Central Information Commission
Mrkrishna Devi vs Gnctd on 19 April, 2016
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)
Information Commissioner
CIC/SA/A/2016/000142
Krishna Devi v. PIO, Directorate of Vigilance
Important Dates and time taken:
RTI: 30.07.2015 Reply: 17.08.2015 FAO: 29.09.2015
SA: 05.01.2016 Hearing: 19.04.2016 Decided on : 19.04.2016
Result: Disposed of with direction.
Parties Present:
1. Appellant is represented by Mr. O. P. Dabas. Mr. Parmod Kumar, Asstt. Director (Vig)
represents Public authority.
FACTS:
2. The appellant sought information pertaining to action taken report on complaint dated 28.5.2013 pursuant to which enquiry was conducted. The CPIO said that disciplinary proceedings have been initiated against Mr. MP Kushwaha which cannot be provided as investigation is under progress. The FAA directed PIO to provide information after severing information which cannot be provided. The appellant filed second appeal before this Commission.
Decision :
3. The appellant has complaint against Mr. M. P. Kushwaha, former Sub Registrar Pritam Pura alleging that he has disposed of the properties of the appellant by registering unsigned documents. She sought action taken report on the complaints against Mr. M. P. Kushwaha.
The CPIO of Directorate of Vigilance stated that the charge sheet has been issued to him for initiating disciplinary proceedings, his explanation is under consideration. The Commission directs the Directorate of Vigilance to provide certified copy of charge sheet to the appellant before 26.04.2016.
(M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (Babu Lal) Deputy Registrar Copy of decision given to the parties free of cost. Addresses of the parties:
1. The CPIO under RTI, Directorate of Vigilance, 4th Level, CWing, Delhi Secretariat, IP Estate, New Delhi.
2. Ms. Krishna Devi, D/o Sh. Rajinder Singh, DP 245, Maurya Enclave, Pitam Pura, Delhi110034.