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[Cites 3, Cited by 0]

Central Information Commission

Chitresh Kumar Banjare vs Delhi Police on 11 November, 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/2021/123701                     CIC/DEPOL/A/2021/132091
 CIC/DEPOL/A/2021/127566                     CIC/DEPOL/A/2021/132090
 CIC/DEPOL/A/2021/128891                     CIC/DEPOL/A/2021/135661
 CIC/DEPOL/A/2021/129244                     CIC/DEPOL/A/2021/135672
 CIC/DEPOL/A/2021/130068                     CIC/DEPOL/A/2021/141627
 CIC/DEPOL/A/2021/132099                     CIC/DEPOL/A/2021/121601
 CIC/DEPOL/A/2021/131100                     CIC/DEPOL/A/2021/123703
 CIC/DEPOL/A/2021/135669                     CIC/DEPOL/A/2021/123704
 CIC/DEPOL/A/2021/135665                     CIC/DEPOL/A/2021/123714
 CIC/DEPOL/A/2021/135663                     CIC/DEPOL/A/2021/125382
 CIC/DEPOL/A/2021/148963                     CIC/DEPOL/A/2021/127567
 CIC/DEPOL/A/2021/135668                     CIC/DEPOL/A/2021/127563
 CIC/DEPOL/A/2021/135667                     CIC/DEPOL/A/2021/127570
 CIC/DEPOL/A/2021/135664                     CIC/DEPOL/A/2021/128887
 CIC/DEPOL/A/2021/130058                     CIC/DEPOL/A/2021/130059
 CIC/DEPOL/A/2021/130055                     CIC/DSLSA/A/2021/114539/HCDEL
 CIC/DEPOL/A/2021/130066
 CIC/DEPOL/A/2021/130060
 CIC/DEPOL/A/2021/131103
 CIC/DEPOL/A/2021/132101
 CIC/DEPOL/A/2021/131099
 CIC/DEPOL/A/2021/132094

Shri Chitresh Kumar Banjare                                     ... अपीलकता /Appellant
                                 VERSUS/बनाम

PIO                                                       ... ितवादीगण /Respondent
   1. Delhi Police
   2. Delhi State Legal Services Authority

Date of Hearing                        :     11.11.2022
Date of Decision                       :     11.11.2022
Chief Information Commissioner         :     Shri Y. K. Sinha

Relevant facts emerging from appeal:

Since all the second appeals under consideration herein pertain to the
same Appellant, the above mentioned cases are clubbed together for
hearing and disposal.

