Indian Kanoon - Search engine for Indian Law

Central Information Commission

Sadhna Sharma vs Gnctd on 30 August, 2023

Author: Uday Mahurkar

Bench: Uday Mahurkar

                                       के न्द्रीय सच
                                                   ू ना आयोग
                             Central Information Commission
                                    बाबा गंगनाथ मागग, मुननरका
                              Baba Gangnath Marg, Munirka
                                नई निल्ली, New Delhi - 110067

द्वितीय अपील संख्या / Second Appeal No.:- CIC/DOFPD/A/2021/148811/GNCTD -UM

Ms. SADHNA SHARMA
                                                                           ....अपीलकताा/Appellant



                                             VERSUS
                                               बनाम



CPIO,
DEPARTMENT OF FOOD & SUPPLLIES
AND CONSUMERS AFFAIRS,
PIO/NODAL OFFICER, RTI CELL,
GNCTD, K-BLOCK, VIKAS BHAWAN,
I. P. ESTATE, NEW
DELHI-110002


                                                                        ....प्रद्वतवादीगण /Respondent

Date of Hearing       :             24.08.2023
Date of Decision      :             30.08.2023

Date of RTI application                                                  25-02-2021
CPIO's response                                                          Not on record
Date of the First Appeal                                                 13-07-2021
First Appellate Authority's response                                     Not on record
Date of diarized receipt of Appeal by the Commission                     12-11-2022

                                           ORDER

FACTS The Appellant vide his RTI application sought information as under :-

Dissatisfied due to non - receipt of any response from the CPIO, the Appellant approached the FAA. The order of the FAA, if any, is not on the record of the Commission. Thereafter, the Appellant filed a Second Appeal before the Commission.

HEARING:

Facts emerging during the hearing:

The following were present:

Appellant: Absent Respondent: Mr. Varinder Singh FSI, Present in Person Page 2 of 3 The Appellant remained absent during the hearing.

The Respondent submitted that a suitable reply as per the provisions of the RTI Act has been furnished to the Appellant vide letter dated 3.04.2021. He said that the appellant sought information regarding the rejection of her application to make a Ration Card. He added that in the reply they had requested the appellant to update her Adhaar card along with the Adhaar card of her family members but the same has not been done yet.

DECISION Keeping in view the facts of the case and the submissions made by the Respondent, the Commission directs the CPIO to re-examine the RTI Application and furnish, correct information, to the Appellant strictly in accordance with the spirit of transparency and accountability as enshrined in the RTI Act, 2005 within a period of 21 days from the receipt of this order under the intimation to the Commission. Further, the commission directs the CPIO to explain the full process of applying/ rectifying the ration card.

The Appeal stands disposed of accordingly.

(Uday Mahurkar) (उदय माहूरकर) ू ना आयुक्त) (Information Commissioner) (सच Authenticated true copy (अद्विप्रमाद्वणत एवं सत्याद्वपत प्रद्वत) (R. K. Rao) (आर.के . राव) (Dy. Registrar) (उप-पंजीयक) 011-26182598 द्वदनांक / Date: 30.08.2023 Page 3 of 3