Central Information Commission
Mr.Ld Col Gurbeant Singh Bajwa vs Mcd, Gnct Delhi on 7 June, 2010
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2010/001051/8044
Appeal No. CIC/SG/A/2010/001051
Relevant Facts emerging from the Appeal:
Appellant : Ld. Col. Gurbeant Singh Bajwa,
C/o Sh. P.K. Kukreja,
Advocate, District Courts
Chamber No. 203-A,
Sector 17, Chandigarh.
Respondent : Public Information Officer &
SDM(Patel Nagar), Deputy Commissioner's Office, Old Middle School Building, Lawrence Road, Near M.I.G. Flats, Rampura, New Delhi-35.
RTI application filed on : 19/01/2010 PIO replied : Not replied. First appeal filed on : 27/02/2010 First Appellate Authority Ordered on : 09/04/2010 Second Appeal received on : 23./04/2010
Reply of the Public Information Officer Information Sought (PIO) For effecting recovery from the Joint Directors, No reply. complete address of concerned collector in New Delhi.
Grounds for the First Appeal:
No information received from the PIO. First Appellate Authority (FAA) order:
APIO Patel Nagar had supplied the reply of RTI application dated 28/01/2010 (which had been incorrectly stated by the appellant as 19/01/2010) vide letter dated 09/02/2010. No cause of action arises.
Grounds for the Second Appeal:
No information received from the PIO.
Relevant Facts emerging during Hearing:
Both the parties were given an opportunity for hearing. However, neither party appeared. From a perusal of the papers it appears that the First Appellate Authority claims that the information was provided to the appellant in time, whereas the appellant claims that the information was not received by him. The PIO is directed to send the copy of the information once again to the appellant with a copy to the Commission.
Decision:
The Appeal is allowed.
The PIO is directed to send the information to the Appellant and the Commission as directed above before 25 June 2010. This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 07 June 2010 (In any correspondence on this decision, mention the complete decision number.)(SC)