Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 9, Cited by 0]

Central Information Commission

Mrrakesh Agarwal vs Government Of Nct Of Delhi on 23 April, 2014

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




         (1)             File No.CIC/AD/A/2013/000097­SA

         (2)             File No.CIC/AD/A/2013/000098­SA

         (3)            File No. CIC/AD/A/2013/000099­SA

         (4)             File No. CIC/AD/A/2013/000100­SA

         (5)             File No.CIC/AD/A/2013/000123­SA

         (6)             File No. CIC/AD/A/2013/000124­SA

         (7)             File No.CIC/AD/A/2013/000590­SA

         (8)             File No.CIC/AD/A/2013/000591­SA

         (9)             File No.CIC/AD/A/2013/000660­SA

         (10)            File No.CIC/AD/A/2013/001893­SA

         (11)            File No.CIC/AD/A/2013/001894­SA

         (12)            File No.CIC/AD/A/2013/001895­SA

         (13)            File No.CIC/AD/A/2013/001896­SA

         (14)            File No.CIC/AD/A/2013/001897­SA

         (15)            File No.CIC/AD/A/2013/001900­SA

         (16)            File No.CIC/AD/A/2013/001904­SA

         (17)            File No.CIC/AD/A/2013/001905­SA

         (18)            File No.CIC/DS/A/2013/001853­SA

         (19)            File No.CIC/DS/A/2013/002420­SA

         (20)            File No.CIC/DS/A/2013/002428­SA

         (21)            File No.CIC/AD/C/2013/001664­SA

         (22)            File No.CIC/AD/C/2013/001665­SA

                                        1
                             (23)            File No.CIC/AD/C/2013/001666­SA

                            (24)            File No.CIC/AD/C/2013/001667­SA

                            (25)            File No.CIC/DS/C/2013/000582­SA

                                                            
                      (Mr. Rakesh Agrawal Vs. Transport Deptt ,  Delhi)


   Appellant                      :          Mr.Rakesh Agrawal
   Respondent                     :          Transport Deptt. Delhi 


   Date of hearing                :          15­04­2014


   Date of decision               :          23­04­2014


 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   above  listed   25   RTI   appeals   including   5   complaints   (which   are   converted   as  appeals at the request of the appellant) filed by Mr. Rakesh Agrawal against the Public  Authority [Transport Deptt., GNCTD, Delhi] are combined and heard today.  

2.    The appellant  Mr. Rakesh Agrawal is present along with Mr. Jeevan and Mr. Veeresh  Malik.   The Public Authority is represented by Mr. Sanjay Ailawadi, MLO(Ops), Mr. Anil  Kumar Gulati, Mr. Ajay Kumar Samal, Mr. Gurmit Singh, PIO, Mr. Vikas Jain, PIO, Mr.  Cleetus   K.M.,   AO/PIO,   Mr.   Rajesh   Kumar,   MLO(HO)   and   Mr.   Manish   Puri,   Inspector,  Transport Deptt., GNCTD, Delhi. 

3.  The appellant has submitted  the following 5 appeals ­ 2

(i)(4) File No.CIC/AD/A/2013/000100­SA

(ii)(12) File No.CIC/AD/A/2013/001895­SA

(iii)(13) File No.CIC/AD/A/2013/001896­SA

(iv)(16) File No.CIC/AD/A/2013/001904­SA

(v)(25) File No.CIC/DS/C/2013/000582­SA

4.    The appellant sought information regarding (i) the details of vehicles plying in Delhi  without any registration number plate but onlywith State Emblem,  (ii) Copy of Delhi Motor  Vehicles  Rules,   1993  as  amended  up  to  date  in  Microsoft   word  form  or   in  any   other  editable format (iii) a list of all the vehicles which have been in use by the Respondent  authority   since   1­1­2012   along   with     copies   of   registration   certificates   and   pollution  certificates (iv) copies of Form 20 in respect of all vehicles registered since 1­5­2007 to  check whether the respondent authority is complying with the law in public interest (v)  application   of   RTI   Act   to   the   State   Transport   Appellate   Tribunal   (STAT)   relating   to  appointment of PIO/APIO and FAA in the said Tribunal.  There is no FAA order in the  above cases  except in one case at (i) above,   regarding non­registration of vehicles,  which has not been complied completely by the PIO, as alleged by the appellant. 

