Central Information Commission
Mr.Chiranji Lal vs Mcd, Gnct Delhi on 13 December, 2012
Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi
110066
Telefax:01126180532 & 01126107254 websitecic.gov.in
Appeal: No. CIC/DS/A/2012/001331
Appellant /Complainant : Shri Chiranji Lal, Naew Delhi
Public Authority : South Delhi Municipal Corporation, New Delhi
(Ms Sunita Chandra, Dy. ASC/HQ/CPIO, Shri
Vijay
Sharma, Supdt., Sh. Raje Lal, APIO)
Date of Hearing : 13 December 2012
Date of Decision : 13 December 2012
Facts:
1. Appellant submitted his RTI application dated 5 January 2012 before the CPIO, MCD, New Delhi seeking the details of the compliance of the Court's Order dated 5/8/2010 of the Hon'ble Court of Ms. Ravinder Bedi, JSCC cum ASCJ, Patiala Court Complex through multiple points - enclosed herewith as AnnexureA.
2. Vide Order dated 10 February 2012, CPIO provided partial information to the Appellant. Not satisfied with the reply, the Appellant preferred first Appeal dated 27 February 2012 to the First Appellate Authority. Vide Order dated 16 March 2012, CPIO 's order was upheld by the FAA.
3. Being aggrieved and not being satisfied by the above response of the public authority, the appellant preferred second appeal before the Commission.
4. Matter was heard today. Both parties as above appeared in person and made submissions. Appellant submitted that he had not been provided full and complete information particularly in respect of point 5 and 6 of his RTI application. CPIO stated that both the letters referred to by the appellant at point 5, had been forwarded to the Vigilance Department and that the Vigilance Appeal: No. CIC/DS/A/2012/001331 Department in turn had asked the Deputy Assessor and Collector/DDO to provide them with the RDA number which number in fact had been issued by the vigilance department itself.
5. Appellant presented a copy of the letter no. PIO/(Vig)/CRIA/HC/4004/2011/ 5000 dated 30 September 2011 issued by Vigilance Department, MCD and signed by the public information officer in which the appellant was informed that as per reports received from the legal cell of Vigilance Department the RDA no of the Appellant is 1/372/85.
Decision notice
6. After hearing both the parties, Commission is satisfied that information as sought by the appellant under point 5 and 6 of the RTI application is held by the Vigilance Department, North Delhi, MCD. Therefore the CPIO of the custodian Department is directed to provide full and complete information to the appellant which will include all file notings made while examining the two letters on file and will include any notings made on these two letters.
7. Information to be provided within four weeks of receipt of the order.
8. Further, the CPIO, deputy assessor and collector, Assessment and Collection Department, North Delhi MCD is directed to provide opportunity of inspection of the entire file in which the appellant' s case has been examined and processed. Following the inspection, the appellant will be provided with photocopies of identified documents free of cost. This exercise will be completed within two weeks of receipt of the order.
(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:
(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Tel. No. 01126105027 Appeal: No. CIC/DS/A/2012/001331 Copy to:
1. Shri Chiranji Lal AA&C/GRP (Retd.) 218, Shahpur Jat, New Delhi110049
2. The CPIO Dy. Assessor & Collector/Admn. HQ South Delhi Municipal Corporation Assessment & Collection Department (HQ) 20th Floor, dr. S.P.M. Civic Centre Minto Road, New Delhi110002
3. The Appellate Authority Assessor & Collector / HQ South Delhi Municipal Corporation Assessment & Collection department (HQ) 20th Floor, dr. S.P.M. Civic Centre Minto Road, New Delhi110002 Appeal: No. CIC/DS/A/2012/001331 Appeal: No. CIC/DS/A/2012/001331