Central Information Commission
Mr.Lalit Bhasod vs Mcd, Gnct Delhi on 6 July, 2011
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Decision No. CIC/SG/A/2011/001285/13287
Appeal No. CIC/SG/A/2011/001285
Relevant facts emerging from the Appeal:
Appellant : Mr. Lalit Bhasod,
6306, Nabi Karim,
Gali Ravidas, Paharganj,
Delhi- 110055.
Respondent : Mr. V. R. Bansal
PIO & SE Municipal Corporation of Delhi O/o Superintending Engineer, Behind Sadar Thana, Idgah Road, Delhi 110006.
RTI application filed on : 08/02/2011 PIO replied on : 08/03/2011 First Appeal filed on : 16/03/2011 First Appellate Authority order of : Not mentioned. Second Appeal received on : 11/05/2011 Sl. Information Sought Reply of PIO
1. At the time of filing of nomination, with respect to declaration of The query is not related to C-87 assets, provide the following information with regard to the SPZ. contestants of ward 87 of Ramnagar:
Declaration of assets in cash, Declaration of assets in form of Bank deposits, No. of 2 and 4 wheelers owned by the contestant, No. of silver and gold ornaments, Land owned by their families, Source of their and their children's income.
2. How much money and for what activities was the money used The information sought by the by the Corporator of ward 87 of Ramnagar used from the fund applicant is too wide and allocated to him for development of his area. providing reply to it will divert the resources of the office adversely. Thus the applicant is requested to visit the office on any working day and inspect the records.
3. How many questions have been raised by him in the House This query is not related to C-87 related to the problems of his area? SPZ.
4. How much money was received by him from the MCD every As per reply 2.
year for the development of his area? How much part and for what activities was this fund used?
5. Provide the name and address of the citizens who were provided This query is not related to C-87 monetary help under Old age pension, Widow pension, SPZ (EEM-I). Disability pension, marriage of girls from poor family or of widows.
6. What construction work has been carried out in the area, when As per reply 2.
was it done and by which contractor was it done?
7. How much total salary is received by the Mp of ward 87 of This query is not related to C-87 Ramnagar per month including the money from the MCD? SPZ (EEM-I).
8. Provide information of the street lights installed in the ward 87 As above.
of ramanagar by the MP.
Grounds for the First Appeal:
Information provided by the PIO is unsatisfactory.
Order of the First Appellate Authority (FAA):
Not mentioned.
Ground of the Second Appeal:
Satisfactory information not provided by the PIO and FAA did not provide with an opportunity for hearing.
Relevant Facts emerging during Hearing: The following were present Appellant: Mr. Lalit Bhasod;
Respondent: Mr. Prashant Gupta, JE on behalf of Mr. V. R. Bansal, PIO & SE;
The Appellant states that he has received certain information from the PIOs but states that he has not received the information with respect to query-6.
Decision:
The Appeal is allowed.
The deemed PIO Mr. Prashant Gupta is directed to provide the specific information with respect to query-6 to the Appellant before 20 July 2011. 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 06 July 2011 (In any correspondence on this decision, mention the complete decision number.) (SH)