Central Information Commission
Inder Singh vs Delhi Police on 15 December, 2022
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई द ली,
ली New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/DEPOL/A/2021/646957
CIC/DEPOL/A/2021/655532
CIC/DEPOL/A/2021/639788
Shri Inder Singh ... अपीलकता /Appellant
VERSUS/बनाम
PIO, O/o the DCP, West District, Delhi Police ... ितवादीगण /Respondent
Through: ACP Inderpal Singh - West District
Insp. Sudesh Nain - PS Rajouri Garden,
SI Vikash Fageria
Date of Hearing : 12.12.2022
Date of Decision : 15.12.2022
Chief Information Commissioner : Shri Y. K. Sinha
Relevant facts emerging from appeal:
Since both the parties are same, the above mentioned cases are clubbed
together for hearing and disposal.
Case RTI Filed CPIO reply First appeal FAO 2nd Appeal
No. on received on
646957 01.08.2021 27.08.2021 31.08.2021 28.09.2021 07.10.2021
655532 09.09.2021 06.10.2021 23.10.2021 - 22.11.2021
639788 01.07.2021 29.07.2021 01.08.2021 27.08.2021 29.08.2021
Information soughtand background of the case:
(1) CIC/DEPOL/A/2021/646957 The Appellant filed an RTI application dated 01.08.2021 seeking information on following points:-
RTI 193/21 010821 1 PGMS 2021045358 KI JANCH POLICE ACP RAJA GARDEN NE KAR LI IS PAR BNI POORI FILE KE CERTIFIED COPY DI JAI. YANI A To Z PAPERS KOI BHI PAPER NA CHHOTE.
2 IO KA NAAM PAD PTA BATAYA JAI.
3 IO NE KIS KIS KO NOTICE DIYA KIS KIS DOCUMENT KO COLLECT KIYA KIS KIS KA BYAN LIYA UN SABKI CERTIFIED COPY DI JAI.Page 1 of 5
4 POLICE NE NON cognizable offence PAR FIR LIKHNA KAB SE BAND KAR DIYA HAI. PLS US ORDER KI CERTIFIED COPY JAI JISKE ANUSAR NCR NHI LIKHI JATI BATAYA JAI 5 POLICE KE PASS NON COGNIZABLE OFFENCE IPC 219 ME FIR NA LIKHNE KA KOI ORDER HAI TO USKI CERTIFIED COPY DI JAI. OR YAH PARSHAN HR JILA OR THANA KE LIYE HAI 6 IS PARSHAN KE LIYE DP IS RTI KO SABHI JILON OR THANA ME BHEJE OR REPLY DILWAYI PARTEK THANA WISE. KI 219 IPC KA KITNA MUKDAMA PICHLE SAT SALOON/7 YEARS ME DIYA GYA HAI HAI PARTEK THANA ME UNKI MONTH YEAR WISE REPLY DI JAI OR UNKI FIR KE NO DIYA JAI. KYON AB TO DELHI POLICE HAR FIR KO DP KE PORTAL PAR DALTI HAI.
The CPIO/Addl. DCP, West District vide letter dated 27.08.2021 replied as under:-
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 31.08.2021. The FAA/DCP, West District vide order dated 28.09.2021 directed the CPIO as under:-
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
The Respondent has submitted a copy of the Enquiry report dated 09.06.2021 signed by SI Jarnail Singh of PS Rajouri Garden, sent to the Appellant pursuant to the FAA's order. The Enquiry in question had been carried out pursuant to the Appellant's complaint against the inefficiency of the SDM office staff. The Page 2 of 5 enquiry was concluded with the observation that no police/legal action was required and the complaint was filed, accordingly.
(2) CIC/DEPOL/A/2021/655532 The Appellant filed an RTI application dated 09.09.2021 seeking information on the following points:-
PGMS 2021093584 KI JANCH WEST DISTT DELHI POLICE NE POORI KAR LI HAI,IS COMPLAINT PAR BANI POORI FILE KE CERTIFIED COPY DI JAI.
IS COMPLAINT PAR KON SA IO THA USKA NAAM PTA PAD BATAYA JAI IS COMPLAINT PAR KIS KIS KO KYA OR KON SE NOTICE DIYE GAYE UN SABKI CERTIFIED COPY DI JAI IS COMPLAINT PAR KIS KIS KE BYAN LIYE KYA DOCUMENTS PHOTOGRAPH COLLECT KIYE UN SUBKI CERTIFIED COPY DI JAI . IS COMPLAINT PAR PAR IO NE KIS KIS STAFF OR PERSON KE SATH KAHAN KAHN JAKAR JANCH KI ISKI SABKI RAVANGI VAPSI KE RAPAT DI JAI, IS COMPLAINT KO KIS KIS NIYAM KANOON KE ANTERGAT JANCH PARTAL KI USKI JANKARI DI JAI The PIO/ADCP, West District vide letter dated 06.10.2021 furnished the copy of reply of SHO/Hari Nagar which stated as under:-
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 23.10.2021. The FAA/DCP, West District vide order dated Nil upheld the reply the reply of the CPIO.
