Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Central Information Commission

Mrr S Dua vs Delhi Police on 21 May, 2014

                               CENTRAL INFORMATION 
COMMISSION
                     CLUB BUILDING (NEAR POST OFFICE)
                     OLD JNU CAMPUS, NEW DELHI­110067
                              TEL; 011­26179548


                                             Decision No. CIC/SS/A/2013/001998/VS/06938
                                                      Appeal No. CIC/SS/A/2013/001998/VS


                                                                          Dated:    27.05.2014
Appellant:                          Shri R.S. Dua,
                                    R/o C­4/B, 121, Janakpuri,
                                    New Delhi­110058

Respondent:                            Public Information Officer/DCP,
                                        Delhi Police, Traffic Western Range, 
                                        At Police Post, MIG Flats, J Block, 
                                        Rajouri Garden, New Delhi­110027

Date of Hearing:                    21.05.2014

                                        O R D E R


RTI application

1. The appellant, referring to a petition written by about fifty senior citizens dated  31.12.2012 about pedestrian crossing at T­junction near MSI, Janakpuri, filed an RTI  application on 4.5.2013 with the PIO seeking status of action taken thereon. The PIO  responded to the RTI application on 5.6.2013. 

2. Not satisfied with the reply of PIO, the appellant filed an appeal on 14.6.2013  with the first appellate authority (FAA). The FAA directed the PIO on 12.7.2013 to  provide information to the appellant on day­to­day basis on his complaint referred in  the RTI application. The PIO complied with the orders of the FAA on 27.7.2013. The  appellant approached the Commission on 20.8.2013 in second appeal.  Hearing: 

3. The respondent participated in the hearing personally.

4. The respondent referred to the RTI application of 04.05.2013 and stated that  the appellant was seeking status of the petition dated 31.12.2012 of senior citizens  regarding a certain pedestrian crossing.

5. The CPIO responded on 05.06.2013 to the appellant and informed that as the  police department have written to the PWD for ensuring safety for senior citizens and  other road users.  In response to the appeal, the FAA has informed the appellant that  they   are   the   agency   only   to   suggest   the   site   for   installation   of   rumble   strips   and  painting of zebra crossing, etc., to the PWD for which they were reminding PWD from  time to time.

6. The approach of the respondent is in conformity with the RTI Act.

7. The appellant did not participate in the hearing. Decision:

8. The Commission's intervention in the matter is no more required.

The appeal is disposed of.  Copy of decision be given free of cost to the parties.

(Vijai Sharma) Information Commissioner Authenticated true copy (V.K. Sharma) Designated Officer