Central Information Commission
Mr.M G Menghavey vs Government Of Nct Of Delhi on 13 September, 2012
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/002462
Date of Hearing : September 13, 2012.
Date of Decision : September 13, 2012.
Parties:
Applicant
Shri M G Menghaney
R/o C3/8, Jeewan Jyoti Apartments
Pitampura
Delhi - 110 034.
Applicant was present.
Respondent(s)
Registrar of Cooperative Societies
O/o the Assistant Registrar (NW)
Parliament Street
New Delhi 110 001.
Representative : Shri R D Meena, Sub Inspector.
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/002462
ORDER
Background
1. The RTI Application dated 17.3.12 was filed by the Applicant with the PIO, O/o Registrar of Cooperative Societies seeking information related to Jeevan Jyoti CGHS, Pitampura, New Delhi. He sought information on the action taken with regard to recovery of loans and also inspection of file, certified copies of the order dated 7.10.09 passed by A K Sharma, Asst.Registrar/Recovery Officer in recovery case no. 1083. The PIO replied on 13.4.12 informing the Applicant that the information pertains to DCHFC and that the RTI Application has been transferred to the concerned PIO, DCHFC. The PIO, DCHFC replied on 23.4.12 stating that the Applicant has already inspected the said file twice , once on 26.10.09 and the second time on 21.1.2010 and that after he had conducted the inspection he has been provided with 118 pages of information the first time and 315 pages, the second time. Thereafter the Applicant filed his first appeal seeking further information. The First Appellate Authority disposed off the appeal on 25.6.12 once again informing the Applicant that the inspection of the recovery case file in respect of the Jeevan Jyoti CGHS, Pitampura has already been done by him. The Applicant then filed his second appeal before the Commission on 20.7.12 requesting for inspection of the recovery file. . Decision
2. During the hearing the Respondent informed the Commission that the Appellant was allowed to inspect the recovery file on 25.6.12. On his part the Appellant stated that in point A of his RTI Application he had actually sought information on the action taken by the O/o Registrar of Cooperative Societies in respect of certain documents related to a recovery case that were available in the file. He however stated that when he inspected the file no such movement of file could be found.
3. It is evident from the submission of the Appellant that no action has been taken by the RCS office in respect of the documents related to the recovery case mentioned by the Appellant, that are available in the file. The Commission nevertheless directs the PIO to categorically inform the Appellant that no action has been taken by the RCS office with regard to the case file mentioned in point A of the RTI application.
4. The copy of the order dated 7.10.09 by A K Sharma may be provided to the Appellant.
5. The information to be provided to the Appellant within three weeks of receipt of this order.
6. The appeal is disposed off with the above directions.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar
1. Shri M G Menghaney R/o C3/8, Jeewan Jyoti Apartments Pitampura Delhi - 110 034.
2. The Public Information Officer Registrar of Cooperative Societies O/o the Assistant Registrar (NW) Parliament Street New Delhi 110 001.
3. The Appellate Authority Registrar of Cooperative Societies O/o the Assistant Registrar (NW) Parliament Street New Delhi 110 001.
4. Officer In charge, NIC.