Central Information Commission
Mr. Jitender vs Govt. Of Nct Of Delhi, Public Works ... on 23 October, 2008
CENTRAL INFORMATION COMMISSION
Room No.415, 4th Floor, Block IV,
Old JNU Campus, New Delhi -110 066.
Tel: + 91 11 26161796
Decision No. CIC/WB/A/2007/01008/SG/00132
Appeal No. CIC/WB/A/2007/01008
Relevant Facts emerging from the Appeal
Appellant : Mr. Jitender
346, Village &
P. O. Burari
Delhi - 110084
Respondent 1 : Executive Engineer &
Public Information Officer under RTI, Act 2005 Govt. Of NCT of Delhi Public Works Department, Civil Road Maintenance Division M- 313, Majna Ka Tilla, Delhi - 110054 Respondent 2 : Chief Engineer & Public Information under RTI Act 2005 Govt. Of NCT of Delhi Public Works Department, Maintenance Division, M - 3, 5th Floor, MCD Building, New Delhi RTI filed on : 17/04/2007 PIO replied : 17/05/2007 First appeal filed on : 16/06/2007 First Appellate Authority order : not attached Second Appeal filed on : 17/08/2007 The detail of information required:
S.No. Information Sought Information Given
1. How many Pontoon Bridges are erected on River This Division has no knowledge about the Yamuna every year in Delhi? number of Pontoon Bridge on River Yamuna.
However a Pontoon Bridges is constructed by this Division at Shantivan.
2. Copies of Tender Floated by the Deptt. (Govt. of As regards Pontoon Bridge at Shantivan, it is NCT of Delhi) for erection of such Pontoon informed that actually no spare copy of tender is Bridges for last five years prepared and retained in the office. The tenders are prepared as per the number of application for tender and they are sold to the applications. 3 Copies of each of tender submitted in response to As regards Pontoon Bridge at Shantivan it is tender floated by the Deptt. For above mentioned informed that the information is exempted under Pontoon //Bridges. section 8 (1) (d) of the RTI Act, 2005. Which speaks as follows: - "information includes commercial confidence, trade secrets or intellectual property, the disclosure of which would harm the competitive position of a third party".
4. Copy of final contract awarded for erection of The copy of contract being commercial Pontoon Bridges for last five years with name and confidence is exempted under section 8(1) (d) of address of successful contractor. the RTI Act, 2005.
5. Copy of Negotiation sheets for awarding contract The information is exempted under section 8(1) of erection of Pontoon Bridges for the year 2006- (d) of the RTI Act. The information sought 2007 and provide copy of contract, tender and under this Para is repetition of the information bids. sought under aforesaid pares. Hence has been replied suitably under the relevant Para. Not satisfied with the PIOs reply, the appellant filed a first appeal. The First Appellate Authority order not attached.
Relevant Facts emerging during Hearing:
The following were present Appellant:
Respondent:
The appellant has withdrawn the Appeal since he has obtained the information.
Decision:
The appeal is disposed.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties.
Shailesh Gandhi Information Commissioner 23 October, 2008