5.   The respondents have submitted  that (i) under section 207(1) of the Motor Vehicles  Act, it is compulsory for all the vehicles to get the registration number and all the car  dealers in Delhi are complying with this mandate and they do not have any data regarding  the car dealers operating outside the jurisdiction of Delhi, as it is for the Enforcement  Agency/Delhi Traffic Police to seize the vehicles plying without any registration number (ii)  copy of DMV Rules in Microsoft word form is not available as  PDF form of rules which  reflected scanning of printed papers, which cannot be converted into MS Word form, and  therefore they can supply 365 pages hard copy on payment of Rs.730/­ (iii) the list of all  vehicles   in   use  by   the  respondent   authority   since  1­1­2012  has   been  supplied   to  the  appellant, who has acknowledged the same,  (iv) it is very difficult to furnish form 20 of all  3 the vehicles since 1­5­2007 and as agreed by the appellant the respondent is prepared to  furnish for any one week  chosen by the appellant and (v) as far as the State Transport  Appellate Tribunal is concerned, they are coordinating  through the respondent authority  for supplying any information, without they themselves having any PIO/APIO, etc. 

6.   Having heard the above submissions of both the parties, the Commission directs the  respondent authority (i) to enquire into the matter of vehicles plying without registration  number plate, find the persons responsible for this and initiate action against them (ii)  supply the copy of the DMV Rules to the appellant after collecting the due amount (iii)  supply   information   to   the   appellant   regarding   the   vehicles   used   by   the   respondent  authority, if the information already supplied is not enough (iv) supply the information to  the appellant regarding  Form 20 for a period of one week as agreed by both the parties  and (v) directs the Head of the Department of the State Transport Appellate Tribunal to  explain why they did not establish the mechanism of furnishing information directly to the  RTI applicants by appointing PIO/FAA under the RTI Act, 2005 within one month from the  date   of   receipt   of   this   order   and   disposes   of   the   appeals   referred   in   para   3   above,  accordingly. 

7.    In the following 12 appeals the appellant has submitted as under:­

(i)(10) File No.CIC/AD/A/2013/001893­SA

(ii)(11) File No.CIC/AD/A/2013/001894­SA

(iii)(14) File No.CIC/AD/A/2013/001897­SA

(iv)(15) File No.CIC/AD/A/2013/001900­SA

(v)(17) File No.CIC/AD/A/2013/001905­SA

(vi)(18) File No.CIC/AD/A/2013/001853­SA

(vii)(19) File No.CIC/AD/A/2013/002420­SA

(viii)(20) File No.CIC/AD/A/2013/002428­SA

(ix)(21) File No.CIC/AD/C/2013/001664­SA 4

(x)(22) File No.CIC/AD/C/2013/001665­SA

(xi)(23) File No.CIC/AD/C/2013/001666­SA

(xii)(24) File No.CIC/AD/C/2013/001667­SA

8.     The appellant sought information regarding (i) copies of complaints dt.6­9­2011/8­8­ 2011 filed by Mr. Vijay Dahiya and dt. 20­2­2012 filed by himself and action taken thereon. 

