Central Information Commission
Mr.R P Pawar vs Transport Department Of Gnct Delhi on 27 April, 2011
CENTRAL INFORMATION COMMISSION
Club Building, Opposite Ber Sarai Market,
Old JNU Campus, New Delhi - 110067.
Tel: +91-11-26161796
Decision No. CIC/SG/A/2011/000470/12159
Appellant No. CIC/SG/A/2011/000470
Appellant : Mr. R. P. Pawar
29/11 Pant Nagar,
Jangpura,
New Delhi- 110014
Respondent : Mr. Ranjeet Singh
PIO & Dy. Commissioner (Operations) Transport Department of GNCT Delhi, Transport Department 5/9, Under Hill Road, Delhi - 110054 RTI application filed on : 13/01/2011 PIO replied : 17/01/2011 First Appeal filed on : -------------
Hearing Notice Issued on : 30/03/2011 Date of Hearing : 26/04/2011 Information Sought:-
The appellant wants the following information:-
1) Whether it is necessary to have a knowledge of the computer for applying for the learning license.
2) Whether there is any other method apart from computer for taking the test for learning license.
3) How many learning license have been made by computer till now.
4) Whether every owner of learning license knows computer.
5) Whether in CMV Act of Rule it is mentioned that learning license can only made using computer. If yes provide the copy for the same.
6) Whether candidate present for giving the test is told something about the computer before the test.
7) Whether someone stands with the candidate during the learning license test.
8) How much amount has been given to DIMTS for learning license.
9) If the person is illiterate and doesn't know about the computer than how is he tested.
10) How many computers are there for taking learning license test of the illiterates in different authorities. And provide the date from which the computers are in use.
11)
12) Whether there were some notifications or guidelines issued before learning license was made on computer.
Reply from the PIO:
The appellant was given point wise replies to the queries. In which all the information available to the best of the knowledge of the PIO was given. Copy of the same has been attached.
First Appeal:
Information on queries 3, 4 & 12 has not been provided.
Grounds for Appeal:
The appellant was not provided with the information asked. FAA's Order:-
Not mentioned.
Grounds for Second appeal:
The PIO has not provided information on queries 3, 4 & 12.
Relevant Facts emerging during Hearing: The following were present Appellant: Mr. R. P. Pawar;
Respondent: Mr. Ranjeet Singh, PIO & Dy. Commissioner (Operations);
The PIO has provided the information as per available records but is now directed to provide the additional information whether any notification was issued before conducting learner's license test on computerized system. The Respondent states that no notification has been issued.
Decision:
The appeal is disposed.
The information available on the records has been provided. 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 27 April 2011 (In any correspondence on this decision, mention the complete decision number.) (RR)