Central Information Commission
Mr. Anil Khanna vs Public Works Department, Govt. Of Nct Of ... on 18 September, 2009
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2009/001829/4848
Appeal No. CIC/SG/A/2009/001829
Relevant Facts emerging from the Appeal
Appellant : Mr. Anil Khanna
A. K. Builders
III-K-20, Lajpat Nagar,
New Delhi - 110020.
Respondent : Public Information Officer
Executive Engineer, Public Works Department Govt. of NCT of Delhi O/o the Executive Engineer, PWD Division M - 122, PTS Malviya Nagar, New Delhi - 110017.
RTI application filed on : 08/05/2009 PIO replied : 18/06/2009 First appeal filed on : 15/06/2009 First Appellate Authority order : 16/07/2009 Second Appeal received on : 27/07/2009 Information Sought:
The Appellant has objection on following queries of his RTI Application. S. No. Information Sought PIO reply of the PIO 4 (c) Size of MS angle for diagonal braces Size of M.S. Angle for diagonal braces in taken in agreement and what actual agreement and actual - 40x40xs6mmm. was provided at work and paid. No, because in sample door shutters Whether it was as per the agreement. under agreement no. 94/EE/CBMD M-
122/2007-2008 in flat no. A-236 and 237 the diagonal bracing was provided with M.S.Flat 30x6mm which was to be replaced with M.S.angle 40x40x6mm but did not replace.
(d) Size and ISI make of Aldrop/tower The size of Aldrop was 250x16mm and bolt provided at work and paid. tower bolt was 250x10mm and Signed samples from work sites. 150x10mm. For inspection one had to deposit the cost of sample. If any was required to be taken out from the quarter and site had to be chosen by the Appellant. The copy would be signed before giving it to the Appellant. Cost of Aldrop of 250x16mm @ Rs.150/- each, cost of Tower Bolt 250x10mm @ Rs.70/- each and power bolt 150x10mm @ Rs.50/- each. If sample of M.S.Pull bolts lock was taken then the Appellant had to deposit Rs.75/- each.
5. Copy of letter from manufacturer The photocopy of letter from authorized M.S Rajshri Plastiwood, 10/01, manufacturer of M/S Rajshri, PVC Rigid South Tukoganj, Kanchan Bagh, Rd. Foam, and copy of invoices bill was Indore (MP). Also total quantity of given. tax invoice bill of the doors from the contractor as proof.
First Appeal:
Non receipt of proper information from the PIO within the stipulated time. Order of the FAA:
The FAA sent the reply received from the PIO.
Ground of the Second Appeal:
Non receipt of complete information from the PIO.
Relevant Facts emerging during Hearing:
The following were present Appellant : Mr. Anil Khanna Respondent : Absent The PIO has given considerable information but needs to provide the following information which has been missed:
Query 4(d)- the make of the Aldrop/tower bolt provided at the work. Query 5- the PIO has given the certificate for supply of 314 numbers of Rajshri PVC door shutters whereas the information provided to the Appellant at 3(a) states that 492 numbers have been fixed. The PIO will provide the certificate for the balance 178 numbers. If no such certificate is available this will be stated. The Appellant had sought the invoices of all the doors whereas the invoice has been provided only for 182.05 sq.m. The invoice for the balance will be provided.
Decision:
The Appeal is allowed.
The PIO is directed to provide the information to the Appellant before 10 October 2009.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 18 September 2009 (In any correspondence on this decision, mention the complete decision number.) (GJ)