Central Information Commission
Trupti Milan Purohit vs Gnctd on 8 March, 2021
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
नितीय अपील सख्ं या / Second Appeal No.: CIC/GNCTD/A/2019/112114
Trupti Milan Purohit .....अपीलकर्ता/Appellant
VERSUS/बनतम
PIO,
Delhi Sikh Gurudwara Management Committee
(Government of NCT of Delhi), Guru Gobind Singh
Bhawan, Gurudwara Rakab Ganj Sahib, New Delhi-110001
...प्रतर्वतदीगण/Respondent
Relevant facts emerging from appeal:
RTI application filed on : 12-10-2018
CPIO replied on : Not on record
First appeal filed on : 21-11-2018
First Appellate Authority order : Not on record
Second Appeal received at CIC : 15-03-2019
Date of Hearing : 08-03-2021
Date of Decision : 08-03-2021
lwpuk vk;qDr : Jh हीरालाल सामररया
Information Commissioner : Shri Heeralal Samariya
Information sought:
The Appellant sought following 03 points information regarding:
Having not received any reply from the PIO, the Appellant filed a First Appeal dated 21-11-2018 which was also not adjudicated by the First Appellate Page 1 of 3 Authority. Therefore, the Appellant approached the Commission with the instant Second Appeal.
Grounds for Second Appeal:
The PIO has not provided information to the Appellant.
Relevant Facts emerging during Hearing:
The following were present: -
Appellant: Present in person Respondent: Avneet Kaur, PIO, Delhi Sikh Gurudwara Management Committee, GNCTD The Appellant stated that she has not received any information, as sought in the RTI Application, from the concerned Respondent Authority.
The PIO submitted that Guru Tegh Bahadur Polytechnic Institute (GTBPI) is the actual custodian of the relevant information sought in the instant RTI Application and same was transferred to GTBPI for furnishing of the requisite information, but the institute has not furnished any reply.
Upon Commissions instance, PIO submitted that inadvertently reply was provided to the appellant initially. She tendered her unconditional apology in respect of the same.
Decision:
At the outset, Commission takes into account the submission of the Appellant and expresses serious displeasure over the conduct of PIO in having not provided any reply to the instant RTI Application within the prescribed time limit. However, in the absence of malafide intension no penal action is warranted. Nevertheless, Commission warns the PIO to remain extremely careful in future so that such lapses do not recur.
Now, Commission observes that relevant information sought is available at Guru Tegh Bahadur Polytechnic Institute (GTBPI) as averred by the PIO. Thus, Commission directs the PIO to procure the relevant information from the relevant department and provide it to the Appellant free of cost, within 15 days from the date of receipt of this order and a compliance report to this effect be duly sent to the Commission.Page 2 of 3
The second appeal is disposed off accordingly.
Heeralal Samariya (हीरालाल सामररया) Information Commissioner (सच ू ना आयुक्त) Authenticated true copy (अभिप्रमाणित सत्यापित प्रतत) Ram Parkash Grover (रतम प्रकतश ग्रोवर) Dy. Registrar (उप-पंजीयक) 011-26180514 Page 3 of 3