Central Information Commission
Mr.Shashi Bhusan vs Government Of Nct Of Delhi on 3 July, 2012
In the Central Information Commission
at
New Delhi
File No. CIC/AD/A/2012/001348
Date of Hearing : July 03, 2012
Date of Decision : July 03, 2012
Parties:
Appellant
Shri Shashi Bhusan
E/251B, Krishna Vihar
PO Sultanpuri
Delhi 110086
The Appellant was not present.
Respondents
Registrar of Cooperative Societies (RCS)
Government NCT of Delhi
Office of the Assistant Registrar (Policy)
Parliament Street
New Delhi
Represented by: Shri Rajesh Kumar, APIO.
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No. CIC/AD/A/2012/001348
ORDER
Background
1. The Applicant filed his RTIapplication (dated 29.09.2011) with the PIO, RCS, GNCTD, New Delhi seeking certain information about the regularization of self draw of group housing societies in Dwarka. The PIO on 25.10.2011 furnished pointwise reply to the Applicant. The Applicant, thereafter filed his first appeal before the Appellate Authority on 10.12.2011. The Appellate Authority through his order dated 09.01.2012 directed the PIO to provide the information in respect of item nos. 3, 4 & 5 to the Appellant. He also offered an opportunity of inspection of records to the Appellant. The PIO thereafter on 25.01.2012 furnished the information related to item no. 3, 4 & 5 to the Appellant as per the direction of the Appellate Authority. The Appellant, thereafter, filed the present petition before the Commission on 15.02.2012 expressing his dissatisfaction with the PIO's reply with regard to item nos. 3, 4 & 5 of his RTIapplication . Decision
2. During the hearing, the points mentioned by the Appellant in his present petition were examined and decided as given below:
3. In point no. 1 & 2, the Appellant has talked about the meetings held in the office of the Lt. Governor, Delhi on the issue of regularization of self draw of Dwarka societies. The Respondents submitted that they have provided the minutes of meetings which were available with them and that they do not hold any further information in this connection. They however suggested that the Appellant may approach the PIO, LG office for further information.
4. In view of the above categorical submission of the Respondents, no further information can be directed to be given to the Appellant. The Appellant is, however free to approach under RTI the PIO, LG office for any further information on the instant subject.
5. As for point no. 3 where the Appellant had demanded copies of official correspondence between the RCS and the Chief Secretary on the issue of regularization of self draw of Dwarka societies, it was submitted by the Respondents that they do not have any correspondence in this regard between the RCS and the Chief Secretary. They, however, mentioned that they have provided copies of file notings on the subject to the Appellant since it is only through file notings that suggestions/decisions have been conveyed. .
6. Since the available information has been given to the Appellant, no further disclosure is needed.
7. As regards point 4 where the Appellant has talked about certain Rule, it was the Respondent's submission that they could not understand from the text of the query as to what precise information the Appellant here is seeking. The Commission too, on review, found that the Appellant has not pin pointed any material information in his query. No disclosure, therefore, can be made here. The Appellant, however, should he so wish, may reframe his query and submit it to the PIO for response.
8. Appeal is disposed off accordingly.
(Annapurna Dixit) Information Commissioner Authenticated true copy (Tarun Kumar) Additional Registrar Cc:
1. Shri Shashi Bhusan E/251B, Krishna Vihar PO Sultanpuri Delhi 110086
2. Public Information Officer Registrar of Cooperative Societies (RCS) Government NCT of Delhi Office of the Assistant Registrar (Policy) Parliament Street New Delhi
3. Officer incharge, NIC