Central Information Commission
Mrrahul Kumar Goyal vs Gnctd on 6 May, 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/A/2014/001667
Rahul Kumar Goyal v. PIO, Sub Divisional Magistrate (Kanjhawala)
Important Dates and time taken:
RTI: 17.08.2014 Reply: 17.09.2014 Time: 31 days
FAA: 06.10.2014 FAO: 28.10.2014 Time: 22 days
SA: 10.11.2014 Hearing: 24.04.2015 Decision: 06.05.2015
Result: Adjourned for compliance.
Parties Present:
1. Appellant is not present. Public authority is represented by Shri Kuldip Singh, Head
Clerk.
FACTS:
2. Appellant through his RTI application sought for dispatch and delivery details of first letter and 2 reminders send to him by SDM (Kanjhawala), dispatch number, speed pot number, date of delivery of speed post etc.. PIO asked for inspection as information is not available in a given format. Being unsatisfied with PIO reply, the appellant made First Appeal. First Appellate Authority upheld the PIO reply. Unsatisfied with FAA order, appellant approach the Commission through this present second appeal. Proceedings Before the Commission:
3. The appellant was not present. He sent a submission through fax stating as under :
"I would like to inform you that the Public Authority Shri Anup Thakur, SDM (Kanjhawala) has not provided any information of my RTI application dated 17.08.2014 till date. I had received one reply letter from PIO dated 08.12.2014 through speed post along with certain documents after the filing of present second appeal to CIC and providing copy to PIO however PIO again cleverly send the unspecific and irrelevant documents in the post (as earlier sent in RTI reply6 dated 17.09.2014) which were containing no information or documents asked by me in my RTI application dated 17.08.2014."
4. The PIO Anup Thakur could not present before the Commission because, presently he is attending training in Hyderabad. He sent his explanation to the Commission stating that the inquiry is completed and report is under submission to HOD.
5. The Commission directs the public authority to provide the certified copy of the inquiry report to the appellant along with action taken report within 20 days from the date of receipt of this order. The case is posted for compliance and penalty proceedings on 28.05.2015 at 2.30 p.m. Sd/-
(M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (Babu Lal) Deputy Registrar Addresses of the parties:
1. The CPIO under RTI, Sub Divisional Magistrate (Kanjhawala), GNCTD, Distt. North West, Kanjhawala, Delhi110081.
2. Shri Rahul Kumar Goyal, 67CGround Floor, Parsvnath Panchvati, Taj Nagri, PhII, Agra (UP)282001.