Central Information Commission
Mr.Vijendra Singh Dabaas vs Government Of Nct Of Delhi on 18 October, 2010
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Decision No. CIC/SG/A/2010/002446/9803
Appeal No. CIC/SG/A/2010/002446
Relevant Facts emerging from the Appeal
Appellant : Mr. Vijendra Singh Dabbas
H. No. 233, Vill & Po - Mubarikpur Das,
Delhi - 110083.
Respondent : Ms. Renu Popli
Public Information Officer & Sr. Manager (P&SO) Delhi Transport Corporation Govt. of NCT of Delhi O/o the Sr. Manger, BBM Complex, New Delhi.
RTI application filed on : 22/02/2010 PIO replied : Not replied First appeal filed on : 21/04/2010 First Appellate Authority order : 28/05/2010 Second Appeal received on : 04/09/2010 Notice of Hearing sent on : 21/09/2010 Hearing held on : 18/10/2010 Information Sought:
The Appellant had sought information on twenty points among them the following points:
2) Number of buses, according to the record of Scindia House, being operated on route no. 972 from different depots along with name of the depots.
3) Number of buses being operated from the depots situated at rural area on NCR (inter-state routes) routes.
9) Details of income earned by the buses operating on route no. 929 and 991 during its last trip between 10/10/2009 to 20/10/2009.
14) Details of office hours for all Depot Manager, Regional Depot Manger and Dy. Chief Gen. Manager along with copy of circular in this regard.
20) Status of the supply of CNG through pipeline in Bawana, Dichau Kala, Ghumanhera and Kanjawala depot and progress made by the department in this regard.
Reply of the PIO:
Not replied.
First Appeal:
Non receipt of information from the PIO within the stipulated time.
Order of the FAA:
During the course of appeal proceedings, the appeal, application filed by the appellant and reply given thereto were perused. Vide his appeal dated 23.04.2010, the appellant had stated that he was given Page 1 of 2 incomplete reply of question No. 02, 03 09 & 20 of his application dated 22.02.2010. Shri R.S. Minhas, Sr. Manager Sc. House has informed that reply to question No. 02 has already been given to. the appellant vide letter No. TRJSH/JD-65/2010/759 dated 17.03.2010. He has also informed that the copy of the reply sent to PlO by the Sr. Manager (IS) has also been sent to him vide letter no. 1238 dated 19.03.2010. Dy. CGM (El IS) [PlO is directed to send copy of this to the appellant. Reply to Point No.09 is to be sent to the appellant by Dy. CGM. (Rural) and for Point No. 14. the reply will he given by the Manager (Adm.) (HQ.) and Manager (PLD) whereas reply to Point No. 20 will he given by Dy. COM (MS-I). They should send the replies to the appellant within 10 days of the issue of this appeal order. With the above directions, the appeal is disposed of accordingly.
Ground of the Second Appeal:
Unfair disposal of the Appeal by the FAA.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Vijendra Singh Dabbas Respondent: Mr. Subhash Chandra Sharma, Legal Assistant on behalf of Ms. Renu Popli, PIO & Sr. Manager (P&SO) Most of the information has been provided to the appellant and respondent is now directed to provide the information on the following queries to the appellant:
1- Query-14 of the RTI application. Decision: The Appeal is partially allowed.
The PIO is directed to give the information on query-14 to the appellant before 10 November 2010.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 18 October 2010 (In any correspondence on this decision, mention the complete decision number.)(GJ) Page 2 of 2