Central Information Commission
Vijayinder S Rana vs Ut Of Chandigarh on 8 April, 2019
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
File No : CIC/UTOCH/A/2018/120195/SD
Vijayinder S Rana ....अपीलकता/Appellant
VERSUS
बनाम
CPIO,
O/o Estate Office,
Sector - 17,
UT of Chandigarh - 160017. ... ितवादीगण /Respondent
RTI application filed on : 02/06/2017
CPIO replied on : 11/07/2017
First appeal filed on : 27/07/2017
First Appellate Authority order : 15/11/2017
Second Appeal dated : 26/03/2018
Date of Hearing : 04/04/2019
Date of Decision : 04/04/2019
Information sought:
The Appellant sought to know the number of nursing homes with names and addresses that have been allowed to function from residential buildings after the permission of Chief Administrator; date of conversion of each of these plot from residential building to commercial building.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present:-
Appellant: Present through VC.1
Respondent: Ms. Madhu, SO & CPIO (MA Br.), O/o Estate Office, Sector - 17, UT of Chandigarh present through VC.
Appellant stated that subsequent to the FAA's order, information with respect to only 25 nursing homes has been provided by the CPIO, MA Branch. He further urged that he strongly believes there ought to be more nursing homes as 25 is too miniscule a number for the area falling under Chandigarh Administration.
PIO submitted that subsequent to the FAA order, information was collated from 5 different branches and provided to the Appellant. She further submitted that only one branch i.e G-V did not provide any information perhaps because it only deals with residential houses admeasuring 100-150 square feet.
Decision In view of the submission of both parties, Commission directs the CPIO, MA Branch to make another effort at procuring any additional information that the 5 concerned branches may have with respect to the RTI Application and provide the same directly to the Appellant. The CPIO(s) of respective branches should provide available additional information, and in the event, there is no additional information available, the same should also be categorically intimated in writing. Information to be provided in compliance of this order shall be free of cost. A compliance report to this effect shall be duly sent to the Commission by CPIO, MA Branch.
Further, upon compliance of the aforesaid directions, CPIO, MA Branch will also ensure that an appropriate affidavit is filed by each of the CPIO(s) of the concerned branches stating to the effect that they do not have any additional information to be provided on the RTI Application. It may be noted that these affidavits are to be filed irrespective of any additional information being provided in compliance of the directions contained in para 1 of the Decision above. The respective affidavits shall be collated by the CPIO, MA Branch and be sent to the Commission with its copy duly endorsed to the Appellant.
Commission's directions should be complied within 30 days from the date of receipt of this order.
CPIO, MA Branch shall serve a copy of this order on the CPIO(s) of the concerned branches for timely compliance of aforesaid directions.2
File No : CIC/UTOCH/A/2018/120195/SD The appeal is disposed of accordingly.
Divya Prakash Sinha ( द काश िस हा )
Information Commissioner ( सूचना आयु )
Authenticated true copy
(अ भ मा णत स या पत त)
Haro Prasad Sen
Dy. Registrar
011-26106140 / [email protected]
हरो साद सेन, उप-पंजीयक
दनांक / Date
3