Central Information Commission
Mr. Gaurav Gambhir vs Government Of Nct Of Delhi on 5 January, 2010
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2009/002984/6275
Appeal No. CIC/SG/A/2009/002984
Relevant Facts emerging from the Appeal:
Appellant : Mr. Gaurav Gambhir
C-208, A/6, Savitri Nagar,
New Delhi - 110017
Respondent : Mr. B.K.Jha
Public Information Officer & SDM (HQ) Government of NCT of Delhi 12/1, O/o of the Dy. Commissioner, Jam Nagar House, New Delhi RTI application filed on : 11/06/2009 PIO replied : 07/07/2009 First appeal filed on : 28/07/2009 First Appellate Authority order : 18/08/2009 Second Appeal received on : 24/11/2009 Date of Notice of Hearing : 04/12/2009 Hearing Held on : 05/01/2010 S. No Information Sought Reply of the PIO
1. Whether the reply made in RTI No. 1895/2009 A copy of the said PIO's reply was was effective and was there any different status/ enclosed. notification in respect of the reply therein.
2. a) Whether notice board or any other material had The stamp duties payable on various been put up in the office of the Sub- Registrar documents have been notified by the regarding stamp duty payable on various Govt. in the Stamp Act, 1899. However documents. the circle rate was already displayed on the Board.
b) Whether notice board or any other material had Already displayed on the website of been put up in the office of the Sub- Registrar Govt. of NCT of Delhi. However the regarding list of colonies/area over which the sub details have also been pasted in front of registrar exercises jurisdiction. the Sub- Registrar's office.
c) Whether notice board or any other material had The documents mentioned in Section 17 been put up in the office of the Sub- Registrar of the Registration Act were reflected in regarding list of documents under Section 28 of Section 28. Registration Act.
d) Whether notice board or any other material had The documents mentioned in Section 18 been put up in the office of the Sub- Registrar of the Registration Act were reflected in regarding list of documents registered under Section 29. Section 29 of Registration Act by the said Sub- Registrar.
e) Whether notice board or any other material had DC, New Delhi, 12/1, Jam Nagar been put up in the office of the Sub- Registrar House, New Delhi - 110011. regarding persons/authority to be contacted in case of grievance First Appeal:
No response regarding question no. 1 and unsatisfactory replies regarding question no. 2. Order of the FAA:
The FAA observed that the office order of the Divisional Commissioner/ Inspector General of Registration dated 17/07/2002 was applicable to SR-VII Office. The Divisional Commissioner had further confirmed by his letter dated 18/08/2009 that no other order was being applied. As regarding the other information a, b & e were displayed at the office of SR- VII while information c and d have not yet been displayed. The FAA then dismissed the appeal as the Appellant was satisfied with the above information.
Ground of the Second Appeal:
That the Appellant has still not been supplied with the proper information.
Relevant Facts emerging during Hearing:
The following were present:
Appellant : Mr. Gaurav Gambhir;
Respondent : Mr. B.K.Jha, Public Information Officer & SDM (HQ);
Mr. Rama Shanker, APIO & SR-7, INA, Vikas Sadan New Delhi; The Appellant points out that requirement of queries 2(a) to (e) should be displayed permanently at all the offices of the public authority in discharge of its Section-4 duties. The respondent states that these are displayed at some of the offices. The Commission directs the Divisional Commissioner to ensure that these are displayed in all offices permanently as part of the Section -4 compliance of the public authority.
Decision:
The Appeal is allowed.
The Commission directs the Divisional Commissioner to ensure that these are displayed in all offices permanently as part of the Section -4 compliance of the public authority before 10 February 2010. A compliance report will be sent to the Commission before 15 February 2010.
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 05 January 2010 (In any correspondence on this decision, mention the complete decision number.)(PS)