Central Information Commission
Mr.Sanjay Kumar Roy vs Dtc, Gnct Delhi on 21 July, 2010
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2010/001540/8627
Appeal No. CIC/SG/A/2010/001540
Relevant Facts emerging from the Appeal:
Appellant : Mr. Sanjay Kumar Roy
54, Vinobapuri
Lajpat Nagar II,
New Delhi 110067
Respondent : Mr. R. S. Minhas
Public Information Office & Sr. Manager (Traffic) Delhi Transport Corporation, Scindia House, Cannaught Place New Delhi RTI application filed on : 20/11/2009 PIO replied : 04/12/2009, 07/12/2009, and 23/01/2010 First appeal filed on : 31/03/2010 First Appellate Authority Ordered on : 03/05/2010 Second Appeal received on : 04/06/2010 S.No. Information Sought Reply of the PIO
1. Kindly provide the number of DTC buses provided from Badarpur Information enclosed to Jaitpur in every shift.
2. Kindly provide the timetable as which depot provide this bus. As above
3. Furnish information regarding the bus not leaving on time and the As above responsible person for it.
4. Kindly provide Memos of DTC busses who provide for Jait Pur As above Village in every shift between 15/12/2009 to 10/12/2009.
5. Provide the name of the conductor & the driver who provide by Shri As above Niwas puri Depot, Kalkaji Depot, IP Depot of route no 451,415 & 438 in every shift between 05/12/2009 to 10/12/2009.
6. Kindly provide the name of the office who will be held liable if the As above bus was not provided for Jaitpur Village Ground of First Appeal:
Unsatisfactory information provided by PIO. FAA Order The information given by CPIO is correct and sufficient. Ground for Second Appeal:
Unsatisfactory information provided by PIO & FAA.
Relevant Facts emerging during Hearing:
The following were present Appellant : Mr. Sanjay Kumar Roy;
Respondent : Mr. R. S. Minhas, Public Information Office & Sr. Manager (Traffic);
The appellant claims that the PIO has given information of certain number of Buses being sent to Jaitput but he states that the number of Buses actually provided to Jairpur are much smaller. He points out that whereas the PIO has told him that whereas one bus is supposed to be scheduled for Jaipur from IP Depot, IP Depot has informed him that they are not aware of any buses being scheduled from there. The Commission directs the PIO to provide a copy of the Memo issued to IP Depot for scheduling a Bus to Jaitpur. The Commission also directs the PIO to obtain Actual Operated Memos of Buses sent from IP Depot for Jaitpur for the last one month in the evening shift and provide them to the appellant.
Decision:
The appeal is allowed The Commission directs the PIO to provide a copy of the Memo issued to IP Depot for scheduling a Bus to Jaitpur. The Commission also directs the PIO to obtain Actual Operated Memos of Buses sent from IP Depot for Jaitpur for the last one month in the evening shift and provide them to the appellant. This information will be provided to the appellant before 05 August 2010.
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 21 July 2010 (In any correspondence on this decision, mention the complete decision number.)(ARG)