Central Information Commission
Mr. Vinod Talwar vs Ministry Of External Affairs on 16 April, 2013
Central Information Commission, New Delhi
File No.CIC/SM/A/2012/001709
Right to Information Act2005Under Section (19)
Date of hearing : 16 April 2013
Date of decision : 16 April 2013
Name of the Appellant : Shri Vinod Talwar,
H.No. 5344, Street No. 67,
Regar Pura, Karol Bagh,
New Delhi - 110 005.
Name of the Public Authority : CPIO, Regional Passport Office,
Ministry of External Affairs,
Hudco TrikootIII, Bhikaji Cama Place,
R K Puram, New Delhi - 110 066.
The Appellant was present in person.
On behalf of the Respondent, the following were present:
(i) Shri P. Roy Chaudhuri, Advocate,
(ii) Shri Suresh Yadav, Assistant
Chief Information Commissioner : Shri Satyananda Mishra
2. We heard both the parties.
3. In his RTI application, the Appellant had wanted to know about the status of his application for revalidation of his lapsed passport. The CPIO had informed him that his application was still under process because of the receipt CIC/SM/A/2012/001709 of incomplete police verification report which indicated that he had shifted his house. Against this, the Appellant had preferred an appeal in which he had elaborately explained how he had not shifted house and how the police had not stated the right position. He had, however, not found anything wrong as such in the information provided by the CPIO. The Appellate Authority had disposed of the appeal by upholding the information already provided.
4. From the submissions of the Appellant, it is clear that he has a grievance against the police for not sending the right report and for sending misleading information. According to him, he has not shifted his residence although the police continues to claim to the contrary. This has to be resolved by the police and not by the CPIO.
5. In the light of the above, we find no reason to interfere in the order passed by the Appellate Authority in the case. We can only advise the Appellant to approach higher police authorities in the Delhi police and bring this matter to their notice so that an enquiry can be made with the help of a senior officer.
6. The appeal is disposed of accordingly.
7. Copies of this order be given free of cost to the parties.
(Satyananda Mishra) Chief Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
CIC/SM/A/2012/001709 (Vijay Bhalla) Deputy Registrar CIC/SM/A/2012/001709