Central Information Commission
Mrgirish Nautiyal vs Delhi Jal Board, Gnctd on 15 June, 2016
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)
Information Commissioner
CIC/SA/A/2016/001149
Girish Nautiyal v. Delhi Jal Board, GNCTD
Important Dates and time taken:
RTI Application: 1182015 FAA Order:9122015 2nd Appeal: 2642016
Show cause issued. Hearing: 15062016 Decided on: 15062016
Appellant: Present.
Public Authority: Mr. R.C. Bahukhandi, Mr. A.K.Gupta, Jasvinder Singh.
FACTS:
2. Appellant sought to know average water cess being paid by DJB to Delhi Pollution Control Committee on quarterly basis and details of cess paid to DPCC for the last 3 years, details of the mechanism that is being followed by DJB to ascertain the quantum of underground water being utilised/absorbed by certain number of organizations and individual staff as well etc. Appellant filed First Appeal. FAA directed different authorities to provide information on specific issues. Most of them did not respond. Appellant approached Commission. DECISION:
3. The appellant says there was no response from the public authority even after 45 days, inspite of FAA order dt.9122015, complete information was not given. The PIO/SE (Planning Page 1 Water & Ground Water) stated their response to RTI was acknowledged by the appellant on 16102015, before FAA, Mr. Vikram Singh in a different case. The Commission directs SE (Civil Maintenance), DJB to provide information on points No.2, 3(b), 4, 6 and 7 of the RTI Application, the Assistant Commissioner (Training) to provide information on Point No.9, and SE(Central) on point No.10, EE(EDP) to provide information to point No.8 as directed by the FAA. The appellant has raised certain complaints. The Commission advises him to file a written complaint and directs the concerned authority to provide action taken report within one month from the date of receipt of this order.
4. The Commission directs the SE (Civil Maintenance), AC (Training) and SE(Central) and EE(EDP) to show cause why maximum penalty should not be imposed against each of them for noncompliance of FAA order dt.9122015 and Addendum dt.29122015, within 21 days from the date of receipt of this order. The Commission orders accordingly.
(M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (Babu Lal) Deputy Registrar Order copies handed over to the parties present in th hearing, free of cost. Addresses of the parties:
1. The PIO under the RTI Act, , RTI Cell, Govt of Delhi Delhi Jal Board, Varunalaya, Jhandewalan Karol Bagh, New Delhi110005 Page 2
2. Shri Girish Nautiyal I98B, Near Santoshi Mandir Krishan Vihar, Delhi110086
3. The Superintending Engineer (Civil Maintainance) C/o The PIO under the RTI Act, , RTI Cell, Govt of Delhi Delhi Jal Board, Varunalaya, Jhandewalan Karol Bagh, New Delhi110005
4. The Assistant Commissioner (Training), C/o The PIO under the RTI Act, , RTI Cell, Govt of Delhi Delhi Jal Board, Varunalaya, Jhandewalan Karol Bagh, New Delhi110005 Page 3
5. The Superintending Engineer (Central) C/o The PIO under the RTI Act, , RTI Cell, Govt of Delhi Delhi Jal Board, Varunalaya, Jhandewalan Karol Bagh, New Delhi110005
6. The Executive Engineer (EDP) C/o The PIO under the RTI Act, , RTI Cell, Govt of Delhi Delhi Jal Board, Varunalaya, Jhandewalan Karol Bagh, New Delhi110005 Page 4