Central Information Commission
Dr. Sandeep Pahal vs Delhi Jal Board on 4 January, 2022
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग ,मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
शिकायत संख्या/Complaint No.: CIC/DELJB/C/2020/130365
Dr. Sandeep Pahal ...शिकायतकताा/Complainant
VERSUS/बनाम
Public Information Officer Under RTI,
Director-(Enforcement & RTI),
Delhi Jal Board (Government of NCT of Delhi),
Room No.-315-B, RTI Cell,
Varunalaya Building,Phase-2, Karol Bagh,
New Delhi-110005.
Public Information Officer Under RTI,
Office of the Executive Engineer-(Central-II),
Delhi Jal Board (Government of NCT of Delhi),
6th Floor, Nigam Bhawan,
Kashmere Gate, Delhi-110006.
...प्रशतवािीगण/Respondents
Relevant facts emerging from Complaint:
RTI application filed on : 07.07.2020
CPIO replied on : Not on record
First appeal filed on : 27.08.2020
First Appellate Authority order : Not on record
Complaint received at CIC : 08.10.2020
Date of Hearing : 04.01.2022
Date of Decision : 04.01.2022
सूचना आयुक्त : श्री हीरालाल सामररया
Information Commissioner : Shri Heeralal Samariya
Page 1 of 5
Information sought:
The Complainant sought following information:
Dissatisfied that no information was furnished, Complainant filed First Appeal, vide letter dated 27.08.2020.
Written submission has been received from PIO, O/o. Jt. Director (R)- S/SW, DJB, vide letter dated 01.01.2022, as under:Page 2 of 5
The reply furnished by PIO, ZRO(S)-II, DJB, vide letter dated 31.12.2021, is as under:
Grounds for Complaint The PIO has not provided information to the Complainant.
Relevant Facts emerging during Hearing:
The following were present: -
Complainant: Not present.
Respondent: Mr. S.K. Sharma, PIO, O/o. Jt. Director (R)-S/SW, present.
Respondent submitted that relevant information, as sought in the instant RTI Application, has been furnished to the Complainant, vide letter dated 31.12.2021. He furthermore submitted that he would abide by the orders of Commission, if any.Page 3 of 5
Decision:
Commission, after perusal of case records and submissions made by the parties during hearing, expresses severe displeasure over the conduct of the then PIO, O/o. EE (C-II), DJB, in not having provided any reply on the RTI Application and his failure to transfer the instant RTI Application under Section 6(3) of the RTI Act within the stipulated time frame of RTI Act. Now, Commission was unable to procure the name of the then PIO, therefore Commission directs then PIO through the present PIO to send his/her written submissions to justify as to why action should not be initiated against him/her under Section 20 of the RTI Act for the gross violation of its provisions. In doing so, if any other persons are also responsible for the omission, the then PIO shall serve a copy of this order on such other persons under intimation to the Commission and ensure that written submissions of all such concerned persons are sent to the Commission. The said written submission of then PIO along with submissions of other concerned persons, if any, should reach the Commission within 30 days from the date of receipt of this order.
The present PIO, O/o. EE (C-II), DJB, will ensure service of this order to then PIO. No further action lies.
The Complaint is disposed of accordingly.
Heeralal Samariya (हीरालाल सामररया) Information Commissioner (सूचना आयुक्त) Authenticated true copy (अनिप्रमानित सत्यानित प्रनत) Ram Parkash Grover (राम प्रकाि ग्रोवर) Dy. Registrar (उप-पंजीयक) 011-26180514 Page 4 of 5 Copy to be served through present PIO to:
Then PIO, Office of the Executive Engineer-(Central-II), Delhi Jal Board (Government of NCT of Delhi), 6th Floor, Nigam Bhawan, Kashmere Gate, Delhi-110006.
--(For taking note of the adverse remarks of the Commission and complying with the directions)--Page 5 of 5