Central Information Commission
Rakesh Agarwal vs Transport Department Delhi on 18 August, 2023
Author: Uday Mahurkar
Bench: Uday Mahurkar
के न्द्रीयसच
ू नाआयोग
Central Information Commission
बाबागंगनाथमागग,मुननरका
Baba Gangnath Marg, Munirka
नईनिल्ली, New Delhi - 110067
द्वितीयअपीलसंख्या / Second Appeal No.:- CIC/TDDEL/A/2022/666379 -UM
Mr.RAKESH AGARWAL
....अपीलकताा/Appellant
VERSUS
बनाम
CPIO,
TRANSPORT DEPARTMENT, NODAL PIO, RTI CELL,
GNCTD, (ARU/TAXI UNIT), BURARI, DELHI-110084
THE PIO
TRANSPORT DEPARTMENT, NODAL PIO,
(RTI BRANCH), GNCTD, 5/9, UNDER HILL ROAD,
NEW DELHI-110054
THE PIO
TRANSPORT DEPARTMENT,
NODAL PIO, (IT CELL), GNCTD, 5/9,
UNDER HILL ROAD, NEW DELHI-110054
..... प्रद्वतवादीगण /Respondent
Date of Hearing : 01.08.2023
Date of Decision : 17.08.2023
Date of RTI application 24.05.2022
CPIO's response 07.06.2022
Date of the First Appeal 11.08.2022
First Appellate Authority's response Not on record
Date of diarized receipt of Appeal by the Commission Nil
Page 1 of 3
ORDER
FACTS The Appellant vide RTI application sought information, as under:-
The CPIO vide letter dated 07.06.2022 furnished a reply to the Appellant. Dissatisfied with the reply of the CPIO, the Appellant approached the FAA.The order of the FAA, if any, is not on the record of the Commission.
Thereafter, the Appellant filed a Second Appeal before the Commission.
HEARING:
Facts emerging during the hearing:
The following were present:
Appellant: Absent Respondent: Mr. Navin Kochhar, DTO and Mr. Man Mohan, System Analyst, attended the hearing.
The Appellant remained absent during the hearing.Page 2 of 3
Mr. Navin Kochhar, DTO, while reiterating the contents of the RTI Application stated that the Appellant had sought numbers of permits for auto rickshaws that have been issued or renewed since 01.01.2016 and related issues. He said that the matter pertained to the O/o System Analyst Transport Department and the RTI was transferred to them to file direct reply to the Appellant. When queried regarding late reply, Mr. Man Mohan, System Analyst submitted his apology for not replying to the RTI application forwarded by the then PIO. He however said a point-wise and detailed reply after receipt Commission's hearing notice has been furnished to the Appellant on 31.07.2023. He The Appellant was not present to contest the submissions of the Respondent.
DECISION:
The Commission after adverting to the facts and circumstances of the case, submission made by the Respondent and perusal of records, observes that the information was furnished after a delay of one year after the RTI application transferred to the PIO, System Analyst, I.T Branch, Transport Department. Therefore, the Commission takes a serious view of the conduct of the PIO, Mr. Man Mohan, System Analyst, I.T Branch, Transport Department for not responding to the RTI application within stipulated time and seeks his detailed explanation, along with the comments of the First Appellate Authority within a period of four weeks from the receipt of this order, both by post and by uploading on http://dsscic.nic.in/online-link-paper-compliance/add. The Appeal stands disposed accordingly.
(Uday Mahurkar) (उदय माहूरकर) ू ना आयुक्त) (Information Commissioner) (सच Authenticated true copy (अद्विप्रमाद्वणत एवं सत्याद्वपत प्रद्वत) (R. K. Rao) (आर.के . राव) (Dy. Registrar) (उप-पंजीयक) 011-26182598 द्वदनाक ं / Date: 17.08.2023 Page 3 of 3