Central Information Commission
Mr.Biswambar Nayak vs Ministry Of Home Affairs on 23 June, 2011
Central Information Commission
Room No. 305, 2nd Floor, 'B' Wing, August Kranti Bhavan,
Bhikaji Cama Place, New Delhi110066
Web: www.cic.gov.in Tel No: 26167931
Case No. CIC/SS/A/2011/000431
Name of Appellant : Shri Biswambar Nayak
Name of Respondent : Delhi Police, South-East District
Date of Hearing : 14.06.2011
ORDER
Shri Biswambar Nayak, the appellant has filed this appeal dated 17.2.2011 before the Commission against Delhi Police, South-East District, New Delhi for not providing information to his RTI-request dated 22.11.2010, which came up for hearing on 14.06.2011. The appellant was present in person, whereas the respondents were represented by Shri Mahipal Singh, ACP, Shri Harish Chander, SI and Shri A.K. Singh, SI.
2. The appellant filed RTI-request dated 22.11.2010 seeking information on six RTI queries pertaining to action taken report on his complaints dated 6.9.2010 and 7.9.2010 to SHO, PS Ambedkar Nagar and to DCP, South East District. The PIO vide letter No. 17772/RTI Cell/South-East Dist dated 24.12.2010 has provided point-wise information to the appellant.
3. Aggrieved by the reply of PIO, the appellant preferred first-appeal on 3.1.2011 before FAA. The FAA vide order No. 78-80/RTI/A.SEC/DCP/SED dated 21.1.2011 has upheld the decision of PIO with the observation that the appellant was arrested on 14.8.2010 in case FIR No. 229/10 u/s 354/509 IPC, PS Ambedkar Nagar as per the provisions of Cr. P. C. and chargesheet of the said case has been filed in Court, which is pending trial. The appellant was apprised of the fact that his complaints dated 15.8.2010 and 7.9.2010 were still pending enquiry. The FAA remitted the appeal to PIO with direction to get the enquiry completed into said complaints and provide the complete information to the appellant within 15 days.
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4. During the hearing the respondents submitted that PIO vide letter No. 1672/RTI Cell/SED dated 21.7.2011 has provided copy of the enquiry report to the appellant, in compliance with the direction of FAA.
5. After hearing the parties and on perusal of the relevant documents on file, the Commission finds that requisite information as per record has been provided to the appellant and there are no reasons to interfere in the replies provided by the respondents to the appellant.
The matter is accordingly disposed of at Commission's end.
(Sushma Singh) Information Commissioner 23.06.2011 Authenticated true copy:
(K.K. Sharma) OSD & Assistant Registrar Address of the parties:
Shri Biswambar Nayak, 1047, 2nd Floor, Gurudwara Road, N.C. Basti, Kota Mubarakpur, New Delhi-110003.
Addl. Dy. Commissioner of Police & PIO, Delhi Police, South-East District, Sarita Vihar, New Delhi.
The Deputy Commissioner of Police & First Appellate Authority, Delhi Police, South-East District, Sarita Vihar, New Delhi.