Central Information Commission
Mr.Kunwar Pal Singh vs Mcd, Gnct Delhi on 7 June, 2010
CENTRAL INFORMATION COMMISSION
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Decision No. CIC/SG/A/2010/001030/8035
Appeal No. CIC/SG/A/2010/001030
Relevant Facts emerging from the Appeal:
Appellant : Mr. Kunwarpal Singh
S/o Sh. Agnu Ram
A-4/158, Sector-17, Rohini,
Delhi- 110089.
Respondent : Mr. V. R. Bansal
Public Information Officer & Superintending Engineer (West Zone)-I, Municipal Corporation of Delhi, Vishal Enclave, Rajouri Garden, New Delhi- 110027.
RTI application filed on : 21/12/2009 PIO replied : 30/12/2009 First appeal filed on : 20/01/2009 First Appellate Authority Ordered on : 03/03/2010 Second Appeal received on : 23/04/2010
The Appellant wanted information regarding the implementation of revised pay scale.
Information Sought Reply of the Public Information Officer (PIO) Implementation of revised pay scale 225-350 ordered Applicant was transferred in MCD on on 1-11-1987 circulation no.-4551 since colleague 18.10.1985 before the circular of 1987 working in Zone-4 was drawing the benefit of the was passed. revised pay scale.
Ground of First Appeal:
Unsatisfactory reply furnished by the PIO. First Appellate Authority (FAA) ordered:
Report obtained from the ADC(Engg.) and administrative approval of the competitive authority had been sent to the Appellant vide letter dt. 12.2.10.
Ground of the Second Appeal:
Unsatisfactory reply furnished by the PIO.
Relevant Facts emerging during Hearing: The following were present:
Appellant : Mr. Kunwarpal Singh;
Respondent : Mr. V. R. Bansal, PIO & SE-I;
The respondent shows that the complete information was provided to the appellant. Further clarification was also provided to the appellant after the order of the FAA. Decision:
The Appeal is dismissed.
The information was provided.
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 07 June 2010 (In any correspondence on this decision, mention the complete decision number.)(SC)