Case No.    RTI Filed    CPIO reply        First appeal      FAO          2nd Appeal
               on                                                        received on
123701     16.02.2021         -            17.03.2021          -         23.06.2021
127566     21.02.2021    24.03.2021        25.03.2021     13.04.2021     13.07.2021
                                                                             Page 1 of 28
 128891    26.03.2021         -        29.04.2021    20.05.2021    22.07.2021
129244    19.03.2021    10.05.2021    19.04.2021    17.06.2021    23.07.2021
                                                    &07.07.20
                                                    21
130068    11.04.2021    16.04.2021    11.05.2021    17.06.2021    28.07.2021
132099    30.03.2021    01.06.2021    12.05.2021    14.06.2021    11.08.2021
                                                    &17.06.20
                                                    21
131100    15.04.2021    10.05.2021    27.05.2021    24.06.2021    03.08.2021
135669    08.06.2021    29.06.2021    10.07.2021    26.07.2021    03.09.2021
                        &23.07.202                  &07.08.20
                             1                      21
135665    09.06.2021    28.07.2021    10.07.2021    07.08.2021    03.09.2021
135663    09.06.2021    28.07.2021    10.07.2021    07.08.2021    03.09.2021
148963    09.06.2021    28.07.2021    10.07.2021    07.08.2021    15.11.2021
135668    09.06.2021    29.06.2021    10.07.2021    26.07.2021    03.09.2021
135667    08.06.2021    28.07.2021    10.07.2021    26.07.2021    03.09.2021
                                                    &07.08.20
                                                    21
135664    09.06.2021         -        10.07.2021    26.07.2021    03.09.2021
130058    11.04.2021         -        11.05.2021    17.06.2021    28.07.2021
130055    11.04.2021         -        11.05.2021    17.06.2021    28.07.2021
130066    04.04.2021         -        12.05.2021    28.06.2021    28.07.2021
130060    11.04.2021         -        11.05.2021          -       28.07.2021
131103    11.04.2021    17.05.2021    11.05.2021    14.06.2021    03.08.2021
132101    30.03.2021    01.06.2021    12.05.2021    17.06.2021    11.08.2021
131099    19.04.2021    23.04.2021    26.05.2021    24.06.2021    03.08.2021
132094    11.04.2021    17.05.2021    11.05.2021    14.06.2021    11.08.2021
132091    11.04.2021    17.05.2021    11.05.2021    14.06.2021    11.08.2021
132090    11.04.2021    17.05.2021    11.05.2021    14.06.2021    11.08.2021
135661    20.04.2021    29.06.2021    10.07.2021    30.07.2021    03.09.2021
135672    11.04.2021    17.05.2021    11.05.2021    17.06.2021    03.09.2021
141627    28.08.2019    25.09.2019    06.07.2021    28.07.2021    04.10.2021
121601    01.02.2021    06.04.2021         -        23.03.2021    08.06.2021
123703    16.02.2021         -        17.03.2021    15.04.2021    23.06.2021
123704    16.02.2021         -        17.03.2021    15.04.2021    23.06.2021
123714    13.03.2021    19.04.2021    15.04.2021    17.05.2021    23.06.2021
125382    01.02.2021    07.04.2021    01.04.2021    19.04.2021    30.06.2021
127567    19.02.2021    19.04.2021    19.04.2021    17.052021     13.07.2021
127563    10.03.2021    12.04.2021    09.04.2021    17.05.2021    13.07.2021
127570    01.02.2021         -        05.03.2021         -        13.07.2021
128887    07.03.2021    12.04.2021    09.04.2021    17.05.2021    22.07.2021
130059    11.04.2021         -        15.05.2021    17.06.2021    28.07.2021
114539    30.12.2020         -        11.02.2021        -         05.04.2021

Information sought

and background of the case:

(1) CIC/DEPOL/A/2021/123701 The Appellant filed an RTI Application dated 16.02.2021 seeking information on action taken by Delhi Police Administration and the names and designations of the Police Officials related to Cyber Crime letter no.PMOPG/D/2020/0066287.
Page 2 of 28

The PIO/Addl. DCP, Police Hdqrs, vide letter dated 02.03.2021 transferred the RTI application to CPIO/Addl. DCP, South West District.

Thereafter, he SI, PS V K North, South West District vide letter dated Nilfurnished the reply as under:-

The Appellant filed a First Appeal dated 17.03.2021 which was not adjudicated by the First Appellate Authority as per available records.
Aggrieved and dissatisfied, the Appellant approached the Commission with the Second Appeal.
A written submission has been received from the PIO cum DCP, HQ-II, Delhi Police vide letter dated 04.11.2022 detailed replies with respect to all the Second Appeals concerning them was provided (2) CIC/DEPOL/A/2021/127566 The Appellant filed an RTI Application dated 21.02.2021 seeking information regarding theaction taken by the Commissioner of Police, Delhi Police on letter no PMOPG/D/2020/0142567.

The PIO/Addl. DCP, Delhi Police Hdqrs, vide letter dated 24.03.2021 replied as under:-

Page 3 of 28
Dissatisfied, the Appellant filed a First Appeal dated 25.03.2021. The FAA/DCP, Delhi Police Hdqrs, vide order dated 13.04.2021 stated as under:-
Aggrieved and dissatisfied, the Appellant approached the Commission with the Second Appeal.
(3) CIC/DEPOL/A/2021/128891 The Appellant filed an RTI Application dated 26.03.2021 seeking information on action taken by Delhi Police Administration and the names and designations of the Police Officials related to Admission in JNU.

