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Central Information Commission

Mr.Samar Pal Singh vs Delhi Police on 19 August, 2013

                       Central Information Commission
            Room No. 305, 2nd Floor, 'B' Wing, August Kranti Bhavan, 
                    Bhikaji Cama Place, New Delhi­110066
                   Web: www.cic.gov.in Tel No: 26167931

                                                Case No. CIC/SS/A/2012/003380
                                                             Dated: 19.08.2013

Name of Appellant                 :      Shri Samar Pal Singh

Name of Respondent                :      Delhi Police, PHQ

Date of Hearing                   :      18.07.2013

                                      ORDER

Shri Samar Pal Singh, hereinafter called the appellant has filed the present appeal dated 17.9.2012 before the Commission against the respondent Delhi Police, PHQ for denial of information in response to his RTI application dated 9.7.2012. The appellant was present whereas the respondent were represented by Shri V.S. Pundir, ACP, Shri K.P. Sharma, SI and Shri Mahesh Pal, ASI.

2. The appellant through his RTI application dated 9.7.2012 sought copy of the 'DPC proceedings having the specific reasons responsible for denial of the admission of the appellant in 'F' List (Exe) dated 12.8.1994 issued by the Departmental order No. 27543/CB-I dated 12.8.1994". The CPIO, vide letter No. XXIV/29/Spl/ID-821/2012/8891 dated 24.7.2012 denied information by quoting the Commission's decision dated 5.2.2008 in the matter of Mr. Ashok M. Pandya Vs. Bank of India, in which the Commission held that the very fact that the appellant has been seeking more or less similar information repeatedly would indicate that he is misusing the beneficial provision of the RTI Act, solely with a view to harass the public authority which tendency required to be curbed.

Moreover, the appellant had earlier asked similar information vide RTI application dated 25.4.2011, which has been replied to by the CPIO vide letter dated 24.10.2008.

3. Aggrieved with the reply of the CPIO, the appellant filed first appeal on 22.8.2012 before the FAA. The FAA vide his order No. 24/29/Spl. ID-821/ 2012/ Appeal No. 81/2012/9982/Estt/PHQ dated 6.9.2012 concurred with the reply of the CPIO.

4. During the hearing the respondent CPIO agreed to provide DPC proceedings to the appellant.

5. In view of above submissions of the respondent, the Commission hereby directs the CPIO to provide authenticated copies of the DPC proceedings to the appellant free of cost, within two weeks of receipt of this order.

The matter is disposed of on the part of the Commission with above directions.

(Sushma Singh) Information Commissioner Authenticated true copy:

(K.K. Sharma) OSD & Deputy Registrar 3 Case No. CIC/SS/A/2012/003380 Address of the parties:

Shri Samar Pal Singh, Flat No. 24, Akansha Apartments, B-9/12, Sector 62, Noida-201307 (U.P) The Addl. DCP/CPIO, Delhi Police, Establishment, PHQ, MSO Building, I.P. Estate, New Delhi-110002.

The Joint CP/FAA, Delhi Police, Establishment, PHQ, MSO Building, I.P. Estate, New Delhi-110002.