Central Information Commission
Mr.Rajeev Kohli vs Ut Of Chandigarh on 8 August, 2012
Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New
Delhi110066
Telefax:01126180532 & 01126107254 websitecic.gov.in
Appeal: No. CIC/DS/A/2012/001060
Appellant /Complainant : Shri Rajeev Kohli, Chandigarh
Public Authority : Chandigarh Industrial & Tourism
Dev. Corp. Ltd.,
Chandigarh ( Sh. I.D. Kalra,
GM(CA)LCS/CPIO)
Date of Hearing : 08 August 2012
Date of Decision : 08 August 2012
Facts:
1. Appellant submitted RTI application dated 17 May 2011 before the CPIO, CITCO, Chandigarh seeking the details of the job description/duties/delegation of power for S.D.E (PH/Civil/Electrical), J.E./ A.E.(PH/Civil/Electrical) and Head Draftsman.
2. Vide CPIO's Order dated 13 June 2011, CPIO provided information to the Appellant.
3. Not satisfied with the CPIO's reply, Appellant preferred first appeal before first appellate authority dated 12 July 2011.
4. Vide FAA's Order dated 10 August 2011, FAA upheld the CPIO's Order.
5. Being aggrieved and not being satisfied by the above response of the public authority, the appellant preferred second appeal before the Commission.
6. Matter was heard today. Both parties, as above, appeared in person and made submissions. The respondent submitted that the organization had yet to notify and issue job description/duties/delegation of powers in respect of SDEs, JEs/AEs (PH/Civil/Electrical) and Head Draftsman. It was further stated that the organization is in the process of issuing the above orders and as and when the information is available, it will be provided to the appellant.
Appeal: No. CIC/DS/A/2012/001060 Decision Notice
7. Commission accepts the averments of the GM Sh. I.D. Kalra that information sought by the appellant is not in existence and, therefore, cannot be provided. However, it is a matter of concern that CITCO, Chandigarh has been in existence since 1974 and is functioning without proper job description/ duties/delegation of powers in respect of its functionaries, which is not in consonance with good practices in Administration and governance. Commission directs that the information sought by the appellant, as soon as it is available, would also be displayed on the website of the Public Authority.
(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:
(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Tel. No. 01126105027 Copy to:
1. Shri Rajeev Kohli S.C.O. 121122, Sector17B Chandigarh160017
2. The CPIO General Manager (CA & CS) Chandigarh Industrial & Tourism Development Corpn Ltd., Corporate Office S.C.O. 121122, Sector17B Chandigarh160017
3. The Appellate Authority Private Secy. To Managing Director Chandigarh Industrial & Tourism Development Corpn Ltd., Corporate Office S.C.O. 121122, Sector17B Chandigarh160017 Appeal: No. CIC/DS/A/2012/001060