Central Information Commission
Ajay Kumar Gupta vs Delhi Police on 20 July, 2022
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई द ली,
ली New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/DEPOL/A/2021/605188
िशकायत सं या / Complaint No. CIC/DEPOL/A/2021/614456
CIC/DEPOL/C/2021/614457
Shri Ajay Kumar Gupta ... अपीलकता /Appellant
िशकायतकता /Complainant
VERSUS/बनाम
PIO ... ितवादीगण /Respondent
Delhi Police
Date of Hearing : 19.07.2022
Date of Decision : 20.07.2022
Chief Information Commissioner : Shri Y. K. Sinha
Relevant facts emerging from appeal:
Since both the parties are same, the above mentioned cases are clubbed
together for hearing and disposal.
Case RTI Filed CPIO reply First appeal FAO 2nd Appeal
No. on received on
605188 15.09.2020 28.12.2020 02.01.2021 10.02.2021 16.02.2021
614456 30.11.2020 01.01.2021 05.01.2021 09.02.2021 30.03.2021
614457 30.11.2020 01.01.2021 05.01.2021 09.02.2021 30.03.2021
Information soughtand background of the case:
(1) CIC/DEPOL/A/2021/605188 The Appellant filed an online RTI application dated 15.09.2020 seeking information on the following:-Page 1 of 4
The PIO/ACP, Section-V, Economic Offences Wing, vide letter dated 28.12.2020 replied as under:-
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 02.01.2021. The FAA/DCP, Economic Offences Wing, vide order dated 10.02.2021 upheld the reply of the CPIO.
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
(2) CIC/DEPOL/A/2021/614456 (3) CIC/DEPOL/C/2021/614457 The Appellant/Complainant filed an online RTI application dated30.11.2020seeking information on the following:-Page 2 of 4
The PIO/ACP, Section-V, Economic Offences Wing, vide letter dated 01.01.2021 replied as under:-
Dissatisfied with the response received from the CPIO, the Appellant/ Complainant filed a First Appeal dated 05.01.2021. The FAA/DCP, Economic Offences Wing, vide order dated 09.02.2021 stated as under:-
In compliance with the FAA's order, the PIO,ACP, Section-V, Economic Offences Wing, vide letter dated 24.03.2021 replied as under:-
Aggrieved and dissatisfied, the Appellant/Complainant approached the Commission with the instant Second Appeal/Complaint.
Facts emerging in Course of Hearing:
The Appellant alongwith Shri Ativ Gupta (son) participated in the hearing through video conference. The Appellant stated that only the case closure intimation was given to him. However, the copy of the inquiry report on his own complaint was incorrectly denied u/s 8 (1)(e) of the RTI Act, 2005.
The Respondent represented by Shri Nageen Kaushik, ACP and Shri Dinesh Malik, Inspector participated in the hearing through video conference. Shri Malik Page 3 of 4 handed over a copy of the inquiry report to the Appellant during the hearing. The Appellant expressed his satisfaction with the information received.
Decision:
Keeping in view the facts of the case and the submissions made by both the parties, it is evident that satisfactory information has been provided to the Appellant at this stage. However, the PIO, Economic Offences Wing, Delhi Police is advised to ensure that the queries in the RTI application are meticulously handled and maximum information permissible for disclosure as per the provisions of the RTI Act, 2005 is provided in future.
With the above observations, the instant two Second Appeals and a Complaint stand disposed off accordingly.
Y. K. Sinha (वाई.
वाई. के . िस हा) Chief Information Commissioner (मु य सूचना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) S. K. Chitkara (एस. के . िचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 4 of 4