Central Information Commission
Mr.Ali Ahmed vs Government Of Nct Of Delhi on 17 July, 2013
CENTRAL INFORMATION COMMISSION
II Floor, B Wing, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi-110066.
Website : cic.gov.in
No. : CIC/AD/C/2013/000029/DS
Date : July 17, 2013.
Complainant : Shri Ali Ahmed, Delhi
Public Authority : Govt. of NCT of Delhi
ORDER
The Commission has received a complaint petition; dated 08.12.2012(Dy. No. 188709/2012) from Shri Ali Ahmed, Rani Kheda, Delhi stating that he has not received information from the concerned PIO in respect his RTI-application of dated 02.12.12 filed with the PIO, Department of Food and Supply, Govt. of NCT of Delhi. A copy of the complaint and the RTI application are enclosed.
2 On perusal of the documents enclosed with the complaint, it is observed that the PIO, Office of the Commissioner, Food, Supplies and Consumer Affairs, Govt. of NCT of Delhi has returned the RTI application and the postal order to the complainant vide letter dated 21.11.2012, intimating that the IPO has not been drawn in favor of the correct authority as per the notification of the Govt. and also advised him to send the IPO in favour of Accounts Officer, Food Supplies and Consumer Affairs.
3. The Commission has also observed that the IPO which has been enclosed in the complaint is in favour of 'Jan Suchana Adhikari, Accounts officer of the Public Authority' which suggests that the IPO has not been drawn correctly as per the RTI rules. Hence there is no merit in the complaint.
13. The complainant can file the RTI application afresh with the department, alongwith requisite fee (as per rule 6 of the RTI rules, 2012). For the sake of the complainant relevant provision of the rule is reproduced as under:
6. Mode of Payment of fee.--Fees under these rules may be paid in any of the following manner, namely:
(a) in cash, to the public authority or to the Central Assistant Public Information Officer of the public authority, as the case may be, against a proper receipt; or
(b) by demand drat or bankers cheque or Indian Postal Order payable to the Accounts Officer of the public authority; or
(c) by electronic means to the Accounts Officer of the public authority, if facility for receiving fees through electronic means is available with the public authority.
5. The Complaint is disposed of with the above directions.
(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:
(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Copy to :-
1. Shri Ali Ahmed, A-258, Meer Vihar, Rani Kheda, Delhi-81
2. The Public Information Officer under RTI Office of the Commissioner, Food, Supplies and CA Govt. of NCT of Delhi Vikash Bhawan, I P Estate, New Delhi 2 3