(ii) information on  penalty payable if an applicant fails to register the vehicles within the  prescribed   time,   in   a   particular   format   designed   by   the   appellant   (iii)   a   copy   of   the  document signed by a senior officerof the respondent authority laying down the list of  documents required for registering new auto and obtaining permit, as the appellant feels  that some of the documents in the list are unnecessary and causing harassment to the  applicants (iv) reasons for violation of Rule 55 of DMV Rules 1993 in respect of issue of  permits  to  autorikshaws  (v)   a  copy   of  the  proof   of  having  served  the  Supreme  Court  SLP(Civil)   No.22870­71/2011   (vi)   a   list   of   applicants   who   have   applied   for   permit   for  autorikshaw under corporate/societies scheme (vii) a list of all autorikshaws categorywise  registered since 1­9­2012 (viii) a list of senior officers in the respondent office starting from  Inspector  and upward and  furnish a copy  of  FIR  on  the complaint  of  Mr.  Vivek  Garg  regarding vehicle inspection unit (ix) the implementation of the High Security Registration  Plates Project (HSRP Project), specifically seeking the copies of Bid document, names  and addresses of bidders, financial offers, concession agreements and the names of the  attendees who attended the prebid meetings/conference, etc. (x) implementation of HSRP  Project, relating to the documentary evidence in the form of receipts of all HSRP collected  by vehicles owners, list of all snap locks, copies of all monthly price statements submitted  by   the   concessionaire,   etc.including   furnishing   of   telephone   numbers   of   the   vehicles  owners who may call for any query with regard to the appellant's case (xi) implementation  of HSRP Project in the NCT of Delhi on BOO basis asking for copies of all reviews and  comments given by the authority to the concessionaire, details of implementation report,  approvals for all the changes copies of permits, copies of project agreements, etc. (xii)  5 action taken on the complaint dt. 1­11­2012 against Rosemerta HSRP Ventures Pvt. Ltd.  etc.  There is no FAA order in all the 12 appeals mentioned herein. The appellant  further requested to issue show cause notice to SPIO/PIO for not   supplying the complete  information and also for delaying the same beyond the prescribed time limit. 

9.   The respondent/PIO has made the same submissions as per his replies given to the  appellant on his various RTI applications dealt with in the files mentioned in para 7 above  and   made   no   new   submissions   to   convince   the   Commission   for   not   furnishing   the  complete  information and delaying the same beyond the prescribed time limit. 

10.     After   hearing   the   appeals   listed   in   para   7   above,   the   Commission   directs   the  respondent   SPIO   and   the   concerned   PIO   to   furnish   the   required   information   to   the  appellant separately for all the cases listed in para 7 within one month from the date of  receipt of this order and show cause  why penalty cannot be imposed on SPIO and on  the concerned PIO for not supplying the complete information desired by the appellant  within  the  prescribed  time  limit.     Their  explanation  separately   for   each   case  should  reach   the   Commission   within   3   weeks   from   the   date   of   issue   of   this   order.   The  Commission orders accordingly in the 12 cases listed in para 7 above.

 11.   The appellant has submitted as under in the following 8 appeals:­

(i)(1)File No.CIC/AD/A/2013/000097­SA

(ii)(2)File No.CIC/AD/A/2013/000098­SA

(iii)(3)File No.CIC/AD/A/2013/000099­SA

(iv)(5)File No.CIC/AD/A/2013/000123­SA

(v)(6)File No.CIC/AD/A/2013/000124­SA

(vi)(7)File No.CIC/AD/A/2013/000590­SA

(vii)((8)File No.CIC/AD/A/2013/000591­SA

(viii)(9)File No.CIC/AD/A/2013/000660­SA 6

12.   The appellant sought information regarding (i) the notifications of fare for radio taxis,  names and addresses of radio taxi operators, papers relating to levying of penalties etc. 

(ii) the special registration numbers allotted to VIPs and the legal provision under which  such a special treatment was given (iii) the issue of certificates of fitness for the taxis date­ wise   for   the   years   2009­2012   and   the   number   of   inspectors   deployed   date­wise   for  purposes   of   issuing   certificates   for   these   years   (iv)   number   of   licences,   registration  certificates, permits and badges issued by the respondent authority since 1­4­2004 (v)  inspection of all the correspondence since 15­4­2008 from one Mr. BB Sharan, the self­ proclaimed president of Nyayabhoomi (vi) permits issued and autorikshaws registered in  pursuance of public notice dt. 8­8­2012 in a particular format designed by the appellant on  a   CD   in   excel   format,   along   with   photos   of   permit   holders   in   a   separate   folder   (vii)  GPS/GPRS integrated fare meter installed in new autorickshaws, etc. including all the  data in electronic format and (viii) list of companies which have been licensed to operate  radio taxis, etc. along with file notings, etc.  FAA has directed PIO  to provide information  within 15 days to the appellant in all the above cases except in one case at (vii) above, in  which   FAA   has   upheld   PIO's   reply   and   dismissed   the   appellant's   appeal.     SPIO/the  concerned PIO have not complied with the FAA orders completely within the prescribed  time   limit.     The   appellant,   therefore,   requested   for   issuing   show   cause   notice   to   the  SPIO/the concerned PIO for not complying with the FAA order within the prescribed time  limit. 

