Central Information Commission
Pankaj Goel vs Delhi Police on 16 May, 2017
CENTRAL INFORMATION COMMISSION
2nd Floor, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi-110066
Decision No. CIC/SB/C/2016/000323
Dated 11.05.2017
Complainant : Shri Pankaj Goel,
6-B, Ram Nagar,
Ambala Cantt-33001.
Respondent : The Central Public Information Officer,
Delhi Police, O/o the DCP,
West District, P.S. Rajouri Garden,
New Delhi-110 027.
Date of Hearing : 11.05.2017
Relevant dates emerging from the appeal:
Complaint : 07.06.2016
ORDER
1. The complainant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Police Station, Rohtak Road, Nangloi, New Delhi seeking information on three points pertaining to his complaint dated 21.10.2015 lodged at Police Station, Nangloi including (i) action taken report on the same and (ii) reason why Nangloi Police wants to dispose of his complaint No. DDR 57-B dated 06.05.2014 without sending it to the Court concerned.
2. The complainant filed a complaint before the Commission on the grounds that the CPIO gave different replies in the Public Grievance Cell (PGC) enquiry and in response to his RTI application and that he is not satisfied with the Order of the FAA. The complainant requested the Commission to inquire into his complaint.
Page 1 Hearing:
3. The complainant Shri Pankaj Goel was not present despite notice. The respondent Shri Devender Singh, Inspector, PS Nangloi, Delhi Police was present in person.
4. The complainant vide his e-mail dated 11.05.2017, informed the Commission that he does not want to pursue the present complaint and therefore, requested the Commission to drop the proceedings in respect of his complaint.
Decision:
5. The complaint is hereby dismissed as 'Withdrawn'.
6. Copy of the decision be provided free of cost to the parties.
(Sudhir Bhargava) Information Commissioner Authenticated true copy (S.S. Rohilla) Designated Officer Page 2