Central Information Commission
Mrvinod Kumar Anand vs Transport Department Of Gnct Delhi on 30 June, 2015
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)
Information Commissioner
CIC/SA/A/2015/000453
Vinod Kumar Anand Vs. Transport Department, GNCTD
Important Dates and time taken:
RTI/PIO:44/17514(43) First Appeal: 20112014 Second appeal:2032015
Show cause issued Hearing: 2662015 Decision: 30062015
Parties Present:
The appellant is present. The Public Authority is not represented by any officer.
Facts:
2. Appellant by his RTI application had sought information regarding the private buses running on route Palam Village to Peera Garhi. He wanted information on the following points :
a. Please provide the list of vehicle nos along with their respective owners and permit conditions.
b. Please provide the sitting capacity and standing capacity in these vehicles and be informed whether these are in confrontation with MV Act or not. How many overloaded vehicles permits have been suspended or challaned during 01.01.2012 to 31.03.2014.
CIC/SA/A/2015/000453 Page 1 c. Please provide the batch nos and driver and conductor license nos issued in respective vehicles to persons as none of the driver and conductor wearing dress and batch nos and name plate. How many challans has been issued to violators of this condition please give details from 01.01.2012 to till date.
d. Please do inform the requirement of issue of ticket and chart of tariff from station to station in this respect.
e. Please do inform what action has been taken as none of the vehicle plying in these routes issuing ticket against fare charged from the public.etc. PIO(Taxi Unit) replied on point no. 1 on 17.05.2014, PIO (STA) replied on 20.05.2014, PIO (MLO) on 12.05.2014. Being unsatisfied, appellant filed first appeal. Claiming willful non furnishing of information, appellant approached Commission.
DECISION:
3. The appellant made his submissions. The Public Authority is not represented. The Commission having heard the submissions and perused the record directs the PIO to provide pointwise information to the RTI application dated 442014 within 15 days from the date of receipt of this order and also directs the PIO to show cause why penalty should not imposed on him for giving incomplete information.
4. The Commission orders accordingly.
(M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (Babu Lal) Deputy Registrar.
CIC/SA/A/2015/000453 Page 2 Address of the parties : 1. The CPIO under RTI, Govt. of Delhi
Transport Department, Dy.Commissioner (Taxi Unit) Burari, Delhi110084
2. Shri Vinod Kumar Anand Flat No.166, Pocket6/3, Nasirpur Dwarka, Sector1A, New Delhi110045 CIC/SA/A/2015/000453 Page 3