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Central Information Commission

Mr.Tarkeshwar Yadav vs Government Of Nct Of Delhi on 17 January, 2014

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




                                File No.CIC/AD/A/2012/003417­SA



                     (Tarkeshwar Yadav Vs. Home Dept., GNCTD)




         Appellant                     :         Tarkeshwar Yadav
         Respondent                    :         Home Dept., GNCTD
         Date of hearing               :         17.1.2014
         Date of decision              :         17.1.2014




Information Commissioner :                       Prof. M. Sridhar Acharyulu
                                                            (Madabhushi Sridhar)



Referred Sections           :          Sections 3, 19(3) of the RTI Act


Result                      :          Appeal allowed / disposed of



FACTS

Heard   today   dated   17.1.14.   Appellant   not   present.     Public   Authority   is  represented by Shri Ashok Garg, Dy. Secretary and Shri Subhash Jha, Supdt..

2. The Appellant filed an RTI application dated 9.8.12 with the PIO, Home  Dept., GNCTD seeking copy of the review petition filed by Inspector Jai Bhagwan  before   the   Hon'ble   Lt.   Governor   seeking   review   of   the   sanction   order   bearing  No.F.7/07/01/2012/HP­1/ESTT/1744 dt.17.7.12 by which sanction u/s 197 Cr.P.C was  accorded against Inspector Jai Bhagwan.   The CPIO vide letter dt.11.9.12 denied  the information invoking sec.8(1)(h) of the RTI Act.  The Appellant filed an appeal  dt.18.9.12   with   the   Appellate  Authority   stating  that   Sec.8(1)(h)   is   not   applicable  since sanction has already been granted.  He added that no investigation would be  impeded  or  in  any  way   affect   the  status   of  the  case.    The  Appellate  Authority  disposed of the appeal vide order dt.11.10.12 upholding the decision of the PIO.  Being  aggrieved   with  the   reply,   the   Appellant   filed   a   second  appeal   dt.15.10.12  before CIC.

3. During   the   hearing,   the   Respondent   Officer   furnished   a   bunch   of  documents   to   Commission   which   discloses   that   information   sought   by   the  Appellant has been furnished after inspection by the Appellant to his satisfaction.  The Respondent Officer also stated that information could not be given before filing  the second appeal because the matter was under investigation.

4. Since   the  information   has   reached   the  Appellant,   case  is   closed   at   the  Commission's end. 

(M. Sridhar Acharyulu) Information Commissioner Authenticated true copy  (Tarun Kumar) Additional Registrar Address of parties

1. The CPIO Home Department Home Police­I Establishment Branch Govt. of NCT Of Delhi 5th Level, C­Wing Delhi Secretariat New Delhi 110 002

2. Shri Tarkeshwar Yadav S/o Late Shri Heera Lal Yadav M­95, Gali No.06 Shastri Nagar Delhi 110 052