Central Information Commission
Ram Lal Ladwal vs Delhi Electricity Regulatory ... on 30 September, 2022
Author: Uday Mahurkar
Bench: Uday Mahurkar
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
द्वितीय अपील संख्या / Second Appeal No.:- CIC/DERCM/A/2022/103082-UM
Mr. Ramlal Ladwal
....अपीलकताग/Appellant
VERSUS
बनाम
CPIO
Delhi Electricity Regulatory Commission,
Viniyamak Bhawan, C-Block, Shivalik,
Malviya Nagar, New Delhi- 110017
प्रनतिािीगण /Respondent
Date of Hearing : 23.09.2022
Date of Decision : 30.09.2022
Date of RTI application 22.01.2020
CPIO's response 18.02.2020
Date of the First Appeal 24.08.2021
First Appellate Authority's response 16.09.2021
Date of diarized receipt of Appeal by the Commission 24.01.2022
ORDER
FACTS The Appellant vide his RTI application sought information on following points, as under:-
The CPIO, Delhi Electricity Regulatory Commission, vide letter dated 18.02.2020 furnished a reply to the Appellant. Dissatisfied with the reply received from the CPIO, the Appellant filed a First Appeal. The FAA vide order dated 16.09.2021 furnished a reply to the Appellant. Thereafter, the Appellant filed a Second Appeal before the Commission.
HEARING:
Facts emerging during the hearing:
The following were present:
Appellant: The appellant attended the hearing in person. Respondent: The respondent Shri C.K. Roy, Joint Secretary/PIO, DERC attended the hearing.
The Appellant reiterated the contents of the RTI application and submitted that false and misleading information was provided by the CPIO. The Respondent present during the hearing submitted that a suitable response in accordance with the provisions of the RTI Act, 2005, had already been furnished to the Appellant.
DECISION:
Keeping in view the facts of the case and the submissions made by both the parties and after perusal of the documents available on record, the Commission directs the Respondent to provide an updated and concise revised reply to the Appellant, in accordance with the spirit of transparency and accountability as enshrined in the RTI Act, 2005 within a period of 21 days from the date of receipt of this order under the intimation to the Commission.
The Appeal stands disposed of accordingly.
(Uday Mahurkar) (उदय माहूरकर) (Information Commissioner) (सूचना आयुक्त) Authenticated true copy (अभिप्रमाणित एवं सत्यापित प्रतत) (R. K. Rao) (आर. के. राव) (Dy. Registrar) (उप-पंजीयक) 011-26182598 / [email protected] दिनांक / Date: 30.09.2022