Central Information Commission
Deepak Bhardwaj vs Gnctd on 28 December, 2022
Author: Uday Mahurkar
Bench: Uday Mahurkar
के न्द्रीय सच
ू ना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
द्वितीय अपील संख्या / Second Appeal No.:- CIC/GNCTD/A/2022/129058-UM
Mr. Deepak Bhardwaj
....अपीलकताा/Appellant
VERSUS
बनाम
CPIO
O/O The Block Development Officer,
South West District,
GNCTD, Najafgarh, New Delhi-110043
प्रद्वतवादीगण /Respondent
Date of Hearing : 27.12.2022
Date of Decision : 28.12.2022
Date of RTI application 08.02.2022
CPIO's response 08.03.2022
Date of the First Appeal 10.03.2022
First Appellate Authority's response Not on record
Date of diarized receipt of Appeal by the Commission 20.06.2022
ORDER
FACTS The Appellant vide his RTI application sought information on 06 points, as under:-
etc. The CPIO, O/O The Block Development Officer, vide letter dated 08.03.2022 furnished a point- wise reply to the Appellant. Dissatisfied with the reply received from the CPIO, the Appellant filed a First Appeal, which was not adjudicated by the First Appellate Authority.
Thereafter, the Appellant filed a Second Appeal before the Commission.
HEARING:
Facts emerging during the hearing:
The following were present:
Appellant: Present in Person Respondent: Absent The Appellant while reiterating the contents of the RTI Application submitted that information has been wrongly denied to him. He requested the Commission to direct the public authority to furnish complete information to him.
The Respondent remained absent during the hearing.
DECISION:
Keeping in view the facts of the case and the submissions made by the Respondent and on the perusal of the documents on record the Commission directs the CPIO to either search and furnish correct point wise information to the Appellant strictly in accordance with the spirit of transparency and accountability as enshrined in the RTI Act, 2005 within a period of 30 days from the date of receipt of this order under the intimation to the Commission. The Respondent may redact the personal details of the third parties.
If the CPIO is not able to give the point wise and complete information he should furnish an affidavit to the Commission and a copy to the Appellant, explaining the factual position regarding the non-availability or confidentiality of the Information, strictly in accordance with the spirit of transparency and accountability as enshrined in the RTI Act, 2005 within a period of 30 days from the date of receipt of this order under the intimation to the Commission. In the case of the CPIO filing a wrong affidavit, the Appellant will have the remedy to approach the court of law under the offence of perjury and contempt of the Commission.
The Appeal stands disposed accordingly.
(Uday Mahurkar) (उदय माहूरकर) ू ना आयुक्त) (Information Commissioner) (सच Authenticated true copy (अद्विप्रमाद्वणत एवं सत्याद्वपत प्रद्वत) (R. K. Rao) (आर. के . राव) (Dy. Registrar) (उप-पंजीयक) 011-26182598 / [email protected] द्वदनाक ं / Date: 28.12.2022