Central Information Commission
Chander Shekhar vs Gnctd on 7 April, 2021
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबागंगनाथमागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
नितीय अपील सख्ं या / Second Appeal No.: CIC/GNCTD/A/2019/107099
Chander Shekhar .....अपीलकर्ता/Appellant
VERSUS/बनतम
PIO,
Motor Licensing Officer-(Ops.), Transport
Department (Government of NCTof Delhi),
Operations Branch, 5/9--Under Hill Road,
Delhi-110054.
...प्रतर्वतदीगण/Respondent
Relevant facts emerging from appeal:
RTI application filed on : 05-06-2018
CPIO replied on : Not on record
First appeal filed on : 20-09-2018
First Appellate Authority order : 29-10-2018
Second Appeal received at CIC : 15-02-2019
Date of Hearing : 07-04-2021
Date of Decision : 07-04-2021
lwpuk vk;qDr: Jh हीरालाल सामररया
Information Commissioner : Shri Heeralal Samariya
Information sought:
The Appellant sought following 04 points information:
1. What is the procedure to be followed for getting a duplicate Badge issued?
2. What is the procedure to be followed a duplicated driving license issued?
3. What are the instructions issued from the time to time by STA regarding issue of duplicate Badge. Copies of all instruction's rules issued in this regard with latest available instructions may be made available to the appellant.
Etc. Page 1 of 3 Having not received any response from the PIO, the Appellant filed a First Appeal dated 20.09.2018.
The FAA, vide order dated 29.10.2018, held as under:
Written submissions have been received from PIO, MLO (OPS), Transport Department, GNCTD, vide letter dated 22.03.2021, as under:
Grounds for Second Appeal:
The PIO has not provided information to the Appellant.
Relevant Facts emerging during Hearing:
The following were present: -
Appellant: Not present in person Respondent: Mr. R. Ramnathan, PIO, Motor Licensing Officer-(Ops.), Transport Department, GNCTD Upon Commissions instance, PIO submitted that concerned file of the appellant was not traceable in their office records due to fire accident of 2020 and thus details of initial reply cannot be ascertained. However, upon receipt of Commissions hearing notice fresh reply consisting relevant information as sought in the instant RTI Application has been prepared and same was brought to be supplied to the Appellant during the course of hearing.Page 2 of 3
Decision:
Commission observes that appropriate and relevant information has been prepared by the PIO vide letter dated 22.03.2021. However appellant is not present during the course of hearing to receive the same, nevertheless, Commission directs the PIO to provide the information once again to the Appellant, free of cost via speed/registered post, within 15 days of receipt of this order and send a compliance report of the same to the Commission. No further action lies.
The appeal is disposed of accordingly.
Heeralal Samariya (हीरालाल सामररया)
Information Commissioner (सच ु )
ू ना आयक्त
Authenticated true copy
(अभिप्रमाभित सत्याभित प्रभत)
Ram Parkash Grover (रतम प्रकतश ग्रोवर)
Dy. Registrar (उप-पंजीयक)
011-26180514
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