Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 4]

Central Information Commission

Mr.S C Sharama vs Ministry Of Home Affairs on 5 January, 2011

                               Central Information Commission
                     Room No. 5, Club Building, Near Post Office
                  Old J.N.U. Campus, New Delhi - 110067
                                 Tel No: 26161997
                                                                                Case No. CIC/SS/A/2010/000546

        Name of Appellant                              :         Dr. S. C. Sharma
                                                                 (The Appellant was present)

        Name of Respondent                                       :      Delhi Police, West Dist., P.S. Rajouri Garden
                                                                 (Represented by Sh. J. K. Sharma, ACP and 
                                                                 Sh. Rajender Kumar, ASI)

        The matter was heard on                        :         14.12.2010

                                                            ORDER
 

  Dr. S. C. Sharma, the Appellant, vide application dated 29.01.2010, sought information  under the RTI Act, regarding his complaint dated 9.08.2000, and matters connected therewith.  The PIO informed the Appellant that his complaint was marked to S.I. Ram Singh, and the same is  lying with the E.O. S.I. Ram Singh.   Not satisfied with the reply the Appellant filed an appeal  before the First Appellate Authority (FAA). The FAA, vide decision dated 6.04.2010, upheld the  reply of the PIO. Hence, the present appeal before the Commission.

During the hearing the Appellant submits that complete requisite information has not been  furnished to him.  On the other hand, the Respondent submit that as per the record the Appellant  was informed about the factual position of his case.

After   hearing   the   parties   and   on   perusal   of   the   relevant   documents   on   file,   the  Commission is of the view that complete requisite information available on record and permissible  under the RTI Act, has been furnished to the Appellant.  No interference is called for in the replies  of the Respondent Public Authority.

With these observations the matter is disposed of on the part of the Commission.

 (Sushma Singh)                                                                            Information Commissioner  05.01.2011 Authenticated true copy (S. Padmanabha) Under Secretary & Dy. Registrar  Copy to:

1. Dr. S. C. Sharma, R/o 197, Punjabi Bagh Apartments, Rohtak Road,  New Delhi­110063
2. The Public Information Officer, Addl. Dy. Commissioner of Police­ I, West Dist., 1st Floor, P.S. Rajouri Garden, New Delhi
3. The Appellate Authority, Dy. Commissioner of Police, West Dist.,  1st Floor, P.S. Rajouri Garden, New Delhi