The PIO/Deputy Secretary, Lt. Governor Secretariat, vide letter dated 06.04.2021 transferred the RTI Application to Delhi Police.

The PIO/Addl. DCP, Police Hdqrs, vide letter dated 06.04.2021 transferred the RTI application to CPIO/Addl. DCP, South West District.

The CPIO/Addl. DCP, South West District, furnished the reply as under:-

The Appellant filed a First Appeal dated 29.04.2021. The FAA/DCP, Delhi Police Hdqrs, vide order dated 20.05.2021 stated as under:-
Aggrieved and dissatisfied, the Appellant approached the Commission with the Second Appeal.
Page 4 of 28
(4) CIC/DEPOL/A/2021/129244 The Appellant filed an RTI Application dated 19.03.2021 seeking information regarding the action taken by the Chief Secretary/Delhi Police on the petition dated 30.06.2020 addressed to the President of India.

The PIO/Addl. DCP, Delhi Police Hdqrs, vide letter dated 10.05.2021 replied as under:-

The Appellant filed a First Appeal dated 19.04.2021. The FAA/DCP, South-West District, vide order dated 17.06.2021 stated as under:-
The FAA/DCP, Delhi Police Hdqrs, vide order dated 07.07.2021 stated as under:-
Aggrieved and dissatisfied, the Appellant approached the Commission with the Second Appeal.
(5) CIC/DEPOL/A/2021/130068 The Appellant filed an RTI Application dated 11.04.2021 seeking information regarding the action taken by DCP, South-West District on his complaint against Professor M. Jagdish Kumar( Chancellor JNU)with the names and designations of the Police Officials who had investigated the complaint.

The PIO/Addl. DCP, Police Hdqrs, vide letter dated 16.04.2021 transferred the RTI application to CPIO/Addl. DCP, South West District, Vasant Vihar.

Page 5 of 28

The Appellantnt filed a First Appeal dated 11.05 11.05.2021.. The FAA/DCP, South-West South District, vide order dated 17.06.2021 stated as under:

under:-
Aggrieved and dissatisfied,, the Appellant approached the Commission with the Second Appeal.
(6) CIC/DEPOL/A CIC/DEPOL/A/2021/132099 The Appellant filed an RTI Application dated 30.03.2021 seeking copy of FIR and information related to the names and designations of the Police Poli Officials concerned with the investigation on his complaint against Dr. Manoj Munde.

The PIO/Addl. DCP, Police Hdqrs, vide letter dated nil transferred sferred the RTI application to PIO/Addl. DCP, Vigilance Department, New Delhi.

Further PIO/Addl. DCP, Vigilance Department transferred the RTI application to PIO/Addl. DCP, South West District District, Delhi Police.

The PIO/Addl. DCP, South West District, Delhi Police vide letter dated 01.06.2021 furnished the reply as under:

under:-
Dissatisfied, the Appellant nt filed a First Appeal dated 12.05 12.05.2021.. The FAA/DCP, South-West st District, vide order dated 14 14.06.2021 stated as under:--
Page 6 of 28
The FAA/DCP, Delhi Police Hdqrs, vide order dated 17.06.2021 stated as under:-
Aggrieved and dissatisfied, the Appellant approached the Commission with the Second Appeal.
(7) CIC/DEPOL/A/2021/131100 The Appellant filed an RTI Application dated 15.04.2021 seeking copy of FIR and information regarding the action taken by the Commissionerof Police on the same and the names and designations of the Police Officials investigating the Complaint no. 801012124945 dated 05.04.2021.

