Central Information Commission
Mr.Manager Chorashiya vs Government Of Nct Of Delhi on 3 May, 2012
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/000773
Date of Hearing : May 3, 2012.
Date of Decision : May 3, 2012.
Parties:
Applicant
Shri Manager Chaurasiya
5499/1,
Gali No. 115/18 B
Sant Nagar
Burari
Delhi - 110 007.
Applicant was present.
Respondent(s)
Department of Revenue
O/o the SDM Civil Lines
1, Kirpa Narain Marg
Delhi - 110 054.
Representative : Shri Madan Lal, Tehsildar, Civil Lines.
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/000773
ORDER
Background
1. The RTI application dated 12.9.11 was filed by the Applicant with the PIO, SDM Department of Revenue, Delhi seeking information related to a complaint filed by him for issuance of OBC certificate for his son Brijesh Chaurasiya on 25.10.10. He sought the reasons for not issuing the certificate even after the requisite documents had been submitted by him to the Public Authority.
On not receiving any reply from the PIO the Applicant filed his first appeal on 9.9.11 which was disposed off by the Appellate Authority on 4.10.11 recording that the Applicant's application for OBC Certificate for his son has been rejected and that no information was provided to him. He however directed the PIO cum Tehsildar (CL) to call back the file and re examine the documents and seek additional documents if required , within 10 days of receipt of his Order. The Appellant thereafter filed second appeal before the Commission.
Decision
2. Since during the hearing the Appellant expressed his inability to get documents attested again and again, it was decided that the Appellant will hand over one more set of documents along with a copy of his application to the PIO who will then only after examining the documents and finding them all right, will help the Appellant to get the papers attested and then issue the OBC certificate before 30th May 2012. The Appellant was satisfied.
3. The appeal is disposed of accordingly.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar
1. Shri Manager Chaurasiya 5499/1, Gali No. 115/18 B Sant Nagar Burari Delhi - 110 007.
2. The Public Information Officer Department of Revenue O/o the SDM Civil Lines 1, Kirpa Narain Marg Delhi - 110 054.
3. The Appellate Authority Department of Revenue O/o the SDM/PIO (Civil Lines) 1, Kirpa Narain Marg Delhi - 54.
4. Officer in charge, NIC.
In case, the Commission's above directives have not been complied with by the Respondents, the Appellant/Complainant may file a formal complaint with the Commission under Section 18(1) of the RTI Act, giving (1) copy of RTI application, (2) copy of PIO's reply, (3) copy of the decision of the first Appellant Authority, (4) copy of the Commission's decision, and (5) any other documents which he/she considers to be necessary for deciding the complaint. In the prayer, the Appellant may indicate what information has not been provided.