Central Information Commission
Mr.Kudaratullah Khan vs Government Of Nct Of Delhi on 17 October, 2012
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/002014
Date of Hearing : October 17, 2012
Date of Decision : October 17, 2012
Parties:
Applicant
Shri Kudratullah Khan
R/o B25,
Shyama Prasad Mukherji Market
Faiz Road
Karol Bagh
New Delhi 110 005
The Applicant was present during the hearing
Respondents
Delhi Transport Corporation
O/o Sr. Manager (TR)
Govt. of NCT of Delhi
1st Floor, Scindia House
Connaught Place
New Delhi 1
Represented by : Shri Subhash Chander Sharma, Legal Assistant, DTC
Shri M.K.Mudgal, Accountant, DTC
Shri Tarun Karpoor, PIO (Secretariat Branch), STA
Shri P.K.Gupta, Assistant Programmer, Computer Branch
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/002014
ORDER
Background
1. The Applicant filed an RTI Application dt.28.9.11 with the Hon'ble Minister for Transport, GNCTD seeking miscellaneous information against seventeen points with respect to plying of DTC buses including the periodicity of running of various buses on different routes., whether the school buses are owned by the schools or belong to DTC, whether helmets are required for scooter riders, types of buses that DTC is running etc. The PIO, DTC replied on 22.10.11 providing point wise information. Being aggrieved with the reply, the Applicant filed a second appeal dt.10.5.12 before CIC.
Decision
2. During the hearing, the Respondent from DTC submitted that the RTI application was received by them on 3.10.11 and information pertaining to DTC i.e. against points 2, 3, 4, 5, 7, 8, 9 was furnished on 22.10.11. As for the remaining queries, the RTI application was transferred to State Transport Authority/Transport Department. The Respondent from Computer Branch, STA submitted that information against points 10 and 15 was furnished on 24.10.11 while the Respondent from Secretariat Branch submitted that information against point 6 was furnished on 17.10.11.
3. During the hearing, the Appellant wanted to know the periodicity of the running of all DTC buses on all routes.
The Respondent submitted that there are different time tables for the running of buses on different routes and that the buses are plying according to these time tables. He added that these time tales runs into thousands of pages and cannot be provided u/s7(9) of the RTI Act. The Appellant after hearing this submission agreed to limit his requirement for information to time tables for 3 routes viz., New Rohtak Road to Nangloi, Karol Bagh to Nand Nagri, Karol Bagh to Jama Masjid.
4. The PIO, DTC therefore is now directed to provide the required time tables for the 3 routes mentioned hereinabove , to the Appellant.
5. The Commission noted that Appellant has already been furnished with available information against point 6 with regard to helmets for scooter riders.
6. The Appellant then wanted to know as to what the total no. of registered vehicles and total no. of permits, total no. of license etc. issued for different categories of vehicles are as according to him the roads do not have the capacity to carry such large no. of vehicles. The PIO, Transport Department is directed to provide the information as available on record.
7. The PIO, DTC is directed to forward a copy of this order to PIO, Transport Department for compliance. All information should reach the Appellant within three weeks of receipt of this order.
8. The appeal is disposed off with the above directions.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G. Subramanian) Deputy Registrar Cc
1. Shri Kudratullah Khan R/o B25, Shyama Prasad Mukherji Market Faiz Road Karol Bagh New Delhi 110 005
2. The Public Information Officer Delhi Transport Corporation O/o Sr. Manager (TR) Govt. of NCT of Delhi 1st Floor, Scindia House Connaught Place New Delhi 1
3. Officer in charge, NIC