009.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties.
Shailesh Gandhi Information Commissioner 19-01-2009 (In any case correspondence on this decision, mention the complete decision number.)