Club Building (Near Post Office) Old JNU Campus, New Delhi - 110067 Tel: +91-11-26161796 Decision No. CIC/SG/A/2011/002590/16264 Appeal No. CIC/SG/A/2011/002590 Relevant Facts emerging from the Appeal: Appellant : Mr. Kartik Kumar House No. 122, Sector - 30, Faridabad - 121003, (Hariyana). Respondent : Mr. Anant Mohan Agrawal Public Information Officer & DGM (Engineering-Admin.) Ministry of Tourism, India Tourism Development Corporation Ltd. O/o The Vice President (Engg Civil), 6th Floor, Scope Complex, Core-8, 7, Lodhi Road, New Delhi -110003. RTI application filed on : 23/02/2011 PIO replied : Not Given First appeal filed on : 05/05/2011 First Appellate Authority order : 11/05/2011 Second Appeal received on : 17/09/2011 Information sought: -
1. Supplying of furniture for commonwealth games village 2010 (Furniture & Furnishing project) Handled by to M/s ITDC LTD (Under Ministry of Tourism), Scope Complex, Lodhi Road, New Delhi.
2. Supply & Installation of furniture and furnishing project for LIF, MIG & HIG DDA flats DDA MEGA Housing project, behind D-6, vasant kunj (Commonwealth Games 2010 Site.)
3. DDA Akshardham village complex, (Commonwealth Games 2010 Site) Furniture Scheme-I& II
4. DDA MEGA Housing project behind D-6, vasant Kunj (Commonwealth Games 2010 site) PIO response:- Not mentioned. Grounds for the First Appeal: The PIO was not replied to the appellant. . Order of the First Appellate Authority (FAA): The undersigned has received an appeal dated 05.05.2011, which has been submitted by Mr. Kartik Kumar House No. 122, Sector 30, Faridabad (Haryana) 121003. The mentioned appeal has been filed by the Appellant against CPIO, stating that even after lapse of more than 72 days (more than two months period), he has neither received the information nor any intimation of his RTI application dated 23.02.2011 and reminder dated 15th April, 2011. The appellant has appealed for necessary action against the CPIO and has requested that he may be provided the information immediately. You are directed to submit your comments on the grounds of appeal within 10 days of receipt of this communication with copy to the appellant. This may be treated as most urgent. Grounds for the Second Appeal: Unsatisfactory reply and Order of FAA received by the Appellant. Relevant Facts emerging during Hearing: The following were present Appellant: Absent; Respondent: Mr. Anant Mohan Agrawal, Public Information Officer & DGM (Engineering-Admin.); The Appellant has claimed that information regarding letters issued to suppliers/vendors to place furniture and copies of letter written to individual suppliers to get ease of finished flats sought in query-3 has not been provided. The respondent states that no such letters were issued. As regards query-8 the reconnect states that he has provided the code numbers. With regard to query 8.1, 8.2 & 8.3 the respondent states that no specific tolerances were mentioned in the tender but the tolerances as per BIS Standards. As regards query-9 the PIO states that he has provided the copies of the CVC report in the matter. Thus it appears that the information available on the records has been provided to the Appellant. Decision: The Appeal is disposed. Information available has been provided. This decision is announced in open chamber. 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. Shailesh Gandhi Information Commissioner
12 December 2011 (In any correspondence on this decision, mention the complete decision number.) (PG)