Central Information Commission
Mukesh Kumar Vaid vs Mcd on 13 January, 2026
के ीय सू चना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/MCDND/A/2024/117317
Mukesh Kumar Vaid .....अपीलकता/Appellant
VERSUS
बनाम
1. PIO,
PIO under RTI,
Administrative
Officer-(DEMS)/HQ, Municipal
Corporation of Delhi, Dept.
of Environ. Mgmnt. Services-HQ,
3rd Floor, A-Block, Dr. S.P.M. Civic
Centre, J.L.N. Marg, New Delhi-110002.
2. PIO under RTI,
Asst. Commissioner-(DEMS)/Sh-North,
Municipal Corporation of Delhi, DEMS,
Shahadara North Zone, Near
Shyam Lal College, Shahadara,
Delhi-110032.
3. PIO under RTI,
Asst. Commissioner-(DEMS)/Sh-South,
Municipal Corporation of Delhi, DEMS,
Shahadara South Zone, Plot No.-419,
1st Floor, Udyog Sadan, Patparganj,
Delhi-110092 ..... ितवादीगण /Respondents
Date of Hearing : 29.12.2025
Date of Decision : 12.01.2026
CIC/MCDND/A/2024/117317 Page 1 of 8
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 30.11.2023
PIO replied on : 20.03.2024
First appeal filed on : 05.01.2024
First Appellate Authority's order : 26.04.2024
2nd Appeal/Complaint dated : 09.06.2024
Information sought:
1. The Appellant filed an RTI application dated 30.11.2023 (offline) seeking the following information:
"1. द ल नगर नगम म दनांक 22/02/2021 को हाई कोट के आदे श वारा जो नवारण कमेट बनाई गई है , उस कमेट के वारा अब तक या चकाकता यू नयन के साथ जोनल तर पर व मु यालय तर पर कतनी बैठके क गई ह ? दनांक व लये गये नणय क स या पत कॉपी स हत जानकार द।
2. नवारण कमेट के पास कमचा रय व सुपरवाईजर क सम याओं के नवारण हे तू जोनल व मु यालय तर पर जो आवेदन आये ह, उन सभी आवेदन क स या पत कॉपी व क गई कायवाह स हत जानकार द।
3. नवारण कमेट के वारा उपरो त द गई सम याओं मेसे कौन-कौन सी सम याएं कमेट क बैठक म समाधान कर द गई ह। ल गई बैठक क म न स क कॉपी स हत जानकार द।
4. द ल नगर नगम म नवारण कमेट के वारा अभी तक कतनी सम याओं का नवारण कर दया गया है ? उन सभी आवेदन व कये गये समाधान क सूची स हत जानकार द।CIC/MCDND/A/2024/117317 Page 2 of 8
5. जोनल तर पर व मु यालय तर पर नवारण कमेट वारा कतनी बैठक ल गई ह व बैठक म कौन-कौन से अ धकार उपि थत हुए ? बैठक क त थ स हत जानकार द।"
2. The PIO, MCD, Department of Environment Management Services (HQ), rd 3 Floor, A Block, Dr. SPM Civic Centre, JLN Marg, New Delhi, transferred the RTI application to the PIOs i.e. (i) PIO/AC/Shahdara, South Zone and (ii) PIO/AC/Shahdara, South Zone, vide letter dated 20.03.2024.
3. Being dissatisfied, the Appellant filed a First Appeal dated 05.01.2024. The FAA vide its order dated 26.04.2024, held as under:
"िजसका जवाब जन सूचना अ धकार / सहायक आयु त (डै स) वारा तय समय-सीमा म नह ं दया गया।
अतः ी मुकेश कुमार वैध वारा थम अपील य अ धकार / उपायु त शाहदरा द णी े के सम दनांक 22/02/2024 को अपील वारा जवाब उपल ध कराने का नवेदन कया गया। थम अपील अ धकार वारा अपीलकता एवं जन सूचना अ धकार को सुनवाई के लए दनांक 24/04/2024 को अपरा न 03.00 बजे उपि थत होने के नदश दए गए थे। थम अपील अ धकार वारा दनांक 24/04/2024 को अपरा न 03.00 बजे सुनवाई क गई िजसम अपीलकता एवं जन सूचना अ धकार के त न ध उपि थत हुए।
अतः थम अपील अ धकार वारा दनांक 24/04/2024 को अपरा न 03.00 बजे अपील आवेदन का अवलोकन कया गया। अपील के दौरान सं ान म आया क अवदे नकता को वभाग वारा आर.ट .आई. ए ट के अ तगत मांगे गए न का जवाब उपल ध नह ं कराया गया है । अतः पी.आई.ओ./ सहायक आयु त (डै स) को आदे श दया गया क आगामी 15 दन के भीतर जवाब उपल ध कराया जाये।CIC/MCDND/A/2024/117317 Page 3 of 8
उपरो त के अ त र त पी.आई.ओ./ सहायक आयु त (डै स) को आदे शत कया गया क ाथ वारा ब दु सं या 01 के अधीन िजस नवारण कमेट का िज कया गया है, का सं ान ल और य द कसी कारणवश इस कमेट का गठन नह ं कया गया है और माननीय उ च यायालय के आदे श के अ तगत नगम े ीय कायालय इस कमेट के गठन हेतू बा य है तो तुर तं इस कमेट का गठन कया जाये।
अतः उपरो तानुसार थम अपील य अ धकार वारा अपील समा त क जाती है ।"
4. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: He, along with Ms. Payal, appeared in person. Respondents: Respondent No. 1. Shri Nagraj N. Administrative Officer, DEMS, Head Quarter, Municipal Corporation of Delhi, Dr. S.P.M. Civic Centre, Minto Road, New Delhi appeared in person.