The PIO/Addl. DCP, Police Hdqrs, vide letter dated 10.05.2021 replied as under:-

Dissatisfied the Appellant filed a First Appeal dated 27.05.202. The FAA/DCP, Delhi Police Hdqrs, vide order dated 17.06.2021 stated as under:-
Page 7 of 28
Aggrieved and dissatisfied, the Appellant approached the Commission with the Second Appeal.
(8) CIC/DEPOL/A/2021/135669 (9) CIC/DEPOL/A/2021/135665 (10) CIC/DEPOL/A/2021/135663 (11) CIC/DEPOL/A/2021/148963 (12) CIC/DEPOL/A/2021/135668 (13) CIC/DEPOL/A/2021/135667 (14) CIC/DEPOL/A/2021/135664 The Appellant filed an RTI Application dated 08.06.2021 and 09.06.2021 seeking the copy of FIR and information related to the names and designations of the Police Officials involved in investigation on his 7 email Complaintssent to the Delhi Police inter alia as under:-
The PIO/Addl. DCP, Delhi Police Hdqrs, vide letter dated 29.06.2021 replied as under:-
Page 8 of 28
The PIO/Addl. DCP, South-West District, Vasant Vihar, vide letter dated 23.07.2021 replied as under:-
The PIO/Addl. DCP, South-West District, Vasant Vihar, vide letter dated 28.07.2021 replied as under:-
The Appellant filed a First Appeal dated 12.05.2021. The Appellant filed a First Appeal dated 10.07.2021. The FAA/DCP, Delhi Police Hdqrs, vide order dated 26.07.2021 stated as under:-
The FAA/DCP, South-West District, Vasant Vihar, vide order dated 07.08.2021 stated as under:-
Aggrieved and dissatisfied, the Appellant approached the Commission with the Second Appeal.
Page 9 of 28
(15) CIC/DEPOL/A/2021/130058 The Appellant filed an RTI Application dated 11.04.2021 seeking information regarding the action taken by DCP, South-West District on his complaint against Professor K.P Singh (Security Department, JNU) with the names and designations of the Police Officials who had investigated the complaint The PIO/Addl. DCP, South West District, Vasant Vihar, furnished the reply as under:-
Dissatisfied the Appellant filed a First Appeal dated 11.05.2021. The FAA/Addl. DCP, South-West District, Vasant Vihar, vide order dated 17.06.2021 stated as under:-
Aggrieved and dissatisfied, the Appellant approached the Commission with the Second Appeal.
(16) CIC/DEPOL/A/2021/130055 The Appellant filed an RTI Application dated 11.04.2021 seeking information on action taken by DCP, South-West District, on his complaint against Advocate Ahmed with the names and designations of the Police Officials who had investigated the complaint The PIO/Addl. DCP, South West District, Vasant Vihar, furnished the reply as under:-
Page 10 of 28
The Appellant filed a First Appeal dated 11.05.2021. The FAA/DCP, South-West District, Vasant Vihar, vide order dated 17.06.2021 stated as under:-
Aggrieved and dissatisfied, the Appellant approached the Commission with the Second Appeal.
(17) CIC/DEPOL/A/2021/130066 The Appellant filed an RTI Application dated 04.04.2021 seeking information regarding the action taken by the Commissioner of Police on his complaint and copy of FIR and the names and designations of the Police Officials involved in investigation related to activities ofJNU Administration.