13.   The respondent/PIO submitted   the same points/issues which he mentioned in his  replies to the various RTI applications dealt with in the files mentioned in para 11 above  and   made   no   new   submissions   for   not   complying   with   the   FAA   orders   within   the  prescribed time limit. 

7

14.         After   hearing  the  appeals   listed  in  para  11  above,   the  Commission  directs   the  respondent   SPIO   and   the   concerned   PIO   to   furnish   the   required   information   to   the  appellant separately for all the cases listed in para 7 within one month from the date of  receipt of this order and show cause  why penalty cannot be imposed on SPIO and on  the   concerned   PIO   for   not   complying   with   the   FAA   order   and   for   not   furnishing   the  complete information to  the appellant within the prescribed time limit.  Their explanation  separately for each case should reach the Commission within 3 weeks from the date of  issue of this order. The Commission orders accordingly in the  8 cases listed in para 11  above.

15.  The   Commission   while   hearing   the   25   Second   Appeals   filed   by   Mr.  Rakesh Agrawal found that every RTI application is a public interest application  aimed at developing good governance   systems in road transport offices.   The  Commission   also   found   lot   of   research   behind   RTI   applications.     From   the  discussions, the Commission found that  the appellants have studied the system  and     the   Motor   Vehicles   Act   in   depth   and   were   seeking   very   comprehensive  reformation. 

16. The appellant raised very important public interest/safety issues  as follows:

(a) Slackness   in   High   Security   Name   Plate   project,   which   gives   scope   for   any  unauthorised person to duplicate High Security Number Plates, defeating the purpose  totally.   If anybody can make a HS number plate, the security will be under serious  threat.   If any crime occurred in moving transport vehicle, it may not be possible for  investigating officers to reach the owner of the vehicle etc.  (There are several sexual  crimes reportedly occurring in moving vehicles).   The care to be taken in preventing  8 duplication of currency notes shall be taken in preventing duplication of high security  number plates.   Slackness should be probed into and the concerned authorities and  contractors should be penalised, if found guilty.
(b)        Malfunctioning of GPS/GPRS/systems.




(c)       Regularising system of giving permits to genuine autorikshaw operators, radio 

  taxies, etc. 




(d)       Strict verification of photos of licensees and their names, to avoid one name 

  with   different   photos.     Appellants   demonstrated   how   more   than   four   photos   were 

attached with the same name, age, address and father's name for licencees to operate  vehicles/commercial licences, etc. 
(e) Whether special registration numbers to VVIPs are legally provided.
(f) Website, not updated, outdated, not reachable, not downloadable etc. 
(g) Fullfledged,   dedicated   officers   to  deal   with   RTI   applications,   with   necessary  manpower, resources and infrastructure, should be appointed.  
(h) Compliance with Section 4(1)(b) of RTI Act, regarding suo moto disclosure of  information about organisation, permits/licences, commercial licence holders and other  details of public services available. 9

17.    It appears that the PIOs of different branches of the Transport Department  are  finding  it  difficult  to  understand   which  division   has to  answer certain  areas  of  RTI  applications.   There appears lot of confusion because of which there is a delay in  delivering the information .   Almost all the information will fall under the category of  Section 2(f) [definition] of the RTI Act which is supposed to be disclosed   and no  information can be restricted  under any of the exemptions listed under Section 8 of the  Act. 

