Central Information Commission
Mrs. Prakash Kaur vs Govt. Of Nct Of Delhi on 31 August, 2009
CENTRAL INFORMATION COMMISSION
Club Building, Opposite Ber Sarai Market,
Old JNU Campus, New Delhi - 110067.
Tel: +91-11-26161796
Decision No. CIC /SG/C/2009/001065/4635
Complaint No. CIC/SG/C/2009/001065
Complainant : Mrs. Prakash Kaur
W/o Giani Santokh Singh,
12, Jaina Building, Roshan Rra Road,
Delhi - 110007
Respondent : Mr. R.K.Sharma
SDM (Kotwali)
Govt. of NCT of Delhi
O/o the Sub-Divisional Magistrate
1, Old Court Complex, Kashmiri Gate,
Delhi
Facts arising from the Complaint:
Mrs. Prakash Kaur had filed a RTI application with the PIO-SDM(Kotwali), GNCT on 06/06/2009 asking for certain information. Since no reply was received within the mandated time of 30 days, he filed a complaint under Section 18 of the RTI Act to the Commission.
The Commission issued a notice to the PIO on 24/07/2009 asking him to supply the information by 18/08/2009 and sought an explanation for not furnishing the information within the mandated time. The PIO has informed the Commission that the information has been sent to the complainant on 18/07/2009 & 07/08/2009 respectively. A perusal of the papers it appears that the information has been supplied to the Complainant.
Decision:
The Complaint is disposed off.
The Commission warns the PIO to ensure that information is given to applicants within 30 days as mandated under Section 7 (1) of the RTI Act.
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, 2005.
Shailesh Gandhi Information Commissioner 31 August 2009 (For any further correspondence in this matter, please quote the file no. mentioned above) (RM)