Indian Kanoon - Search engine for Indian Law

Central Information Commission

Mrshyam Bir Singh Saini vs Gnctd on 9 March, 2015

                 CENTRAL INFORMATION COMMISSION
                   (Room No.315, B­Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)


                  Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)
                                          Information Commissioner




                                          CIC/SA/A/2014/001228



      Mr Shyam Bir Singh v. PIO, Registrar of Cooperative Socities, GNCTD



                                          Important Dates and time taken:




     RTI:  20.02.2014                   Reply: 21.03.2014                         Time: ­­­

     FAA: 15.04.2014                    FAO: 06.05.2014                           Time: 

     SA: 05.08.2014                     Hearing: 24.02.2015                       Decision:09.03.2015

     Result: Appeal disposed off




Parties Present:


1.      The appellant is present. The public authority is represented by Shri                           Narinder 

Passi, RCS.


Information sought

:

2. Appellant through his RTI application had sought for Copy of the defaulter  list   handed  over to the Administrator/ADM (NW) Kamal Vihar CGHS Ltd on  24.09.2012   by   then  President of Society who have cleared ther dues and  who have not cleared their dues till  date and the defaulter list submitted  by Administrator to the returning officer as appointed by  RCS on  11.12.2012 of who have cleared ther dues and who have not cleared their  dues  till date.

PIO response:

3. PIO stated that the information sought was not available in the office.

Ground for First Appeal:

4. That the PIO be directed to obtain the information from the society and  provide the  same to the appellant.

First Appellate Authority Order:

5. FAA directed the PIO to obtain the status report from the society and  forward   the  same to the appellant within 15 days.

Ground for Second Appeal:

6. Non­Compliance of the FAA Order and non­furnishing of information within  the  prescribed period.

Decision:

7. Respondent authority submitted before the Commission that the  information   sought  by the appellant will be furnished to him after  collecting   the   same   from   Society. 

Respondent authority further submitted  that the appellant is a defaulter of the society who  owes Lakhs of rupees  and also harasses the society and the RCS by filing 100's of RTI  application on the same subject

8. Having heard the submission and having perused the records, the  Commission   directs  the PIO to furnish the information after collecting the  same   from   the   society   within   15  days of receipt of order.

 

(M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (Babu Lal) Deputy Registrar.

Address of the parties :

1. The CPIO under RTI, Registrar Cooperative Societies,  Govt. of NCT of Delhi, Old Court Building, Parliament Street, New Delhi.

2. Shri Shyam Bir Singh Saini, Flat No. 524, Kamal Vihar, Sec­7, Dwarka, New Delhi - 110075.