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Tarsem Chaudhary vs Delhi Electricity Regulatory ... on 31 August, 2022

Author: Uday Mahurkar

Bench: Uday Mahurkar

                                       के न्द्रीयसच
                                                  ू नाआयोग
                             Central Information Commission
                                     बाबागंगनाथमागग,मुननरका
                             Baba Gangnath Marg, Munirka
                               नईनिल्ली, New Delhi - 110067

द्वितीयअपीलसख्ं या / Second Appeal No.:- CIC/DERCM/A/2021/648519 -UM



Mr. TARSEM CHAUDHARY



                                                                        ....अपीलकताा/Appellant
                                            VERSUS
                                              बनाम

CPIO,
Delhi Electricity Regulatory Commission
ViniyamakBhawan, Basant Kaur Marg,
Block C, Shivalik Colony, Malviya Nagar,
New Delhi 110016




                                                                        प्रद्वतवादीगण /Respondent

Date of Hearing      :              30.08.2022
Date of Decision     :              31.08.2022

Date of RTI application                                                21.07.2021
CPIO's response                                                        12.08.2021
Date of the First Appeal                                               31.08.2021
First Appellate Authority's response                                   20.09.2021
Date of diarized receipt of Appeal by the Commission                   Nil

                                           ORDER

FACTS The Appellant vide RTI application sought information, as under:-

The CPIO vide letter dated 12.08.2021, furnished a reply to the Appellant. Dissatisfied with the reply received from the PIO, the Appellant filed a First Appeal. The FAA vide order dated 20.09.2021, directed the PIO (Power) to provide information in r/o point No. 3 & 4 available in Power Department and also transfer the Appeal to DPCL.

Thereafter, the Appellant filed a Second Appeal before the Commission.

HEARING:

Facts emerging during the hearing:

The following were present:

Appellant: Present in Person Respondent: Mr C K Roy Joint Secretary DERC, Mr Ashish Kr Dy. Secretary, Mr Sanjay Singh Executive Engineer Present in Person The Appellant while reiterating the contents of the RTI Application submitted that partial information has been furnished to him. The Respondent representing DERC stated that point no 1 & 2 of the RTI Application pertain to them and they have already replied on these points He said that the remaining points pertain to Department of Power Delhi Government.

DECISION:

Keeping in view the facts of the case and the submissions made by both the parties, the Commission directs the CPIO , Department of Power, NCT Delhi, Sachivalay Road, IG indoor Stadium, ITO New Delhi 10002, to furnish a information on point no 3-5 of the RTI Application Page 2 of 3 to the Appellant, strictly in accordance with the spirit of transparency and accountability as enshrined in the RTI Act, 2005 within a period of 30 days from the receipt of this order under the intimation to the Commission. Redacting the personal information of the third parties.

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 द्वदनांक / Date: 31.08.2022 Page 3 of 3