Central Information Commission
Sh. Harpal Singh Rana vs Govt. Of Nct Of Delhi on 21 July, 2009
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office),
Old JNU Campus, New Delhi - 110067.
Tel: +91-11-26161796
Decision No. CIC/SG/A/2009/001406/4198
Appeal No. CIC/SG/A/2009/001406
Relevant Facts emerging from the Appeal:
Appellant : Sh. Harpal Singh Rana,
A-1, Kadipur,
Delhi-110036,
Respondent : Mr. U.P.S. Tomar
Public Information Officer,
O/o the Suptdg. Engineer, Floor Circlet-I,
Govt. of NCT of Delhi,
L.M.Bund Office Complex, Shastri Marg,
Delhi - 110031
RTI application filed on : 06/01/2009
PIO replied : Reply was received from many
PIOs/departments.
First appeal filed on : 25/03/2009
First Appellate Authority order : Not enclosed.
Second Appeal filed on : 04/05/2009
Information sought:
The Appellant sought exhaustive information including, the working, description of Department/Sub-departments, number of employees, their designations, qualifications, no. of vehicles and their users, copy of the appointment letters of officials/workers, account of expenditure and receipts for 2008-2009, public programmes initiated, etc., of the Finance Ministry (Delhi). Specifically,
1) He requested that the information be provided in Hindi.
2) Asked for copies of the Citizen Charters of each Department under the Ministry.
Reply of PIO:
The PIO's reply was to the effect that the information immediately accessible had been sent, while the Appellant's RTI request had been transferred to all the Departments concerned with the remaining parts of the information.
Grounds for First Appeal:
The Appellant claimed that the information received by him was incomplete. He also pointed out that the information provided was in English. The First Appellate Authority ordered: Not Enclosed.
Grounds for Second Appeal:
Very little information received even after the FAA order. Further the information so received is incomplete and in English.
Relevant Facts emerging during Hearing: The Following were present:
Appellant: Absent Respondent: Mr. U.P.S. Tomar, PIO The PIO shows that the Appellant has made two identical RTI Applications asking for the same data from the Finance Ministry as well as the Development Ministry. He has mixed up the replies of both hence the appeal is not sustainable.
Decision:
The Appeal is dismissed.
The Appellant has mixed up two RTI Applications and the replies from two different Ministries..
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. If information is not provided in the time stipulated under Section 7(6) of the RTI Act, it has to be provided free of cost to the Appellant Shailesh Gandhi Information Commissioner 21 July 2009 (In any correspondence on this decision, mentioned the complete decision number.) (GJ)