Central Information Commission
Mr.Akhil Purwar vs Ministry Of Home Affairs on 14 October, 2011
Central Information Commission
Room No. 305, 2nd Floor, 'B' Wing, August Kranti Bhavan,
Bhikaji Cama Place, New Delhi110066
Web: www.cic.gov.in Tel No: 26167931
Case No. CIC/SS/A/2011/000958
Name of Appellant : Shri Akhil Kumar Purwar
Name of Respondent : Delhi Police, Security (HQ).
Date of Hearing : 12.10.2011
ORDER
Shri Akhil Kumar Purwar, the appellant has filed this appeal dated 29.4.2011 before the Commission against the Delhi Police, Security (HQ), New Delhi, for not providing information to his RTI-request dated 11.10.2010. The matter came up for hearing on 12.10.2011. The appellant was absent, whereas the respondents were represented by Shri K.R. Meena, ACP, Shri Dhanraj, Inspector and Shri Pradeep, Head Constable.
2. The appellant filed RTI-request dated 11.10.2010, seeking information on four queries pertaining to action taken on complaints dated 14.7.2010 and 15.7.2010 by Shri Sanjay Sharma, Advocate addressed to DCP Security, Vinay Marg, Chankaya Puri, New Delhi against Jai Singh deployed in Delhi high court security and another addressed to Principal Training Centre, Jhakoda Kalan, Delhi against Rakesh Kumar for their fraudulently appointments against SC quota in Delhi Police- "(1) Kindly provide the status of those complaints and inform about the proceedings carried out; (2) Also provide the information regarding their cast against which they have been appointed; (3) Whether they are covered under reserved category or not; and (4) Kindly provide copy of their caste certificate as per record.." The PIO vide letter 25227/Genl. RTI (F-346/10) /Security dated 28.10.2010 informed the appellant that as per record the complaint dated 14.7.2010 and 15.7.2010 have not been received in their unit.
2 Case No. CIC/SS/A/2011/0009583. Aggrieved by the reply of PIO, the appellant filed first-appeal 23.11.2010 before FAA. The FAA vide order No.100-101/Appeal(F-65)/RTI/Addl. CP/Sec dated 28.12.2010 observed that as per record the complaints dated 14.7.2010 and 15.7.2010 have not been received in the Unit and the address i.e. "DCP, H.Q.S.D. Poli, Chankyapuri New Delhi"
mentioned on the receipt of the post office Burari, Delhi dated 15.7.2010 was not correct. The correct address is "DCP/Sec (HQ), Vinay Marg, Chanakya Puri, New Delhi". However, since the application submitted by the appellant has been received from RTI Cell, PHQ vide No. 31644-45/RTI/PHQ dated 25.11.2010, the PIO Security was directed to provide information to the appellant with regard to Point No. 3, 4 and 5 of his petition as per the available records.
4. During the hearing the respondent submitted that In compliance with the direction of FAA, the PIO vide letter No. 656/Genl. RTI (F-346/10) /Security dated 14.1.2011 provided point-wise information to the appellant. No complaint dated 14.7.2010 from Sri Sanjay Sharma, Advocate was received in the office. The appellant has already been informed the facts, in reply of his RTI application dated 11.10.2010 vide letter dated 14.1.2011. However, an application dated 15.7.2010 submitted by Shri Sanjay Sharma, Advocate against the fraudulent appointment of Constable Jai Singh No. 7140/Sec on 15.7.2010 was received in the office. On the said complaint necessary action has been taken and Shri Sanjay Sharma, Advocate has been informed by the office vide letter No. 8658/CR-XVIII/Sec dated 20.7.2011. Consequent upon the transfer of Constable Jai Singh from Security Unit to West District, the matter has been transferred to DCP, West District vide Office Memo No. 8657/CR-XVUUU.Sec dated 20.7.2011. As per available records, the Constable Jai Singh No. 7140/Sec has been placed under suspension and departmental action is being initiated against him after approval of the competent authority.
5. Having heard the respondent, the Commission is of the considered view that requisite information has been provided to the appellant by respondent. No interference is called for on the part of the Commission.
The matter is accordingly disposed of at Commission's end.
(Sushma Singh) 3 Case No. CIC/SS/A/2011/000958 Information Commissioner 14.10.2011 Authenticated true copy:
(K.K. Sharma) OSD & Deputy Registrar Address of the parties:
Shri Akhil Kumar Purwar, Advocate, Chamber No. 298, Lawyers Chambers, Block No. 11, Delhi High Court, New Delhi-110001.
The Deputy Commissioner of Police & PIO, Delhi Police, Security (HQ), Vinay Marg, Chankaya Puri, New Delhi.
The Additional Commissioner of Police & First Appellate Authority, Delhi Police, Security (HQ), Vinay Marg, Chankaya Puri, New Delhi.