Central Information Commission
Mrm C Sharma vs Government Of Nct Of Delhi on 25 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/VS/A/2015/001474SA
M.C. Sharma v. Tihar Jail
Important Dates and time taken:
RTI Application: 2732015 FAA Order: 1152015 2nd Appeal: 362015
Disposed of Hearing: 25042016 Decided on: 25042016
Appellant: Present
Public Authority: Ms Sangeeta Chauhan.
FACTS:
2. Appellant by his RTI application had sought information regarding the then convict Muman Chand. He wanted copies of his nominal roll mentioning period from 16.01.2013 to date of his release from jail, copies of his judicial custody from 16.01.2013 to date of his release from jail, copies of order of his release on interim bail on 24.02.2015 and order of his release on 25.03.2015 etc. Having received no information, appellant filed First Appeal. FAA by his Order dated 11.05.2015 directed the PIO, CJ3 to supply the information to the appellant within 7 days. Claiming nonfurnishing of information, appellant approached Commission DECISION:
3. Appellant states that information on point no. 1 and 79 has not been furnished.
Respondent Officer stated that nominal roll is not maintained. Commission directs the appellant CIC/VS/A/2015/001474SA Page 1 to pay the prescribed fee for the copies as requested by respondent authority for point no. 79, within 10 days.
(M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (Babu Lal) Deputy Registrar Copy of the order handed over to the parties during hearing Addresses of the parties:
1. The CPIO under the RTI Act, , RTI Cell, O/o Director General of Prisons, Prisons HQ Central Jail No.3, Tihar Jail, New Delhi110064
2. Shri MC Sharma A12, Giriraj Colony, Mehham Road CIC/VS/A/2015/001474SA Page 2 Bhiwani127021 CIC/VS/A/2015/001474SA Page 3