Central Information Commission
Deepak Sandhu vs Prime Minister'S Office on 30 November, 2019
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/PMOIN/A/2018/609590
Deepak Sandhu ... अपीलकताग/Appellant
VERSUS
बनाम
CPIO, Prime Minister's Office, ...प्रनतवािीगण /Respondent
New Delhi
Relevant dates emerging from the appeal:
RTI : 23.10.2017 FA : 01.12.2017 SA : 25.01.2018
CPIO : 27.11.2017 FAO : 08.01.2018 Hearing : 29.11.2019
ORDER
1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Prime Minister's Officer (PMO), New Delhi seeking information on three points regarding his complaint no. PMOPG/E/2017/0517049 dated 19.09.2017 including, inter-alia, (i) Page 1 of 4 certified copy of the RTI application, (ii) certified copy of the reasons of closing his grievance, without investigation, and (iii) certified copy of the fact stating that "if no action has been required" on corruption, then provide the meaning of zero tolerance by the concerned office against corruption.
2. The appellant filed an appeal before the Commission on the grounds that the CPIO did not provide the information sought for by the appellant and also did not acted timely on his aforesaid complaint. He contended that initialy he was informed that his complaint had been closed, but in response to his RTI application, he was informed that his online petition dated 19.09.2017 has been forwarded for appropriate action to the Secretary, Department of Sports, New Delhi vide office registration no. PMOPG/D/2017/0533616 dated 14.11.2017. He emphasized that since his complaint pertained to corruption in orgaization of the Department of Sports, the information sought for should have been provided. The appellant requested the Commission to direct the respondent to provide the information sought for.
Hearing:
3. The appellant, Shri Deepak Sandhu attended the hearing through video conferencing. The respondent, Shri Parveen Kumar, Under Secretary, RTI and CPIO, and Shri Saurabh Misra, Section Officer (RTI) and ACPIO, PMO, New Delhi were present in person.
4. The appellant submitted that he had filed a complaint dated 19.09.2017 against corruption in the Department of Sports. However, he was informed that his Page 2 of 4 online petition dated 19.09.2017 has been forwarded for appropriate action to the Secretary, Department of Sports, New Delhi vide office registration no. PMOPG/D/2017/0533616 dated 14.11.2017. He stated that he had filed a number of complaints against corruption, but no cognizance was taken by the PMO on the same. He requested the Commission to direct the CPIO to provide the information sought for.
5. The respondent submitted that the online petition dated 19.09.2017 of the applicant was inadvertently filed vide registration no, PMOPG/E/2017/0517049. However, after reconsideration a copy of the petition has been forwarded for action as appropriate to the Secretary, Department of Sports, New Delhi vide registration no. PMOPG/D/2017/0533616 dated 14.11.2017 The respondent also stated that redressal of grievance is under the purview of appropriate authority dealing with subject specified. In this case, the information sought for relates to Department of Sports. Hence, the appellant's RTI application was forwarded to the Secretary, Department of Sports. The appellant was also informed that the status of action on the petition can be accessed from web portal www.portalgov.in by using above- mentioned registration number.
Decision:
6. The Commission, after hearing the submissions of both the parties and perusing the records, observes that an appropriate response has been furnished to the appellant by the respondent. Hence, no further intervention of the Commission is required in the matter.
Page 3 of 47. With the above observations, the appeal is disposed of.
8. Copy of the decision be provided free of cost to the parties.
Sd/-
Sudhir Bhargava (सुधीर भागगव) Chief Information Commissioner (मुख्य सूचना आयुक्त) दिनांक / Date 29.11.2019 Authenticated true copy (अनभप्रमानणत सत्यानपत प्रनत) S. S. Rohilla (एस. एस. रोनिल्ला) Dy. Registrar (उप-पंजीयक) 011-26186535 / [email protected] Addresses of the parties:
1. The First Appellate Authority (FAA) Prime Minister's Office, South Block, New Delhi - 110011.
2. The Central Public Information Officer (CPIO) Prime Minister's Office, South Block, New Delhi - 110011.
3. Shri Deepak Sandhu Page 4 of 4