Central Information Commission
Mr. Manish Sharma vs Mcd, Gnct Delhi on 11 May, 2012
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2012/000982/18883
Appeal No. CIC/SG/A/2012/000982
Relevant Facts emerging from the Appeal
Appellant : Mr. Manish Sharma
H.No. 7290, Ground Floor, Prem Nagar,
Gali No. 2, Subzi t4andi,
Delhi -- 110007
Respondent : Public Information Officer &
Dy. MHO (Coordination) Municipal Corporation of Delhi, 19th Floor, Civic Floor, Minto Road, New Delhi - 110002 RTI application filed on : 24/11/2011 PIO replied : -------------
First Appeal : 21/02/2012 First Appellate Authority order : 13/03/2012 Second Appeal received on : 27/03/2012 Information Sought:
In 1961, death registration of persons having name Shri Chand ( north Delhi ) was done at your office. Provide the Xerox copes of the related documents.
S. No Name of the Name of Address of Date of Reason of
deceased Father the Death the death
Deceased
Reply of PIO:
No reply mentioned.
Grounds for the First Appeal:.
Information has not been provided.
Order of the FAA:
"FAA Dy. Commissioner, Civil Line Zone transferred the appeal to the FAAJMHO. This appeal was registered at appeal ID. No. 188 and was forwarded to Dy. MHO(Coordination)IPIO and OIVS for their comments by 14.02.2012. During the course of hearing, Shri Gulshan informed that no such RTI application was received in the office of OIVS. Later on Shri Gulshan conveyed that search was made again and it was found that in fact RTI application was received in the office of OIVS but information could not be sent to PIO in the absence of information regarding the date of death, place of death and place of cremation of deceased person. Registration of the Death Event is based on the place of occurrence of event and on the basis of place of cremation, etc. as separate registers are maintained for different wards and different Cremation Grounds. In the absence of such information search for death entry cannot be made. The Appellant is directed to provide information about the date of death, place of Page 1 of 2 death and place of cremation of Shri Srichand whose death registration information is desired by him to Dr. R.C. Patnaik, OIVS1APIO, 19 floor, Dr. S.P.M. Civic Centre, J.L. Nehru Marg, New Delhi -- 110002. The Appellant will make such request within one week from the receipt of this Decision. APIO, OIVS will provide information to PIO within one week of receipt of details from the Appellant. Dy. MHO(Coordination)/PIO will provide required information to the Appellant within the next one week."
Grounds for the Second Appeal:
Information has not been provided. Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Manish Sharma;
Respondent: Absent;
The FAA has clearly stated that it is difficult to provide the information sought by the Appellant unless the date of death, place of death and place of cremation of Mr. Sri Chand is provided. The Appellant states he does not have this but states that Mr. Sri Chand was resident of North Delhi and his death took place in North Delhi and his cremation was also undertaken in North Delhi. The appellant is willing to inspect the records on 05 June 2012 from 10.30AM onwards at the location where the records would be available. The Commission directs the PIO to inform the Appellant by speed post the location where he should come for the inspection of records before 22 May 2012. The PIO will send the information to the Appellant by speed post of the location of the inspection. He may also inform the Appellant on his telephone nos. 9891060701, 8800355595 about the location of inspection.
Decision:
The Appeal is allowed.
The PIO is directed to follow the directions directed above and ensure that the inspection of relevant records is facilitated to the appellant on 05 June 2012 from 10.30AM onwards. The PIO will also give attested copies of records which the Appellant wants free of cost upto 100 pages.
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 of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 11 May 2012 (In any correspondence on this decision, mention the complete decision number.)(SS) Page 2 of 2