Central Information Commission
Madan Singh vs Delhi Transport Corporation on 20 August, 2019
के न्द्रीयसूचनाआयोग
Central Information Commission
बाबागंगनाथमागग,मुननरका
Baba Gangnath Marg, Munirka
नईददल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/DTCOR/A/2017/185325
Shri Madan Singh ... अपीलकताग/Appellant
VERSUS
बनाम
CPIO, Officer (RTI/Administration) ...प्रनतवादीगण /Respondents
Transport Department,
(Govt. of NCT of Delh),
5/9, Under Hill Road, Civil Lane,
Delhi - 110054
Date of Hearing : 11.06.2019
Date of Decision : 19.08.2019
Information Commissioner : Shri Y. K. Sinha
Relevant facts emerging from appeal:
RTI application filed on : 27.05.2017
PIO replied on : -
First Appeal filed on : 15.11.2017
First Appellate Order on : -
2ndAppeal/complaint received on : 20.12.2017
Information soughtand background of the case:
The Appellant filed an RTI application dated 25.05.2017, seeking information on two points:-
1. Please intimate me name and address of individual on whose name Swift Dzire car bearing No DL9C-0838 is registered.
2. Please provide me the GPS details if it was fitted in this car.
Having not received a reply from the PIO, the Appellant filed First Appeal on 15.11.2017. However, the FAA also did not adjudicate the appeal.
Feeling aggrieved as dissatisfied, Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing: Page 1 of 2
The Appellant is absent. The PIO is present and heard. PIO submits that information as available on record has already been furnished to the appellant. He further submits that the RTI application of Shri Madan Singh was forwarded by CPIO, Transport Department to Motor Licencing Office, Dwarka. This zonal office was under massive renovation and the records of the zone were shifted from one place to the other and the said RTI could not be traced in the Zonal Office. A copy of the said RTI application of Shri Madan Singh was obtained after receipt of the notice from the Central Information Commission and a complete reply of the RTI application has been sent to the appellant. The respondent also tendered an unconditional apology for the delay in furnishing the information and explained that the delay occurred due to renovation of Zonal Office. The Appellant is absent to buttress his case and to point out shortcomings, if any, in the reply of the PIO.
Decision:
After hearing the respondent and perusal of records, the Commission finds that information has been provided to the appellant albeit with considerable delay. The cause of delay in providing information has been explained. The Commission cautions the PIO to be careful in future while dealing with RTI applications.
The appeal is disposed off.
Y. K. Sinha (वाई. के . नसन्द्हा) Information Commissioner (सूचना आयुक्त ) Authenticated true copy (अभिप्रमाणितसत्यापितप्रतत) Ram Parkash Grover (राम प्रकाश ग्रोवर) Dy. Registrar (उप-पंजीयक) 011-26180514 Page 2 of 2