Central Information Commission
Inder Singh vs Aqcs,New Delhi on 21 November, 2022
CIC/AQSND/A/2021/643687
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या/ Second Appeal No. CIC/AQSND/A/2021/643687
In the matter of:
Inder Singh ... अपीलकता/Appellant
VERSUS
बनाम
CPIO, ... ितवादीगण /Respondent
Animal Quarantine and
Certification Service, Old Delhi,
Gurgaon Road, Kapashera,
New Delhi-110037
Relevant dates emerging from the appeal:
RTI Application filed on : 18.04.2021
CPIO replied on : 28.04.2021
First Appeal filed on : 29.04.2021
First Appellate Authority order : 18.09.2021
Second Appeal received on : 18.09.2021
Date of Hearing : 10.11.2022
The following were present:
Appellant: Absent (Despite being served the hearing notice)
Respondent: Shri. G. Venkateshan, CPIO & Quarantine Officer, Animal
Quarantine and Certification Service, participated in the hearing in person
Page 1 of 6
CIC/AQSND/A/2021/643687
ORDER
Information sought:
The Appellant filed an online RTI Application dated 18.04.2021 seeking information on the following eleven points:
"DESH KE SABHI PIO KO YAH RTI INFORMATION DENE KE LIYE RULE 6 KE ANUSAR TRANSFER KI JAI . DESH KA KOI BHI PIO NAHI CHOOTNA CHAHIYE IS RTI KA JABABA DENE ME . DESH KE CORONA SE BACHAV KE LIYE. DESH KE DUSHMANO GADDARON OR CORONA KA DHANDA BANANE WALON SE BACHAV KE LIYE INFORMATION DI JAI
1) DESH ME AMBANI ADANI KE NAJAYAJ AULAD. BHARAT DESH ME BJP KI SARKAR KO BATAYA JA RAHA HAI KYA YAH KHABAR SACHI HAI YA NAHI. ISKI KOI INFORMATION SARKAR KE PASS HAI TO PLS BATAYA JAI.
2) DESH KE RASHTERPATI UP RASHTERPATI, PM, TAMAM CM, DESH KE SABHI BADE MANTRI SANTRI JO SATTA ME KABIZ JITNE BHI BADE ADHIKARI HAI JO KI MERE DRISHTI ME BAHUT SAMMAHIYA HAI. JINKO MAIN NATMASTAK HOKER DIL SE SAMMAN KARTA HOON. JINKE BARE ME AFVAH FIALYI JA RAHI HAI INME SE JO DESH KE VIKAS KA DUSHMAN HAI VAH DESH ME CORONA KI HAVA FAILA RAHE HAI. KYA YAH KABAR SAHI HAI YA NAHI PLS BATAYA JAI, YADI KOI INFORMATION ESI HAI TO USKI CERTIFIED COPY DI JAI.
3) DESH KE RASHTERPATI UP RASHTERPATI, PM, TAMAM CM, DESH KE SABHI BADE MANTRI SANTRI JO SATTA ME KABIZ JITNE BHI BADE ADHIKARI HAI JO KI CORONA KO KABU NAHI KAR RAHE HAI. DESH KI SABHI DR HOSPITAL KO US BIMARI KE ILAJ ME LAGA DIYA HAI JISKI KOI DAWAYI NAHI HAI. JO APNE AAP THIK HO JATI HAI. GHAR BAITHENE SE BADIYA KHANE OR SAF SUTHRA RAHNE ME. JISE MEDIA OR AKHABAR WALE NHI DIKHA RAHE HAI. IS TARAH KI KHABAR HAI MUJHE ANJAN LOGON SE SUNAI DE HAI KYA YAH KHABAR. DESH KE SABI PIO KE PASS HAI YA NAHI PLS BATAYA JAI.
4) DESH ME KENDRIYA SAWASTH MANTRALYA DAILY KE SANKRMITO KE REPORT JARI KAR RAHI HAI. KYA SANKARKMITO KE NAAM PATA KI SUCHI MANTRALYA KA PAAS HAI YA NAI PLS BATAYA JAI. UNPAR NIGRANI KARNE LIYE Page 2 of 6 CIC/AQSND/A/2021/643687 MANTRALYA NE KYA KIS KIS KARMCHARI KO LAGAYA HAI PLS US ADHIKARI KA NAAM PATA PAD KE SUCHI MANTRALYA KE PASS HAI YA NAHI PLS BATAYA JAI ISKI FULL INFORMATION DI JAI.
