Central Information Commission
Manjeet Singh vs Mcd on 27 January, 2026
के ीय सू चना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/MCDND/A/2025/627284
Manjeet Singh .....अपीलकता/Appellant
VERSUS
बनाम
PIO,
PIO under RTI
Assistant Commissioner-Najafgarh
Zone, Municipal Corporation
of Delhi, Najafgarh Zone,
Near Dhansa Bus Stand,
Najafgarh, New Delhi-110043 ..... ितवादीगण /Respondent
Date of Hearing : 12.01.2026
Date of Decision : 27.01.2026
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 26.02.2025
PIO replied on : 28.02.2025
First appeal filed on : 03.04.2025
First Appellate Authority's order : 04.04.2025
2nd Appeal/Complaint dated : 11.06.2025
Information sought:
1. The Appellant filed an RTI application dated 26.02.2025 (offline) seeking the following information:CIC/MCDND/A/2025/627284 Page 1 of 6
"म, मंजीत संह, नवासी म. नं.- 57, आय नगर, गोपाल नगर, नजफगढ़, नई द ल -110043, सूचना का अ धकार अ ध नयम, 2005 के अंतगत न न ल खत जानकार ा त करने हेतु आवेदन तुत कर रहा हूँ:
मांगी गई जानकार (01/01/2017 से 26/02/2025 तक के लए):
1. दनांक 01/01/2017 से लेकर 26/02/2025 तक कुल िजतने सफाई कमचार भत कए गए, इनका त थ-वार पूण ववरण उपल ध कराया जाए।
2. उपरो त अव ध म नजफगढ़ ज़ोन चेयरमैन एवं DC (MCD) के पास सफाई कमचा रय क भत म घोटाले से संबं धत िजतनी शकायत ा त हु , उनका ववरण एवं उन पर क गई कायवाह क त थ-वार दै नक ग त रपोट उपल ध कराई जाए।
3. दनांक 01/01/2017 से लेकर 26/02/2025 तक MCD वभाग म हुए कुल घोटाल क सं या और उनका त थ-वार पूण ववरण दान कया जाए।
4. उपरो त अव ध म सफाई कमचा रय क भत म घोटाले म ल त कमचा रय और अ धका रय क सूची, उनक येक माह क वेतन या का आधार एवं िजस मा यम से वेतन दया गया और िजस आधार पर वेतन बनाया गया और िजतने दन / मह न तक बनाया गया। उसका त थ-वार पूण ववरण दान कया जाए।
5. उपरो त अव ध म सफाई कमचा रय क भत म हुए घोटाले म ल त कमचा रय एवं अ धका रय पर वभाग वारा वहन कए गए कुल बजट का त थ-वार पूण ववरण।
6. उपरो त अव ध म घोटाले म ल त कमचा रय एवं अ धका रय से क गई कुल बजट रकवर का त थ-वार पूण ववरण।CIC/MCDND/A/2025/627284 Page 2 of 6
7. उपरो त अव ध म घोटाले म ल त कमचा रय एवं अ धका रय का नाम, पदनाम, कायालय, काय अव ध एवं अ य पूण ववरण त थ-वार दान कया जाए।
8. उपरो त अव ध म सफाई कमचा रय क भत म हुए घोटाले म ल त कमचा रय एवं अ धका रय के व ध क गई सभी कायवा हय क दे नक ग त रपोट त थ-वार पूण ववरण के साथ उपल ध कराई जाए।
9. उपरो त अव ध म सफाई कमचा रय क भत क पूर या, िजस आधार पर नयुि तयां क गई, उसका त थ-वार पूण ववरण दान कया जाए।
10. उपरो त अव ध म सफाई कमचा रय क भत या म सं ल त वभाग एवं अ धका रय का पूण ववरण त थ-वार दया जाए।
11. दनांक 01/01/2017 से लेकर 26/02/2025 तक भत के समय से कुल थायी (प के) हुए कमचा रय क सं या और सी नय रट ल ट म आए कमचा रय /अ धका रय क सं या व ि थ त एवं प के कए जाने का आधार त थ-वार दान कया जाए।
12. सफाई कमचा रय क भत घोटाले को लेकर CBI व अ य वभाग वारा संबं धत वभाग एवं अ धका रय के व ध क गई कायवाह का त थ-वार पूरा ववरण, िजसम संबं धत अ धका रय के नाम, पदनाम, घोटाले म सं ल ता का आधार एवं वभाग शा मल ह , त थ-वार पूण ववरण उपल ध कराया जाए।"
2. The PIO forwarded the RTI application to the concerned PIO on 28.02.2025. Not having received any information, the Appellant filed a First Appeal dated 03.04.2025. The FAA vide letter dated 04.04.2025 forwarded the concerned FAA.
3. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
CIC/MCDND/A/2025/627284 Page 3 of 6Relevant Facts emerged during Hearing:
The following were present:-
Appellant: He, along with Shri Mahender, appeared in person. Respondent: Absent despite notice.
4. Proof of having served a copy of Second Appeal/Complaint on Respondent while filing the same in CIC on 11.06.2025 is not available on record.
5. The Appellant inter alia submitted that the information sought pertains to large-scale recruitment of sanitation workers in the Najafgarh Zone of the Municipal Corporation of Delhi over several years and involves serious allegations of irregularities, corruption and misuse of public funds. He contended that the information requested is squarely covered under the definition of "information" under Section 2(f) of the RTI Act and is of significant public interest. The Appellant further submitted that instead of providing the information or passing a reasoned order either allowing or denying disclosure under the RTI Act, the Respondent PIO merely transferred the RTI application to another public authority without any application of mind. The Appellant pleaded that ideally information sought by him should be available in public domain in compliance of section 4 (1) (b) of the RTI Act.
Decision:
6. The Commission after adverting to the facts and circumstances of the case, hearing the Appellant and perusal of the records, notes that the Appellant sought detailed information relating to recruitment of sanitation workers in Najafgarh Zone of the Municipal Corporation of Delhi during the period from 01.01.2017 to 26.02.2025, including details of alleged irregularities, complaints received, action taken, officials involved, recovery of public funds and the recruitment process followed.
7. The Commission observed that the Respondent PIO has failed to discharge the mandatory duties cast upon him under Section 7(1) of the RTI Act by not providing a clear, reasoned and lawful reply to the RTI application. The mechanical transfer of the RTI Application and the First Appeal, without application of mind, does not constitute compliance with the provisions of the CIC/MCDND/A/2025/627284 Page 4 of 6 Act. The non-appearance of the Respondent before the Commission further aggravates the lapse.
8. In view of the above, the Commission finds it appropriate to issue strict directions in the matter. Accordingly, the concerned PIO is directed to examine the RTI application dated 26.02.2025 afresh and provide a clear, categorical and point-wise reply to the Appellant strictly in accordance with the provisions of the RTI Act, 2005, within three weeks from the date of receipt of this order. In case any part of the information sought is not available or is exempt from disclosure, the Respondent shall clearly state the same with proper justification under the relevant provisions of the RTI Act.
9. The Commission further cautions the PIO for failure to respond properly to the RTI application and for remaining absent during the hearing without any intimation. The PIO is advised to be careful and vigilant in future while dealing with RTI matters and proceedings before the Commission. It is made clear that failure to comply with the above directions may invite appropriate action under the penal provisions of the RTI Act, 2005, including action under Section 20 of the Act, without any further opportunity.
10. The FAA to ensure compliance of this order.
The appeal is disposed of accordingly.
Sd/-
Vinod Kumar Tiwari (िवनोद कुमार ितवारी) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) Sd/-
(S. Anantharaman) Dy. Registrar 011- 26181927 Date Copy To:
The First Appeal Authority, SDMC NAJAFGARH ZONE DHANSHA STAND NAJAFGARH NEW DELHI-110043 CIC/MCDND/A/2025/627284 Page 5 of 6 CIC/MCDND/A/2025/627284 Page 6 of 6 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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