Central Information Commission
Shri.Yogender Kumar vs Mcd, Gnct Delhi on 14 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/2011/003624/17347
Appeal No. CIC/SG/A/2011/003624
Relevant Facts emerging from the Appeal
Appellant : Mr. Yogender Kumar
4-D, New Colony, Railway Road.
Sonepat- 131001(Haryana)
Respondent : Public Information Officer
Municipal Corporation of Delhi Education Deptt, Civil Lines Zone Fifth Floor, 16 Rajpur Road, Delhi- 110054 RTI application filed on : 08/08/2011 PIO replied : 13/09/2011 First Appeal : 07/10/2011 First Appellate Authority order : 14/11/2011 Second Appeal received on : 16/12/2011 Information Sought:
S No Queries Reply
1 Please inform me the step As per record available is to inform you that
taken for my pay fixation. said information available with your service
book /personal file. You can visit of undersigned on ally of working day with prior intimation on 9717750105 and inspect the related record.
2 Please inform me the step On the basis of record-available this is to taken for my pay arrear inform you that your pay arrear bill has been sent to accounts department for payment. This is also informed that due o incorrect no. of vouchers payment in respect of said bill could not be made earlier.
3 Please give me details of This is to inform you that you can visit office dispatch of undersigned on any of working day with and diary numbers of all the prior intimation on 9717750105 and inspect the correspondence made to related record.
higher .
:authorities and to other branches in concerned of point no.
4 Please give me details of As per question no. iii dispatch no.
and diary1numbers of all the correspondence made to higher authorities and to other branches in concerned of point no. ii 5 I want to do an inspection of As above file related With-above mentioned point to know what actions are taken till date.
Grounds for the First Appeal: Information provided is misleading, wrong and unsatisfactory.
Order of the FAA:
FAA upheld the decision of the CPIO. Grounds for the Second Appeal:
Not satisfied with the decision of the FAA.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Yogender Kumar Respondent: Absent The Appellant has not been given information on query 3 & 4 for which there is no need for any inspection. The PIO is directed to provide information on query 3 & 4 before 05 th March 2012. If no letters have been sent then this should be stated. For the other records the Appellant would like to inspect the records at the office of the Deputy Director of Education, MCD, Civil Lines Zone on 27th February 2012 from 10.30AM onwards.
Decision:
The Appeal is allowed.
The PIO is directed to provide information on query 3 & 4 to the Appellant before 05th march 2012. The PIO is also directed to facilitate the inspection of the relevant records by the Appellant on 27th February 2012 from 10.30AM onwards. He will provide attested photocopies of the records which the Appellant wants free of cost upto 200 pages.
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 14 February 2012 (In any correspondence on this decision, mention the complete decision number.) (PG)