Central Information Commission
Raminder Kaur vs Delhi Police on 5 December, 2023
Author: Heeralal Samariya
Bench: Heeralal Samariya
के ीयसूचनाआयोग
Central Information Commission
बाबागंगनाथमाग , मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/DEPOL/A/2022/127208
Smt. Raminder Kaur ... अपीलकता /Appellant
VERSUS/बनाम
PIO, West District Delhi Police ... ितवादीगण /Respondent
Date of Hearing : 30.11.2023
Date of Decision : 30.11.2023
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 17.01.2022
PIO replied on : 10.02.2022
First Appeal filed on : 19.02.2022
First Appellate Order on : 05.04.2022
nd
2 Appeal/complaint received on : 08.06.2022
Information soughtand background of the case:
The Appellant filed an RTI application dated 17.01.2022 seeking information related to action taken on her complaint dated 07.10.2021.
The PIO/Addl, Dy. Commissioner of Police, West District, New Delhi, vide letter dated 10.02.2022 furnished a copy of reply of I/C Complaint Branch, West District in which it was stated that the complaint after enquiry was filed by the competent authority.
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 19.02.2022. The FAA/DCP, West Dist., New Delhi vide order dated 05.04.2022 upheld the reply of the CPIO.
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
The Appellant represented by Shri Jaspal Singh Anand participated in the hearing in person. Shri Anand stated that the action taken on the complaint mentioned in the RTI application was not satisfactory and that the Appellant was subjected to Page 1 of 2 harassment and unjust treatment by the Respondent Public Authority. He therefore prayed that a detailed response explaining the factual position in the matter be provided by the Respondents.
The Respondent represented by Shri Mukesh Kumar, Inspector, Janakpuri PS participated in the hearing in person. He stated that the DD No mentioned in the RTI application has been filed. A copy of the inquiry report provided to the Appellant initially was again handed over to him during the hearing. However, he assured the Appellant that a revised response giving the latest status about the case will be provided to the Appellant, if so directed by the Commission.
Decision:
In the light of the facts of the case and the submissions made by both the parties, the Commission directs PIO cum Addl DCP, West District, Delhi Police to provide a revised reply giving the latest status about the case to the Appellant by 15.12.2023 under intimation to the Commission. The Appellant is advised to approach an appropriate forum for redressal of her grievance regarding the correctness of the action taken on the Complaint by the Respondent Public Authority.
The instant Second Appeal stands disposed off with the above direction.
Heeralal Samariya (हीरालाल साम रया) 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 2 of 2