Central Information Commission
Shri. Rajeev Pyarelal Nanda vs President Secretariat on 3 February, 2012
Central Information Commission, New Delhi
File No.CIC/SM/A/2011/000386
Right to Information Act2005Under Section (19)
Date of hearing : 3 February 2012
Date of decision : 3 February 2012
Name of the Appellant : Shri Rajeev Pyarelal Nanda,
692, Tabeet Street,
Pune - 411 001.
Name of the Public Authority : CPIO, President's Secretariat,
Rashtrapati Bhawan,
New Delhi.
CPIO, Ministry of Defence,
South Block,
New Delhi.
The Appellant was present.
On behalf of the Respondent, the following were present:
(i) Shri J.G. Subramanian, US/CAPIO,
(ii) Shri H.K. Kandpal, US/CPIO, Ministry of Defence,
(iii) Shri R.K. Lal, Deputy Director/CPIO, DGDE,
(iv) Shri M.S. Chopra, CPIO
Chief Information Commissioner : Shri Satyananda Mishra
2. The representative of the Appellant was present in the Pune studio of the NIC. The Respondents representing the office of the President of India, CIC/SM/A/2011/000386 Ministry of Defence and the Directorate General Defence Estate were present in our chamber. We heard all their submissions.
3. The information seeker had wanted to know about the action taken on a certain representation she had sent to the President of India. She had also wanted to know if any financial aid was to be given to her for certain natural calamity. The CPIO of the office of the President of India had informed her that her petition had been transferred to the Defence Ministry for further necessary action. However, he had not provided any information regarding any financial aid which might have been demanded.
4. After carefully considering the facts of the case and the submissions made before us, we are of the view that the Directorate General Defence Estate must intimate the Appellant the action taken by them or proposed to be taken by them on her representation to the President of India, now transferred to them. Similarly, the CPIO of the office of the President of India should also inform her if any financial aid was being contemplated to be given to her. We direct both the CPIOs to write to the Appellant within 10 working days of receiving this order and provide the above information.
5. The appeal is disposed of accordingly.
6. Copies of this order be given free of cost to the parties.
(Satyananda Mishra) Chief Information Commissioner CIC/SM/A/2011/000386 Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(Vijay Bhalla) Deputy Registrar CIC/SM/A/2011/000386