Central Information Commission
Mr.J S Bhatia vs Gnctd on 11 January, 2012
In the Central Information Commission
at
New Delhi
File No. CIC/AD/C/2011/001737
Date of Hearing : January 11, 2012
Date of Decision : January 11, 2012
Parties:
Complainant
Shri J.S. Bhatia
C17, Sudarshan Park
New Delhi 110 015
The Complainant was present.
Respondents
Planning Department
Government of NCT of Delhi
Cadre Controlling Unit
Level 6, B Wing, Delhi Sachivalaya
New Delhi 110 002
Represented by: Shri Deepak Sengupta Jt. Director and Dr. Shikha Anand, Asst. Director
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/C/2011/001737
ORDER
Background
1. The Applicant filed his RTIapplication (dated 15.06.2011) with the PIO, Planning Department, GNCTD, Delhi seeking certain information in a particular format which he himself had designed about the grant of MACP to one Shri K.C. Sharma. The PIO on 08.07.2011 furnished the required information to the Applicant. The Applicant, being unhappy with the information supplied by the PIO, filed his first appeal with the Appellate Authority (AA) on 18.07.2011. In response to this appeal, the PIO on 19.08.2011 furnished some service particulars of Shri Sharma to the Appellant, while also informing him that some of the details, which relate to a third party, sought by him would be provided after consulting the third party. The Appellant thereafter filed the present petition before the Commission on 27.09.2011 requesting for the complete disclosure of information to him.
Decision
2. The Commission on review of the information sought by the Appellant held that the information being sought cannot be held as third party information as the same relates to service of Shri Sharma and is already under circulation. This fact was also admitted to by the Respondents during the hearing. It was therefore decided that the Appellant shall visit the office of the Respondents on 18.01.2012 at 02:30 p.m. where he shall be allowed to inspect all records relating to the grant of MACP to Shri K.C. Sharma as also to take (on payment of requisite fee) photocopies of documents, which he might select from the inspected records.
3. Complaint was disposed of accordingly.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Shri J.S. Bhatia C17, Sudarshan Park New Delhi 110 015
2. Appellate Authority (RTI) Planning Department Government of NCT of Delhi Cadre Controlling Unit Level 6, B Wing, Delhi Sachivalaya New Delhi 110 002
3. Public Information Officer (RTI) Planning Department Government of NCT of Delhi Cadre Controlling Unit Level 6, B Wing, Delhi Sachivalaya New Delhi 110 002
4. Officer incharge, NIC Note: In case, the Commission's above directives have not been complied with by the Respondents, the Complainant may file a formal complaint with the Commission under Section 18(1) of the RTIAct, giving (1) copy of RTIapplication, (2) copy of PIO's reply, (3) copy of the decision of the first Appellate Authority, (4) copy of the Commission's decision, and (5) any other documents which he/she considers to be necessary for deciding the complaint. In the prayer, the Complainant may indicate, what information has not been provided.