The PIO/Addl. DCP, South West District, Vasant Vihar, replied as under:-

The Appellant filed a First Appeal dated 12.05.2021. The FAA/DCP, South-West District, Vasant Vihar, vide order dated 28.06.2021 stated as under:-
Page 11 of 28
Aggrieved and dissatisfied, the Appellant approached the Commission with the Second Appeal.
(18) CIC/DEPOL/A/2021/130060 The Appellant filed an RTI Application dated 11.04.2021 seeking information regarding the action taken by DCP, South-West District, on his complaint against Palni (Security Department, JNU) with the names and designations of the Police Officials who had investigated the complaint The PIO/Addl. DCP, South West District, vide letter dated nil replied as under:-
The Appellant filed a First Appeal dated 11.05.2021 which was not adjudicated by the First Appellate Authority as per available records.
Aggrieved and dissatisfied, the Appellant approached the Commission with the Second Appeal.
(19) CIC/DEPOL/A/2021/131103 The Appellant filed an RTI Application dated 11.04.2021 seeking information regardingthe action taken by DCP, South-West Districton his complaint against Professor Vibha Tandon with the names and designations of the Police Officials who had investigated the complaint The PIO/Addl. DCP, South West District, vide letter dated 17.05.2021 replied as under:-
The Appellant filed a First Appeal dated 11.05.2021. The FAA/DCP, South-West District, Vasant Vihar, vide order dated 14.06.2021 stated as under:-
Page 12 of 28
Aggrieved and dissatisfied, the Appellant approached the Commission with the Second Appeal.
(20) CIC/DEPOL/A/2021/132101 The Appellant filed an RTI Application dated 30.03.2021 seeking information on action taken by DCP, South-West District on his complaint against Professor Dhananjay Singh with the names and designations of the Police Officials who had investigated the complaint The PIO/Addl. DCP, South West District, Vasant Vihar, vide letter dated 01.06.2021 replied as under:-
The Appellant filed a First Appeal dated 12.05.2021. The FAA/DCP, South-West District, Vasant Vihar, vide order dated 17.06.2021 stated as under:-
Aggrieved and dissatisfied, the Appellant approached the Commission with the Second Appeal.
Page 13 of 28
(21) CIC/DEPOL/A/2021/131099 The Appellant filed an RTI Application dated 19.04.2021 seeking copy of FIR and the names and designations of the Police Officials investigating complaint no.

801012126125 dated 08.04.2021.

