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Dipti Singh vs Ut Of Chandigarh on 31 May, 2021

Author: Uday Mahurkar

Bench: Uday Mahurkar

                                       के न्द्रीयसच
                                                  ू नाआयोग
                              Central Information Commission
                                      बाबागंगनाथमागग,मुननरका
                               Baba Gangnath Marg, Munirka
                                नईनिल्ली, New Delhi - 110067

द्वितीयअपीलसंख्या / Second Appeal No.:- CIC/UTOCH/A/2019/123425-UM

Mr. Dipti Singh

                                                                         ....अपीलकताा/Appellant
                                            VERSUS
                                              बनाम

CPIO,
Office Of Administrator
Chandigarh Administration
Sector 6, Chandigarh -
160036



                                                                         प्रद्वतवादीगण /Respondent



Date of Hearing      :              31.05.2021
Date of Decision     :              31.05.2021
.

Date of RTI application                                                23.01.2019
CPIO's response                                                        Not on Record
Date of the First Appeal                                               08.03.2019
First Appellate Authority's response                                   09.04.2019
Date of diarized receipt of Appeal by the Commission                   16.05.2019

                                           ORDER

FACTS The Appellant vide his RTI application sought action taken by O/o administrator Chandigarh on his complaint submitted on 07.01.2019 .

Dissatisfied due to non-receipt of any response from the CPIO, the Appellant approached the FAA. The FAA vide order dated 09.04.2019stated as follows:

Thereafter, the Appellant filed a Second Appeal before the Commission with a request to provide correct and complete information.

HEARING:

Facts emerging during the hearing:

The following were present:

Appellant:Absent, Respondent: Absent.

In order to ensure social distancing and prevent the spread of the pandemic, COVID-19, the hearing of the matter was scheduled through audio conference after giving prior notice to both the parties.

Both the Appellant as well as the Respondent could not be contacted after due efforts and remained absent during the hearing. Hence, the matter is being decided on the basis of the documents available on record with the Commission.

DECISION:

Keeping in view the facts of the case and also after perusing the documents available on record, the Commission observes that no information has been furnished by the Respondent. Therefore, the Commission directs the current CPIO to furnish a detailed information as sought in the RTI application to the Appellant in accordance with the spirit of transparency and accountability as enshrined in the RTI Act, 2005, within a period of 21 days from the date of receipt of this order under the intimation to the Commission.

The Commission cautions the Respondent to be more careful in future while dealing with the RTI application so that no such lapse would recur and the provisions of the RTI Act are complied with in letter and spirit. No further intervention by the Commission is required in the matter.

The Appeal stands disposed accordingly.

(Uday Mahurkar) (उदयमाहूरकर) (Information Commissioner) (सच ू नाआयुक्त) Authenticated true copy (अद्विप्रमाद्वणतएवंसत्याद्वपतप्रद्वत) (R. K. Rao) (आर.के . राव) (Dy. Registrar) (उप-पंजीयक) 011-26182598 / [email protected] द्वदनांक / Date: 31.05.2021 Mr. Dipti Singh Page 3 of 3