Central Information Commission
Mrsanjay Kumar Sahay vs Damodhar Valley Corp. on 20 June, 2016
CENTRAL INFORMATION COMMISSION
August Kranti Bhawan, Bhikaji Cama Place,
New Delhi110066
F. No.CIC/CC/C/2015/000124YA
CIC/CC/C/2014/000283YA
Date of Hearing : 20.06.2016
Date of Decision : 20.06.2016
Appellant/Complainant : Shri Sanjay Kumar Sahay
Dhanbad (Jharkhand)
Respondent : CPIO, Damodar Valley Corporation
Dhanbad/Kolkata
Through:
Ms Anju Boipi, PIO
Ms Nafisa Bano, Auth. Rep. for FAA
Shri Vinay Kumar
Shri Ansumon Mondal, JS
Information Commissioner : Shri Yashovardhan Azad
Since both the complaints are predicated on the same RTI application dated 27.10.2014;
they are clubbed together for hearing and disposal to avoid multiplicity of the
proceedings.
Relevant facts emerging from appeal:
File No. RTI filed on CPIO reply First appeal FAA order 2nd appeal filed
filed on
0124 27.10.2014 No reply Did not file No order 05.02.2015
FA passed
0283 27.10.2014 No reply Did not File No order 05.11.2014
FA passed
Information soughtand background of the case:
Vide RTI application dated 27.10.2014, the complainant the sought technical grounds whereupon 85 quarters were declared uninhabitable & unsafe in DVC Maithon and other information under 7 points. CPIO did not respond to the RTI application. Feeling aggrieved by denial of information the complainant approached the Commission.
Relevant facts emerging during hearing:
Both parties are present and heard. It is the grievance of the complainant that in 2012, 85 residential units were declared unfit for habitation by the respondent public authority, which in fact as per his version were fit for dwelling. He states that due to the decision taken for demolition of all the structures of all the 85 residential units by the estate office of DVC, Dhanbad he faced imminent threat of shelterlessness. He apprises the Commission that upon the intervention on High Court of Jharkhad, he was provided with an alternative accommodation which was earlier refused by the respondent. Per contra, the CPIO states that material information was furnished to the complainant in reply to a similar RTI application made by the complainant. It was further clarified that not all, but a few queries were replied to, in another application. She further apprises the Commission that the grievance of the complainant has been redressed. Upon a query from the Commission, as to why the present RTI application was not responded to, the CPIO states that the RTI application was dully forwarded to the estate office being the custodian of information but the same was not replied to by them. In view of the foregoing the complainant does not press the present complaint.
Decision:
After hearing parties and perusal of record, the Commission finds that though some desired information was furnished by the CPIO while replying to another application, the present RTI application remained unattended. The CPIO at Dhanbad shall submit an explanation to the Commission for not attending to the present RTI application by 15.07.2016 positively.
The complaints are disposed of accordingly.
(Yashovardhan Azad) Information Commissioner 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.
(R.P.Grover) Designated Officer Copy to: Central Public Information Officer under RTI First Appellate Authority under RTI-
Senior Manager & CPIO, Executive Director-(HRD), Damodar Valley Corporation, Damodar Valley Corporation, DVC Towers, 5th Floor, V.I.P. Road, DVC Towers, 5th Floor, V.I.P. Road, Kolkata-700054 (West Bengal). Kolkata-700054 (West Bengal).
Public Information Officer under RTI Shri Sanjay Kumar Sahay Nodal Officer-RTI Cell, Asst. Controller-(E)(PG), Damodar Valley Corporation, Maithon Hydel Station, Public Relations Department, DVC Maithon, Post Office - Maithon Dam, Post Office - Maithon Dam, Dhanbad-828207 (Jharkhand). District - Dhanbad-828207 (Jharkhand).