Central Information Commission
Mr. Brijesh Kumar vs Mcd, Gnct Delhi on 16 February, 2012
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2011/003698/17414
Appeal No. CIC/SG/A/2011/003698
Relevant Facts emerging from the Appeal
Appellant : Mr. Brijesh Kumar
R/o: Flat No.22, Om Apartments,
Pkt.-B, Sec-14, Dwarka,
New Delhi - 110078.
Respondent : Mr. Rajesh Taneja
Public Information Officer & SE (DEMS) Municipal Corporation of Delhi, O/o The Superintending Engineer (DEMS), Gate No.09, Dr. Ambedkar Stadium, Delhi Gate, Delhi - 110002.
RTI application filed on : 14/07/2011 PIO replied : 02/08/2011 First appeal filed on : 18/08/2011 First Appellate Authority order : 30/08/2011 Second Appeal received on : 22/12/2011 Information Sought: 1. Whether DEMS issue the individual authorization for Collection/
Storage/Reception/Treatment/Transfort/Disposal/Segrigation/Recyclcling of Municipal Solid.
2. what are the criteria/guidelines/rules required for the above.
3. how many companies are registered/authorized for above mentioned services and sanitary land field. Provide the detailed name and address since 20077 to till date.
4. how many dhalao are in delhi and who is maintaining the same. Please give the name and address.
5. how many dustbins are placed by MCD or authorized service provider in Delhi. Please give the locations and name of the authorized service .provider.
6. if through service provider, whether he is paying any amount to MCD or MCD is pay any amount to service provider and how much?
7. is there any guidelines for Municipal Solid waste management of IGI Airport.
8. if any authorization has been issued for Municipal Solid Waste Management of IGI Airport. If so, please give the name and address.
Reply of the Public Information Officer (PIO):
Point no. 1&2: no such information under this PIO.
3. no such information under this PIO.
4. list of dalaos are available on MCD website www.mcdonline.gov.in/DEMS
5. no such information under this PIO.
6. no such information under this PIO.
7. no such information under this PIO.
8. no such information under this PIO.Page 1 of 2
Grounds for the First Appeal:
Unsatisfactory reply was provided to the appellant by the PIO.
Order of the First Appellate Authority (FAA):
"the information is enclosed dated 30.08.2011, 08.09.2011, 13.09.2011, 13.10.2011."
Grounds for the Second Appeal:
Unsatisfactory Information was provided.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Brijesh Kumar;
Respondent: Mr. Saminder Nagi, Executive Engineer on behalf Mr. Rajesh Taneja, Public Information Officer & SE (DEMS);
The Appellant ahs received all the information but in the email reply abusive language has been used. The Commission had been informed that this was due to hacking of the password. The Appellant wants to know the action by MCD on this. If a police complaint has been filed a copy of police complaint should be sent to the Appellant and details of any other actions taken by MCD should be sent to the Appellant before 10 March 2012.
Decision:
The Appeal is allowed.
The PIO is directed to provide the information as directed above to the Appellant before 10 March 2012.
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 February 2012 (In any correspondence on this decision, mention the complete decision number.)(PRE) Page 2 of 2