Central Information Commission
Sanjeev Rai vs Office Of The Additional Distt. ... on 13 December, 2021
Author: Heeralal Samariya
Bench: Heeralal Samariya
केन्द्रीयसूचनाआयोग
Central Information Commission
बाबागंगनाथमागग, मुननरका
Baba Gangnath Marg, Munirka
नईनिल्ली, New Delhi - 110067
नितीय अपील संख्या/Second Appeal No.: CIC/ADDDM/A/2020/129852
Sanjeev Rai .....अपीलकताग /Appellant
VERSUS/बनाम
Public Information Officer Under RTI,
Sub-Divisional Magistrate- (Najafgarh)
(Government of NCT of Delhi),
Najafgarh, South-West District,
S.D.M.-Najafgarh Office Complex, Tura Mandi,
Najafgarh, New Delhi-110043.
...प्रनतवािीगण/Respondents
Relevant facts emerging from appeal:
RTI application filed on : 24.02.2020
CPIO replied on : Not on record
First appeal filed on : 18.08.2020
First Appellate Authority order : Not on record
Second Appealreceived at CIC : 06.10.2020
Date of Hearing : 13.12.2021
Date of Decision : 13.12.2021
सूचना आयुक्त : श्री हीरालाल सामररया
Information Commissioner: Shri Heeralal Samariya
Page 1 of 4
Information sought:
The Appellant sought following information:
Dissatisfied that no response received from PIO, Appellant filed First Appeal, vide letter dated 22.01.2020.Page 2 of 4
Written submission has been received from PIO, SDM (Najafgarh), vide letter dated 09.12.2021, as under:
Grounds for Second Appeal:
The PIO has not provided information to the Appellant.
Relevant Facts emerging during Hearing:
The following were present: -
Appellant: Not present.
Respondent: Mr. Ashish Yadav, Reptt. Of PIO, Jr. Assistant, O/o. SDM (Najafgarh), present.
PIO submitted a written submission, vide letter dated 09.12.2021, for perusal before the Commission. He further submitted that he would abide by the orders of Commission. Upon Commission's instance, he submitted that this is the first reply provided by the concerned PIO. Moreover, he also submitted that the reply furnished is complete, as per the records available with the concerned department.
Upon Commission's instance, Reptt. Of PIO submitted that he would furnish a copy of the reply, vide letter dated 09.12.2021, to the Appellant.Page 3 of 4
Decision:
At the outset, Commission expresses severe displeasure over the conduct of the PIO in having provided late reply on the instant RTI Application. Commission warns the PIO to remain extremely careful in future and acquaint himself well with the RTI Act, 2005 so that such lapses do not recur.
Furthermore, Commission directs the PIO to provide a copy of the said letter dated 09.12.2021 to the appellant, along with annexures, free of cost via speed post, within 15 days from the date of receipt of this order, and accordingly compliance report to this effect be duly sent to the Commission by the PIO.
Now, Commission, on the basis of perusal of case records and submission made during hearing, observes that appropriate reply has been furnished to the Appellant by the PIO. Moreover, Appellant has not availed the opportunity to plead his case. No further action lies.
The appeal is disposed of accordingly.
Heeralal Samariya (हीरालाल सामररया) Information Commissioner (सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) Ram Parkash Grover (राम प्रकाश ग्रोवर) Dy. Registrar (उप-पंजीयक) 011-26180514 Page 4 of 4