Central Information Commission
Mrsurender Kumar vs Government Of Nct Of Delhi on 10 September, 2014
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
File No.CIC/DS/A/2013/002393SA
(Surender Kumar Vs Delhi Fire Service, GNCTD)
Appellant : Sh. Surender Kumar
Respondent : Delhi Fire Service
GNCTD, Delhi
Date of hearing : 01092014
Date of decision : 10092014
Information Commissioner : Prof. M. Sridhar Acharyulu
(Madabhushi Sridhar)
Referred Sections : Sections 3, 19(3) of the RTI
Act
Result : Appeal allowed/
Disposed of
The appellant is present along with Mr. A.L.Arora. The Public Authority is represented
by Mr. Manoj Sharma, Administrative Officer, Delhi Fire Service, GNCTD, Delhi.
FACTS
2. The appellant submitted that through his RTI application dated 2462013, he is seeking information regarding the number of posts of Leading Fireman in the reserved categories of 1 SC/ST and other related information as on 1682011. The PIO has given the reply by his letter dated 2662013. Not satisfied, the appellant made first appeal before the FAA, who by his order dated 1482013 upheld the information provided by the PIO and directed the PIO to resend the same to the appellant, as the appellant was claiming that he has not received the same. Claiming that complete information was not received from the respondent authority, the appellant has filed 2nd appeal before the Commission. Decision:
3. Heard the submissions made by both the parties. The appellant submitted that the information furnished by the respondent/PIO for question No.1 of his RTI application is not correct. But the respondent officer asserted that it is the correct information as held by him and further explained all the queries raised by the appellant during hearing. He has also submitted that the appellant has been furnished with the complete set of recruitment rules pertaining to the post of Leading Fireman which is selfexplanatory. The Commission observes that the appellant is seeking information, the furnishing of which is beyond the powers of the PIO, which he cannot answer. Therefore, the Commission closes the appeal.
(M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (Babu Lal) Deputy Registrar Address of the parties:
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1. The CPIO under RTI, Govt. Of NCT of Delhi, Delhi Fire Service, PIO(Admn), Connaught Place NEW DELHI110001
2. Shri Surender Kumar, S/o Late Sh. Ram Prasad, Gali No.4, Devru Road, Neevan Vihar, Sonepat HARYANA 3