Central Information Commission
Mraarif Ansari vs Gnctd on 5 August, 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/2015/000733
Arif Ansari Vs. Sub Divisional Magistrate(Rohini), GNCTD
Important Dates and time taken:
RTI/PIO:61/31115(25) FAA Order: 1632015 Second appeal: 2552015
Show cause issued Hearing:31072015 Decision: 05082015
Parties Present:
The appellant is present. The Public Authority is represented by Mr. Satish Kumar, Sr. PA
Facts:
2. The Appellant by his RTI application had sought information regarding his OBC certificate. He sought to know within how many days the certificates are made, status of the OBC certificate submitted on 22.07.2014 etc. PIO replied on 31.01.2015 providing parawise reply. Being unsatisfied, appellant filed first appeal. FAA directed the PIO to furnish the copy of the ED within 15 days. Being unsatisfied, appellant approached the Commission in second appeal.
DECISION:
3. Both the parties made their submissions. The appellant submitted that he had applied for the OBC certificate in September, 2014 and the same had not been received by him so far. When he asked for the postal dispatch number, he was given a number which was wrong. He CIC/SA/A/2015/000733 Page 1 also alleged that they did not dispatch the said certificate and deliberately trying to harass him. On the other hand, the respondent officer submitted that the said OBC certificate stands issued and dispatched to him. When the Commission queried the respondent, whether the appellant is eligible for OBC certificate, the respondent officer confirmed the same. The Commission, therefore, directs the respondent officer to furnish a duplicate certificate to the appellant, if the same has already been issued to the appellant, which the appellant claims not received. This direction shall be complied by the respondent authority, within one week from the date of receipt of this order. The appeal is disposed of accordingly.
(M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (Babu Lal) Deputy Registrar.
Address of the parties :
1. The PIO under RTI Act, Govt. of Delhi SubDivisional Magistrate(Rohini), DC Office Complex Kanjhawala, Delhi110081
2. Ms. Arif Ansari OfficeP1/291, Sultan Puri Delhi110086 CIC/SA/A/2015/000733 Page 2