Central Information Commission
Mrakshay Kumar Malhotra Fd Po Shalimar ... vs Mcd, Gnct Delhi on 3 June, 2015
CENTRAL INFORMATION COMMISSION
August Kranti Bhawan, Bhikaji Cama Place,
New Delhi-110066
F.No. CIC/YA/A/2014/001983
Date of Hearing : 29.05.2015
Date of Decision : 03.06.2015
Complainant/Appellant : Shri A.K. Malhotra
AC-1/179-A, Shalimar Bagh
Delhi
Respondent : E.E., EDMC/PIO
DEMS Department Headquarters
Ambedkar Stadium, Delhi Gate
&
Assistant Commissioner, Rohini
North Delhi Municipal Corporation,
Delhi
Information Commissioner : Shri Yashovardhan Azad
Relevant facts emerging from complaint/appeal:
RTI application filed on : 21.10.2013
PIO replied on : No reply
First Appeal filed on : 21.11.2013
First Appellate Authority (FAA) order on : 20.12.2013
Complaint/ Second Appeal received on : 15.07.2014
Information sought:
The appellant sought information on Waste Management System of MCD including door to door garbage collection in AC Block, Shalimar Bagh, Delhi.
Relevant facts emerging during hearing:
Respondent is not present while the appellant is present and heard. The appellant filed an RTI application dated 21.10.2013 seeking the above information. The FAA vide order dated 20.12.2013 directed the PIO to provide complete information to the appellant. Having not received any response in compliance of the FAA's order, the appellant filed the present appeal before the Commission.
The appellant submitted that he has not received complete information even after FAA's order on 20.12.2013. He submitted that his RTI application is based on the fact that there is frequent absenteeism of the contracted labour for daily door to door garbage collection vehicle in his locality. He further submitted that in pursuance of the order of the FAA his RTI application was transferred to A.C., Rohini Zone on 09.01.2014 and was replied to on 05.03.2014 by PIO, Rohini Zone. He further submitted that till date no material information has been provided to him on point nos. 3 to 5, 7, 9, 10, 14 & 15 of his RTI application.
Decision:
After hearing the appellant and perusal of record, the Commission observes that information desired by the appellant relates to Garbage Collection and Waste Management System in his area which has not been provided to him. The FAA had directed the PIO/EE(DEMS-I) to provide complete information. The issue raised is of public interest since infrequent garbage collection is leading to unhygienic conditions in the area. The public has the right to know basic information relating to waste management in an area including name of the officer to be contacted for complaint. Accordingly, PIO/EE(DEMS-I) is directed to provide a comprehensive reply to the appellant within three weeks of receiving this order, a copy of which may be endorsed to the Commission.
The appeal is disposed of accordingly.
(Yashovardhan Azad) Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(B.D. Harit) Deputy Secretary & Deputy Registrar Copy to:-
Public Information Officer under RTI Public Information Officer under RTI Executive Engineer-(DEMS), Assistant Commissioner / Rohini, North Delhi Municipal Corporation, North Delhi Municipal Corporation, DEMS Department, Room No.-31, DEMS Department, Rohini Zone, Ambedkar Stadium, Delhi Gate, Sector-5, Rohini, New Delhi-110002. Delhi-110085.
First Appellate Authority under RTI First Appellate Authority under RTI Superintending Engineer-DEMS, Deputy Commissioner / Rohini Zone, North Delhi Municipal Corporation, North Delhi Municipal Corporation, DEMS Department, Headquarters, Rohini Zone, Room No.-102, 1st Floor, 4th Floor, Dr. S. P. M. Civic Centre, Zonal Office Building, Sector-5, Rohini, Minto Road, New Delhi-110002. Delhi-110085.
Shri Akshay Kumar Malhotra AC-1 / 179-A, Shalimar Bagh, Delhi-110088.