Central Information Commission
Smt.Asha Devi vs Mcd, Gnct Delhi on 18 August, 2010
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/C/2010/000777/9041
Complaint No. CIC/SG/C/2010/000777
Complainant : Smt. Asha Devi
R/o121, Old Anarkali
Near Arjun Nagar, Near Balaji Mandir
Adjacent to Makan Electronics
New Delhi-110 051
Respondent : PIO (M & CW)
Health Department M & CW
O/o Addl. Municipal Health Officer (M & CW)
Municipal Corporation of Delhi
Town Hall, New Delhi
Facts arising from the Complaint:
Smt. Asha Devi had filed a RTI application which was addressed to the PIO, Deputy Commissioner (Narela), MCD Narela, Delhi-110040 in the O/o Commissioner, MCD, Town Hall on 25/03/2010. Further, this RTI Application was forwarded to ADC (Health), MCD, Town Hall vide letter dated 26/03/2010. However, on not having received the information within the mandated time, she filed a complaint under Section 18 of the RTI Act with the Commission. On this basis, the Commission issued a notice to the PIO, O/o The Commissioner, ADC (Health Department), MCD, Town Hall, Chandni Chowk, Delhi-110006 on 17/06/2010 with a direction to provide the information to the Complainant and further sought an explanation for not furnishing the information within the mandated time.
The Commission received a letter dated 23/06/2010 from the Addl. Dy. Commissioner (Health), MCD, Town Hall, Delhi-110006, wherein it was stated that the RTI Application dated 25/03/2010 was forwarded to the PIO & Addl. DHA (M & CW) and the same was informed to the Complainant, hence this notice dated 17/06/2010 is being forwarded to the PIO & Addl. DHA (M & CW) as well. Thereafter, the Commission received a letter dated 22/07/2010 from the PIO (M & CW), Health Department M & CW, O/o Addl. Municipal Health Officer (M & CW), Town Hall, wherein it was stated that the information had already been provided to the Complainant vide their letter dated 12/04/2010, and that subsequent to this Commission's notice dated 17/06/2010 the information was sent again on 05/07/2010. It is observed by the Commission that the information provided by the PIO (M & CW), Health Department M & CW appears to be appropriate.
Decision:
The Complaint is disposed off.
Notice of this decision be given free of cost to the parties.
Shailesh Gandhi Information Commissioner 18/08/2010 (In any correspondence on this decision, mention the complete decision number.)(JA) Page 1 of 2