Indian Kanoon - Search engine for Indian Law

Central Information Commission

Mrneeraj Saxena vs Gnctd on 18 March, 2016

                   CENTRAL INFORMATION COMMISSION
                      (Room No.315, B­Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)



                     Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)

                                             Information Commissioner


                                            CIC/SA/C/2015/000275


                    Neeraj Saxena Vs. District Election Officer, GNCTD

                                             Important Dates and time taken:



   RTI/PIO: 25­11/27­1­2015                FA/FAO: 22­1/26­5­2015                    2nd Appeal: 21­8­2015

   Adjourned to 11­4­16, 2.30pm            Hearing: 22­02­2016                       Decision:18­03­2016



Parties Present:     


           The complainant is present.   The Public Authority is  not  represented. Mr. Mohan Lal, 

AERO, AC­40, called Commission office the next day after the hearing, intimating that he 

received the Hearing Notice late and emailed the proof of the same along with their written 

submissions.   


FACTS:

2.  Complainant by his RTI application had sought for copy of Form­8A and other documents, if  any filed or submitted by BLO for   Mr. Arvind Kejriwal in support of his continuous ordinary  residence. PIO replied on 20.12.2014 providing para­ wise reply. Being unsatisfied, appellant  filed First Appeal and thereafter, approached Commission. 

DECISION:

3.     Heard the submissions.     The complainant submitted that he had downloaded the Form  No.8A from the website of the Chief Electoral Officer, Delhi pertaining to Shri Aravind Kejriwal,  for inclusion of his name in the Delhi Electoral rolls, even though he was a regular resident of  U.P.   He wanted a certified copy of the same from the respondent authority for filing a writ  CIC/SA/C/2015/000275 Page 1 petition   in   the   Delhi   High   Court.     He   further   submitted   that   under   Section   5(1)[c]   of   the  Representation of People's Act, Mr. Kejriwal cannot be treated as citizen of Delhi as long as he  has not properly enrolled his name in the Electoral rolls of Delhi by getting his name struck of in  the UP electoral rolls.   The appellant also alleged that the respondent authority deliberately  delayed supplying the certified copy of form 8A, to protect Mr. Arvind Kejriwal to enable him to  contest elections in Delhi. He got this information after the delay of 104 days.  

4.     The respondent authority, who were not present at the time of hearing, presented written  submissions saying that the hearing notice of the Commission reached them one day late, that  is on 23­2­2016 and they have emailed a copy of the CIC hearing notice, on which the date of  receipt was shown as 23.2­2016.    They submitted that the appellant, Mr. Neeraj Saxena had  agitated the issue of breach of Section 5(1)[c] of Representation of People's Act, by Shri Arvind  Kejriwal,  before the CIC in  an earlier second appeal as well as  before the Hon'ble Delhi High  Court, which had dismissed the contentions of the appellant.  Thus, the appellant lost his case  before the High Court itself. The Commission, vide order No.CIC/SA/C/2015/000100 dt.12­10­ 2015,   dismissed  the   appeal   stating   that   sufficient   information  was   already   furnished   to  the  appellant.  As per their records, Mr. Kejriwal submitted Form­6 in the month of October, 2013 for  inclusion of his name in the Electoral Rolls of AC­40, New Delhi for his ordinary residence at 41­ Hanuman Road, New Delhi and on the basis of subsequent verification done by the BLO, his  name was  enrolled in  the  electoral  rolls of  AC­40,  New  Delhi.   Subsequently, Mr. Kejriwal,  submitted Form­8A, three times, for transposition of his name - (1) from 41­Hanuman Road,  New Delhi to C­II/23,Tilak Lane, New Delhi - (2) from C­II/23, Tilak Lane, New Delhi to 514­ Vithal Bhai Patel House, Rafi Marg, New Delhi - (3) from 514­VBP House, Rafi Marg, New  Delhi to K­87 Block­K, B.K.Dutt Colony, New Delhi.  

