Central Information Commission
Mrs. Savita Vijay Vargiya vs Municipal Corporation Of Delhi on 17 March, 2009
CENTRAL INFORMATION COMMISSION
Room no. 415, 4th Floor,
Block IV, Old JNU Campus,
New Delhi - 110067
Tel: +91 11 26161796
Decision No. CIC/SG/A/2008/00146/2233
Appeal No. CIC/ SG/A/2008/00146
Relevant facts emerging from the Appeal:
Appellant : Mrs. Savita Vijay Vargiya
E-260, Naraina Vihar,
New Delhi -110028.
Respondent : The Deputy Education Officer &
Dy. Chief Accountant & Public Information Officer Municipal Corporation of Delhi, Office of the Deputy Commissioner Karol Bagh Zone, Nigam Bhawan, D.B. Gupta Road, Anand Parbat, New Delhi - 110005 RTI application filed on : 16/06/2008 Id No. 3581 Reply from PIO : 20/06/2008 First Appeal filed on : 07/08/2008 First Appellate Authority order : 27/08/2008 Second Appeal filed on : -------------
Information Sought:
The appellant had sought information from MCD-Education Department regarding Ist ACP, Service Book and GPF Amount.
1- How much time will take to grant me Ist ACP.
2- How much time will take to complete my Service-Book after grant of Ist ACP to forward the service-book to SKV, Dayanand Road, Daryaganj, New Delh. 3- How much amount of my GPF/GIS fund has been accumulated in my GPF A/c no.AP-28932 and how much time will take to transfer my accumulated GPF/GIS fund from old A/C no. AP-28932 to new A/C no.DG-02815 in Delhi Admn.
PIO's Reply:
The PIO Budget & Finance Officer, Town Hall transferred RT I application to PIO, Dy.Chief Account, Karol Bagh Zone with the intimation to appellant as the jurisdiction falls under Karol Bagh Zone.
First Appellate Authority Ordered:
The Fist Appellate Authority ordered that "Dy. Education Office is directed to finalize the case of ACP concerning MCD, transfer of GPF Account balance and delivery of service book of the appellant to her present department, by 5th of September, 2008 and inform the appellant accordingly. Dy.Education Officer herself will be responsible for any further delay. In case appellant does not receive the communication to this effect by due date, she has liberty to go to the Hon'ble Central Information Commission for further relief. The appeal case is disposed off."
Relevant facts emerging during hearing:
The following were present.
Appellant: Mr. Vijay Mohan Vijay on behalf of Mrs. Savita Vijay Vargiya Respondent: Ms. Meena Yadav PIO The appellant states that he has obtained most of the information, but has not received the copy of the service book so far. The respondent says that the service book is with the GPF cell at Kashmiri Gate. The PIO will obtain the service book and provode a copy to the appellant before 30 March 2009.
Decision:
The Appeal is allowed.
The PIO will provide the copy of the service book to the appellant before 30 March 2009.
This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties.
Shailesh Gandhi Information Commissioner 17 March, 2009 (In any case correspondence on this decision, mention the complete decision number.)