Indian Kanoon - Search engine for Indian Law

Central Information Commission

Mrharpal Singh Rana vs Government Of Nct Of Delhi on 3 May, 2016

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

                       Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)

                                     Information Commissioner

                                      CIC/CC/A/2015/001865­SA
                                      CIC/CC/A/2015/001866­SA


                                Harpal Singh Rana v. Power Department

                                        Important Dates and time taken:




    RTI/PIO: 16­9/23­9­14 (7)          FA/FAO: 13­12/29­1­15 (47)         2nd Appeal: 3­3­2015

    Closed                             Hearing: 03­05­2016                Decided on: 03­05­2016




Appellant: Absent

Public Authority: Mr. R.K.Bharti, Supdt and another.

FACTS: 

2.  The appellant sought information pertaining to name of company which installs street lights  in rural colonies along with details of FAA.  The CPIO transferred the RTI to concerned power  department. The appellant filed second appeal before this Commission. 

DECISION: 

3.  The PIO complained that the appellant is a habitual complainant and targeted him wherever  he   was   transferred.   Sufficient   information   is   furnished.     Commission   admonishes   him   for  misuse and advise him not to file frivolous complaints.  Closed. 

 (M. Sridhar Acharyulu) Information Commissioner  Authenticated true copy (Babu Lal) Deputy Registrar Copy of the order handed over to the parties during hearing Addresses of the parties:

1. The PIO under the RTI Act, , RTI Cell, Govt of Delhi Power Department 8th Level, B­Wing, Delhi Sachaivalaya, IP Estate New Delhi­110002

2. Shri Harpal Singh Rana A­1, Gram­Kadipur, Post: Kadipur Delhi­110036