Central Information Commission
Daljit Singh vs Delhi Fire Services on 22 November, 2021
Author: Heeralal Samariya
Bench: Heeralal Samariya
केन्द्रीयसूचनाआयोग
Central Information Commission
बाबागंगनाथमागग , मुननरका
Baba Gangnath Marg, Munirka
नईनिल्ली, New Delhi - 110067
नितीयअपीलसंख्या/Second Appeal No.: CIC/DLFSR/A/2020/118331
CIC/DLFSR/A/2020/117783
CIC/DLFSR/A/2020/117784
Daljit Singh .....अपीलकताग /Appellant
VERSUS/बनाम
1. Public Information Officer Under RTI,
Office of the Director-(Admin.),
Delhi FireServices (Government of NCT of Delhi),
Administration Branch, Connaught Place,
New Delhi-110001.
2.Public Information Officer Under RTI,
Head of Office-(Moti Nagar Division), Delhi Fire Service
(Government of NCT of Delhi), Moti Nagar Division,
Moti Nagar, New Delhi-110015
...प्रनतवािीगण/Respondents
Relevant facts emerging from appeal:
CIC/DLFSR/A/2020/ 118331 117783
RTI application filed on : 23.01.2020 11.10.2019
CPIO replied on : 06.02.2020 29.11.2019
First appeal filed on : 13.05.2020 23.12.2019
First Appellate Authority order : 11.06.2020 Not on record
Second Appeal received at CIC : 07.07.2020 02.07.2020
Date of Hearing : 22.11.2021
Date of Decision : 22.11.2021
Page 1 of 7
CIC/DLFSR/A/2020/117784
RTI application filed on : 03.10.2019
CPIO replied on : 01.11.2019
First appeal filed on : 07.01.2020
First Appellate Authority order : Not on record
Second Appealreceived at CIC : 02.07.2020
Date of Hearing : 22.11.2021
Date of Decision : 22.11.2021
सूचनाआयुक्त : श्रीहीरालालसामररया
Information Commissioner: Shri HeeralalSamariya
Note: Since the above-mentioned matters pertain to same Appellant &
Respondent Authority, and the issues involved are similar in nature,
therefore, the Commission proposes to adjudicate them jointly through the
present order.
CIC/DLFSR/A/2020/118331
Information sought:
The Appellant sought following information:Page 2 of 7
PIO furnished reply, vide letter dated 06.02.2020, as under:
Dissatisfied with the response received from PIO, Appellant filed First Appeal, vide letter dated 13.05.2020.
FAA, vide letter dated 11.06.2020, held as under:
Written submission has been received from PIO, vide letter dated 18.11.2021, for perusal before the Commission and taken on record.
Grounds for Second Appeal:
The PIO has not provided correct information to the Appellant.Page 3 of 7
CIC/DLFSR/A/2020/117783 Information sought:
The Appellant sought following information:
PIO furnished reply, vide letter dated 29.11.2019.
Dissatisfied with the response received from PIO, Appellant filed First Appeal, vide letter dated 23.12.2019.
Written submission has been received from PIO, vide letter dated 18.11.2021, for perusal before the Commission and taken on record.
Grounds for Second Appeal:
The PIO has not provided correct information to the Appellant.Page 4 of 7
CIC/DLFSR/A/2020/117784 Information sought:
The Appellant sought following information:
PIO furnished reply, vide letter dated 01.11.2019, as under:
Dissatisfied with the response received from PIO, Appellant filed First Appeal, vide letter dated 07.01.2020.
Written submission has been received from PIO, vide letter dated 18.11.2021, for perusal before the Commission and taken on record.
Grounds for Second Appeal:
The PIO has not provided correct information to the Appellant Page 5 of 7 Relevant Facts emerging during Hearing:
The following were present: -
Appellant: Present in person Respondent: Mr. Shailender Pun, PIO, ASO, Delhi Fire Services, present.
Appellant stated that relevant information, with regards to instant matter, has not been furnished to him. He further requested the Commission that complete set of information be furnished to him.
PIO submitted that he would abide by the orders of Commission, if any.
Decision:
In the matter of CIC/DLFSR/A/2020/118331, Commission, after perusal of case records and submissions made by the parties during hearing, observes that appropriate reply has been furnished to the Appellant by the concerned PIO. Therefore, no further action lies.
In the matter of CIC/DLFSR/A/2020/117783, Commission, after perusal of case records and submissions made by the parties during hearing, directs the PIO to revisit the instant RTI Application and provide a revised reply, with regards to the instant RTI Application, to the Appellant, free of cost via speed post, within 30 days from the date of receipt of this order and accordingly, compliance report to this effect be duly sent to the Commission by the PIO.
However, PIO must make sure that only such information, as sought in the instant RTI Application, which pertains to the Appellant shall be disclosed by the concerned PIO.
In case relevant information, as sought in the instant RTI Application, pertains to some other Branch/Department, then the PIO should procure and provide the same to the Appellant. In doing so, PIO must make sure that information which is exempted from disclosure under RTI Act, 2005 must not be disclosed to the appellant. No further action lies.
Page 6 of 7In the matter of CIC/DLFSR/A/2020/117784, Commission, after perusal of case records and submissions made by the parties during hearing, directs the PIO to revisit the instant RTI Application and provide a revised reply, with regards to the instant RTI Application, to the Appellant, free of cost via speed post, within 30 days from the date of receipt of this order and accordingly, compliance report to this effect be duly sent to the Commission by the PIO.
However, PIO must make sure that only such information, as sought in the instant RTI Application, which pertains to the Appellant shall be disclosed by the concerned PIO.
In case relevant information, as sought in the instant RTI Application, pertains to some other Branch/Department, then the PIO should procure and provide the same to the Appellant. In doing so, PIO must make sure that information which is exempted from disclosure under RTI Act, 2005 must not be disclosed to the appellant. No further action lies.
The instant matters are disposed of accordingly.
Heeralal Samariya (हीरालाल सामररया) Information Commissioner (सू चना आयु क्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) Ram Parkash Grover (रामप्रकाशग्रोवर) Dy. Registrar (उप-पंजीयक) 011-26180514 Page 7 of 7