Central Information Commission
Mr.Vijender Pal Singh vs Government Of Nct Of Delhi on 22 November, 2010
CENTRAL INFORMATION COMMISSION
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Decision No. CIC/SG/A/2010/002450/10115
Appeal No. CIC/SG/A/2010/002450
Relevant Facts emerging from the Appeal
Appellant : Mr. Vijender Pal Singh
S/o Mr. Veer Pal Singh
RZ-E-35, Gandhi Market,
West Sagar Pur, New Delhi - 110046.
Respondent : Mr. D. S. Gahlot
Public Information Officer & Sub-Divisional Magistrate (Delhi Cantt.) Govt. of NCT of Delhi Dist-South West, Old Terminal Tax Building, Kapeshera, Delhi - 110037.
RTI application filed on : 15/03/2010
PIO replied : 17/05/2010
First appeal filed on : 03/06/2010
First Appellate Authority order : 28/06/2010
Second Appeal received on : 03/09/2010
Notice of Hearing sent on : 19/10/2010
S. No Information Sought Reply of the PIO
1. Number of people who were injured in The file related to said incident could
the mishap which occurred on not be located and the office was trying
15/10/2002 wall of Ram Leela to locate the same. The Appellant was
Ground, Naraina had collapsed (for informed that the reply would be sent as
which an FIR No. 230/2008 was soon as the file was located.
registered) along with their name and addresses.
2. Whether any compensation was disbursed by the department in regard to the said incident.
3. If yes, then detail of compensation given to the people along with their names and addresses.
4. Whether compensation given to all injured persons or some persons were left. If some were left then the reason for the same.
First Appeal:
Incomplete and vague reply sent by the PIO. Order of the FAA:
The FAA in his order noted that it appeared that necessary efforts were not made to locate the file. Furthermore, he directed the PIO to locate the file and furnish the same to the Appellant within 10 days.
Ground of the Second Appeal:
Non-compliance of the FAA's order by the PIO.
Relevant Facts emerging during Hearing:
The following were present:
Appellant: Absent;
Respondent: Mr. B. L. Meena, Naib Tehsildar on behalf of Mr. D. S. Gahlot, PIO & SDM( Delhi Cantt.);
The Respondent states that they were not able to trace the file. However, subsequently they wrote to the Police Station and obtained the names of the 29 victims of the accident. He also checked with the Accounts Department and has obtained the list of 08 victims who have been given compensations. Based on this the file has been reconstructed and information has been sent to the Appellant on 30/09/2010 by Speed Post.
Decision:
The Appeal is allowed.
The information has been provided to the Appellant. 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 22 November 2010 (In any correspondence on this decision, mention the complete decision number.)(GJ)