Central Information Commission
P C Jain vs Ut Of Delhi on 9 March, 2017
CENTRAL INFORMATION C OMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
TeI: +91-11-26161796
Decision No. CIC/A G I Nz0ltl 0014841 SG I 1438L
Appeal No. CIC/A G I N2011,l 001484/SG
Relevant facts emerging from the Appeal:
Appellant Ms. Punita
F-5 II nd floor,
Lajpat Nagar - I,
New Delhi - 1L0024
Respondent Mr. Anurag Bhushan
PIO & Regional Pasport Officer Ministry of external affairs, Regional passport office, HUDCO Trikoot III, Bhikaji Cama Place, R.K Puram New Delhi - 110066 RTI application filed on 07t03t20l1.
PIO replied on t8t04l20LL
First Appeal filed on 04t05120LL
First Appellate Authority order on Not mentioned.
Second Appeal received on 06t0612071
O.No Ouerv Replv of PIO
1. Please provide the status of my both Concerned PIO replied please provide the
applications submitted in your office information the file numbers of both children
vide form no. 366837 and 366810. or send fulI details of their particulars i.e. name , father's name, mother's name and address to enable us to tace the files.
2. Please provide is it essential to mention Concerned PIO replied yes the child need to the father's name for passport in case of write the names of their biological parents and child of single parent after divorce of the ruIes are meant for staff internal use cannot his parents. Kindly provide the copy of be disclosed as per 8 (1) (a) of the RTI Act. the rule.
3. Please provide is it mandatory for a Concerned PIO replied No. divorcee lady to mention the name of her ex husband for issue of passport. Kindlv orovide the coov of same.
Grounds for the First Appeal:
Reply of the PIO was dissatisfactory. Order of the First Appellate Authority (FAA):
No order mentioned.
Ground of the Second Appeal:
Information furnished by the PIO was not satisfactory and incomplete and the FAA has not given any order till date.
Relevant Facts emerging during Hearing: The following were present Appellant: Absent;
Respondent: Mr. P. Roychaudhuri, Advocate representing Mr. Anurag Bhushan, PIO & Regional Passport Officer;
The PIO has provided the information available as per records. He states that after the order of the FAA he has provided the copies of the relevant rules to the Appellant.
Decision:
The Appeal is disposed.
***Affiirifbrmation available on the records appears to have 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 05 September 2011 Qn any conespnilence on ihis ilecisrbn, mention th e complae ilecision number. (AM)