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/2012/000797/18760
Appeal No. CIC/SG/A/2012/000797
Relevant Facts emerging from the Appeal
Appellant : Mr. J.D. Kataria
Office: 9398, Tekriwalan
Azad Market
Delhi- 6
Respondent Mr. Dilip Ramnani,
PIO & SE-I
Municipal Corporation of Delhi
South Zone, Green Park
New Delhi
RTI application filled on : 05/01/2012
PIO replied : 17/01/2012
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 Green
Park area.
S. No Information Sought
1. Provide me the list of all work Department's stores there in whole Green park 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 dapartment'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 Gren park area? provide me the attested
copis 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 trandfer
policy is being carried out? Whether it's political pressure or administrative, provide me the required
reason with proof.
Reply of the Public Information Officer (PIO)
Information soughtis related to SE/Store and AC/South Zone, so application is forwarded to thm and regarding query no. 7 information is not available in the office.
Page 1 of 2Grounds for the First Appeal:
No relevant reply has been provided by the PIO except forwarding information they has given. Regarding last query PIO refuse to reply as its not available in the office.
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. Sudhir Mehta, APIO and Mr. Rajiv Jain, APIO on behalf of Mr. Dilip Ramnani, PIO & SE-I; and Mohd. Asif, APIO on behalf of Mr. V. K. Bhatia, PIO & SE-II; The PIO state that he has provided the complete information to the Appellant on 22/02/2012 to the Appellant by speed post. Subsequently the FAA's has decided the matter on 26/03/2012 where he had stated that the information has been provided to the Appellant.
Decision:
The Appeal is disposed.
The information available on the records appears to have been provided. 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