Central Information Commission
Mrpareep Singh Gautam vs Delhi Police on 24 August, 2015
CENTRAL INFORMATION COMMISSION
CLUB BUILDING (NEAR POST OFFICE)
OLD JNU CAMPUS, NEW DELHI110 067
Decision No.CIC/VS/C/2014/000403/SB
Appeal No. CIC/VS/C/2014/000403/SB
Dated: 24.08.2015
Appellant: Shri Pardeep Singh Gautam,
Kothi No. 1
Sector14, Sonepat
Haryana.
Respondent: Central Public Information Officer,
Delhi Police (Traffic) HQ,
Dev Prakash Shastri Marg,
New Delhi110012
Date of Hearing: 20.08.2015
ORDER
1. Shri Pardeep Singh Gautam filed a complaint dated 30.05.2014 under the Right to Information Act, 2005 (RTI Act) with the Central Public Information Officer, Delhi Police Headquarter seeking information on eight points including the following:
(i) Whether Shri Ravinder Singh, ASI (2206/T) can contest the election for the post of President, Shambhu Dayal Modern High School Society, Sonepat,
(ii) Is it mandatory for Government employee to seek prior permission of his Department for such nomination/election under CSR15, sub rule3
(iii) If so, whether Shri Ravinder Singh has sought such permission and if not what action shall be initiated against him,
(iv) Whether Shri Ravinder Singh was on casual/medical/earned leave during the period w.e.f 18.03.2014 to 25.03.2014 and
(v) If no leave of any kind had been taken what action shall be initiated against him.
2. The CPIO Traffic (HQ) vide letter dated 04.07.2014 furnished information on all the eight points and CPIO, Traffic (Central Range) vide letter dated 15.07.2014 furnished information on points 5, 6 and 8. Since the complainant was not satisfied with the replies, the appellant filed the present complaint dated 29.08.2014 before the Commission.
Hearing:
3. The appellant Shri Pardeep Singh Gautam despite notice was absent. The respondent Shri Baljeet Singh, PIO and Inspector, Delhi Police was present in person.
4. The appellant vide his mail dated 24.08.2015 at 10:48 requested to adjourn the case.
Decision:
5. The Commission considered the request of the appellant Shri Pardeep Singh Gautam and adjourned the matter to 15.09.2015 at 1:30 pm. The Commission directs the appellant to appear in person for hearing on 15.09.2015 at 1:30pm.
6. The complaint is adjourned. Copy of decision be given free of cost to the parties.
(Sudhir Bhargava) Information Commissioner Authenticated true copy (V.K. Sharma) Designated Officer