The PIO/Addl. DCP, Police Hdqrs, vide letter dated 23.04.2021 replied as under:-

Dissatisfied the Appellant filed a First Appeal dated 26.05.2021. The FAA/Addl. DCP, Police Hdqrs, vide order dated 24.06.2021 stated as under:-
Aggrieved and dissatisfied, the Appellant approached the Commission with the Second Appeal.
(22) CIC/DEPOL/A/2021/132094 The Appellant filed an RTI Application dated 11.04.2021 seeking information regarding the action taken by DCP, South-West District, on his complaint against Shri Ramanav, Security Department, JNU with the names and designations of the Police Officials who had investigated the complaint The PIO/Addl. DCP, South West District, Vasant Vihar, vide letter dated 17.05.2021 replied as under:-
The Appellant filed a First Appeal dated 11.05.2021 which was not adjudicated by the First Appellate Authority.The FAA/Addl. DCP, South West District, Vasant Vihar, vide order dated 14.06.2021 stated as under:-
Page 14 of 28
Aggrieved and dissatisfied, the Appellant approached the Commission with the Second Appeal.
(23) CIC/DEPOL/A/2021/132091 The Appellant filed an RTI Application dated 11.04.2021 seeking information on action taken by DCP, South-West District, Vasant Vihar, on his complaint against Professor Dhananjay Singh with the names and designations of the Police Officials who had investigated the complaint The PIO/Addl. DCP, South West District, Vasant Vihar, vide letter dated 17.05.2021 replied as under:-
The Appellant filed a First Appeal dated 11.05.2021.The FAA/Addl. DCP, South West District, Vasant Vihar, vide order dated 14.06.2021 stated as under:-
Aggrieved and dissatisfied, the Appellant approached the Commission with the Second Appeal.
Page 15 of 28
(24) CIC/DEPOL/A/2021/132090 The Appellant filed an RTI Application dated 11.04.2021 seeking information regarding the action taken by DCP, South-West District on his complaint against Shri Surya Pratap Singh, Security Department, JNU with the names and designations of the Police Officials who had investigated the complaint The PIO/Addl. DCP, South West District, Vasant Vihar, vide letter dated 17.05.2021 replied as under:-
The Appellant filed a First Appeal dated 11.05.2021 which was not adjudicated by the First Appellate Authority.The FAA/Addl. DCP, South West District, Vasant Vihar, vide order dated 14.06.2021 stated as under:-
Aggrieved and dissatisfied, the Appellant approached the Commission with the Second Appeal.
(25) CIC/DEPOL/A/2021/135661 The Appellant filed an RTI Application dated 20.04.2021 seeking the following information related to the SHO report in a corona suspect case in KishanGarh PS area:-
Page 16 of 28
The PIO/Addl. DCP, South West District, Vasant Vihar, vide letter dated 29.06.2021 furnished the report received from Police Station KishanGarh as under:-
Dissatisfied the Appellant filed a First Appeal dated 10.07.2021. The FAA/DCP, South West District, Vasant Vihar, vide order dated 30.07.2021 stated as under:-
Aggrieved and dissatisfied, the Appellant approached the Commission with the Second Appeal.
(26) CIC/DEPOL/A/2021/135672 The Appellantfiled an RTI Application dated 11.04.2021 seeking copy of FIR and information regarding the action taken by DCP, South-West District, Vasant Vihar on his complaint against DrPramod Kumar with the names and designations of the Police Officials who had investigated the complaint The PIO/Addl. DCP, South West District, Vasant Vihar, vide letter dated 17.05.2021 replied as under:-
Page 17 of 28
The Appellant filed a First Appeal dated 11.05.2021.The FAA/Addl. DCP, South West District, Vasant Vihar, vide order dated 17.06.2021 stated as under:-
Aggrieved and dissatisfied, the Appellant approached the Commission with the Second Appeal.
(27) CIC/DEPOL/A/2021/141627 The Appellant filed an RTI Application dated 28.08.2019 seeking information on the following:-
The PIO/Addl. DCP, South West District, Vasant Vihar, vide letter dated 25.09.2019 replied as under:-
Page 18 of 28
Dissatisfied the Appellant filed a First Appeal dated 06.07.2021. The FAA/DCP, South West District, Vasant Vihar, vide order dated 28.07.2021 stated as under:-
Aggrieved and dissatisfied, the Appellant approached the Commission with the Second Appeal.
(28) CIC/DEPOL/A/2021/121601 The Appellant filed an RTI Application dated 01.02.2021 seeking copy of FIR and information relating to the action taken and the names of the Police Officials involved in relation to Corona suspect case.

The PIO/Addl. DCP, South West District, Vasant Vihar, vide letter dated 06.04.2021 replied as under:-

Dissatisfied the Appellant filed a First Appeal. The FAA/DCP, South West District, Vasant Vihar, vide order dated 23.03.2021 stated as under:-
Page 19 of 28
Aggrieved and dissatisfied, the Appellant approached the Commission with the Second Appeal.
A written submission has been received from the PIO cum DCP, HQ-II, Delhi Police vide letter dated 04.11.2022 detailed replies with respect to all the Second Appeals concerning them was provided.
(29) CIC/DEPOL/A/2021/123703 The Appellant filed an RTI Application dated 16.02.2021 seeking information related to Ashok Kumar working in theSecurity Department, JNUon the following:-
Having not received a response from the CPIO, the Appellant filed a First Appeal dated 17.03.2021. The FAA/DCP, South West District, Vasant Vihar, vide order dated 15.04.2021 stated as under:-
Page 20 of 28
Aggrieved and dissatisfied, the Appellant approached the Commission with the Second Appeal.
(30) CIC/DEPOL/A/2021/123704 The Appellant filed an RTI Application dated 16.02.2021 seeking the following information related to Mohammed Nizamuddin, Satluj Hostel, JNU on the following:-
Having not received a response from the CPIO, the Appellant filed a First Appeal dated 17.03.2021. The FAA/DCP, South West District, Vasant Vihar, vide order dated 15.04.2021 stated as under:-
Aggrieved and dissatisfied, the Appellant approached the Commission with the Second Appeal.
Page 21 of 28
(31) CIC/DEPOL/A/2021/123714 The Appellant filed an RTI Application dated 01.02.2021 seeking copy of FIR and information regarding the action taken in relation to his complaints against the carelessness exhibited by the JNU Staff during lockdown.

