Central Information Commission
Mr.Satya Prakash Sharma vs Mcd, Gnct Delhi on 19 July, 2011
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2011/001487/13537
Appeal No. CIC/SG/A/2011/001487
Relevant facts emerging from the Appeal:
Appellant : Mr. Satya Prakash Sharma
F- 7/3 East Jyoti Nagar
New Delhi- 110093
Respondent : Mr. V. M. John
PIO & AC Municipal Corporation of Delhi, Civil Line Zone 16, Rajpura Road, Delhi 110054 RTI application filed on : 31/01/2011 PIO replied on : 28/02/2011 First Appeal filed on : 01/04/2011 First Appellate Authority order of : not mentioned.
Second Appeal received on : 03/06/2011 Q. No Information Sought regarding C. No. 5 Civil Line Zone Reply of PIO 1. Please provide the supervisory staff engaged w.e.f. List attached
01/04/2010 till date with information name and address for sanitary guide, A.S.I, S.L., C.S.I. and S.S.
2. Please provide the photocopy of the report of C.Rs. It does not pertain to the office of regarding above Supervisory Staff for the last three years. the SS/ CLZ
3. Please provide the photocopy of the attendance register for It does not pertain to the office of Supervisors was being used since 01/04.2010 to till date the SS/ CLZ along with SKs
4. Please provide the photocopy of the inspection report of At present all the supervisors/ the area since 01/04/2011 to till date by CSI and SS if not S.K.'s are marking their inspected then reason please. attendance in the Bio- Matric Machine
5. Please provide the photocopy of daily dairy for ASI, SI, During the inspection instructions CSI and SS. are issued to the supervisor at site
6. Please provide the photocopy of duties assigned to the ASI, At present this facility is not SI, CSI and SS. provided by the deptt.
7. Please provide the photocopy of the action taken report due It does not pertain to the office of to lapses of sanitary condition. the SS/ CLZ
8. Please provide the status report of sanitation in the above No such serious lapse had been said area. noticed during inspection, if it is notice only then action is taken against the supervisors.
Grounds for the First Appeal:
The applicant was not satisfied by the information as it was vague, incomplete, irrelevant and unsatisfactory and PIO did not provide opportunity regarding inspection of the concerned records along with noting drafting regarding action taken. Order of the First Appellate Authority (FAA):
Not mentioned.
Ground of the Second Appeal:
No appeal taken up by the FAA and insufficient information by the PIO.
Relevant Facts emerging during Hearing: The following were present Appellant : Absent;
Respondent : Mr. V. M. John, PIO & AC;
The has given certain information but is now directed to provide certain information on query- 2 & 7 based on the records available.
Decision:
The Appeal is allowed.
The PIO is directed to provide the information on query-2 & 7 to the Appellant before 30 July 2011.
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 19 July 2011 (In any correspondence on this decision, mention the complete decision number.) (SB)