Central Information Commission
Mr.J D Kataria vs Mcd, Gnct Delhi on 4 May, 2012
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2012/000799/18761
Appeal No. CIC/SG/A/2012/000799
Relevant Facts emerging from the Appeal
Appellant : Mr. J. D. Kataria
Office: 9398, Tekriwalan
Azad Market, Delhi- 6
Respondent Mr. Sushil Kumar
PIO & SE-I & II Municipal Corporation of Delhi Shahdra South Zone Zonal Office Building 3rd floor, karkardooma Delhi- 110092 RTI application filled on : 24/01/2012 PIO replied : 01/2/2012; 08/02/2012 First appeal filed on : 04/02/2012 First Appellate Authority order : not enclosed Second Appeal received on : 09/03/2012 The Appellant had sought information regarding the stores coming under Work Depart6ment of Shahrda South zone.
S. No Information Sought
1. Provide me the list of all work Department's stores there in whole Shahdra South Zone area. Also give me their name and number
2. How many Beldaar are there employed in these stores and from how many years they have been working? Give me their name and their father's name also. 3 Provide me the name, designation and their mobile numbers of all J.E, A.E, E.E working on these work Department's stores. Also tell me that since when these officials have been employed here and for how many years and also that where was the department's office prior to coming to this zone?
4. How many work schedule have been ordered to the zone' work department from date 01-01-2010 to 06-01-2012?
5. How many MBs have been closed from 01-01-2010 till 06-01-2012 and also provide me the issued list by the J.E, A.E, E.E works?
6. How many shops of building material are there in the whole Shahdra South Zone? Provide me the attested copies of their name and full address of the same.
7. If the tenure f these J.E, A.E & E.E crosses more than 3 years than under which control this transfer policy is being carried out? Whether it's political pressure or administrative, provide me the required reason with proof.
Page 1 of 2PIOs reply:
On 1/2/2012 the PIO stated that the records were voluminous and asked the appellant to come for inspection of records.
On 8/2/2012 the PIO sent a letter stating that information is in 12122 pages. Please pay ` 24250 as additional fees.
Grounds for the First Appeal:
No relevant reply provided by the PIO.
Order of the First Appellate Authority (FAA): Not enclosed.
Grounds for the Second Appeal:
Unsatisfactory reply by the PIO and no reply by the FAA as well.
Relevant Facts emerging during Hearing: The following were present Appellant: Absent;
Respondent: Mr. S. D. Tomar, EE(M-I) on behalf of Mr. Sushil Kumar, PIO & SE-I & II;
The Respondent states that he had informed the Appellant that information sought by him was voluminous and would be spread over 12122 pages. He had asked the appellant to pay the additional fees but the Appellant did not pay the additional fees.
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 04 May 2012 (In any correspondence on this decision, mention the complete decision number.) (PG) Page 2 of 2