Smt. Deepak Sandhu, IC (DS)
1. Appellant submitted his RTI application dated 9 January, 2012 before the CPIO, South Delhi Municipal Corporation, Delhi seeking the details of the action taken by the Public Authority in Appellant's complaint letter dated 2.7.2011 in respect of the building No. WZ-90, Krishna Park, Tilak Nagar, Delhi through multiple points.
2. Vide Order dated 27 February 2012, CPIO provided partial information to the Appellant.
3. The Appellant preferred first Appeal dated 12 March, 2012 to the First Appellate Authority.
4. Vide FAA Order dated 25 April 2012, CPIO's Order was upheld.
5. Being aggrieved and not being satisfied by the above response of the public authority, the appellant preferred second appeal before the Commission.
6. Matter was heard today. Both the parties were present in person.
7. Appellant submitted that the incomplete information has been provided by the Respondent.
DECISION NOTICE
8. Commission has heard both the parties and is not satisfied with the CPIO's sub mission. Commission directs the following:
Point No. 1(b) of the RTI Application: Action taken by the Public Authority on Appellant's complaint letter dated 2.7.2011 in respect of the building no. WZ-90, Krishna Park, Tilak Nagar, Delhi is to be provided to the Appellant by the CPIO. CPIO is to further provide the rules vide which such actions were taken by the Public Authority in processing such complaint of the Appellant.
Point no. 2:Information has already been provided to the Appellant.
Point no. 4:Copy of correspondence, if any, in respect of the Appellant's complaint letter dated 2.7.2011 is also to be provided to the Appellant.
Point no. 6:Copy of the Citizen charter is to be provided to the Appellant.
9. Information as above is to be provided within two weeks of the receipt of the Order of the Commission free of cost.