Shri S.C Agrawal v. Cwg Public Authority.

Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066 File No.CIC/LS/C/2010/000124 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 7.8.2010, the appellant had sought information on 17 paras essentially relating to the issue of complementary passes in connection with the Commonwealth Games. The CPIO had responded to it vide letter dated 18.12.2010.

3. Referring to paras 02 & 03 of the RTI application, the appellant submits that the CPIO has informed that complementary passes were issued as per the policy of the CWG. He wishes to have a copy of the policy.

4. In the premises, the CPIO is hereby directed to supply a copy of the policy regarding issue of complementary passes to the appellant in 03 weeks time. 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.