Central Information Commission
Mohammad Salim Khan vs Gnctd on 20 February, 2025
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No: CIC/GNCTD/A/2023/144196
Mohammad Salim Khan .....अपीलकर्ाग /Appellant
VERSUS
बनाम
CPIO,
Office of the Executive Engineer
C-8, Delhi Urban Shelter Improvement
Board, 1st Floor, A Block,
Community Hall, New Seemapuri,
Delhi - 110095 ....प्रनर्वािीगण /Respondent
Date of Hearing : 06.02.2025
Date of Decision : 14.02.2025
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 27.06.2023
CPIO replied on : 22.08.2023
First appeal filed on : 04.09.2023
First Appellate Authority's order : 26.09.2023
2nd Appeal/Complaint dated : 06.11.2023
Information sought:
The Appellant filed an RTI application (offline) dated 27.06.2023 seeking the following information:
"विषयः नन्द नगरी ददल्ली-1100 93 नज़दीक गगन टॉकीज ददल्ली, शहरी, आश्रय, सुधार, बोर्ड, भूमि पर िैररज चंको की विस्तार से जानकारी लेने हे तु प्रार्डना पत्र ।Page 1 of 5
(1) िहोदय िैररज हॉल कंपननयों के द्िारा र्ीयूएसआईबी की जगह से स्रक्चर को कब हटाया गया र्ा (जगह का खाली कब्जा ककया गया र्ा) ददनांक सदहत मलखखत िें बताने की कृपा करें ।
(2) िहोदय, उपरोक्त पूरा खाली कब्जा र्ीयूएसआईबी को कब सौंप ददया गया र्ा ददनांक सदहत मलखखत िें बताने की कृपा करें । (3) िहोदय उपरोक्त साइट (जगह) से पुराने लगें हुए स्रक्चर को पूरी तरह से हटा ददया गया हैं, या अभी पुराना स्रक्चर िौजूद हैं मलखखत िें बताने की कृपा करें ।
(4) िहोदय उपरोक्त साइर् (जगह) की िैररज हॉल कंपननयों पर विभाग की जो बकाया रामश र्ी उस रामश को िैररज हॉल कंपननयों के द्िारा विभाग को कब जिा कराया गया र्ा, ददनांक सदहत मलखखत िें बताने की कृपा करें । (5) िहोदय उपरोक्त साइट (जगह) पर िैररज हॉल कंपननयों के द्िारा प्रयोग की गई बबजली के बकाया प्रिाण पत्र र्ीयूएसआईबी को जिा ककया गया ददनांक सदहत मलखखत िें बताएं ि प्रिाण पत्र की फोटो कॉपी भी दे ने की कृपा करें ।
(6) िहोदय उपरोक्त साइर् (जगह) पर बबजली िीटर की संख्या मलखखत िें बताने की कृपा करें ।
(7) िहोदय उपरोक्त साइट (जगह) पर ददल्ली जल बोर्ड से पूनतड ककए गए पानी के संबंध िें बकाया प्रिाण पत्र प्रस्तुत ककया गया है । मलखखत िें बताएं ि जिा ककए गए प्रिाण पत्र की फोटो कॉपी भी दे ने की कृपा करें । (8) िहोदय उपरोक्त साइट (जगह) की ितडिान िें स्स्र्नत क्या हैं (विभाग का कब्जा हैं) या (िैररज हॉल कंपननयों का कब्जा हैं) मलखखत िें बताने की कृपा करें ।
(9) उपरोक्त यह जगह DDA से ककस िषड िें ककस उद्दे श्य के मलए अलाटिेंट की गई हैं (10) िहोदय उपरोक्त साइट (जगह) पर विभाग के द्िारा की गई कायडिाही की संपूणड फाइल के दस्तािेजों की कॉपी दे ने की कृपा करे (11) टें र्रों की प्रकिया पूरी होने के बाद िेबसाइट पर ककतने सिय के अन्दर टें र्रों की प्रकिया िेबसाइट पर लोर् हो जाना चादहए मलखखत िें बताने की कृपा करें ।"
The CPIO furnished a reply to the Appellant on 22.08.2023 stating as under:
Page 2 of 5"आपका आर० टी० आई० पत्र जोकक उपननदे शक (आर० पी० शाखा) इमसि से हस्तांतररत होकर अधधशासी अमभयंता सी-8 को र्ायरी सँख्या R63 ददनाँक 07/08/2023 को प्राप्त हुआ स्जस प्रश्न संख्या 1, 2, 3, 5, 6, 7 और 8 का जबाि दे ने के मलए अमभयांबत्रक शाखा सी-8 को हस्तांतररत ककया गया है । प्रश्न संख्या 1. 2. 3. 5, 6, 7 और 8 का जिाब ननम्नमलखखत है ।
1. पुरानी िैररज हॉल कंपनी द्िारा इमसि को कब्ज़ा 25/05/2023 को ददया गया।
2. उपरोक्त । के अनुसार।
3. ितडिान िें िैररज चंक 'ए' एजेंसी को अलॉट है और िैररज चंक 'र्ी र्ूमसि के कब्जे िें है ।