5.    The respondent officer further submitted in his written submissions, that the appellant filed  a representation dated 24­11­2014 at the time when Mr. Kejriwal had filed form 8­A   for the  second time (online)  on the website of CEO, Delhi, that is, for transposing his name from C­ CIC/SA/C/2015/000275 Page 2 II/23, Tilak Lane, New Delhi to 514­VBP House, Rafi Marg, New Delhi and this was filed before  the CEO, Delhi (Hqs).  Immediately, on the next day, i.e., on 25­11­2014, the appellant chose to  file the present RTI application seeking action taken report on the representation.  In the said  representation the appellant was seeking a certified copy of Form 8A, filed online by Mr. Arvind  Kejriwal for transposing his name from C­II/23, Tilak Lane, New Delhi to 514­VBP House, New  Delhi.   The said Form 8A, filed by Mr.Kejriwal on line into the website of CEO, Delhi   was  transferred to the Respondent authority [AERO, AC­40] only on 5­1­2015.  Thereafter on 8­1­ 2015, Mr. Kejriwal filed withdrawal application of the said form 8A and also filed another Form  8A for transposing his name from CII­23, Tilak Lane to K­87,K­Block, BK Dutt Colony, New  Delhi, and hence the said Form 8A, which was sought to be withdrawn by Mr. Kejriwal and  which is the one, the appellant is asking certified copy [ID No.467402], was actually stands  cancelled/rejected on 9­1­2015 by the AERO, AC­40, as Mr. Kejriwal modified his request for  transposing his name to B.K.Dutt Colony, instead of VBP House.  

6.         The revised/new Form 8A, received from Mr. Kejriwal on 8­1­2015 ID No.480382, was  placed on public notice board inviting objections within 7 days and the concerned BLO also  verified and found Mr. Kejriwal physically residing at the given address i.e. K­87, K­Block, BK  Dutt Colony, New Delhi.   Thereafter on 13­1­2015, the respondent officer received an email  from the appellant, along with others, under rule 13(2) and 26 of the Registration of Electoral  Rules, 1960 against this Form 8A ID No.480382, stating that Mr. Kejriwal is not an ordinary  resident   of   New  Delhi   and  he  is  a  resident   of   Ghaziabad,   UP.    But   the  appellant   had  not  submitted any evidence in support of his claim that Mr. Kejriwal is resident of Ghaziabad, UP.  Hence,   the   AERO   rejected   the   objection   raised   by   the   appellant   and   after   taking   into  consideration the statements made by the witnesses in support of Mr. Kejriwal, including the  owner of K­87, K­Block, BK Dutt Colony, New Delhi, the AERO conceded the request of Kejriwal  and transposed his name to Part No.144, Serial No.454 of the Electoral Roll of AC­40 at the  new address.  The respondent officer further stated that their decision as above transposing Mr.  Kejriwal's name from one part to another part, was based on the documents produced by him in  CIC/SA/C/2015/000275 Page 3 support of such residence and on the report of field verification conducted by the staff/BLO of  their office.  

7.     The respondent officers further stated that the claim of the appellant that the certified copy  of the Form No.8A I.D. No. 467402, was not furnished, stands nullified by the fact that the said  form  8A  I.D.   No.467402  stands   withdrawn   by   Mr.   Kejriwal   as   described   above,   and   it   was  replaced by the new Form 8A, with ID No. 480382, on 8­1­2015.   As regards the question of  delay   in   furnishing   the   said   form,   to   the   appellant,   the   same     has   been   explained   by   the  respondent officers chronologically as under:

24­11­2014 Appellant filed representation against Mr. Kejriwal's claim of  residence in Delhi, before the CEO, Delhi (Hqs).  25­11­2014 The Appellant files the present RTI application in the CEO,  Delhi (Hqs) seeking action taken report on his representation  which  was filed only yesterday(24­11­2014) 28­11­2014  CEO(Hqs), Delhi transferred the RTI application to the  Respondent authority/AERO, AC­40, for dealing with the same under intimation to the appellant.

2­12­2014 The respondent authority/AERO, AC­40 re­transferred back to  the CEO(Hqs), Delhi under intimation to the appellant stating  that the RTI application of the appellant is seeking action  taken  report on his representation which was filed online into  the   website   of  CEO(Hqs) and hence they don't hold any  information  for   replying  RTI  application.

18­12­2014 The CEO(Hqs), Delhi again re­transferred back 2nd time to the  Respondent authority/AERO, AC­40, asking them to reply. 20­12­2014 The Respondent authority/AERO, AC­40 replied/informed the  appellant [within the stipulated period of 30 days] to his RTI  CIC/SA/C/2015/000275 Page 4 application dated 25­11­2014, stating that Form 8A bearing  ID No.467402  dt.17--11­2014 filed online in the website of CEO(Hqs),   Delhi   by   Mr.   Arvind  Kejriwal for transposition of his name, a certified copy of which was being  sought by the  appellant,  has not been received in AC­40, New Delhi till that date. 

