Central Information Commission
Mrneeraj Saxena vs Gnctd on 12 October, 2015
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)
Information Commissioner
CIC/SA/C/2015/000100
Neeraj Saxena v. PIO, Area Electoral Registration Office
Important Dates and time taken:
RTI: 17.12.2014 FAA: 21.01.2015
SA: 09.04.2015 Hearing:29.09.2015 Decision: 12102015
Result: Complaint Dismissed
Parties Present:
1. Complainant is present. Mr. Mohan Lal, AERO and Mr. V. K. Bajaj, H.C. represent
Public authority.
FACTS:
2. Complainant through his RTI application sought information regarding Form No. 8 A filed by Mr. Arvind Kejriwal on 17.11.2014 on the official website of CEO, Delhi. He states that Mr. Arvind Kejriwal had mentioned in the form that his ordinary residence was at MP Hostel, 514, VBP House, Rafi Marg, New Delhi. He wanted to know from which date he was residing at the above mentioned address, name of the person/MP/Political party in whose name the hostel accommodation was allotted etc.
3. Office of ERO replied on 21.01.2015, wherein for point no. 4, he stated that query raised in the first part was in the nature of opinion, and therefore it is not covered under the definition of information as per RTI Act, and for the II nd part provided a detailed reply.
4. Claiming that the PIO has intentionally obstructed to supply the information and has misled him, the complainant approached the Commission. Proceedings Before the Commission:
5. Complainant who is an advocate wanted to know whether hostel address can be shown by a person, to obtain voter card by transposition from other place. In fact, complainant wanted to challenge the basis of application for transposition of vote by Mr. Arvind Kejriwal. The PIO of respondent authority submitted that Mr. Arvind Kejriwal had withdrawn application for transposition of entry in electoral roll. Decision:
6. Having heard the submission and perused the record, the Commission holds that sufficient information has been furnished to the complainant within the prescribed period. Hence, the present complaint is dismissed.
(M. Sridhar Acharyulu) Information Commissioner Authenticated true copy ( U. C. Joshi ) Deputy Registrar Addresses of the parties:
1. The CPIO under RTI, Area Electoral Registration Office, New Delhi Dist, 13/2 Jam Nagar House, New Delhi110011.
2. Shri Neeraj Saxena, Member of Maulik Bharat Trust, 20, Naveen Park, Sahibabad201005, Ghaziabad.