Central Information Commission
Mr.Vinod Kumar Sharma vs Government Of Nct Of Delhi on 1 October, 2012
In the Central Information Commission
at
New Delhi
File No. CIC/AD/A/2012/001857
Date of Hearing : October 01, 2012
Date of Decision : October 01, 2012
Parties:
Appellant
Shri Vinod Kumar Sharma
M64, Saraswat Bhavan
Gali No. 3, Shastri Nagar
Delhi 52
The Appellant was present.
Respondents
Government of NCT of Delhi
Services Department
Coordination Branch
Delhi Secretariat, 7th Level, 'B' Wing
I.P. Estate, New Delhi
Represented by: Shri Satinder Mohan, Supdt.
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/001857
ORDER
Background
1. The Applicant filed his RTIapplication dated 18.10.2011 with the PIO, Services Department, GNCTD, New Delhi seeking certain information about the adoption of sealed cover procedures by the department. The PIO on 24.11.2011, after collecting the requisite fee from the Applicant, supplied the desired information to him. The Applicant, however, being dissatisfied with the reply of the PIO, filed his first appeal with the Appellate Authority on 09.12.2011. The Appellate Authority, vide his order dated 28.03.2012, directed the PIO to provide legible and attested copies of circulars dated 14.09.1992 and 25.10.2004 to the Appellant. The PIO accordingly on 30.03.2012 furnished the information (circulars) to the Appellant. The Appellant, however, still not satisfied with the information supplied, filed the present petition dated 23.04.2012 before the Commission stating that copies of documents supplied to him have not been attested by responsible officer and that the information against item no. 3 has not been given to him.
Decision
2. During the hearing, the Appellant complained that his query at item no. 3 has not been answered. This query reads as follows:
"Employee who was imposed penalty by the Disciplinary Authority after following laid down procedure under the relevant rules on the subject and the penalty was subsequently set aside or quashed by the Hon'ble Department will be treated as completely exonerated in the said departmental proceedings for the purpose of all consequential benefits viz., arrear of pay & allowances promotion to next post/grade etc."
3. The Commission informed the Appellant that he has not sought information in his said query, which is based on a case/situation which the Appellant himself has created, the answer to which is not available in the records of the Public Authority. The Appellant also admitted the fact that he could not word his query properly. The Commission then advised the Appellant to file a fresh application with the PIO of the concerned department (which in his case, according to him, is Finance department of GNCTD) for the information required by him, after ensuring that he is seeking information in compliance with definition of 'information' under section 2(f) of the RTI Act..
4. Appeal was disposed off accordingly.
(Annapurna Dixit) Information Commissioner October 01, 2012 Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Shri Vinod Kumar Sharma M64, Saraswat Bhavan Gali No. 3, Shastri Nagar Delhi 52
2. Public Information Officer (RTI) Government of NCT of Delhi Services Department Coordination Branch Delhi Secretariat, 7th Level, 'B' Wing I.P. Estate, New Delhi
3. Officer incharge, NIC