Central Information Commission
Mr.Ashok Gupta vs Mcd, Gnct Delhi on 16 August, 2010
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2010/001905/8983
Appeal No. CIC/SG/A/2010/001905
Relevant Facts emerging from the Appeal
Appellant : Mr. Ashok Gupta
Chief Convener,
Udyog Nagar Factory Owners Association,
Z-101 (Opp. H- 18), Udyog Nagar,
Delhi - 110041.
Respondent : Mr. D. K. Sugan
Public Information Officer & SE(E-II) Municipal Corporation of Delhi Office of Suprintending Engineer (Electricity - I) 502, Civil Lines, 16, Rajpura Road, Delhi.
RTI application filed on : 11/05/2010 PIO replied : 20/05/2010 First appeal filed on : 28/05/2010 First Appellate Authority order : Not enclosed Second Appeal received on : 10/07/2010 Information Sought
The Appellant sought information regarding - • How many High mast lights have been installed in Udyog Vihar Industrial Area? • What is the telephone number where complaint can be lodged for the repair of the High Mast Lights installed in Udyog Vihar Industrial Area? • Provide the list of the Non-Functional High Mast Lights in the Udyog Vihar Industrial Area.
Reply of the Public Information Officer (PIO) No High Mast Lights have been installed in Udyog Vihar Industrial Area.
Grounds for the First Appeal:
Unsatisfactory reply given by the PIO. Order of the First Appellate Authority (FAA):
No order passed by the FAA.
Grounds for the Second Appeal:
Unsatisfactory reply given by the PIO and No order passed by the FAA. Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Ashok Gupta Respondent: Mr. D. K. Sugan, Public Information Officer & SE(E-II); Mr, Atul Bhardwaj, AE(E);
The appellant had asked for information about High Mast Lights and the respondent has informed him that there are no High Mast Lights in the area. In discussions with the respondent it appears that 16 meter height lights have been installed in the area which are not referred to as High Mast Lights. Verbally the respondent has informed the appellant about the name, designation and address of the person to whom complaints for non functioning of the Semi High Mast Lights can be made.
Decision:
The Appeal is disposed.
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 16 August 2010 (In any correspondence on this decision, mention the complete decision number.)(YM)