Central Information Commission
Varun Krishna vs Delhi Police on 27 January, 2023
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/DEPOL/A/2021/613560
CIC/DEPOL/A/2021/613561
CIC/DEPOL/A/2021/613565
CIC/DEPOL/A/2021/607295
CIC/DEPOL/A/2021/607365
Shri Varun Krishna ... अपीलकता /Appellant
VERSUS/बनाम
PIO, Delhi Police, East District, Mandawali ... ितवादीगण /Respondent
Through: ACP Yashwant Sival and SI Rahul
Kumar
Date of Hearing : 27.01.2023
Date of Decision : 27.01.2023
Chief Information Commissioner : Shri Y. K. Sinha
Relevant facts emerging from appeal:
Since both the parties are same, the above mentioned cases are clubbed together for
hearing and disposal.
Case No. RTI Filed CPIO reply First appeal FAO 2nd Appeal
on received on
613560 06.02.2021 06.03.2021 06.03.2021 07.04.2021 12.04.2021
613561 06.02.2021 06.03.2021 06.03.2021 07.04.2021 12.04.2021
613565 06.02.2021 06.03.2021 06.03.2021 07.04.2021 12.04.2021
607295 18.12.2020 12.01.2021 12.01.2021 10.02.2021 01.03.2021
607365 17.12.2020 14.01.2021 15.01.2021 13.02.2021 02.03.2021
Information soughtand background of the case:
(1) CIC/DEPOL/A/2021/613560 The Appellant filed an RTI application dated 06.02.2021 seeking information on the following 04 points:-Page 1 of 6
The CPIO sent online reply dated 06.03.2021 stating as under:-
1 to 4. A complaint of Sh. Devendra Prasad Yadav was received at P.S. New Ashok Nagar against you and the enquiry into the matter is still pending with the E.O/HC Kuldeep Singh of P.S. New Ashok Nagar. Hence, the requisite information cannot be provided to you at this stage.
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 06.03.2021. The FAA vide online order dated 07.04.2021 upheld the reply of the CPIO.
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
(2) CIC/DEPOL/A/2021/613561 The Appellant filed an RTI application dated 06.02.2021 seeking information on the following 03 points:-
Page 2 of 6The CPIO sent online reply dated 06.03.2021 stating as under:-
i to iv & 3. A complaint of Sh. Devendra Prasad Yadav was received at P.S. New Ashok Nagar against you and the enquiry into the matter is still pending with the E.O/HC Kuldeep Singh of P.S. New Ashok Nagar. Hence, the requisite information cannot be provided to you at this stage.
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 06.03.2021. The FAA vide online order dated 07.04.2021 upheld the reply of the CPIO.
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
(3) CIC/DEPOL/A/2021/613565 The Appellant filed an RTI application dated 06.02.2021 seeking information on following 04 points:-
The CPIO vide online reply dated 06.03.2021 intimated the Appellant as under:-
1 to 4 -. A complaint of Sh. Devendra Prasad Yadav was received at P.S. New Ashok Nagar against you and the enquiry into the matter is still pending with the E.O/HC Kuldeep Singh of P.S. New Ashok Nagar. Hence, the requisite information cannot be provided to you at this stage.Page 3 of 6
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 06.03.2021. The FAA vide online order dated 07.04.2021 upheld the reply of the CPIO.
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
(4) CIC/DEPOL/A/2021/607295 The Appellant filed an RTI application dated 18.12.2020 seeking information on following 05 points:-
The CPIO vide online reply dated 12.01.2021 intimated the Appellant as under:-
1 to 5 Your complaint is still pending for enquiry with EO/HC Kuldeep of PS-New Ashok Nagar. Hence, the remaining information sought by you cannot be provided at this stage as the same is exempted U/s 8(1) (g) (h) of RTI Act-2005.
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 12.01.2021. The FAA vide online order dated 13.02.2021 upheld the reply of the CPIO.
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
(5) CIC/DEPOL/A/2021/607365 The Appellant filed an RTI application dated 17.12.2020 seeking information on the following 05 points:-
Page 4 of 6The CPIO vide online reply dated 14.01.2021 intimated the Appellant as under:-
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 15.01.2021. The FAA vide online order dated 13.02.2021 upheld the reply of the CPIO.
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Hearing was scheduled through virtual means after giving prior notice to both the parties. Respondent alone is present for the hearing, while the Appellant has sent an email dated 25.01.2023 expressing his inability to attend the hearing and seeking that the aforementioned appeals be re-scheduled for hearing on 15.02.2023.Page 5 of 6
Decision:
In view of the request of the Appellant, the aforementioned five appeals are re-scheduled to be heard on 15.02.2023.
Y. K. Sinha (वाई.
वाई. के . िस हा) Chief Information Commissioner (मु य सूचना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) S. K. Chitkara (एस. के . िचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 6 of 6