Central Information Commission
Mr.Surender Singh Jingala vs Mcd, Gnct Delhi on 24 June, 2011
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2011/001000/13056
Appeal No. CIC/SG/A/2011/001000
Relevant facts emerging from the Appeal:
Appellant : Mr. Surendra Singh Jingala,
S- Block, H. No.161,
Mangol Puri, Delhi-83
Respondent : Mr. V. S. Yadav,
Public Information Officer & AC (West Zone), Municipal Corporation of Delhi O/o Asst. Commissioner, West Zone, Vishal Enclave, Rajouri Garden, Delhi-110027 RTI application filed on : 12/11/2010 PIO replied on : 15/12/2010 First Appeal filed on : 16/12/2010 First Appellate Authority order of : 19/01/2011 Second Appeal received on : 13/04/2011 With regard to Sentry Guard, Ward 41, Guru Har Kishan Nagar, the Appellant had the following queries.
Sl. Query PIO`s Response 1. How many Avjidar are there at present? The workers are hired on the basis of the
Avjidar list. In place of the regular employees who go on leave, Avjidars are employed.
2. How many Avjidar sanitation workers have been In the last 6 months, there have been 5 employed. Provide names and addresses. Avjidar employed.
3. On what basis has a worker named Asha been She has been appointed on the basis of the appointed? Avjidar list.
4. How many duties have been given to Vimla The details were listed.
Rajesh, Jitendra, Akash, Devendra and Manish in the alst 6 months?
5. Does a sentry guard have the power to appoint an Yes.
Avjidar to a vacant post?
6. How many permanent and daily wagers have The detailed list of the workers was given.
been employed? Provide names and details.
7. How many permanent and daily wagers have The detailed list of the workers was given.
gone on leave in the last 6 months? Provide names and details.
8. Who has been employed in place of the The daily workers are not given any leave.
permanent and daily wagers have gone on leave? The list of permanent workers who have gone on leave has been given above.
9. List of the Avjidars who have been employed in This information will be available with Zonal each year. office.
Grounds for the First Appeal:
Unsatisfactory replies received. Order of the First Appellate Authority (FAA):
The PIO was directed to call the Appellant on any working day for inspection of the records and provide the information within 15 days.
Ground of the Second Appeal:
Information has not been supplied despite the order of the FAA.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Akash Kumar representing Mr. Surendra Singh Jingala; Respondent: Mr. V. S. Yadav, Public Information Officer & AC (West Zone);
The inspection of the records as ordered by the FAA has not been undertaken since the Appellant was not able to contact the PIO. The Commission therefore directs the PIO to facilitate an inspection of the records by the Appellant on 27 June 2011 from 02.00PM onwards.
The PIO is directed to facilitate an inspection of the relevant records by the Appellant on 27 June 2011 from 02.00PM onwards at the office of the PIO. In case there are any records or file which the appellant believes should exist, which are not shown to him, he will give this in writing to the PIO at the time of inspection and the PIO will either give the files/records or give it in writing that such files/records do not exist.
Decision:
The Appeal is allowed.
The PIO is directed to facilitate an inspection of the relevant records by the Appellant on 27 June 2011 from 02.00PM onwards. The PIO will give attested photocopies of records which the Appellant wants free of cost upto 100 pages. 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 24 June 2011 (In any correspondence on this decision, mention the complete decision number.) (MC)