18.             It   also   appears   that   the   Respondent   authority   does   not   allocate   enough  manpower resources and time to implement RTI Act.  The Commission was told that  one senior officer is designated as SPIO and others as PIOs.  As per the practice in  vogue,   it   appears   that   the   work   of   PIOs   from   different   branches   is   not   being  coordinated by any authority.  Most of the second appeals are arising because of such  confusion causing  delay. 

19.      The Commission directs the Respondent authority to designate a senior officer  as   CPIO,   the   nomenclature   prescribed   by   RTI   Act       with   the   responsibility   of  coordinating   the   work     of   PIOs,     collate   the   information   obtained   from   different  divisions and   overseeing   whether different divisions   are furnishing the information  within   time.     The   CPIO   should   also   be   made   responsible   to   give   comprehensive  information   as  per  RTI   Act   with,   of   course,   making     every  officer   responsible     as  deemed PIO relating to  information under his control.   The Commission also notices  that most of the information  sought under the 25 second appeals is supposed to be  voluntarily disclosed(suo moto) by the Respondent authority under section 4(1)(b) of  the   RTI   Act,   which   was   not   being   done.     Hence,   the   Commission   directs   the  10 respondent authority to follow the guidelines of DOPT for implementation of Section 4  of the RTI Act. 

[ website:  cic.gov/guidelines on proactive.pdf] 

20.    The Commission directs the respondent authority to develop   the required  systems and designate responsible officer as CPIO and PIOs in different branches  with specific entrustment of duties to each officer and comply with the requirements of  section 4 read with   guidelines, within 3 months and report the   compliance of this  order to the Commission.    The Commission also directs  the respondent authority to  update and reform the website as the appellants in these appeals find that it is almost  impossible to gain access or search the information from the website.

21.    A Copy of this Order is also sent to (1) Office of Hon'ble Lt. Governor (2) Chief  Secretary   to   Govt.   of   NCT   of   Delhi   and   (3)  Secretary(Transport)/Commissioner(Transport) , GNCTD ­  for compliance of Para 19 and 20.

22.  The Commission orders accordingly. 

     (M. Sridhar Acharyulu) Information Commissioner Authenticated true copy  11 (Ashwani K. Sharma) Designated Officeer Address of the parties:

1. The CPIO under RTI Govt. of NCT of Delhi Transport Department O/o Dy.Commissioner (Transport) AR & Taxi Unit,  Burari Delhi­110084  
2. Sh.Rakesh Agrawal C/o Nyaya Bhoomi, B-9, Vikram Nagar Feroze Shah Kotla New Delhi-110002.

COPY FORWARDED TO THE FIRST APPELLATE AUTHORITY TO SERVE SHOW CAUSE NOTICE ON THE SPIO AND THE CONCERNED PIO AS PER PARAS 10 AND 14 OF THIS ORDER:-

3. The Additional Commissioner(RTI appeals) Transport Department Govt. of NCT of Delhi 5/9 Underhill Road Delhi­110054 12 COPY ALSO FORWARDED TO THE STATE TRANSPORT APPELLATE TRIBUNAL AS PER PARA 6(v) OF THIS ORDER:-
4. Mr. S.P.Nanwani,Reader(DST) Office of Delhi School Tribunhal & The State Transport Appellate Tribunal, Old Patrachar Vidyalaya Complex Lucknow Road,Timarpur Delhi­110064 COPY ALSO FORWARDED TO THE FOLLOWING DIGNITARIES W.R.T. PARA 21  OF THE  ABOVE ORDER  FOR  COMPLIANCE OF PARAS 19 & 20:­ 
5. Principal Secretary to Hon'ble Lt. Governor Lt. Governor Officer Raj Niwas Delhi­110054
6. Chief Secretary to Govt. Of NCT Delhi Delhi Secretariat Govt. Of NCT of Delhi IP  Estate New Delhi­110002
7. Secretary(Transport)/ Commissioner(Transport) Govt. Of NCT of Delhi Delhi Secretariat IP Estate 13 New Delhi­110002 14