Central Information Commission
Inderpal Singh vs Prime Minister'S Office on 10 February, 2025
Author: Heeralal Samariya
Bench: Heeralal Samariya
+के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/PMOIN/A/2024/101722.
Shri. INDERPAL SINGH. ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, ...प्रनतवािीगण /Respondent
Prime Minister's Office.
Date of Hearing : 06.02.2025
Date of Decision : 06.02.2025
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 2024
PIO replied on : 2024
First Appeal filed on : 2024
First Appellate Order on : 2024
2 Appeal/complaint received on
nd : 19.01.2024
Information soughtand background of the case:
The Appellant filed an RTI application seeking information on following points:-
"I have came to know through advertisments in T.V. or Social Medea that all the house holders in India will be connected by pure drinking water before 31 March 2024. No one house shall left from pure water. Now I ask to you that when my village shall be connect with the drinking water. The drinking water of my village is very bad. The Gram Panchayat of my village twice deposit the public share. But my village is not include any survey for drinking water. My village beora as under:-
1. Village Dehriwal Kirn
2. Teh. Kalanaur
3. Distt. Gurdaspur (Punjab)
4. Pin. 143512"
The CPIO, US, PMO vide letter dated 26.10.2023 replied as under:-
"An application dated nil received in this office on 23.10.2023 from Shri Inderpal Singh (copy enclosed) on the above noted subject is being Page 1 transferred under section 6(3) of the Right to Information Act, 2005, for taking action as appropriate."
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 30.11.2023. The FAA, Director, PMO vide order dated 15.12.2023 stated as under:-
"4. I have examined records in the matter. On perusal of records, I find that the CPIO, PMO, has effected transfer of the Application to Department of Drinking Water & Sanitation, u/s 6(3) of the Act. It is clarified that with the transfer so effected, all action on the part of this office stands completed. Any grievance relating to non-supply or quality of information by the transferee public authority is not maintainable before this office. It may instead be preferred before the designated Appellate Authority in the public authority concerned only.
5. Due to above reasons, no further action is called for on your Appeal and the same is accordingly disposed of."
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
Appellant: Present Respondent: Shri Santosh Kumar, US & Shri Hitender Kumar, SO (Drinking water & Sanitation department), Shri Arnesh kumar, US (PMO) The CPIO appearing for the drinking & sanitation department apprised the Commission that their office has received the copy of the RTI with the CIC notice.
Decision:
Upon the perusal of the case records & submissions, the Commission directs the CPIO -Drinking & sanitation department to revisit the RTI and provide a correct and accurate information to the Appellant.
The said direction shall be complied within 30 days from the date of receipt of this order and a compliance report of this order shall be sent to the Commission 01 week thereafter. No further action lies.
The Appeal stands disposed off.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 2 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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