5) CORONA KIS KARAN SE KEVAL MANAV KO HI HO RAHA HAI ISKI FULL INFORMATION DI JAI YDI KOI HAY TO PLS BATAYA JAI,
6) KYA CORONA BIRD FLU KI TARAH PAKKSHIYON ME BHI HAI YA NAHI ISKI FULL INFORMATION DI JAI YDI KOI HAY TO PLS BATAYA JAI,
7) KYA CORONA DESH ME GAY BHAINS BAKRIYON MURGA MURGYKION KO BHI HUA HAI HUA HAI TO ISKI FULL INFORMATION KI JAI . INME SE KITNO KO KORONA KI PHALI DUSRI TISRI DOZ DI GAYI INME SE KITNO KO PARTHAKVAS OR CORONTINE KIYA GAYA ISKI FULL INFORMAION DI JAI.
8) KORONA KIS DAWAYI KE KHANE KE BAD NHI HOTA HAO PLS BATAYA JAI YADI KOI INFORMATION HAI TO.
9) KKORONA KE TIKE DAWAYI BANANE WALI COMPANY KE MALIK KA NAAM PTA BATAYA JAI.
10) AB TAK KITNE RUPYE KI DAWYI TIKE KHARIDE HAI SARKAKRI HOSPITAL OR SARKKAR NE PLS BATAYA JAI.
11) SAHEB KORONA KAB TAK JAIGA KENDIRYA SWASTH MANTRALYS BATAYE ISKI FULL INFORMATION DI JAI."
The CPIO vide letter online reply 28.04.2021, informed to the Appellant as under:
"The information is not available in the office."
Being dissatisfied, the Appellant filed a First Appeal dated 29.04.2021. The First Appellate Authority vide online reply dated 18.09.2021, informed as under:
"Please submit your appeal in English or in Hindi."
Grounds for Second Appeal:
The Appellant filed a Second Appeal u/s 19 of the Act on the ground of unsatisfactory reply furnished by the Respondent. Appellant requested the Page 3 of 6 CIC/AQSND/A/2021/643687 Commission to direct the CPIO to provide complete information sought for and take appropriate legal action against the Respondent. Submissions made by Appellant and Respondent during Hearing:
The Appellant did not participate in the hearing despite being served the hearing notice.
The Respondent submitted that the contents of the instant RTI Application are in query form and non-specific. Further, the same is not maintained in the official records and moreover they are not supposed to create the same.
Decision:
Upon perusal of the facts on record as well as on the basis of the submissions made by the Respondent during the hearing, the Commission observes that the instant RTI Application is indeed beyond the purview of definition of the information as per section 2(f) of the RTI Act and as such not maintained in their official records. Hence, the Commission deems it fit to uphold the stance of the Respondent. Be that as it may, The Commission furthermore observes that the Appellant has made use of such intemperate, defaming and unparliamentary language in the instant RTI Application and the Commission views the same adversely. The Commission further observes that such improper, indiscriminate and mindless filing of the RTI Application disrupts the objective of achieving good governance. The conduct of the Appellant indicates that he is a vexatious litigant who is seeking to submerge the normal functioning of the Respondent public authority. The Commission finds this as a gross abuse of the RTI Act. The Commission is constrained to Page 4 of 6 CIC/AQSND/A/2021/643687 warn the Appellant to be more careful in future and refrain from this relentless litigation involving high offices, which are unrelated to the subject matter. In case such avalanche of frivolous, vexatious and wasteful litigation resurfaces, the Commission will be compelled to dismiss his applications without hearing, on the grounds of being vexatious, repetitive and with an ulterior motive.
With the above observations, the instant Second Appeal is disposed of. Copy of the decision be provided free of cost to the parties.
The Appeal, hereby, stands disposed of.
Amita Pandove (अिमता पांडव) Information Commissioner (सूचना आयु ) दनांक / Date: 21.11.2022 Authenticated true copy (अिभ मािणत स यािपत ित) B. S. Kasana (बी. एस. कसाना) Dy. Registrar (उप-पंजीयक) 011-26105027 Page 5 of 6 CIC/AQSND/A/2021/643687 Addresses of the parties:
1. The First Appellate Authority (FAA) Animal Quarantine and Certification Service, Old Delhi, Gurgaon Road, Kapashera, New Delhi-110037
2. The Central Public Information Officer Animal Quarantine and Certification Service, Old Delhi, Gurgaon Road, Kapashera, New Delhi-110037
3. Mr. Inder Singh Page 6 of 6