Central Information Commission
Mr. Devraj Manav vs Mcd, Gnct Delhi on 30 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/2012/001228+001230/19156
Appeal No. CIC/SG/A/2012/001228+001230
Relevant Facts emerging from the Appeal
Appellant : Mr. Devraj Manav
L-1, 1128/27, Ashta1
Mandir Road Sangam Vihar,
New Delhi-110062
Respondent : Public Information Officer
Municipal Corporation of Delhi O/o Asst. Commissioner DEMS Dr. Ambedkar Stadium, Delhi Gate, New Delhi- 110002 RTI application filed on : 11/11/2011, 02/01/2012 PIO replied : Not Ordered First appeal filed on : 12/12/2011 First Appellate Authority order : 17/01/2012 Second Appeal received on : 17/04/2012 S. No Information Sought Reply of the Public Information Officer (PIO)
1. How many cases of death of No information provided.
sanitation workers were reported in every concerned regional office of DEMS of MCD from January 2000 to December 2010? Kindly provide the list specifying the names of deceased and their father/wife.
2. How many deceased sanitation No information provided.
workers who have filed their nominations were given payement under group linked insurance scheme according to MCD Decision no 986 dated 15-10-1975? How many nominees have not been provided payment? Kindly provide both the list.
3. Kindly provide xerox copies of all No information provided the applications for the payment of funds which is to be given to nominees of deceases sanitation workers in the office of additional commissioner (Labour) and assisstant chief accountant Page 1 of 2 ( Provident funds) in all the regional offices of DEMS of MCD.
4. How many people were given any No information provided information related to payments to nominees of deceased sanitation workers of DEMS of MCD of all zones? Kindly give copies of each matter? If anyone was not given the information, kindly give reasons as to it in writing?
Grounds for the First Appeal:
No Information provided by the PIO. Order of the First Appellate Authority (FAA):
In the appeal the appellant intimated that the information regarding pending claims of DLI of SKs has not been received so far from certain Zones. The appellant requested to provide the said information in the proper format of DLI. Therefore the PI0/Assistant Commissioner All Zone, PIO/AC/ Labour Welfare Department/HQ, PI0/DCA/IGPF/HQ and PIO/DCA/Pension Cell/HQ are directed to provide the requisite information to the appellant in the format prescribed for DLI within 15 working days.
Grounds for the Second Appeal:
No information provided by the PIO as per orders of the FAA Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Devraj Manav;
Respondent: Absent;
The appellant states that despite the order of the FAA no information has been provided to him. The Commission directs the PIO to obtain the information from all the officers who have not provided the information and provide it to the appellant before 20 June 2012.
Decision:
The Appeal is allowed.
The PIO is directed to provide the information to the appellant before 20 June 2012. 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 30 May 2012 (In any correspondence on this decision, mention the complete decision number.) (PN) Page 2 of 2