Central Information Commission
Mr.Ramsaran vs Ministry Of Home Affairs on 2 February, 2011
Central Information Commission
Room No. 5, Club Building, Near Post Office
Old J.N.U. Campus, New Delhi - 110067
Tel No: 26161997
Case No. CIC/SS/A/2010/000637
Name of Appellant : Sh. Ram Saran
(The Appellant was present along with
Sh. Satyapal)
Name of Respondent : Delhi Police, West Dist.
(Represented by Sh. J.K. Sharma, ACP,
Sh. Shivdutt Jainini, S.I., Sh. Parveen
Kumar, H.C. and Sh. Gurmeet Singh,
Inspector)
The matter was heard on : 31.01.2011
ORDER
Sh. Ram Saran, the Appellant, had filed an RTI application dated 25.01.2010. The plea of the Appellant is that he has not been provided the papers filed by the Complainant before the Police. The Respondent on the other hand submit that all requisite information, including the Police Call form and the DD entry has been provided to the Appellant. There are no additional papers filed before the Police by the Complainant. Moreover, the Kalandra, in this case has already been filed in the concerned Court.
After hearing the parties and on perusal of the relevant documents on file, the Commission is of the view that the requisite information as per the record has already been provided to the Appellant.
The matter is disposed of on the part of the Commission.
(Sushma Singh) Information Commissioner 2.02.2011 Authenticated true copy (S. Padmanabha) Under Secretary & Dy. Registrar Copy to:
1. Sh. Ram Saran, WZ492, Naraina Village, New Delhi110028
2. The Public Information Officer, Addl. Dy. Commissioner of PoliceI, West Dist., New Delhi
3. The Appellate Authority, Dy. Commissioner of Police, West Dist., New Delhi