Shri Sunil Kumar v. (The Was Not Present)

Mr. Sunil Kumar, the Appellant, filed an application dated 26.12.2009 under the RTI Act, 2005, addressed to the PIO, Tiz Hazari Court, seeking information on Action Taken Report on his complaint dated 26.2.2010 and if no action has been taken, to inform the Appellant about the name, designation etc. of the concerned official who is/are responsible for not taking any action on the complaint. The PIO, Tis Hazari Court, transferred the RTI application to the PIO/Addl. DCP, North district who then transferred the application to the Respondent. The PIO/Addl. Commissioner of Police, Police Training College, Jharoda Kalan, New Delhi, vide, his letter dated 15.6.2010 replied to the Appellant informing him that on receipt of his complaint, an enquiry was conducted into the allegations and that the allegations levelled have not been substantiated during the enquiry. In his appeal filed before the Commission, the Appellant submits that he did not receive the reply within the period stipulated under the RTI Act and therefore he seeks imposition of necessary penalty on the CPIO for not providing the information and also to direct the Respondent to give specific reply to the RTI application of the Appellant. During the hearing the Respondent submits that the RTI application of the Appellant was received only on 20.5.2010 and was replied to on 15.6.2010, therefore there has been no delay on their part in providing the requisite information. They further submit that complete requisite information, as per record, has been provided to the Appellant. After hearing the Respondent and on perusal of relevant documents on file, the Commission is of the view that there has been no delay on the part of the PIO/Police Training College, Jharoda Kalan, in replying to the RTI application. Further, the Commission also observes that requisite information has been provided to the Appellant in respect of each of the points in his RTI application. Therefore, the Commission finds no cause for interference in the reply of the Respondent. The matter is disposed of on the part of the Commission. (Sushma Singh) Information Commissioner 14.1.2011 Authenticated true copy: (S.Padmanabha) Under Secretary & Deputy Registrar Case No. CIC/SS/A/2010/000733. Copy to: Shri Sunil Kumar, Chamber No. T30, Tehsil Lane, Near Tehsil Building, Tis Hazari Courts, Delhi 110054.

2. The P.I.O., Addl. Dy. Commissioner of Police, Police Training College, Jhroda Kalan, New Delhi.

3. The First Appellate Authority, Commissioner of Police, Police Head Quarter, MSO Building,

I.P. Estate, New Delhi.