The PIO/Addl. DCP, South West District, Vasant Vihar, vide letter dated 19.04.2021 replied as under:-

The Appellant filed a First Appeal dated 15.04.2021. The FAA/ DCP, South-West District, Vasant Vihar, vide order dated 17.05.2021 stated as under:-
Aggrieved and dissatisfied, the Appellant approached the Commission with the Second Appeal.
(32) CIC/DEPOL/A/2021/125382 The Appellant filed an RTI Application dated 01.02.2021 seeking informationon the following:-
The PIO/Addl. DCP, South West District, Vasant Vihar, vide letter dated 07.04.2021 replied as under:-
Page 22 of 28
The Appellant filed a First Appeal dated 01.04.2021. The FAA/DCP, South-West District, Vasant Vihar, vide order dated 19.04.2021 stated as under:-
Aggrieved and dissatisfied, the Appellant approached the Commission with the Second Appeal.
(33) CIC/DEPOL/A/2021/127567 The Appellant filed an RTI Application dated 19.02.2021 seeking information on the following:-
The PIO/Addl. DCP, South West District, Vasant Vihar, vide letter dated 19.04.2021 replied as under:-
Page 23 of 28
The Appellant filed a First Appeal dated 19.04.2021. The FAA/DCP, South-West District, Vasant Vihar, vide order dated 17.05.2021 stated as under:-
Aggrieved and dissatisfied, the Appellant approached the Commission with the Second Appeal.
(34) CIC/DEPOL/A/2021/127563 The Appellant filed an RTI Application dated 10.03.2021 seeking information on the following:-
The PIO/Addl. DCP, South West District,Vasant Vihar, vide letter dated 12.04.2021 replied as under:-
The Appellant filed a First Appeal dated 09.04.2021. The FAA/DCP, South-West District, Vasant Vihar, vide order dated 17.05.2021 stated as under:-
Page 24 of 28
Aggrieved and dissatisfied, the Appellant approached the Commission with the Second Appeal.
(35) CIC/DEPOL/A/2021/127570 The Appellant filed an RTI Application dated 01.02.2021 seeking information related to source of information of the remarks given by ACP, Vasant Kunj.

Having not received a response from the PIO, the Appellant filed a First Appeal dated 05.03.2021. The FAA/DCP, South-West District, Vasant Vihar, stated as under:-

Aggrieved and dissatisfied, the Appellant approached the Commission with the Second Appeal.
(36) CIC/DEPOL/A/2021/128887 The Appellant filed an RTI Application dated 07.03.2021 seeking information related to JNU Administration on the following:-
Page 25 of 28
The PIO/Addl. DCP, South West District, Vasant Vihar, vide letter dated 12.04.2021 replied as under:-
The Appellant filed a First Appeal dated 09.04.2021. The FAA/DCP, South-West District, Vasant Vihar, vide order dated 17.05.2021 stated as under:-
Aggrieved and dissatisfied, the Appellant approached the Commission with the Second Appeal.
(37) CIC/DEPOL/A/2021/130059 The Appellant filed an RTI Application dated 11.04.2021 seeking copy of FIR and information regarding the action taken by DCP, South-West District, Vasant Vihar on his complaint against Shri K P Tiwari (JNU Security) with the names and designations of the Police Officials who had investigated the complaint The PIO/Addl. DCP, South West District, Vasant Vihar, replied as under:-
The Appellant filed a First Appeal dated 15.05.2021.The FAA/Addl. DCP, South West District, Vasant Vihar, vide order dated 17.06.2021 stated as under:-
Page 26 of 28
Aggrieved and dissatisfied, the Appellant approached the Commission with the Second Appeal.
(38) CIC/DSLSA/A/2021/114539/HCDEL The Appellant filed an RTI Application dated 30.12.2020 seeking details of the action taken on the letter dated 31.07.2020 regarding transfer of his earlier RTI application dated 17.06.2020 from CPIO and US, NALSA to PIO, DSLSA.

