Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Central Information Commission

Mr.Ashok Kumar Puri vs Ut Of Chandigarh on 18 January, 2013

                             Central Information Commission
 Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi­110066
                    Telefax:011­26180532 & 011­26107254 website­cic.gov.in


                   Adjunct to  Complaint : No. CIC/DS/C/2011/002818


Appellant /Complainant          :        Shri Ashok Kumar Puri, Chandigarh 

Public Authority                :       Chandigarh Administration, Chandigarh 
                                        (Ms Urmil Gupta, Supdt., Mrs. Manjushree, ACPIO)

Date of Hearing                 :        18  January 2013 
Date of Decision                :        18  January 2013 
  
Facts:­ 

1. Further to Commission's order or even No., dated 22.11.12, vide which "Show  Cause Notice" was issued to the CPIO for contravening the provisions of the Act, while  dealing with the RTI application of the appellant dated 8.9.2011, CPIO appeared in  person and made submission.  She submitted that she has sent reply to the appellant  vide   her   letter   dated   6.9.2011   in   response   to   a   previous   RTI   application   dated  28.7.2011 wherein information on the same subject had been sought and therefore,  inadvertently and due to error, she had failed to provide information to the appellant in  response to his application dated 8.9.2011.  It is noticed that the FAA has also failed to  discharge his applications the onus of which has been placed on him by the Act.

Decision Notice

2. After hearing the averments of the CPIO, the Commission directs the Public  Authority to provide compensation of Rs. 5,000/­ to the appellant on account of the  determent caused to him by way of non­furnishing of the requested information.  The  Commission   recommends   to   the   Director   Public   Instructions,   Chandigarh  Administration to issue a memorandum of warning to the CPIO and the FAA as per the  Rules governing the two officers for having failed to discharge their duties as per the  RTI Act, 2005.  The copies of the memos to be placed in the CRs of both the officers.  CPIO  has  stated  that  now  the   information  has  been  provided  to   the  appellant  on  26.12.12.

  

Adjunct to  Appeal: No. CIC/DS/A/2011/002818        (Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:

(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Tel. No. 011­26105027 Copy to:­
1. Shri Ashok Kumar Puri  (Retd. Electrical Instructor) House No. 174 Setor­38­A, Chandigarh­160038
2. The CPIO Registrar (S) O/o the Director Public Instructions  UT Chandigarh Administration  Additional Deluxe Bldg., Sector­9D Chandigarh
3. The Appellate Authority Director (S)  O/o Director Public Instructions  UT Chandigarh Administration  Additional Deluxe Bldg., Sector­9D Chandigarh        Adjunct to  Appeal: No. CIC/DS/A/2011/002818