Central Information Commission
G.S. Uberoi vs Mcc, Chandigarh on 20 November, 2009
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No.CIC/WB/A/2008/01359
G.S. Uberoi Vs MCC, Chandigarh
Dated: 20.11.2009
Vide this Commission's decision dated 4.3.2009, Shri TPS.Phoolka, PCS, Jt. Commissioner, MCC, Chandigarh, was directed to revisit the matter and provide factually correct information to the appellant in 15 days time. The complainant, however, filed non- compliance complaint before the Commission. Hence, notice was issued to Shri Phoolka to appear before the Commission on 20.11.2009.
2. The matter is heard on 20.11.2009. Appellant present. Shri Phoolka is not present. However, Shri Sudarshan Kumar, Sr. Assistant, has appeared for Shri Phoolka. He submits that the order of the Commission was not received earlier and, therefore, 4 weeks time may be given for compliance.
3. The request of Shri Sudarshan Kumar is accepted and 4 weeks time given to Shri Phoolka to provide requisite information to the appellant.
4. He may also send compliance report to this Commission.
Sd/-
(M.L. Sharma) Central Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges, prescribed under the Act, to the CPIO of this Commission.
(D.C.Singh) Under Secretary & Assistant Registrar Address of parties :-
1. Shri T.P.S. Phoolka PCS, Jt. Commissioner, MCC, Chandigarh (By Hand) 2. Executive Engr. M.C.P.H.Division No. 2 Sector 11 B, Chandigarh (By Hand)
3. Mr. Wing commander G.S. Uberoi House No. 163, Ist Floor Sector 27-A , Chandigarh