Central Information Commission
Mr.Anil Kumarshukla vs Government Of Nct Of Delhi on 27 October, 2011
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2011/001987
Date of Hearing : October 27, 2011
Date of Decision : October 27, 2011
Parties:
Applicant
Shri Anil Kumar Shukla
H.No.11, Balbir Nagar Extn,
Nala Par,
Shahdara
Delhi - 110 032.
Applicant was present.
Respondent(s)
Govt of NCT of Delhi
Transport Department
Secretariat Branch
5/9, Under Hill Road
Delhi.
Respresentative :Shri V D Sharma, Enforcement Officer.
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2011/001987
ORDER
Background
1. The RTI application dated 16.2.11 was filed by the Applicant with the PIO Transport Department, Delhi seeking information related to movement of goods carrying vehicles within Delhi and neighboring areas against six points. The PIO replied on 7.3.11 enclosing the information provided by the Transport Enforcement branch against each point. The Applicant then filed his first appeal on 30.5.11 stating that he is not satisfied with the information received by him and that it is misleading. The Appellate Authority replied on 30.6.11 stating that he has heard the Applicant and had observed that the information sought is general in nature and seeking solution to problems and therefore rejecting the appeal. Being aggrieved with this reply the Applicant filed his second appeal before the Commission seeking complete information.
Decision.
2. During the hearing the Commission reviewed the information sought against each point and decided as given below:
Points 1 & 6 The PIO is directed to provide a copy of the rule as available in the records regarding action to be taken against overloaded goods vehicles, goods vehicles moving with inflammable materials, without licences, etc. Points 1, 2, 3,4 and 5.
The PIO to provide the copy of the rule which is related to these points.
It was agreed that the Respondent will provide these rules to the Appellant within 10 days of date of the hearing.
3. The Appeal is accordingly disposed of.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Shri Anil Kumar Shukla H.No.11, Balbir Nagar Extn, Nala Par, Shahdara Delhi - 110 032.
2. The Public Information Officer Govt of NCT of Delhi Transport Department Secretariat Branch 5/9, Under Hill Road Delhi.
3. The Appellate Authority Govt of NCT of Delhi Transport Department Secretariat Branch 5/9, Under Hill Road Delhi.
4. Officer Incharge, NIC.
In case, the Commission's above directives have not been complied with by the Respondents, the Appellant/Complainant may file a formal complaint with the Commission under Section 18(1) of the RTI Act, giving (1) copy of RTI application, (2) copy of PIO's reply, (3) copy of the decision of the first Appellant Authority, (4) copy of the Commission's decision, and (5) any other documents which he/she considers to be necessary for deciding the complaint. In the prayer, the Appellant/Complainant may indicate, what information has not been provided.