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Central Information Commission

Mryashpal Wadhwa vs Government Of Nct Of Delhi on 7 May, 2014

                  CENTRAL INFORMATION COMMISSION
                      (Room No.315, B­Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)




                        File No.CIC/AD/A/2013/000173­SA



                      (Mr.Yashpal Wadhwa   Vs. Tis Hazari Courts ,  Delhi)


   Appellant                      :          Mr. Yashpal Wadhwa
   Respondent                     :          Tis Hazari Courts, Delhi 


   Date of hearing                :          05­05­2014


   Date of decision               :          07­05­2014


 Information Commissioner :                            Prof. M. Sridhar Acharyulu
                                                                    (Madabhushi Sridhar)
 Referred Sections                :          Sections                  3,             19(3)                of       the 
                                                 RTI Act


 Result                           :          Appeal allowed / disposed of




FACTS

            The   appellant   is   absent.        The   Public   Authority   is   represented   by   Mr.Ahsok  Bhatnagar,PIO, Tis Hazari Courts,    Delhi.  

2.   The appellant  is seeking information regarding Class­III employees working the District &  Session   courts,   details   of   departmental   enquiries,   details   of   NOCs   issued   for   Passports  1 including details of the cases in which NOCs were refused for Passports.   The respondent  authority presented written submissions during hearing, where in it was mentioned that they  replied to the appellant on 12­9­2012 stating that the information sought by him is not specific  and that the said information relates to the personal information which is barred u/s 8(1)(j) of  the RTI Act and with regard to NOC for passports they submitted that the record is huge and  is not readily available with them, Decision:

3.   Heard the submissions.  The Commission directs the respondent authority to furnish the  names of Class­III employees against whom departmental enquiry is going on since 1­1­2012  till date, to the appellant within 15 days  from the date of receipt of this order.

5.    The appeal is disposed of accordingly. 

     (M. Sridhar Acharyulu) Information Commissioner Authenticated true copy  (Ashwani K. Sharma) Designated Officeer Address of the parties:

1. The CPIO under RTI Govt. of NCT of Delhi 2 District & Sessions Judge Tis Hazari Courts New Delhi.
 
2. Mr.Yashpal Wadhwa Mahasachiv, Brastachar Janch Padtal and Patrachar Office, Indian Organisation(Regd) Post Box No.23, YAMUNA NAGAR (HARYANA) 3