5­1­2015 Form 8A ID No.467402 of Mr. Kejriwal was transferred  online to the Login­ID of the respondent authority/AC­40  8­1­2015 Mr.Arvind Kejriwal filed application withdrawing the said Form 8A ID No.467402 and submitted another 8A ID No.480382 both  Forms containing the request for transposing his name within   AC­40   itself.  Hence there is no malafides on the part  of   Mr.  Kejriwal  for   withdrawing  the  Form 8A ID No.467402 a   certified   copy   of   which   the   appellant   was  seeking.

9­1­2015 The Respondent authority/AERO, AC­40, cancels the said  8A ID No.467402 as per the request of Mr. Kejriwal.   In this  connection,  it  may  be  stated  that  the  Respondent  authority,  having  intimated  to the  appellant on 20­12­2014 [within the prescribed period] that the certified copy of form 8A ID  No.467402,   sought   by   him   through   his   RTI   application,     was   not   received   by   them   from  CEO(Hqs),   cannot   now   supply   any   certified   copy   of   the   said   Form   8A,   as   the   same   is  cancelled/withdrawn by Mr. Kejriwal.   

8.       The respondent authority further stated that as against the RTI application dated 25­11­ 2014, the PIO intimated the appellant within the prescribed period of one month, that is,  on 20­ 12­2014, with the information as held by the PIO as on that date.     Even after this date, the  appellant had been supplied with further information by the PIO, as soon as the PIO   got  possession   of   the   same   from   the   CEO(Hqs),     as   acknowledged   by   the   appellant   himself  CIC/SA/C/2015/000275 Page 5 personally on 9­3­2015.   Thus the claim of delay made by the appellant is baseless. In this  connection, it may be stated that the Commission had already dismissed the earlier appeal of  the appellant on 12­10­2015, as he has received sufficient information. 

9.     The  appellant made submission through email on 9­3­2016 asking for an opportunity to  present his case once again as the earlier submissions made on 22­2­2016     were in the  absence of the PIO/AERO.   The Commission considers that the information sought by the  appellant is primarily associated with Mr. Arvind Kejriwal in his initial capacity as a voter of  Delhi, as he has made an application for transposition of his vote, within Delhi.  The appellant  reiterated his allegation that Mr. Kejriwal was resident of Ghaziabad and he makes a claim that  he is resident of Delhi and hence it cannot be considered as a trivial representation.  He also  made an allegation that Mr. Kejriwal was allowed to withdraw the Form 8A requesting the  transposition of his name within Delhi AC­40 itself.  Though the PIO claimed that there are no  mala fides on the part of Mr Kejriwal in withdrawing the Form 8A, the Commission feels that  the PIO cannot talk about the mala fides or otherwise of a legislator.  The PIO claimed that he  has cancelled the Form 8A ID­467402, as per the request of Mr. Kejriwal.  The PIO stated that  he cannot furnish the certified copy of the said Form­8A because it was not received from the  Headquarters.  The appellant is insisting on penalty proceedings against the PIO.  

10.       The   appellant   prayed   for   information/copies   of   documents   relating   to   the   following  questions:­ "1. Why Mr. Arvind Kejriwal filed Form8A (ID­467402) dated 17­11­2014 for transpositions  of his name at 514 VBP House, Rafi Marg, New Delhi?

2. Why Mr. Arvind Kejriwal withdrew his above­said Form­8A (ID:467401) on 8­1­2015?

3. Why Mr. Arvind Kejriwal submitted another Form 8A (ID467401) dated 8­1­2015 for  transposing   his  name   at  K­87,  k­Block,   B.K.Dutt   Colony,   New  Delhi  stating  that   he   is  residing at this address for 5 (five) months?

4. Why prosecution under section 31 of Representation of the People Act, 1950 (43 of  1950) was not initiated by Election Commission against Mr. Kejriwl for making a false  declaration on 17­11­2014 and also on 8­1­2015 regarding his two different residential  addresses while continuously living in Ghaziabad, Uttar Pradesh. 

