Central Information Commission
Shri Pawan Kumar Sharma vs O/O Director General Civil Aviation ... on 30 April, 2009
Central Information Commission
2nd Floor, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi-110066
Website: www.cic.gov.in
Decision No. 3948/IC(A)/2008
F. No. CIC/MA/C/2009/00110
Dated, the 30th April, 2009
Name of the Appellant : Shri Pawan Kumar Sharma
Name of the Public Authority : O/o Director General Civil Aviation
(Ministry of Civil Aviation)
1
Facts:
1. The complaint was scheduled for hearing on 30/04/2009, but the complainant did not avail of this opportunity. The complaint is therefore examined on merit.
2. The complainant has grievances regarding refund of the deposit of Rs. 10,000/-. Through his RTI application, he has sought to know as to why the security deposit has not been refunded to him so far.
Decision:
3. As desired by the complainant, the CPIO is directed to indicate the reasons for non-refund of security deposit of Rs. 10,000/-, as stated by the complainant. The CPIO should clarify and send a suitable response within 15 working days from the date of issue of this decision.
If you don't ask, you don't get - Mahatma Gandhi 1
4. The complaint is thus disposed of.
Sd/-
(Prof. M.M. Ansari) Central Information Commissioner Authenticated true copy:
(M.C. Sharma) Assistant Registrar Name and address of parties: 2
1. Shri Pawan Kumar Sharma, H.No.585, Phase-2, Mohali, Chandigarh.
2. Capt. L. Binodani, Sr. Pilot & CPIO, O/o the Director General of Civil Aviation, Opp. Safdarjung Airport, New Delhi-110003.
All men by nature desire to know - Aristotle 2