Central Information Commission
Sh. Risal Singh, N.Delhi vs Dda, New Delhi on 28 April, 2011
1
Central Information Commission
Room No.296, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama
Place, New Delhi110066
Telefax:01126180532 & 01126107254 websitecic.gov.in
Adjunct to Appeal : No. CIC/LS/A/2010/000735DS
Appellant /Complainant : Sh. Risal Singh, New
Delhi
Public Authority : DDA, New Delhi
(Sh. Ram Kishan,
Dy.Dir./CPIO, Ms.
Varsha Sinha, Director/AA,
Sh.Madan Lal
And Sh.Anil Kumar)
Date of Hearing : 28 April 2011
Date of Decision : 28 April 2011
Facts:
1. In pursuance of Commission's order of even number dated 2 February 2011, the matter was heard today at which respondent was present as above along with former CPIO Shri Anil Kumar who has since retired . Shri Anil Kumar stated that the RTI application dated 6 July 2009 was addressed to The Officer on Special Duty (RL) and was never received by him. Respondent had also brought along with them the complete file holding the RTI applications of the appellant to show that the order of the first appellate authority, even though it was marked to Shri Anil Kumar had in fact never been received in his office. Respondent was at pains to show that all other RTI application to the appellant had been attended to well within the time by the former CPIO and that there was no malafide in the present case where information had not been provided in response to the RTI application of the appellant dated 6 July 2009.
2. Respondent informed the Commission that full and complete information had been furnished to the appellant vide their letter dated 11 March 2011, a Adjunct to Appeal : No. CIC/LS/A/2010/000735DS 2 copy of which was submitted to the Commission and has been placed on record.
Decision notice
3. After hearing the averments of the respondent and the former CPIO Shri Anil Kumar, Commission accepts the explanation as credible and drops the proposed penalty proceedings. However respondent is directed to put their house in order in terms of having appropriate infrastructure for handling RTI applications and put in place a sound system for receiving and disposing of applications received under this Act.
(Smt. Deepak Sandhu) (Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:
(T. K. Mohapatra) Under Secretary & Dy. Registrar Copy to:
1. Shri Risal Singh H. No. 308, Police Colony PhaseI, HBlock, Ashok Vihar New Delhi110052
2. The Central Public Information Officer (Shri Ram Kishan) DDA, RL, Room No. 114, ABlock, Vikas Sadan, INA, New Delhi110023
3. The Appellate Authority DDA, RL, Room No. 114, ABlock, Vikas Sadan, INA, New Delhi110023
4. Shri Anil Kumar Former CPIO DDA, RL, Room No. 114, ABlock, Vikas Sadan, INA, New Delhi110023
5. The Vice Chairman Adjunct to Appeal : No. CIC/LS/A/2010/000735DS 3 DDA, ABlock, Vikas Sadan, INA, New Delhi110023 Adjunct to Appeal : No. CIC/LS/A/2010/000735DS