Central Information Commission
Mr.Ramesh Vashisth vs Delhi Jal Board, Gnctd on 27 April, 2011
CENTRAL INFORMATION COMMISSION
Club Building, Opposite Ber Sarai Market,
Old JNU Campus, New Delhi - 110067.
Tel: +91-11-26161796
Decision No. CIC/SG/A/2011/000479/12156
Appeal No. CIC/SG/A/2011/000479
Appellant : Mr. Ramesh Vashisth
2/38, Veena Enclave(Ratan Park),
Nangloi, Delhi - 110041
Respondent : Mr. Paras Ram
PIO & Joint Director (SW) Delhi Jal Board, GNCTD O/o Jt. Director(R) S/SW, Jal Sadan, Lajpat Nagar, New Delhi RTI application filed on : 28/09/2010 PIO replied : 18/11/2010 First Appeal filed on : 10/12/2010 FAA's order : Not mentioned.
Hearing Notice Issued on : 30/03/2011 Date of Hearing : 27/04/2011 Information Sought:-
1) Why the rebate has not been given back or adjusted yet?
2) Whether the interest would be given on the rebate according to DJB as if the deposit amount is increased 12% every year?
3) Whether the rebate would be adjusted in the bills or will be returned. Provide the details of date on which it will be done.
4) Who is responsible for not adjusting or returning the rebate. Provide the detail of the officer concerned for the same. Whether department has taken any action against that officer responsible for such a long delay, if yes provide the detail for the same, if not provide the reason.
5) Provide the copy of the rules that have been made for the same by DJB so that every one should be aware about the same. Provide the detail if any action has been taken by any officer for the same.
Reply from the PIO:-
The requested information or part Of the requested information, falling under the jurisdiction of the undersigned & as provided by APIO is as under:-
Reply as submitted by ZRO(West)Il1, P.V./APIO/custodian of the information pertaining to revenue wing is enclosed herewith.
In case the appellant is not satisfied with the information/reply being given to you, as per section 19 of the Right to Information Act, 2005, you may directly prefer an appeal within 30 days from the date of receipt of this letter to the First Appellate Authority under RTI Act. The Director (Revenue), Delhi Jal Board, Room No. 512, Varunalaya Building. Phase-Il, Karol Bagh, New Delhi-1l0005 directly, alongwith a copy of this reply and your RTI application.
Grounds for First Appeal:
Unsatisfactory information provided by PIO.
FAA's Order:-
Not mentioned.
Grounds for second appeal:
The appellant was not given the proper reply to the queries presented by him.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Ramesh Vashisth Respondent: Mr. Paras Ram, PIO & Joint Director (SW);
The PIO has given certain information but is now directed to provide all the file notings and correspondence which has internally been generated on the matter to the Appellant.
Decision:
The appeal is allowed.
The PIO is directed to provide the information as directed above to the Appellant before 05 May 2011.
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 27 April 2011 (In any correspondence on this decision, mention the complete decision number.) (RR)