Central Information Commission
Mr.Vimla Rama Krishnan vs Government Of Nct Of Delhi on 29 August, 2012
In the Central Information Commission
at
New Delhi
File No. CIC/AD/C/2012/000979
Date of Hearing : August 29, 2012
Date of Decision : August 29, 2012
Parties:
Appellant
Shri Vimal Rama Krishnan
Darshan Plot NO. 5
Sarita Vihar, Institutional Area
New Delhi 76
The Appellant was not present.
Respondents
Revenue Department
Government of NCT of Delhi
ADM (DC)
Defence Colony, M.B. Road, Saket
New Delhi 68
Represented by: Dr. R. K. Agarwal, Executive Magistrate
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No. CIC/AD/C/2012/000979
ORDER
Background
1. The Applicant filed his RTIapplication dated 08.09.2011 with the PIO, Revenue Department, GNCTD, Saket, New Delhi seeking certain information about the issuance of a birth certificate for which he had submitted an application to the pubic authority. The PIO/ADM (South), Saket office transferred this application to the PIO/SDM, Defence Colony, New Delhi vide letter dated 21.09.2011. The Applicant, however, did not receive any reply from the PIO, Defence Colony and thus filed his first appeal with the Appellate Authority on 24.10.2011. Thereafter on 09.01.2012 the Executive Magistrate, Defence Colony furnished a reply dated 09.01.2012 to the Applicant enclosing a list showing the status of the pending applications for issuance of birth certificate. The Appellant thereafter filed the present petition before the Commission on 30.03.2012 complaining that information given to him is incorrect & misleading. Decision
2. After hearing the submissions and on perusing the records, it is noted that the PIO has not given point wise reply to the Appellant corresponding to his RTIapplication. Neither has he provided copies of supporting documents (like, copies of relevant rules/circulars etc.) to the Appellant. Therefore, it is directed that the PIO shall examine all the queries figuring in the Appellant's RTIapplication and furnish a suitable reply against each to the Appellant. The information/reply is to be given to the Appellant within 3 weeks of receipt of this order. Besides, the PIO may also allow the Appellant to inspect all the records dealing with his application for issuance of birth certificate and provide to him copies of documents (free of cost) which the Appellant wishes to obtain.
3. As regards delayed response to the Appellant, the PIO is directed to show cause why penalty should not be imposed upon him for not responding to the Appellant's RTIapplication within the prescribed time period. Returnable within 2 weeks of receipt of this order.
4. Appeal is disposed off with the above directions. Complaint proceeding (para 3) to continue.
(Annapurna Dixit) Information Commissioner August 29, 2012 Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Shri Vimal Rama Krishnan Darshan Plot NO. 5 Sarita Vihar, Institutional Area New Delhi 76
2. Public Information Officer Revenue Department Government of NCT of Delhi ADM (DC) Defence Colony, M.B. Road, Saket New Delhi 68
3. Officer incharge, NIC