Central Information Commission
Mr.Ghanshyam Dass Agarwal vs Government Of Nct Of Delhi on 5 March, 2013
In the Central Information Commission
at
New Delhi
File No: CIC/AD/C/2012/001661
Date of Hearing : March 5, 2013.
Date of Decision : March 5, 2013.
Parties:
Applicant
Shri Ghanshyam Dass Aggarwal
M/s Tulison Pharma
118H, East Moti Bagh
Sarai Rohilla
Delhi - 110 007.
Applicant was not present
Respondent(s)
North Delhi Municipal Council
Govt of NCT of Delhi
O/o the Director (Ayush)
Dr. S P M civic Center
New Delhi - 110 002.
Representative : Dr Rnbir Sharma, Dr. Anil Kumar Sharma
Dr R P Parashq.
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/C/2012/001661
ORDER
Background
1. The Applicant filed an RTI Application dated 16.3.12 with the PIO, Dy.Director (Ayurvedic) Health Department, Delhi seeking information in respect of the refund of earnest money/security deposit of his firm against three points including the time it would take to refund the same. . The PIO replied on 11.6.12 providing point wise information. He informed the Applicant that the procedure to refund is under process. The Applicant then filed a complaint dated 17.7.12 before the Commission stating that 120 days has already passed and that his earnest money has not been refunded to him. The Applicant requested the Commission that the information against point 3 ie. date by which the earnest money will be paid, be provided to him at the earliest. Decision
2. The Respondent stated during the hearing that the Department of Ayush, NDMC was created from the Health department of MCD due to trifurcation of MCD on 7th May '12 and that the RTI Application was then put up to the PIO/Director of Ayush on 28.5.12. The PIO (Ayush) had then replied to the Appellant on 11.6.12. The Respondent further explained that a complaint from the Appellant related to corruption in the Public Authority is being investigated by the vigilance branch of the NDMC because of which all files had been seized by that branch. The Respondent further averred that this file was returned to them only on 12.2.13. After receiving the file the claim of the Appellant was processed. Information in this regard has already been sent to the Appellant vide letter dated 4.3.13.
3. Since the grievance of the Appellant has been redressed the Commission holds that no further information is required to be provided and accordingly directs that the case be closed with the hope that the security deposit money is returned to the Appellant within one month.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Shri Ghanshyam Dass Aggarwal M/s Tulison Pharma 118H, East Moti Bagh Sarai Rohilla Delhi - 110 007.
2. The Public Information Officer North Delhi Municipal Council Govt of NCT of Delhi O/o the Director (Ayush) Dr. S P M civic Center New Delhi - 110 002.
3. Officer in charge, NIC.