5. यह जानकारी डर्िीज़न िें उपलब्ध नहीं है ।
6. यह जानकारी डर्िीज़न िें उपलब्ध नहीं है ।
7. यह जानकारी डर्िीज़न िें उपलब्ध नहीं है ।
8. उपरोक्त 3 के अनुसार।"
Being dissatisfied, the appellant filed a First Appeal dated 04.09.2023. The FAA vide its order dated 26.09.2023, held as under.
"During hearing applicant reported to be not satisfied. After going through the content of reply PIO was directed to re-look this record and provide pointwise modified reply(Point No.1-11) with additional information as available in their office within period of 15 days from the issue of this order.
Accordingly, Appeal is disposed off."
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Absent.
Respondent: Shri Anil Kumar Mittal, CPIO-cum-Executive Engineer and Shri Abhinav Aggarwal, Junior Engineer, attended the hearing in person.
The Appellant did not participate in the hearing.Page 3 of 5
The Respondent submitted that as per available records, no reply in compliance with the direction passed by the First Appellate Authority was provided by the then CPIO Shri Bhupender Kumar, Executive Engineer.
Decision:
The Commission after adverting to the facts and circumstances of the case and perusal of the records, observes that the First Appellate Authority vide order dated 26.09.2023, had directed the CPIO to provide a revised and pointwise reply to the Appellant and despite this, the then CPIO Shri Bhupender Kumar, Executive Engineer, had not complied with the directions passed by FAA, which also raises doubt that information was not been given to the Appellant with mala fide intent. In view of the above, inaction on his part is prima facie established and therefore, the Commission deems it expedient to Show Cause to then CPIO Shri Bhupender Kumar, Executive Engineer, for the foregoing reason. He shall explain in writing as to why action should not be initiated against him under Section 20(1) and 20(2) of the RTI Act for the foregoing reasons, written explanation of then CPIO should reach the Commission within four weeks from the date of receipt of this order. A copy of this order shall be served upon the then CPIO by the present CPIO. In the meantime, the Commission directs Shri Anil Kumar Mittal, CPIO-cum- Executive Engineer, to examine the instant RTI Application and provide a revised and pointwise reply by furnishing the requisite information to the Appellant, within four weeks from the date of receipt of this order. If the Respondent requires assistance from any other office/officer for compliance with the above directions, the same shall be sought by invoking Section 5(4) of the RTI Act.
The FAA shall ensure compliance with this order.
The appeal is disposed of accordingly.
Vinod Kumar Tiwari (विनोद कुमार वििारी) Information Commissioner (सूचना आयुक्त) Authenticated true copy (अनिप्रमानणर् सत्यानपर् प्रनर्) Page 4 of 5 (S. Anantharaman) Dy. Registrar 011- 26181927 Copy to:
The FAA, Urban Shelter Improvement Board, GNCTD, Office of the FAA/SE-III, H-04, Vikas Kuteer, I.P. Estate, ITO, New Delhi - 110002 Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)