Central Information Commission
Anahad Singh vs Passport Office on 9 September, 2024
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीयसूचनाआयोग
Central Information Commission
बाबागंगनाथमागग,मुननरका
Baba Gangnath Marg, Munirka
नईदिल्ली, New Delhi - 110067
निकायत संख्या / Complaint No. CIC/PASOF/C/2023/634285.
Shri ANAHAD SINGH. निकायतकताग /Complainant
VERSUS/बनाम
PIO ...प्रनतवािीगण /Respondent
Passport Office.
Date of Hearing : 05.09.2024
Date of Decision : 05.09.2024
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from complaint:
RTI application filed on : 11.06.2023
PIO replied on : NA
First Appeal filed on : NA
First Appellate Order on : NA
2ndAppeal/complaint received on : 17.07.2023
Information soughtand background of the case:
The Complainant filed an RTI application dated 11.06.2023 seeking information on following points:-
"1. What are the provisions/policy(s) / rules regarding the endorsement of alias name of father / mother / spouse of the applicant of an ordinary Indian passport. Kindly provide the complete detailed information in this regard.
2. What are the documents required to enable an applicant of an ordinary Indian passport to get the alias name(s) of the father/mother/ spouse of the applicant endorsed in the passport of the applicant. Also, kindly provide the list of supporting documents applicable and acceptable in this regard.
3. Is the Birth Certificate of the applicant of an ordinary Indian passport, a valid proof of name of the father and mother of the applicant? If yes, then, does the same remain valid for the purpose of proof of name of the father and mother of the applicant including the alias name(s) of the father and mother of the applicant in the instance of the Birth Certificate of the applicant having the alias name(s) of the father and mother of the applicant duly endorsed?
4. On the date of appointment, can the dealing staff of the concerned Passport Seva Kendra refuse to generate a token for putting up an ordinary Indian passport Page 1 application for processing arbitrarily citing incomplete documents or wrong documents? Also, kindly provide the name of the Competent Authority who can decide whether or not a token will be generated for putting up an ordinary Indian passport application for processing in the computer of the concerned Passport Seva Kendra for further approval by the Regional Passport Office / Regional Passport Officer/ Passport Issuing Authority.
5. What is the line of action available to the applicant of an ordinary Indian passport, if, on the date of appointment, the dealing staff of the concerned Passport Seva Kendra refuse to generate a token as mentioned at S. No. 4 above? Kindly provide the complete detailed hierarchy of such line of action."
Aggrieved by non-receipt of any reply from the CPIO within the time limit, the Complainant approached the Commission with the instant Complaint.
Facts emerging in Course of Hearing:
Appellant: Absent Respondent: Gagan Gupta, Adv appearing for P. Roychanduri for MEA.
Decision:
Upon the perusal of the records of the case, the CPIO has neither sent any reply to the appellant nor any written submission were placed on records with the commission.
The CPIO is directed to provide information to the appellant within 10 days from the date of receipt of this order. The CPIO is further directed to send the compliance report to the commission within 3 weeks from the date of receipt of this order.
Keeping in the view of the case, no further intervention of the commission is required in the instant matter. Hence, with the above observation, the second appeal stands disposed off with directions to the CPIO.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानित प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उि-िंजीयक) 011-26186535 Page 2 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)