Having not received a response from the PIO, the Appellant filed a First Appeal dated 11.02.2021 which was not adjudicated by the First Appellate Authority.

Aggrieved and dissatisfied, the Appellant approached the Commission with the Second Appeal.

Facts emerging in Course of Hearing:

The Appellant remained absent during the hearing despite prior intimation.
The Respondent represented by Smt. Sanghamitra, ACP, South West District; Smt. Sanjita, ACP, Vigilance; Shri Vivek Singh, Inspector, Vasant Kunj North PS; Shri Madan Mohan, ASI, PHQ; Shri Rajesh Kumar, Inspector, RTI Cell, PHQ; Shri Prashant, HC, RTI Cell, Vigilance and SmtGeeta Rajput, PIO and Supdt, DLSA participated in the hearing through video conference. The Respondents reiterated the replies available on the Commission's record and stated that available information was provided to the Appellant. In addition, it was stated that the Appellant was in a habit of filing multiple RTI applications on similar issues which was impeding their administrative functioning and disproportionately diverting their meagre resources. Smt Rajput added that the Appellant had approached them for legal aid through the NALSA portal and LAC Shri Vikram Singh tried to contact the Appellant on his given phone number but he never responded to the calls. The RTI application of the Appellant dated 17.06.2020 was replied to on 19.08.2020. The Appellant then filed a fresh RTI application dated 15.10.2020 which was replied to on 12.11.2020 but could not be delivered due to some typographical error in the address. He subsequently filed a first appeal dated 05.08.2020 and in compliance with the FAA's order dated 05.01.2021, information was provided to the Appellant on 08.01.2021.
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Decision:

Perusal of documents and averments made during hearing indicates that replies have been duly provided to the Appellant, in terms of provisions of the Act in the aforementioned cases. Records reveal that the Appellant has been filing numerous cases in order to seek redressal of his grievances, from various public authorities some of which are not even the actual custodian of information. Notwithstanding the multiplicity of cases filed, inevitably he remains absent during the hearings of his cases. In Second Appeal No CIC/PRSEC/A/2021/123705 CIC/PRSEC/A/2021/129251 CIC/PRSEC/A/2021/129250 decided on 08.09.2022 and CIC/SCOFI/A/2021/127572 CIC/DSLSA/A/2021/127261/HCDEL CIC/DSLSA/A/2021/123696/HCDEL CIC/DSLSA/A/2021/114540/HCDEL CIC/DSLSA/A/2021/114538/HCDEL CIC/DSLSA/A/2021/100662/HCDEL decided on 08.09.2022, the Commission while relying on the judgement of the Hon'ble Supreme Court in Central Board Of Secondary Education & Anr. vs Aditya Bandopadhyay & Ors directed the Appellant not to disproportionately divert the resources of the public authorities by filing multiple RTI applications on similar issues. A reference was also made to the judgement of the Apex Court in Union of India vs Namit Sharma (Review Petition [C] No.2309 of 2012) dated 03.09.2013 wherein it was held that the Information Commission does not decide a dispute between two or more parties concerning their legal rights other than their right to get information in possession of a public authority. Yet, it is found that the Appellant has undermined the spirit of the RTI Act by clogging the system with a barrage of RTI applications, merely claiming irregularities within the JNU administration.

In the light of the aforementioned decisions, and the fact that more than 118 cases of the same Appellant on the same subject matter have so far been adjudicated by different Information Commissioners of this Commission, the Commission is not inclined to entertain any further adjudication on the same subject, since no cause of action subsists under the RTI Act.

Hence, all the above-mentioned 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 यािपत ित) S. K. Chitkara (एस. के . िचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 28 of 28