Central Information Commission
Pritpal Singh vs Ut Of Chandigarh on 19 November, 2019
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
File No : CIC/UTOCH/A/2018/127409
Pritpal Singh ....अपीलकता/Appellant
VERSUS
बनाम
CPIO,
O/o Executive Engineer,
'OP' Division No.4,
Sec - 34,
UT of Chandigarh - 160034. ... ितवादीगण /Respondent
RTI application filed on : 11/11/2017
CPIO replied on : 15/12/2017
First appeal filed on : 09/01/2018
First Appellate Authority order : 30/01/2018
Second Appeal dated : 26/04/2018
Date of Hearing : 18/11/2019
Date of Decision : 18/11/2019
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INFORMATION COMMISSIONER : DIVYA PRAKASH SINHA
Information sought:
The Appellant sought information pertaining to electricity supply connection to Bhag Singh S/o Late Atma Singh R/o VPO Dadu Majra, UT of Chandigarh for which Bhag Singh has filed a Civil Suit in the Court of Civil Judge (Jr. Divn.) CSCJ/451/2017 seeking permanent injunction in which he has made SDO Elec. O/P, Sub Divn.No.10, Sector 40, Chandigarh and the Appellant the parties.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.1
Relevant Facts emerging during Hearing:
The following were present:-
Appellant: Present through VC.
Respondent: Rohit Kumar Sekhri, Executive Officer & CPIO, O/o Executive Engineer, 'OP' Division No.4, Sec-34, UT of Chandigarh present through VC.
Appellant stated that he is not satisfied with the reply of the CPIO.
CPIO reiterated his written submissions dated 08.11.2019 that point-wise information has been provided to the Appellant. He further submitted that in compliance of the FAA's order, the Appellant was requested to inspect the available records in the office of AEE, Electricity and accordingly the Appellant has availed the inspection on 15.11.2018 at 03:00 PM.
Appellant interjected to state that the inspection offered by the Respondent was pertaining to a different RTI Application. He further stated that the information provided was in the form of ledger entries, which was difficult to understand. He urged that the CPIO may be directed to provide the information sought in the present RTI Application.
Decision Commission has gone through the case records and on the basis of proceedings during hearing, directs the CPIO to provide an opportunity to the Appellant to inspect available and relevant files/ledger records pertaining to electricity supply connection to Bhag Singh, S/o. Late Atma Singh as sought in the present RTI Application (if the information is not available with the CPIO, the same may be procured from the concerned Division/Department), on a mutually decided date and time duly intimated to the Appellant both telephonically and in writing free of cost, upto 25 pages, and for pages beyond that, prescribed fees shall be charged as per Rule 4 of RTI Rules, 2012.
Nonetheless, to allay the apprehensions of the Appellant, Commission further directs the CPIO to file an appropriate affidavit stating that all relevant documents sought in the present RTI Application, as available in records have been made available to the Appellant for inspection. The affidavit should be sent by the CPIO to the Commission with its copy duly endorsed to the Appellant.2
File No : CIC/UTOCH/A/2018/127409 The aforesaid directions of the Commission shall be complied with by the CPIO within 15 days from the date of receipt of this order and a compliance report to this effect be provided to the Commission by the CPIO.
The appeal is disposed of accordingly.
Divya Prakash Sinha ( द काश िस हा )
Information Commissioner ( सूचना आयु )
Authenticated true copy
(अ भ मा णत स या पत त)
Haro Prasad Sen
Dy. Registrar
011-26106140 / [email protected]
हरो साद सेन, उप-पंजीयक
दनांक / Date
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