Central Information Commission
Mr.Hari Singh vs Consumer Affairs, Food And Civil ... on 28 June, 2011
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2011/001207/13153
Appeal No. CIC/SG/A/2011/001207
Relevant Facts emerging from the Appeal:
Appellant : Mr. Hari Singh,
H. No. 116, Singhola Village,
Delhi - 110040
Respondent : Mr. Dhirender Kumar
Public Information Officer & AC(NW) Department of Food, Supplies & consumer Affairs, Govt. of NCT of Delhi, K Block, Vikas Bhawan, I.P. Estate, New Delhi - 110002 RTI application filed on : 30/12/2010 Transfer of Application to : 05/01/2011 PIO(NW) PIO replied : 30/03/2011 & 15/04/2011 First appeal filed on : 08/02/2011 First Appellate Authority order : 08/03/2011 Second Appeal received on : 02/05/2011 Sl. Information sought by the appellant Reply of the PIO
1. What documents are needed for the issuance of consumer card by the Not mentioned Delhi Govt.
2. By which officer action is taken on the new consumer card on Not mentioned depositing the form and in what time action is taken and by what time is it returned back to the consumer?
3. Within what time there is a provision for supplying ration and kerosene Not mentioned oil after the issue of consumer cards?
4. How many new consumer cards have been issued from 2008 to 2010 The cards which are stamped are and are ration and kerosene oil being supplied to them? Why the supplied with ration and kerosene provision for the supply of ration and kerosene oil to the new oil consumers not being done yet?
5 How many new consumers are there whose receipts of Rs. 25/- on old Question not clear forms have been received by the deptt. in Regional Office.Narela from 2008 to 2010? Are their cards prepared or not? If yes then provide the total no. If no then why and also provide the no. of remaining cards yet to be made.
6 How many A.P.L cardholders have been transferred as B.P.L The cards have been transferred
cardholders in the Narela Region from 2004 to 2010.Also mention the from APL to BPL.It has been
date and on the order of which officer they have been made along with done according to the directions
the dates. of FSO
7 Provide a list of all the villagers of Singhola and Tikri Khurd Village About 28 cards have been
and also a list of A.P.L and B.P.L cardholders transferred from APL into BPL.
The records for the village are not
kept in the Mandal office
8 How many officers are working in the office and what is the work of Shri T.R. Singh is working
each officer? How many vacancies are there and which candidate is currently on the post of FSO in
eligible for the vacant post? Mandal no. 01 His duty is to look
after the management of the
Mandal office.
9 On the basis of which documents the Indian Govt. and the Delhi govt. Not mentioned
are making estimations for the BPL?
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10 Why the signing board of the RTI Act,2005 has not been displayed yet Boards have been displayed at all
in the regional offices and shop no. 5413 despite the order of Delhi the shops as per the directions of
Govt. and CIC the CIC and the Deptt.
11 Within what time action is taken on the complaints received in the Action is taken prior within
Regional Offices and is the concerned complainant informed about it proper time and the complainant
or not? is informed about it.
12 Provide the name of the old owner of shop no. 5413 and the new owner The owner of shop no. 5413 was
and also mention the year of its transfer Dharm Singh. After his death this
shop was transferred in the name
of his grandson Sonu Khatri.
13 On which all dates did the Inspecting officer inspected the shop no. The list is enclosed
5413 from 2008 to 2010.Give the name of the Inspector and also the datewise description 14 How many APL cards were transferred into BPL cards since 2002 to The record as per the village is 2010. Give a detailed list of the number of the both cards, name of the not kept cardholders, father's /husband's name and also the officer found truthful in this regard.
15 How many APL cards are yet to be transferred as BPL cards presently. The information can be provided Give alist of the names of the cardholder,father's/husband's name and only on the onset of any APL card no. prescribed amount or plan by the Govt./Deptt.
16 How many shops are being run by commission agents. Provide their Such information is not available numbers. If it is being run through commission agents then by whose in the office permission. Give the name and post.
Order of the FAA :
PIO(North West) is directed to provide information on points no.4,5,6,7,8, 10, 11, 12, 13, 14, 15 and 16 to the Appellant within 20 days' time.
PIO(Headquarters) is directed to collect information from Distribution Branch on point no. 3 and provide the same to the Appellant within 20 days' time.
As far as Appellant's point no. 9 is concerned, the Appellant is informed that income criteria fixed by Govt. for becoming eligible for a BPL/AAY ration card is Rs.24,200/- per annum.
Ground of the Second Appeal:
The information provided is unsatisfactory. Appellant has sent a letter on 06/06/2011 that he has got all the information satisfactorily and does not wish to pursue the matter.
Relevant Facts emerging during Hearing: The following were present Appellant : Absent;
Respondent : Mr. T. R. Singh, FSO(C-1) Narela on behalf of Mr. Dhirender Kumar, Public Information Officer & AC(NW) The Appellant has sent a letter to the Commission on 06/06/2011 stating that he has received all the information satisfactorily and does not wish to pursue the appeal.
Decision:
The Appeal is disposed.
Information has been received by 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 28 June 2011 (In any correspondence on this decision, mention the complete decision number.) (AA) Page 2 of 2