CIC/SA/C/2015/000275 Page 6

5.   What   papers   were   filed   by  Mr.   Kejriwal   before   Election   Commission   as  a   proof   of  'ordinary residence' at 514 VBP House, Rafi Marg, New Delhi and also for K­87, K­Block,  BK Dutt Colony, New Delhi (papers to be placed before the Hon'ble Commission)

6.   Why   complainant/objector   (Neeraj   Saxena   Advocate   and   his   colleagues)   were   not  invited by office of the Delhi Chief Electoral Officer/New Delhi District Election office to  hear the objections before withdrawal of Mr. Kejriwal's Form 8A (467402) dated 17­11­ 2014 and also before acceptance of Mr. Arvind Kejriwal's 2nd Form 8A (ID: 480382) dated  8­1­2015.

7.   Whether   Mr.   Arvind   Kejriwal   submitted   any   other   Form   6   or   Form   8A   with   Electin  Commission after 8­1­2015.  If yes papers to be placed before Hon'ble Commission. 

8.   All  correspondence/letters/communication   between  the   Electin   Commission   officials  and Mr Kejriwal and various form6 and/or Form 8As submitted by Mr. Arvind Kejriwal  before Election Commission must be placed before this Hon'ble Commission."

11.   Some of the questions of the appellant cannot be answered by the Public Authority, for  instance why Mr. Arvind Kejriwal has withdrawn a transposition application and immediately  filed another on the same day.  However, the AERO, AC­40 has transferred the RTI questions  on 2­12­2015 to the Election Officer(RTI)/PIO, old Stephen's College Building, Kashmere gate,  Delhi­6 requesting the later to provide information directly.   The PIO/Election Officer cannot  refuse to provide copies of several Forms 8A and withdrawal form and related documents as  there was nothing personal about Mr. Kejriwal.   They are also not exempted by any other  provision of RTI Act.  Hence the PIO/Election officer is directed to coordinate with the AERO,  AC­40   and   provide   all   relevant   papers   available   with   them   including   withdrawal   related  documents. 

12.   Some of the questions like why Form­8A was withdrawn and the change of residences  are totally in the individual capacity of Mr. Arvind Kejriwal, who at that time was a voter, later  became a legislator, leader of AAP legislature party and then the Chief Minister of GNCTD. 

13.      It will be appropriate to consult the third party Mr.  Arvind Kejriwal to respond because  the appellant is making a serious allegations against  and vociferously challenging the validity  of claim of residential addresses of Mr. Kejriwal.    Hence, the Commission  directs Mr. Arvind  Kejriwal to respond to the RTI application, express his opinion/objection, if any, as (a) on the  questions   of   the   appellant,   (b)   why   he   as   an   MLA   shall   not   be   considered   as   'Public  CIC/SA/C/2015/000275 Page 7 Authority'(c) why AAP Legislature Party cannot be considered as 'Public authority' (d) why  AAP political party cannot be considered as 'Public authority' as per the ratio of full bench  decision   of   Commission   dated   03.06.2013   in   CIC/SM/C/2011/001386   ,   and   (e)   why  Commission cannot direct him to provide the information which they (Mr. Arvind Kejriwal, AAP  Legislature Party, AAP Political party) hold, to the appellant.  

14.     The Commission posts this case on 11­4­2016 at 2.30 pm.  Adjourned.            

(M. Sridhar Acharyulu) Information Commissioner  Authenticated true copy (U. C. Joshi) Deputy Secretary Addresses of the parties:

1. The PIO under the RTI Act, Govt of Delhi District Election Officer, 12/1, Jam Nagar House CIC/SA/C/2015/000275 Page 8 New Delhi­110011

2.Shri Neeraj Saxena 20, Naveen Park, Sahibabad Ghaziabad (UP)  PIN: 201005  

3.  Shri Arvind Kejriwal, Chief Minister of Delhi Delhi Secretariat, I.P.Estate, New Delhi­110002

4.   The Leader of the AAP Legislature Party AAM ADMI PARTY, Delhi Assembly, I.P.Estate, New Delhi­110002. 

5.    The President of the AAP Party AAM ADMI PARTY,   A­119, Kaushambi, Ghaziabad,Uttar Pradesh ­ 201010 CIC/SA/C/2015/000275 Page 9 CIC/SA/C/2015/000275 Page 10