Central Information Commission
Mr.Arun Kumar vs Delhi Police on 5 September, 2013
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/2012/002656
Dated: 05.09.2013
Name of Appellant : Shri Arun Kumar
Name of Respondent : Delhi Police, New Delhi District
Date of Hearing : 31.07.2013
ORDER
Shri Arun Kumar, hereinafter called the appellant has filed the present appeal dated 19.7.2012 before the Commission against the respondent Delhi Police, New Delhi District for providing incomplete information in response to his RTI application dated 16.1.2012. The appellant was represented by Smt. Manju whereas the respondent were represented by Shri B.S. Dahiya, ACP, Shri Krishan Kumar, SI, Shri Chandra Shekhar, SI and Shri Mahavir Singh, H.C.
2. The appellant through his RTI application dated 16.1.2012 addressed to the CPIO, West District, sought information regarding a complaint made by Shri Gulati to the Police Chowki of Subhash Nagar as well as at PS Rajouri Garden on 18.10.2010 regarding threatening calls received by him from appellant's residential phone. The CPIO, West District vide letter dated 15.2.2012 transferred the RTI to the CPIO, New Delhi District. Thereafter, the CPIO, New Delhi District vide letter No. 1556/(ID-27212)DIC/NDD dated 15.2.2012 requested the appellant to collect a copy of the complaint after depositing Rs. 2 and also informed the appellant on receipt of the complaint petition as well as on receipt of directions from the CBI, necessary security was made ready for 2 Case No. CIC/SS/A/2012/002656 extending all help. Despite the request, the complainant has not availed the facility, hence the request was filed at a later stage.
3. Aggrieved with the reply of the CPIO, the appellant filed first appeal on 7.5.2012 before the FAA. The FAA vide his order No. 87/Appeal ID- 38/2012/RTI/NDD dated 1.6.2012 upheld the reply of the CPIO. However, the CPIO was directed to provide a copy of complaint made by Shri Vinod Gulati within ten days.
4. During the hearing the appellant requested for a copy of the CBI's direction received by Delhi Police. The appellant has not raised this issue either in his RTI application or in his appeals filed before the FAA or before the Commission. The respondent however, are prepared to provide a copy of the directions received from the CBI to the appellant.
5. The Commission hereby directs the CPIO to provide a copy of the directions received from the CBI to the appellant within two weeks of receipt of this order.
The matter is disposed of on the part of the Commission with above directions.
(Sushma Singh) Information Commissioner Authenticated true copy:
(K.K. Sharma) OSD & Deputy Registrar 3 Case No. CIC/SS/A/2012/002656 Address of the parties:
Shri Arun Kumar, No. 69-D, Gautam Nagar, New Delhi-110049.
The Addl. DCP/CPIO, Delhi Police, New Delhi District, P.S. Parliament Street, New Delhi-110001.
The DCP/FAA, Delhi Police, New Delhi District, P.S. Parliament Street, New Delhi-110001.