Central Information Commission
Mr.Hakim Ashfaq Ahmed vs Government Of Nct Of Delhi on 29 December, 2010
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Decision No. CIC/SG/A/2010/003017/10685
Appeal No. CIC/SG/A/2010/003017
Relevant Facts emerging from the Appeal:
Appellant : Mr. Haqim Ashfaq Ahmed,
A-354, Hari Enclave,
Kiradi, Suleman Nagar,
Delhi-86.
Respondent : Mr. R. K. Bajaj
Public Information Officer & Election Officer, Office of the Chief Electoral Officer, Government of NCT of Delhi, Old St. Stephens' Building, Kashmere Gate, Delhi-06.
RTI application filed on : 06/06/2010 PIO replied : 12/07/2010 First appeal filed on : 13/08/2010 First Appellate Authority order : 24/09/2010 Second Appeal received on : 21/10/2010 Sl. Information Sought
1. Furnish details of proceedings initiated w. r. t. MN/PGC/2010/163951 dated 03/05/2010.
2. Specify the time within which Voter ID cards would be made available.
3. Specify reason for not providing Mr. Naseem Ahmed r/o H.No. 315/P.S. 121/S.No. 2278 with the card.
4. Chinki d/o Surendra & Prem Shanker s/o Ram Dev have been allotted serial numbers; specify date of providing them with the card.
5. Specify date by which Pappu Ali & Noorzhan would be given their cards.
6. Reasons for not providing the card to Dharam Pal.
7. Reason for not providing the cards to the applicants despite the AERO making them re-fill the forms.
8. Specify the time within which the cards would be made available to the persons concerned; whether the erring AERO be penalized vide legal proceedings.
9. Specify if any action would be taken against the erring AERO by the Department. PIO's reply:
The application has been forwarded to the office of DC (North West) for necessary proceedings. Ground for First Appeal:
No information furnished by the PIO within the stipulated period of 30days. Also the information provided by the PIO later on is unsatisfactory.
Order of the FAA:
"I have carefully gone through the RTI application dated 09.06.2010 and reply furnished by EO RTI/PIO vide letter dated 15.06.2010. Perusal of which reveal that except point no.1 all the other points are transferred to SDM(Election)/PIO Distt. NW. As regards point no.1 the appellant has been informed that the letter under reference received from PGC has been forwarded to the Electoral Registration Officer, AC-09 Kirari for necessary action.
From the above, it is clear that the EO(RTI)/PIO has provided the information and the information for the rest of the points has not been provided by SDM(Election), District North West."
Ground of the Second Appeal:
The Appellant is aggrieved with the information supplied by the PIO and no order having been passed by the FAA yet.
Relevant Facts emerging during Hearing:
The following were present Appellant : Mr. Haqim Ashfaq Ahmed;
Respondent : Mr. R. K. Bajaj, Public Information Officer & Election Officer; Mr. Edwart Kujur, AERO, Kanjhawala- Dist. North West;
The Appellant states that he has received all the information satisfactory and does not wish to pursue the appeal.
Decision:
The Appeal is disposed.
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 29 December 2010 (In any correspondence on this decision, mention the complete decision number.) (SC)