Central Information Commission
Mr.Jagvesh Kumar Sharma vs Government Of Nct Of Delhi on 14 June, 2012
In the Central Information Commission
at
New Delhi
File No: CIC/AD/C/2012/000592
Date of Hearing : June 14, 2012
Date of Decision : June 14, 2012
Parties:
Applicant
Shri Jagvesh Kumar Sharma
A42/42, Gali No.4
Pandav Nagar Complex
Ganesh Nagar
New Delhi 92
The Applicant was not present during the hearing.
Respondents
Chief Minister's Office
O/o Dy. Secretary (G)
Govt. of NCT of Delhi
C302, 3rd level
Delhi Secretariat
New Delhi 02
Represented by : Shri Yuvraj Singh Saini, PIO
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/C/2012/000592
ORDER
Background
1. The Applicant filed an RTI application dt.18.2.11 with the CMO, GNCTD seeking information against nine points related to Article 239AA n the Indian Constitution including whether it is fact that after insertion of Article 239 AA in Indian Constitution, CM Delhi and Council of Ministers Govt. of Delhi are doing the work to give the advice to Lt. Governor Delhi and if yes, the reasons for which Lt. Governor Delhi had refused to sign on the circle rate file of land in Delhi, whether it is a fact that the status of Administrator of Delhi has been abolished after amendment in Indian Constitution etc. Not satisfied with the point wise reply provided by the PIO dt.21.3.11 the Applicant filed an appeal dt.20.4.11 and still not satisfied with the additional information received vide letter dt.23.5.11, the Applicant filed a complaint dt.23.12.11 before CIC stating that the copies of the letters mentioned in letters of the CM have not been provided to him and that the annexes sent by the PIO are not readable.
Decision
2. During the hearing, the Respondents submitted that they have brought with them to the hearing a fresh set of the replies furnished to the Appellant including the copies of the letters mentioned in CM's letters as also copies of annexures which according to them are more legible than those provided earlier so that they can be handed over to the Appellant.
3. Since the Appellant has not appeared for the hearing the Commission directs the PIO to send the information to the Complainant by post by 5.7.12.
4. The Complaint is disposed off accordingly.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Shri Jagvesh Kumar Sharma A42/42, Gali No.4 Pandav Nagar Complex Ganesh Nagar New Delhi 92
2. The Public Information Officer Chief Minister's Office O/o Dy. Secretary (G) Govt. of NCT of Delhi C302, 3rd level Delhi Secretariat New Delhi 02
3. Officer in charge, NIC