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
(3) CIC/DEPOL/A/2021/639788 The Appellant filed an RTI application dated 01.07.2021 seeking information on the following points:-
RTI 165/21 DT 010721 1 DELHI POLICE KE APPEAL ADHIKARI KA KARYALYA RTI ME ACT ME JUDIAL COURT HAI YA NAHI PLS YAH BATAYA JAI. ISKO KYA Page 3 of 5 ADHIKAR PRAPAT HAI. YAH BHI BATAYA JAI KI ISEY NYAYIK COURT KE ADHIKAR PRAPT HAI YA NHI.
2 DELHI POICE KE IS OFFICE /COURT KO CRPC OR IPC KO USE KARNE KA ADHIKAR HAI YA NHI YAH BHI BATAYA JAI 3 DELHI POICE KE IS OFFICE /COURT KE PRESIDING OFFICER KO RTI ACT KE MAMLE KA JUDGE KAHA JA SAKTA HAI YA NHI PLS BATAYA JAI.
4 DELHI POLICE KE IS OFFICE /COURT KO COURT MANA JA SAKTA HAI YA NHI. PLS BATAYA JAI.
5 DELHI POLICE IS OFFICE YA COURT KO KANOON ME NAMIT CRPC OR IPC KO APNI NYAYAYIK KARYAWAHI ME SHAMIL KARNE KA ADHIKAR HAI YA NHI YAH BHI BATAYA JAI. YADI NAHI HAI US ADESH KE COPY DI JAI.
6 DELHI POICE KE LD.PO RTI ACT KE FAA COURT KO FIRST APPEAL KO KITNE DINO ME, KITNI DATES PAR OR KITNI SUNWAYION PAR APPEALIYE KARYAWAHI KO NIPTANE KA ADHIKAR PRAPAT HAI .
ISKI KOI PABANDI YA ORDER HAI TO USKI JANKARI SUCHNA DI JAI.
7 DELHI POLICE KE RTI ACT KE LD.PO /JUDGE / FAA KO DP ACT, RTI ACT, YA KISI BHI KANOONI KARYAWAHI KE ANUSAR APPEALKARTA KO APNI APPILEYA KARYAWAHI ME FA KARYAWAHI ME APNE SAMNE BINA SUNE, PIO KO AMNE SAMNE KARWANE BINA APPEAL PAR ORDER KARNE KA ADHIKAR PRAPAT HAI.YADI KOI ORDER HAI TO US ORDER OR KANOON KI CERTIFIED COPY DI JAI. 8 IS SAAL 2021 ME REPLY DENE TAK SABHI UNIT KE FAA OFFICE COURT BATAYEN KI KITNI APPEALON KA NIPTARA KIYA GYA. PARTEK UNIT SE ISKI SUCHNA DI JAI OR UNME KITNE KITNI BAR APPEALKARTA KO BULAYA FAA NE APNI APPEALIYE KARYAWAHI ME. ISKI FULL INFORMATION DI JAI.
The PIO/Addl. DCP, West District vide letter dated 29.07.2021 furnished the cop of reply of I/c Appeal Cell, West District is as under:-
Page 4 of 5Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 01.08.2021. The FAA/DCP, West District vide order dated 27.08.2021 upheld the reply of the CPIO.
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
Hearing was scheduled through virtual means after giving prior notice to both the parties. The Respondent alone is present for the hearing while the Appellant has neither attended the hearing nor sent any communication about his absence, despite service of hearing notice in advance. The Respondents stated that information as available on record with the public authority, had been duly sent to the Appellant.
Decision:
Perusal of records of the aforementioned three appeals reveals that the Respondents have provided appropriate information in response to the queries raised by the Appellant, in terms of the provisions of the RTI Act. Thus action as mandated under the RTI Act has been duly undertaken and information available on record with the public authority as defined under Section 2(f) of the RTI Act has already been furnished. Moreover, in the absence of the Appellant, the cause of his dissatisfaction with the information could not be ascertained.
In the given circumstances, the appeals are disposed off as such.
Y. K. Sinha (वाई.
वाई. के . िस हा) Chief Information Commissioner (मु य सूचना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) S. K. Chitkara (एस. के . िचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 5 of 5