Central Information Commission
Shri C.P. Rai vs Delhi Transport Corporation (Dtc) on 10 July, 2008
CENTRAL INFORMATION COMMISSION
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F.No.CIC/AT/A/2008/00141
Dated, the 10th July, 2008.
Appellant : Shri C.P. Rai
Respondents : Delhi Transport Corporation (DTC)
This matter came up for hearing on 01.07.2008 pursuant to Commission's hearing notice dated 05.05.2008. Appellant was absent, while the respondents were represented by the SPIO, Shri A.K. Sharma, Deputy General Manager and, was assisted by other officers of the public authority.
2. Matter in second-appeal relates to an RTI-application of the appellant, dated 23.11.2007, which was replied to by the SPIO on 11.12.2007 and the appellant's first-appeal was disposed of by the First Appellate Authority (AA) on 16.01.2008.
3. Appellant had raised 9 queries through his RTI-application. These as well as the responses of the respondents are discussed below:-
Item No.1: "A copy of the guidelines prescribed for appointment / posting of officers / employees in a depot."
Respondents have stated that they have furnished this information to the appellant, through their communication dated 07.02.2008 stating that no specific guidelines in the subject exist. Their reply reads as follows:-
"There are no specific guidelines prescribed for appointment, posting of officers / employees in a depot. However, norms @8.0 man per bus have been approved by the DTC Board vide Resolution No.124/94 dated 14.12.1994."
Decision:
This reply is complete and congruent to the appellant's query. There shall be no further disclosure obligation as regards this.
Item No.2: "How many buses can be kept in a depot and what is the number of employees engaged against each bus."Page 1 of 3
Respondents, through their communication dated 09/11.02.2008, have furnished a reply, which is as follows:-
"As per the monthly operational Statistics of the Corporation, depot-wise garaging capacity (No. of buses to be kept in the depot) of buses of all the 34 depots of the Corporation is enclosed at Annexure-"A" [sic]. Further, as per the norms, DTC provide 1.5 men per bus for Repair & Maintenance of buses."
Decision:
This information is corresponding to the query and hence complete. There shall be no further disclosure obligation as regards this.
Item No.3: "The STA informed that DTC is a State Transport Corporation therefore the DTC must be available from 5.30 am to 11.00 p.m. What are the reason that DTC buses are lying idle in the Depot after 5.00 p.m. resultant passengers are compelled to wait for DTC buses for hours together.
Item No.5: "Please furnish the reason that the costly buses are not fully utilized say only two-three trips are under taken in a day. What action is being taken against the Depot Manager for not permitting the buses on road."
Decision (3 & 5):
These are in the nature of seeking the respondents' explanations to some of the grievances appellant seem to have. Since these do not qualify to be 'information' under Section 2(f) of the RTI Act, there shall be no further disclosure obligation as regards these items.
Item No.4: "Please furnish a copy of the guidelines for not allowing to ply the buses on road."
Decision:
SPIO's reply dated 11.12.2007 states that no such guidelines were issued. This is complete. There shall be no further disclosure obligation as regards this.
Item No.6: "The High Capacity buses were procured for more than Rs.15 lacs each bus and these buses are undertaken some trips. Each trip takes only 50 mts. From Shivaji Stadium to Hauz Khas therefore Page 2 of 3 such buses are required to perform minimum 8 trips in a day. Please furnish the time table of these buses.
Decision:
This information has been furnished through SPIO's communication dated 11.12.2007. Appellant disputes the validity of Rs.2/- charged by the respondents for supplying this information. Since this amount is validly charged under the provisions of the RTI Act and the Rules, there is no error in demanding this cost.
Appellant has no case.
Item No.7: "Please supply a copy of the income earned during the month of May, 2007, October, 2007 and November, 2007 alongwith yearly income for the last 5 years.
Decision:
This information has not completely been furnished to the appellant. The SPIO is directed to furnish this information within 2 weeks from the date of the receipt of this order.
Item No.8: "Please furnish the details of income from school, inter-state during the said period."
Decision:
This information has been furnished through SPIO's communication dated 11.12.2007. There shall be no further disclosure obligation as regards this.
Item No.9: "How the amount is calculated to procured from School authorities, i.e. criteria of calculating the amount."
Decision:
This information has not been properly disclosed. SPIO is directed to disclose this information within 2 weeks from the date of the receipt of this order.
4. The appeal is disposed of with these directions.
5. Copy of this decision be sent to the parties.
Sd/-
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