SUMIT Vs. CHIEF ELECTION OFFICER

JUDGEMENT

(1.) M. Sridhar Acharyulu, Information Commissioner

(2.) THIS Commission in its hearing on 17 -7 -2015 passed the following order on 29 -7 -2015:

(3.) THE Complainant made his submissions. The Public Authority is not present. The complainant submitted that he was a valid voter duly registered and listed in the voters' list. He had exercised his franchise during the elections for 2013 Delhi Assembly Elections, 2014 -Lok Sabha Elections, as his name was figuring in the voters list of the Assembly Constituency No. 11 -Nangloi, Delhi. To his surprise he could not find his name in the list, when he went to polling booth to cast his vote in the recent Delhi Assembly Elections in February, 2015. He, therefore, filed an RTI applications seeking the reasons for deleting his name from the voters' list, even though he was residing at the same address. But he was not provided with any reply so far and hence he approached the Commission. The complainant alleged that his name was deliberately deleted from the voters' list by the vested interests, leading to denial of his right to vote. There is none from the Chief Election Officer to explain their case about the deletion of name of appellant from voter's list.