Central Information Commission
Mr. Peeyush Nashine vs Gnctd on 25 July, 2011
CENTRAL INFORMATION COMMISSION
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Old JNU Campus, New Delhi - 110067
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Decision No. CIC/SG/A/2011/001295/13634
Appeal No. CIC/SG/A/2011/001295
Relevant facts emerging from the Appeal:
Appellant : Mr. Peeyush Nashine
95A,Room No.29
Daya Ram Tokas,Munrika
New Delhi-110067
Respondent : Mr. R. N. Mangla
PIO & Additional Director Department of Women and Child Development 1, Canning lane, K.G.Marg New Delhi RTI application filed on : 11/02/2011 PIO replied on : Not mentioned.
First Appeal filed on : 21/03/2011 First Appellate Authority order on : 29/03/2011 Second Appeal received on : 12/05/2011 Sl. Information Sought
1. The Appellant seeks information regarding Miss Priya Gupta D/o Anil Gupta case.
2. The Appellant would like to ask from Prayas shelter Home Committee as to why he was not allowed to meet Miss Priya Gupta under the supervision though he had received the permission from The Hon'ble Chairperson, Child Welfare Committee dated 29/12/2010. Please provide the reason for rejecting the order of the Hon'ble Chairperson, Child Welfare Committee(CWC)
3. Whether information is required by post or in person. In case of post: Ordinary or Speed post-Speed post Reply of PIO:
Not mentioned.
Grounds for the First Appeal:
No reply was furnished by the PIO within 30 days.
Order of the First Appellate Authority (FAA): Not Available Ground of the Second Appeal:
No reply was furnished by the PIO within stipulated time and the FAA reply was not satisfactory.
Relevant Facts emerging during Hearing: The following were present Appellant: Mr. Peeyush Nashine;
Respondent: Mr. R. N. Mangla, PIO & Additional Director;
The PIO shows that the information available on the records has been provided to the Appellant. Decision:
The appeal is disposed.
The information available on the records has been provided to the Appellant. 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 25 July 2011 (In any correspondence on this decision, mention the complete decision number.) (RU)