Central Information Commission
Anand Prakash Singh vs Delhi Fire Services on 17 December, 2021
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
शिकायतसंख्या/Complaint No.: CIC/DLFSR/C/2020/680747
Anand Prakash Singh ...शिकायतकताा/Complainant
VERSUS/बनाम
1. Public Information Officer Under RTI,
Office of the Director-(Admin.), Directorate of Delhi
Fire Services-HQ (Government of NCT of Delhi),
Administration Branch, Connaught Place, New Delhi-110001.
...प्रशतवािीगण/Respondents
Relevant facts emerging from Complaint:
RTI application filed on : 29.02.2020
CPIO replied on : Not on record
First appeal filed on : Not on record
First Appellate Authority order : Not on record
Complaint received at CIC : Nil
Date of Hearing : 15.12.2021
Date of Decision : 15.12.2021
Lwpuk vk;qDr: Jh हीरालाल सामररया
Information Commissioner : Shri Heeralal Samariya
Information sought:
The appellant sought following information:Page 1 of 5
Written submissions have been received from PIO, vide letter dated 07.12.2021, as under:Page 2 of 5
Grounds for Complaint The PIO has not provided information to the Appellant.
Relevant Facts emerging during Hearing:
The following were present: -
Complainant: present in person.Page 3 of 5
Respondent: Mr. Mukesh Verma, PIO & DO, Directorate of Delhi Fire Services-HQ (Government of NCT of Delhi Complainant stated that he has received the relevant information, however there has been considerable delay in providing the same.
Upon Commissions instance, PIO submitted that a detailed written submission dated 07.12.2021 enumerating all the details has been submitted for the perusal of the Commission. He further affirmed that he would abide by the orders of the Commission.
Decision:
Commission has gone through the case records and on the basis of proceedings during hearing expresses severe displeasure over the conduct of the then PIO in not having provided any reply on the RTI Application within the stipulated time frame under the RTI Act. Now, Commission was unable to procure the name of the then PIO, therefore Commission directs then PIO through the present PIO to send his written submissions to justify as to why action should not be initiated against him/her under Section 20 of the RTI Act for the gross violation of its provisions. In doing so, if any other persons are also responsible for the omission, the then PIO shall serve a copy of this order on such other persons under intimation to the Commission and ensure that written submissions of all such concerned persons are sent to the Commission. The said written submission of then PIO along with submissions of other concerned persons, if any, should reach the Commission within 30 days from the date of receipt of this order.
The present PIO will ensure service of this order to then PIO.Page 4 of 5
The complaint is disposed of accordingly.
Heeralal Samariya (हीरालाल सामररया) Information Commissioner (सूचना आयुक्त) Authenticated true copy (अनिप्रमानितसत्यानितप्रनत) Ram Parkash Grover (राम प्रकाि ग्रोवर) Dy. Registrar (उप-पंजीयक) 011-26180514 Copy to be served through present PIO to:
Then PIO, Office of the Director-(Admin.), Directorate of Delhi Fire Services-HQ (Government of NCT of Delhi), Administration Branch, Connaught Place, New Delhi-110001.
-- (For taking note of the adverse remarks of the Commission and complying with the directions)--Page 5 of 5