Central Information Commission
Mr.Vishi Sharma vs Mcd, Gnct Delhi on 13 December, 2011
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/C/2011/001196/16299
Complaint No. CIC/SG/C/2011/001196
Complainant : Mr. Vishi Sharma
1/3174, Ram Nagar,
Shanti Building, Shahdara,
Delhi-110032
Respondent : Deemed PIO & EE Shahdara (North) M-III
O/o the Executive Engineer Shahdara (N) M-III
Municipal Corporation of Delhi
LIG Flats East of Loni Road, Shahdara,
Delhi-110093
Facts arising from the Complaint:
The Complainant had filed a RTI application with the Respondent on 29/06/2011 asking for certain information. Since no reply was received within the mandated time of 30 days, he had filed a Complaint under Section 18 of the RTI Act with the Commission on 28/09/2011. On this basis, the Commission issued a notice to the Respondent on 07/10/2011 with a direction to provide the information to the Complainant and further sought an explanation for not furnishing the information within the mandated time.
Subsequently, the Commission received a letter dated 21/10/2011 from the Complainant wherein, it has been stated that two replies have been received from the Respondent dated 17/10/2011 and 12/10/2011 in regard with the RTI Application dated 23/12/2010. However, the Complainant also states that he is not satisfied with the reply and that inappropriate reply has been provided by the PIO. The Commission also received a copy of the letter dated 11/11/2011 from the Respondent addressed to the Complainant wherein two replies dated 17/10/2011 and 12/10/2011 in regard with the RTI Application dated 23/12/2010 were enclosed. Further, another letter dated 16/11/2011 from the Complainant was received in the Commission wherein, it has been stated that he is not satisfied with the reply given by the PIO.
On perusal of the information sent, it appears that the information as per the available record has been provided to the Complainant. However, the Complainant in his letter to the Commission dated 16/11/2011 has addressed his grievance regarding the cleaning of the drains which does not come under the purview of the RTI Act.
Decision:
The Complaint is disposed off.
It appears that the information has been provided to the Complainant. 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, 2005.
Shailesh Gandhi Information Commissioner 13 December 2011 (In any correspondence on this decision, mention the complete decision number.)(IN)