Central Information Commission
Mr.Darshan Singh Rawat vs Mcd, Gnct Delhi on 10 February, 2012
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Decision No. CIC/SG/A/2011/003559/17299
Appeal No. CIC/SG/A/2011/003559
Relevant Facts emerging from the Appeal
Appellant : Mr. Darshan Singh Rawat
Gali no. 14, Sushant Vihar,
Near Ibrahimpur Gaon, Delhi- 110083
Respondent : Mr. H. M. Gandhi
PIO & SE-II MCD DEMS Office of the Superintending Engg.-II, Jhandewalan, MCD Workshop, New Delhi RTI application filed on : 22/07/2011 PIO replied : 13/10/2011 First appeal filed on : 14/09/2011 First Appellate Authority order : 22/11/2011 Second Appeal received on : 08/12/2011 Information Sought:
1. Provide with the information about the works which cleaners do at D.E.M.S workshops under MCD (municipal corporation Delhi).
2. What are the works which cleaners do at Health and Malaria workshop?
3. Provide with information about cleaners who are working under MCD, at what stage they get their promotions.
4. Since 1984 who are the cleaners who've been given promotion and who've been not promoted.
5. Whether salary B/W Rs. 3050-4590 to these cleaners who are working in workshops of health, malaria and EMS is justified.
6. Provide with the educational qualification of cleaners who are working in MCD, whether 8th passed are also made as fitter in MCD?
7. Is there any requirement of providing certificates of I.T.I, motor mechanic or any other kind of diploma certificate for the promotion of cleaner to fitter working under MCD.
8. Is there same salary and A.C.P being given to mechanics or electrician working in Health and Malaria workshop to the mechanics and electricians working in D.E.M.S.?
9. Is there any salary amounted 3050-4590 as per ACP is being given to cleaners who are working in D.E.M.C. and health and malaria workshop or not?
Reply of the Public Information Officer (PIO):
The requested information does not fail within my jurisdiction. Or The following part of the requested information does not fall within my jurisdiction.
Grounds for the First Appeal:
No information provided by the PIO.Page 1 of 2
Order of the First Appellate Authority (FAA): "The appellant appeared and stated that he is not satisfied with the reply sent by PIO. The PIO informed that the RTI application has already been transferred to the concerned PIOs as no point is relate to PIO(H). The appellant was advised to contact the concerned 1st Appel1ate Authority For his appeal. The appeal is accordingly disposed off."
Grounds for the Second Appeal:
Incomplete and unsatisfactory information provided by the PIO and the unfair disposal by the FAA.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Darshan Singh Rawat;
Respondent: Mr. Naresh Mehta, EE(Auto); and Mr. Ramesh Kumar Mehta, Superintending Engineer-III and Mr. Sri Krishan, UDC;
The Appellant has received information on query 1, 3, 4, 6 & 7 from PIO/SE(Auto-II). The rest of the queries of the Appellant do not constitute information as defined under Section 2(f) of the RTI Act.
Decision:
The Appeal is disposed.
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 10 February 2012 (In any correspondence on this decision, mention the complete decision number.) (PG) Page 2 of 2