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[Cites 2, Cited by 4]

Central Information Commission

Mr.Aasha Devi vs Mcd, Gnct Delhi on 21 August, 2013

                      CENTRAL INFORMATION COMMISSION
                   Room No.307, 2nd Floor, B-Wing, August KrantiBhawan,
                         BhikajiCama Place, New Delhi-110066.
                                 Telefax : 011-26180532.
                                    Website : cic.gov.in



                                                       Appeal No. : CIC/DS/C/2013/000235
                                                                     Date: - August 21, 2013




Appellant             :   Smt. Asha devi, Tuglakabad Extention, Delhi

Public Authority      :   New Delhi Municipal Corporation, New Delhi




                                          ORDER

1. The Commission has received an complaint petition; dated 24 June 2013 (Dy. No. 143782/2013) from Smt. Asha devi, Tuglakabad Extention, Delhi stating that she has not received any information from the concerned PIO in respect of her RTI application dated 22 April 2013 submitted to the PIO, NDMC, Civil Deptt-Palika Kendra, New Delhi. A copy of the complaint and RTI application dated 22 April 2013 are enclosed.

2. In exercise of the powers vested under Section 18(1) of the Right to Information (RTI) Act, the Commission directs the Appellate Authority to enquire into the allegations made by the Complainant and to pass an appropriate order with a view to ensuring that the desired information is provided to the Complainant, at the earliest.

3. The Appellate Authority is also directed to obtain the explanation of the PIO in writing for not furnishing the information sought by the appellant which is a statutory requirement and to forward the same to the Commission along with his comments within 3 weeks of receipt of the Order to decide on the imposition of penalty on the concerned persons in terms of Section 20(1) of the Right to Information (RTI) Act.

4. In case the Complainant is not satisfied with the orders of the Appellate Authority, she is free to approach this Commission in second appeal.

5. The Appeal is disposed of with the above directions.

(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:

(T. K. Mohapatra) U.S. & Dy. Registrar Copy to :-
1. First Appellate Authority under RTI, New Delhi Municipal Council, Palika Kendra New Delhi
2. Smt. Asha Devi W/o Late Ashok Kumar House No.-2674, lane No.-29, Tuglakabad Extention, New Delhi- 110019