Central Information Commission
Surender Kumar vs Delhi Fire Services on 6 May, 2021
Author: Heeralal Samariya
Bench: Heeralal Samariya
के ीय सूचनाआयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीयअपील सं या/ Second Appeal No.: CIC/DLFSR/A/2019/136630
Surender Kumar .....अपीलकता/Appellant
VERSUS
l. Public Information Officer under RTI,
Office of the Director--(Admin.), Delhi Fire
Services (Government of Delhi),
Administration Branch, Connaught Place,
New Delhi-110001.
2. Public Information Officer under RTI
Section Officer-(Home-III), Home-3 Department
(Government of NCT of Delhi), 5th Level,
C-Wing, Delhi Secretariat, I.P. Estate,
New Delhi-110002.
... ितवादीगण/Respondent
Relevant facts emerging from appeal:
RTI application filed on : 10-05-2019
CPIO replied on : 15-05-2019
First appeal filed on : 07-06-2019
First Appellate Authority order : 17-06-2019
Second Appeal received at CIC : 30-07-2019
Date of Hearing : 05-05-2021
Date of Decision : 05-05-2021
सूचनाआयु : ी हीरालाल साम रया
Information Commissioner: Shri Heeralal Samariya
Information sought:
The Appellant sought information is as under:
PIO, vide letter dated 15.05.2019, furnished reply to the Appellant as under:
Dissatisfied with the information furnished, the Appellant filed First Appeal, vide letter dated 07.06.2019.
FAO, vide order dated 17.06.2019, held as under:
Grounds for Second Appeal:
The PIO has not provided correct information to the Appellant on Para 5 & 6 Relevant Facts emerging during Hearing:
The following were present: -
Appellant: present on phone.
Respondent: Mr. Shailendra Punj, PIO, Office of the Director--(Admin.), Delhi Fire Services (Government of Delhi), Appellant stated that he is not satisfied with the reply of the PIO on paras 5 & 6 of his RTI Application and thus, requests the Commission to direct the PIO to provide the same.
Upon Commissions instance, PIO submitted that owing to the circumstances created due to current pandemic he doesn't have the relevant file and thus, won't be able to make any submissions. However, he affirmed that he would comply with the directions of the Commission, if any.
Decision Commission has gone through the case records and on the basis of proceedings during hearing directs the PIO to provide a revised reply on paras 5 & 6 of the instant RTI Application, free of cost, within 30 days after the normalization of current situation and reopening of their office and accordingly compliance report to this effect be duly sent to the Commission by the PIO. 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 and thus, same must be redacted or blacked out prior to the said disclosure.
The appeal is disposed of accordingly.
Heeralal Samariya (हीरालाल साम रया)
Information Commissioner (सू चना आयु )
Authenticated true copy
(अिभ मािणत स ािपत ित)
Ram Parkash Grover (राम काश ोवर)
Dy. Registrar (उप-पंजीयक)
011-26180514