Central Information Commission
Md. Kamran Siddiqui vs Transport Department, Gnctd on 9 March, 2009
CENTRAL INFORMATION COMMISSION
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F.No.CIC/AT/A/2008/01401
Dated, the 09th March, 2009.
Appellant : Md. Kamran Siddiqui
Respondents : Transport Department, GNCTD
This matter came up for hearing on 02.03.2009. Both parties were present.
2. Appellant's RTI-application dated 20.06.2008 were replied to by CPIO on 25.07.2008 and by the Appellate Authority on 17.07.2008. Respondents gave to the appellant a fresh set of replies during the hearing today.
3. It was stated by the appellant that his present second-appeal is limited to his RTI-queries at Sl.Nos.5, 7, 8 and 10 of that application. (A copy of appellant's RTI-application is annexed to this order).
4. It is directed that in respect of item 5 of the RTI-application of the appellant, he shall be allowed to inspect the documents relating to this query for the month of April-2008 in the respondents' Mayur Vihar office.
5. I'm not in a position to authorize disclosure of information in respect of other queries of the appellant as these are mostly interrogatories calling for explanations, which takes them beyond the scope of Section 2(f) of the RTI Act.
6. Nevertheless, I'm one with the appellant regarding the huge disadvantage the common citizenry of Delhi suffers on account of unscrupulous middlemen and the infirmity of the systems kept in place for verification of driving credentials of those seeking licenses and issuing of driving licenses. Unqualified drivers sitting behind wheels of motor vehicles is potentially destructive of life and property. That the accidents on the roads of Delhi ⎯ high as these are ⎯ are still not as numerous and destructive as these could have been given the type of the people who manage to get driving licenses, is perhaps due to some benign providence which is looking over Delhi. It is not due to any outstanding work by those placed in charge of managing critical matters involving safety and security of citizens who use Delhi roads. I strongly urge the Secretary, Transport Department and the Transport Commissioner, Delhi Government to apply AT-09032009-06.doc Page 1 of 2 themselves seriously to some of the points this applicant has raised in his RTI-application for urgent redressal action.
7. Appeal disposed of with the above directions.
8. Copy of this decision be sent to the parties.
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