Central Information Commission
Mr.Manoj Kumar Tomar vs Ministry Of Home Affairs on 22 March, 2011
Central Information Commission
Room No. 305, 2nd Floor, 'B' Wing, August Kranti Bhavan,
Bhikaji Cama Place, New Delhi110066
Web: www.cic.gov.in Tel No: 26167931
Case No. CIC/SS/A/2010/001086
Name of Complainant : Shri Manoj Kumar Tomar
Name of Respondent : Delhi Police, Recruitment Cell
Date of Hearing : 11.03.2011
ORDER
Shri Manoj Kumar Tomar, the appellant has filed this appeal dated 29.10.2010 before the Commission against Delhi Police, Recruitment Cell, Delhi, for not providing information to his RTI-request dated 20.6.2010, which came up for hearing on 11.3.2011. The appellant was absent, whereas the respondents were represented by Shri Narender Kumar, ACP/R-Cell, Shri Raj Singh, Inspector and Shri Sunehara Singh, ASI.
2 The appellant filed his RTI-request dated 20.6.2010 addressed to PIO, PHQ, New Delhi seeking information on seventeen RTI-queries pertaining Examination of S.I. conducted by Delhi Police in 2010. The PIO, PHQ vide letter No. XXIV/29/Spl/ID-2857/2010/19599/RTI/PHQ dated 23.6.2010 has transferred to DCP & PIO, Recruitment Cell, NPL, New Delhi the RTI-request.
3. After getting no response from the PIO, the appellant filed first-appeal on 1.9.2010 before AA, PHQ, New Delhi.
4. During the hearing the respondents submitted that appellant's RTI-request dated 20.6.2010 was received from PHQ on 25.6.2010. An interim reply was sent to appellant vide Memo No. 2898/Rectt. Cell/SI/DA-III/NPL dated 1.7.2010. The requisite information was supplied to the appellant vide Memo No. 4230/Rectt. Cell/SI/DA-III/NPL dated 30.8.2010 and Photostat copy of his OMR Sheet sought by him on Point No. 14 has been sent to him vide Memo No. 4818/Rectt. Cell/SI/DA-III/NPL dated 22.9.2010. The appellant's first-appeal dated 19.10.2010 was decided by Special Commissioner of Police & AA, Armed Police & Recruitment, PHQ, Delhi vide order No. 149/RTI/Appeal No. 51/2010/Rectt/FAA/Spl. CP/AP dated 19.11.2010, who informed the appellant that the PIO has already replied to the appellant.
-2-Case No. CIC/SS/A/2010/001086
5. After hearing the respondents and on perusal of the relevant documents on file, the Commission observed that complete information has been provided to the appellant in time. However, the PIO is directed to provide complete set of replies to the appellant by speed post again within two weeks of the receipt of this order.
The matter is disposed of with the above directions.
Sd/-
(Sushma Singh) Information Commissioner 22.03.2011 Authenticated true copy:
(K.K. Sharma) OSD & Assistant Registrar Address of the parties:
Shri Manoj Kumar Tomar, S/O Shri Indra Singh, V&PO Kandera, Dist. Baghpat-250620 (UP) The Dy Commissioner of Police & PIO, Recruitment Cell, NPL, Kingsway Camp, Delhi.
The Special Commissioner of Police & AA, Armed Police & Recruitment, PHQ, Delhi.