Central Information Commission
Mr.Arvind Gupta vs Government Of Nct Of Delhi on 3 May, 2012
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/000777
Date of Hearing : May 3, 2012.
Date of Decision : May 3, 2012.
Parties:
Applicant
Shri Arvind Gupta
3/95
C/o Bara Thakur
Gali Ganga Ram
Shahdara
Delhi 110 032.
Applicant was present.
Respondent(s)
Delhi Jal Board
O/o the Suptdg Engineer (East)
Chitra Vihar, Booster Pump station
Delhi - 110 092.
Representative : Shri O D Maniwar, Shri Sudhir Kumar
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/000777
ORDER
Background
1. The Applicant filed an RTI application dated 11.7.11 with the PIO, DJB , Chitra Vihar, New Delhi seeking information with respect to water supply line that has been laid from Geeta Bhawan, Bhola Nath Nagar, Shahdara to Gali Ganga Ram, Shahdara, against four points. The PIO replied on 27.7.11 providing point wise information. Not satisfied with the reply the Applicant filed his first appeal on 22.8.11. The Appellate Authority disposed off the appeal on 16.9.11 recording that the information as sought by the Appellant has already been sent by the PIO on 27.7.11 but the information against point 1 was not given adequately. He directed the SE(East)/PIO to provide adequate information regarding point 1 to the Appellant within 10 days of receipt of his order. The Executive Engineer (East) II replied on 29.9.11 in compliance with the order of FAA, stating that copy of the site showing the proposal has already been provided to the Appellant and also that a water line of 6" dia was laid from Geeta Bhawan to Gali Ganga Ram, Shahdara to augment the water pressure since the existing old water line was insufficient for supplying water to meet the increased demand of the residents. Thereafter the Appellant filed his second appeal before the Commission seeking the copy of the proposal.
Decision
2. During the hearing the Commission directed the PIO to provide the Appellant with a copy of the proposal which has been approved for implementation after attesting the same. This information may be provided by 20 June, 2012.
3. The appeal is accordingly disposed off.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc;
1. Shri Arvind Gupta 3/95 C/o Bara Thakur Gali Ganga Ram Shahdara Delhi 110 032.
2. The Public Information Officer Delhi Jal Board O/o the Suptdg Engineer (East) Chitra Vihar, Booster Pump station Delhi - 110 092.
3. The Appellate Authority Delhi Jal Board O/o the Suptdg Engineer (East) Chitra Vihar, Booster Pump station Delhi - 110 092.
4. Officer in charge, NIC.
In case, the Commission's above directives have not been complied with by the Respondents, the Appellant/Complainant may file a formal complaint with the Commission under Section 18(1) of the RTI Act, giving (1) copy of RTI application, (2) copy of PIO's reply, (3) copy of the decision of the first Appellant Authority, (4) copy of the Commission's decision, and (5) any other documents which he/she considers to be necessary for deciding the complaint. In the prayer, the Appellant may indicate what information has not been provided.