Central Information Commission
G Rajaraman vs Ut Of Puducherry on 14 March, 2022
Author: Uday Mahurkar
Bench: Uday Mahurkar
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No.:- CIC/UTPON/A/2020/137539-UM
Mr. G Rajaraman
....अपीलकताग/Appellant
VERSUS
बनाम
CPIO
Puducherry Police Department
Puducherry-605001
प्रनतवािीगण /Respondent
Date of Hearing : 10.03.2022
Date of Decision : 11.03.2022
Date of RTI application 29.04.2020
CPIO's response 27.05.2020
Date of the First Appeal 22.06.2020
First Appellate Authority's response 06.07.2020
Date of diarized receipt of Appeal by the Commission 28.11.2020
ORDER
FACTS The Appellant vide his RTI application sought information on following points, as under:-
The CPIO, Puducherry Police Department, vide letter dated 27.05.2020 furnished a reply to the Appellant. Dissatisfied with the reply received from the CPIO, the Appellant filed a First Appeal. The FAA vide order dated 06.07.2020 directed the CPIO to get the opinion of the individuals through written notice u/s 11 of the RTI Act and if they desire to share the information, then, it should be supplied to the Appellant.
Thereafter, the Appellant filed a Second Appeal before the Commission.
HEARING:
Facts emerging during the hearing:
The following were present:
Appellant: Mr. R. Srinivasan (representative of the Appellant) participated through AC, Respondent: Mr. G. Saravanan, Superintendent of Police participated through AC.
The Appellant's representative while reiterating the contents of the RTI Applications stated that the Appellant wants an inspection of the documents/files regarding the period of leave and attendance register between the period the dates 01.01.2018 and 31.12.2O19 in respect of Women Home Guard of Kirumbapakkam Police Station of Puducherry. He further stated that an improper reply was furnished by the Respondent which could not fulfill his purpose. He alleged that the public money is being wasted as a lady is receiving salary for a full time job but is concurrently and shockingly enrolled in a an educational institute which was like a fraud on the system and amounted to serious corruption. He requested the Commission to direct the public authority to furnish satisfactory information so that the alleged corrupt could be brought in public domain.
The Respondent submitted that vide letter dated 27.05.2020 they had furnished a reply as per record available in their office. He further submitted that the information sought pertains to third party and hence denied to him.
The Commission was in receipt of a written submissions by the Appellant as well as the Respondent dated 08.03.2022 & dated 09.03.2022, respectively which is taken on record. DECISION:
Keeping in view the facts of the case and the submissions made by both the parties, the Commission observes that vide letter dated 27.05.2020 an appropriate reply has been furnished by the CPIO as per the provisions of the RTI Act, 2005. No further intervention by the Commission is required in the matter.
The Commission further advises the Shri. Ranvir Singh Krishna, Director General of Police of Puducherry, to conduct an inquiry into the charge levelled by the Appellant and take appropriate action against the erring personnel in case it is found to be true. A copy of the inquiry report along with the action taken report may be provided to the Commission as well as to the Complainant within a period of two months from the date of receipt of this order.
The Appeal stands disposed accordingly.
(Uday Mahurkar) (उिय माहूरकर) (Information Commissioner) (सूचना आयुक्त) Authenticated true copy (अभिप्रमाणित एवं सत्यापित प्रतत) (R. K. Rao) (आर. के. राव) (Dy. Registrar) (उप-पंजीयक) 011-26182598 / [email protected] दिनांक / Date: 11.03.2022