Respondent No. 2: Shri Hemraj Meena, Assistant Commissioner/PIO, Shahdara North Zone, appeared in person.
Respondent No. 3: Shri Shailendra Yadav, Administrative Officer, Udyog Sadan, Patparganj, New Delhi (South Zone), appeared in person.
5. Proof of having served a copy of Second Appeal/Complaint on Respondent while filing the same in CIC on 09.06.2024 is not available on record. The Respondent confirmed non-service.
CIC/MCDND/A/2024/117317 Page 4 of 86. The Appellant inter alia submitted that information sought was not provided by the Respondent Authorities. Accordingly, he requested the Commission to direct the Respondents to provide the information and also prayed to take necessary action against the concerned PIOs.
7. The Respondent No. 1 submitted that RTI application and first appeal were transferred to the PIOs i.e. (i) PIO/AC/Shahdara, South Zone and (ii) PIO/AC/Shahdara, South Zone, vide letter dated 20.03.2024. The Respondents No. 2 and 3 (PIOs North Zone and South Zone), inter alia sought time to provide the information to the Appellant.
Decision:
8. The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, notes that the RTI application dated 30.11.2023 was initially received by the PIO, Department of Environment Management Services/DEMS(HQ), Municipal Corporation of Delhi. Although the RTI application was transferred to the concerned Zonal PIOs, no complete and point-wise information was furnished to the Appellant even till the date of hearing. The directions issued by the First Appellate Authority vide order dated 26.04.2024, directing the PIO/Assistant Commissioner (DEMS) to provide information within 15 days, were also not complied with.
9. Moreover, it is also noted that PIO, DEMS (HQ) transferred the RTI application in a casual and improper manner. The transfer communications neither mentioned the complete address of the transferee PIOs nor specified the particular clause under which the RTI Application was transferred. Such a defective transfer does not meet the requirements of Section 6(3) of the RTI Act, 2005 and frustrates the effective processing of RTI applications.
10. The Commission further observes that the Respondent officials, while issuing communications under the RTI Act, have failed to disclose their name, designation, official contact number and official email ID, and have merely appended scribbled/illegible signatures. Such practice is in clear violation of the Office Memorandum dated 06.10.2015, Ref. No. 10/1/2013-IR, issued by the Department of Personnel and Training, Government of India, prescribing CIC/MCDND/A/2024/117317 Page 5 of 8 the mandatory format for RTI replies. The Commission has consistently deprecated this practice, including in CIC File No. CIC/DS/A/2012/000971, holding that absence of proper identification of the replying officer undermines transparency and accountability.
11. In view of the above facts and circumstances, the Commission is of the considered opinion that a prima facie case for initiation of proceedings under Section 20 of the RTI Act, 2005 is made out.
12. Accordingly, Show Cause Notices are issued to the following officers to explain why action under Section 20 of the RTI Act should not be initiated against them for delay and failure to provide information:
(i) Shri Nagraj M, PIO/ Administrative Officer (DEMS), Headquarters, Municipal Corporation of Delhi for not transferring the RTI application in proper manner;
(ii) Shri Hemraj Meena, PIO / Assistant Commissioner, Shahdara North Zone;
(iii) Shri Aditya Singh, Assistant Commissioner/PIO, Shahdara South Zone, Municipal Corporation of Delhi.
13. The above officers are directed to submit their written explanations, as to why actions under Section 20 (1) and (2) of the RTI Act should not be initiated against each of them for the reasons mentioned in the above paras, within three weeks from the date of receipt of this order. The officials present before the Commission or the PIOs are directed to ensure service of this order to the concerned PIOs. All the written explanations (from all above-named officials) should reach the Commission through post and the same should be uploaded on the link i.e. http://dsscic.nic.in/online-link-paper-compliance/add . The Commission further directs that all the PIOs shall remain present in person before the Commission on the next date of hearing to explain their conduct and assist the Commission. No request for exemption from personal appearance shall be entertained without compelling reasons.
14. The Commission further directs the concerned PIOs, particularly the PIOs of Shahdara North Zone and Shahdara South Zone, to furnish complete, point-
CIC/MCDND/A/2024/117317 Page 6 of 8wise and certified information to the Appellant, strictly in accordance with the provisions of the RTI Act, free of cost, within, within three weeks from the date of receipt of this order, with a compliance report duly uploaded on the Commission's portal.
15. The First Appellate Authorities are to ensure compliance of this order.
The appeal is disposed of accordingly.
Sd/-
Vinod Kumar Tiwari (िवनोद कुमार ितवारी) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) Sd/-
(S. Anantharaman) Dy. Registrar 011- 26181927 Date Copy To:
The FAA, Office of the Deputy Commissioner, Municipal Corporation of Delhi, Shahdara South Zone, 419, Udyog Sadan, Patparganj Industrial Area, Delhi - 110092 Shri Aditya Singh, PIO/Asst. Commissioner-(DEMS)/Sh-South, Municipal Corporation of Delhi, DEMS, Shahadara South Zone, Plot No.-419, 1st Floor, Udyog Sadan, Patparganj, Delhi-110092 CIC/MCDND/A/2024/117317 Page 7 of 8 CIC/MCDND/A/2024/117317 Page 8 of 8 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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