Central Information Commission
Mr.Syed Sajad Ali vs Govt. Of N.C.T Of Delhi on 14 July, 2009
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office),
Old JNU Campus, New Delhi - 110067.
Tel: +91-11-26161796
Decision No. CIC/SG/A/2009/001379/4116
Appeal No. CIC/SG/A/2009/001379
Relevant Facts emerging from the Appeal:
Appellant : Mr.Syed Sajad Ali
Advocate
F-180, G-1, Dilshad Colony
Delhi-110095.
Respondent : Mr.Vinay Kumar
ADM(HQ) & PIO Govt. of N.C.T of Delhi (Revenue Deptt.) 5, Shamnath Marg, Delhi-110054.
RTI application filed on : 22/12/2008
PIO replied : 16/01/2009
First appeal filed on : Not mentioned
First Appellate Authority order : 30/03/2009
Second Appeal received on : 01/06/2009
Sl. Information sought PIO's reply
1. The date when the revenue stamp of As far as initial date of release of the revenue stamp
Rs.1/- was first released by the of Rs.1/- pasted in Appellant's application is
concerned office for public use in Delhi concerned, my be confirmed from the Dy. either by way of sale or through post Controller of Stamps, India Security, Press, Nashik office, stamp vendors. Road, Nashik Maharashtra-422101 by sending the original revenue stamps of the denomination of Rs.1/- is concerned the same was received from ISP, Nashik on 16/2/79 & the first sale of stamp was w.e.f. 22/8/80 as per the record available in the Delhi Treasury.
2. The date when the revenue stamp of Same as above.
Rs.1/- new addition/latest addition was first released by the concerned office for public use in Delhi either by way of sale or through post office, stamps vendors.
Grounds for First Appeal:
The Appellant had received wrong information from the PIO. Order of the First Appellate Authority:
"It is found that the Appellant vide his RTI application dated 30.12.2008 had sought the date of release of two different set of Revenue Stamps worth Rs.1/- by this office. The PIO has provided the information vide his letter dated 13.1.2009."
Grounds for Second Appeal Information supplied is incorrect. Non-application of mind by FAA.
Relevant Facts emerging during Hearing:
The following were present:
Appellant: Mr.Syed Sajad Ali Respondent: Mr. I.G.S. Chawla on behalf of PIO Mr.Vinay Kumar The PIO will give the following information to the appellant: 1- The date on which the new design one rupee revenue stamp was received and the on which it was released. If this data is not on the records this will be stated.
Decision:
The appeal is allowed.
The PIO will give the information stated above before 20 July 2009.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this order will be provided free cost as per Section 7(6) of RTI Ac.
Shailesh Gandhi Information Commissioner 14 July 2009 (In any correspondence on this decision, mentioned the complete decision number.) (AK)