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Shri S.C Agrawal v. Cwg Public Authority.

Central Information Commission
Jan 18, 2011

Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066 File No.CIC/LS/C/2010/000106 File No. CIC/LS/C/2010/000103. Appellant Shri S.C. Agrawal Public Authority CWG Date of hearing 18.01.2011 Date of decision 18.01.2011 Facts :- Heard today dated 18.01.2011. Appellant present. The Commonwealth Games Committee is represented by Shri N.P. Singh, Joint DG(Admn.); Shri Y.D. Mehta and Ms Sharmishta Roy, Director(Communications).

2. Vide RTI application dated 20.9.2010, the appellant had requested for information on 14 paras regarding monies expended by CWG in connection with the Commonwealth Games. As he did not receive any response from the CPIO, he has filed the present complaint.

3. During the hearing, Shri Singh submits that parawise response was given to the appellant vide their letter dated 27.12.2010. The appellant, however, denies having received it. Anyway, Shri Singh is asked to provide a copy of this letter to the appellant dasti. On perusal of the letter, the appellant submits that he is not satisfied with the cryptic response of the CPIO and that information is being denied on the ground that the matters are being investigated by the CBI.

4. On the other hand, Shri Singh submits that he has no objection to provide information except for those matters which are under investigation by the CBI or other investigating agencies.

5. In the premises, it would be expedient to direct the CPIO to give inspection of all records, excluding those which have been taken over by any investigating agency, to the appellant or his representative on a mutually convenient date and time and to permit him to take extracts there-from, free of cost, subject to a maximum of 500 pages.

6. This order may be complied with in 06 weeks time.

7. The above order will also be applicable to the matters raised in File No. CIC/LS/C/2010/000103. Sd/- (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) Deputy Registrar Address of parties :-

1. The CPIO(RTI Cell), Organising Committee for Commonwealth Games Committee 2010, NDCC Tower-II, Opp : Jantar Mantar Jaisingh Road, New Delhi-110001.

2. Shri Subhash Chandra Agrawal, 1775, Kucha Lattushah, Dariba, Chandni Chowk, Delhi-110006.