Central Information Commission
Mr.Bhupinder Singh vs Government Of Nct Of Delhi on 13 March, 2012
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/000475
Date of Hearing : March 13, 2012
Date of Decision : March 13, 2012
Parties:
Applicant
Shri. Bhupinder Singh
A183, 2nd floor
Fateh Nagar
Jail Road
New Delhi 110 018
The Applicant was not present during the hearing.
Respondents
Department of Power
Govt. of NCT of Delhi
8th Level, B Wing
Delhi Secretariat
New Delhi
Represented by : Shri. Madhu Sudan, PIO & Supdt.
Shri. R.S.Chauhan, AGIII
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/000475
ORDER
Background
1. The Applicant filed an RTI Application dt.Nil with the PIO, DERC seeking information against ten points including a copy of application for VRS submitted by different entities of DVB, copy of approval issued to different entities of DVB, and information regarding DVD employees. The PIO transferred the RTI application to Department of Power vide his letter dt.30.9.11. On not receiving any further response, the Applicant filed an appeal dt.Nil with the Appellate Authority, DERC stating that he believes that the information sought is available with DERC and not with the Power Department. Ms.Sunita Yadav, Appellate Authority, DERC disposed off the appeal on dt.27.10.11 stating that there is no need for her to interfere with the transfer of the application by PIO, DERC to PIO, Department of Power, since it is clear that information is not available with DERC. Being aggrieved with the reply, the Applicant filed a second appeal dt.Nil before CIC. Decision
2. During the hearing, the Respondents from Department of Power submitted that the requisite information was provided to the Appellant on 4.11.11.
3. The Commission having noted that the Appellant has not mentioned about having received any information dated 4.11.11 directs the PIO to send the information once again to the Appellant along with the details of dispatch the first time, by 13.4.12.
4. The Appeal is disposed off with the above directions.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Shri. Bhupinder Singh A183, 2nd floor Fateh Nagar Jail Road New Delhi 110 018
2. The Public Information Officer Department of Power Govt. of NCT of Delhi 8th level, B Wing Delhi Secretariat New Delhi
3. Officer in charge, NIC Note: In case, the Commission's above directives have not been complied with by the Respondents, the Appellant/Complainant may file a formal complaint with the Commission under Section 18(1) of the RTIAct, giving (1) copy of RTIapplication, (2) copy of the Commission's decision, and (3) any other documents which he/she considers to be necessary for deciding the complaint. In the prayer, the Appellant/Complainant may indicate, what information has not been provided.