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[Cites 1, Cited by 1]

Central Information Commission

Shri I.Abdul Rahim vs Local Administration Department on 8 July, 2009

                   CENTRAL INFORMATION COMMISSION
            Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066



                              File No. CIC/PB/A/2008/01266/LS


                                      (Heard at Puducherry)


Appellant                       :     Shri I.Abdul Rahim

Public Authority                :     Local Administration Department
                                      (through Shri A.Balasubramanian, Director
                                      and Shri G.Vasuraj, Dy. Director (PIO))

Date of Hearing                 :     8.7.2009

Date of Decision                :     8.7.2009



Facts

By his letter of 25.2.08, the appellant had requested for information on 5 paras relating to the deposit of Municipal records with the court, registration of marriages and details of vacancies in the municipal offices etc. As the custodian of requisite information were the municipalities, the PIO had transferred the RTI application to the Municipalities concerned u/s 6(3) of the RTI Act.

2. The first appeal filed by the appellant was dismissed by the AA vide order dated 30.6.08 on the ground that it had been filed belatedly without valid reasons. The present appeal is directed against the orders of PIO and AA.

3. The matter was heard on 8.7.2009. The appellant is not present. The public authority is represented by the officers named above. It is the submission of Shri A.Balasubramanian that but for 4 municipalities, all the Municipalities had furnished information to the appellant. He would also submit that he has identified the erring Municipalities and directed them to furnish information forthwith to the appellant.

DECISION

4. In view of the above, Shri A.Balasubramanian, Director, LAD, is hereby directed to instruct the remaining Municipalities/Commune Panchayats to furnish requisite information to the appellant and also to fix up responsibility for the delayed response.

(M.L. Sharma) Central Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act, to the CPIO of this Commission.

(K.L.Das) Assistant Registrar Tele:011-2671 7353/Fax 011 2610 6276 Copy to :

1. Shri Abdul Rahim 2. The CPIO No.95, Maideen Palli Street Local Administration Department Karaikal 609 602 Govt. of Puducherry Puducherry Puducherry
3. Shri A.Balasubramanian The Director cum First Appellate Authority Local Administration Department Govt. of Puducherry Puducherry