Central Information Commission
Gauri Maulekhi vs Mcd on 26 October, 2023
Author: Uday Mahurkar
Bench: Uday Mahurkar
के न्द्रीयसच
ू नाआयोग
Central Information Commission
बाबागंगनाथमागग, मुननरका
Baba Gangnath Marg, Munirka
नईनिल्ली, New Delhi - 110067
द्वितीयअपीलसंख्या / Second Appeal No.:- CIC/MCDND/A/2023/107161-UM
Ms. Gauri Maulekhi
....अपीलकताा/Appellant
VERSUS
बनाम
CPIO
Municipal Corporation Of Delhi,
Nodal Pio, Rti Cell,
Factory Licensing Department, Dr. S. P. M. Civic Centre,
11th Floor, Minto Road, New Delhi - 110002
प्रद्वतवादीगण /Respondent
Date of Hearing : 18.10.2023
Date of Decision : 26.10.2023
Date of RTI application 31.03.2022
CPIO's response 10.05.2022
Date of the First Appeal 14.09.2022
First Appellate Authority's response 02.01.2023
Date of diarized receipt of Appeal by the Commission 10.02.2023
ORDER
FACTS The Appellant vide his RTI application sought information, as under:-
1. Dinesh Vats M/s Darshan Foods Private Limited at C-34, Lawrence Road Industrial Area, KeshavPuram, Delhi -- 110035
2. Md. Laeeq M/s Al Zubair Foods at C-34/1, Lawrence Road Industrial Area. KeshavPuram, Delhi -- 110035 Page 1 of 3
3. Hazi Meharban M/s Al Mehru Frozen Foods at C-34/2, Lawrence Road Industrial Area, Keshav Puram, Delhi - 110035 The CPIO, Municipal Corporation Of Delhi,vide letter dated 10.05.2022furnished a reply to the Appellant. Dissatisfied with the reply received from the CPIO, the Appellant filed a First Appeal.
The FAA vide order dated 02.01.2023furnished a reply to the Appellant. Thereafter, the Appellant filed a Second Appeal before the Commission. HEARING:
Facts emerging during the hearing:
The following were present:
Appellant:Present in Person (AdvRiddhi Patel) Respondent: Mr NareshTanwar AO Present in Person The Advocate of the Appellant while reiterating the contents of the RTI Application submitted that they had sought the factory license of three meat processing units in Keshav Puram Zone. She said that the Appellant in this case is the member of the Slaughter House Monitoring Committee, Delhi. She claimed that the license has to be displayed in the premises of the building itself as per the MCD policy.
The Respondent said that they have used Section11 in reply of which all the three meat processing units have denied to share their Factory License.
The Appellant's representative claimed that the matter involves the public interest as the Meat Processing Units involves the matter of proper disposal of waste , food safety, public health etc. Moreover they are only asking for the factory license which in any case has to be displayed officially on its board by every shop owner.
DECISION:
Keeping in view the facts of the case and the submissions made by both the parties, the Commission observes that displaying the license in the premises of the factory is a mandatory and beneficial practice for both meat processing units and consumers. It can help to build trust, deter illegal activity, and improve food safety. Therefore the commission directs the CPIO to re-Page 2 of 3
examine the matter and furnish the factory license of all the three meat processing units to the Appellant, strictly in accordance with the spirit of transparency and accountability as enshrined in the RTI Act, 2005 within a period of 21 days from the receipt of this order under the intimation to the Commission.
The Appeal stands disposed accordingly.
(Uday Mahurkar) (उदय माहूरकर) ू ना आयुक्त) (Information Commissioner) (सच Authenticated true copy (अद्विप्रमाद्वणत एवं सत्याद्वपत प्रद्वत) (R. K. Rao) (आर.के . राव) (Dy. Registrar) (उप-पंजीयक) 011-26182598 / [email protected] द्वदनांक / Date: 26.10.2023 Page 3 of 3