Central Information Commission
Mukesh Kumar Vaid vs Mcd on 15 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/2025/123458
Mukesh Kumar Vaid .....अपीलकता/Appellant
VERSUS
बनाम
PIO,
PIO under RTI
Administrative Officer-(DEMS)/HQ,
Municipal Corporation of Delhi,
Dept. of Environ. Mgmnt.
Services-HQ, 3rd Floor, A-Block,
Dr. S.P.M. Civic Centre, J.L.N. Marg,
New Delhi-110002. .... ितवादीगण /Respondent
Date of Hearing : 29.12.2025
Date of Decision : 12.01.2026
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 17.03.2025
CPIO replied on : Not on record
First appeal filed on : 21.04.2025
First Appellate Authority's order : Not on record
2nd Appeal/Complaint dated : 17.07.2025
Information sought:
1. The Appellant filed an RTI application dated 17.03.2025 (offline) seeking the following information:CIC/MCDND/A/2025/123458 Page 1 of 8
" द ल नगर नगम वारा मु यालय तर पर उ च यायालय के आदे श वारा दनांक 02/03/2021 को मांक सं या AC/DEMS/EDMCHQ/2020/D-409 कायालय आदे श वारा एक नवारण कमेट मु यालय तर पर व ् सम त 12 जोनो म सफाई कमचा रयो व ् सुपरवाइजरो क सम याय के नवारण हेतु नवारण कमेठ या बनाई गई आल यु न सपल कारपोरे शन सै नटे शन सुपरवाइजर यू नयन (रिज) के साथ मु यालय व ् सम त 12 जोनो म अभी तक कब कब व ् कतनी कतनी बैठके क गई है सभी बैठको म कमचा रयो सुपरवाइजरो के सम याय का नवारण कया गया है कये गए नवारण क स य पत कॉपी व ् बेठको क त थ स हत जानकार दे
2 उपरो त के अनुसार नवारण कमेट मु यालय म दनांक 19/4/23 व ् 8/5/23, 12/3/24 व ् 11/7/24 व ् 25/10/24 व ् 17/12/24 व ् 17/10/24 व ् 25/11/24 व ् 30/4/24 व ् 23/1/24व ् 8/5/23 को ये सभी प सफाई कमचा रयो के व ् सुपरवाइजर यू नयन वारा ये सभी प दए गए इन प पर अभी तक या या कयवाह क गई है व ् कतनी बार नवारण कमेट क बैठके हुई है कमचा रयो व ् सुपरवाइजरो क सम या के कये गए नवारण क सूची व ् त थ स हत जानकार दे 3 उपरो त के अनुसार नवारण कमेट शाहदरा द णी े म दनांक 22/10/21 व ् 21/7/23 व ् 26/4/23 व ् 26/4/23 व ् 4/12/24 व ् 4/12/24 व ् 26/4/24 व ् \29/11/24 व ् 11/12/24 व ् 25/10/24 व ् 23/9/24 व ् 27/3/24 व ् 26/11/24 को नवारण कमेट यो म कमचा रयो वारा सम याओं के नवारण हेतु ाथना प दए गए दए गए इन प पर अभी तक या या कयवाह क गई है व ् कतनी बार नवारण कमेट क बैठके हुई है कमचा रयो क सम या के कये गए नवारण क सूची व त थ स हत जानकार दे 4 उपरो त के अनुसार नवारण कमेट शाहदरा ऊतर े म दनांक 3/5/23 व ् 3/5/23 व ् 27/4/23 व ् 3/5/23 व ् 3/5/23 व ् 3/5/23 व ् 3/5/23 व ् 3/5/23 व ् 3/5/23 व ् 3/5/23 व ् 3/5/23 व ् 3/5/23 व ् 3/5/23 व ् 3/5/23 व ् 3/5/23 व ् 3/5/23 व ् 3/5/23 व ् 3/5/23 व ् 3/5/23 व ् 3/5/23 व ् 3/5/23 व ् 3/5/23 व ् 3/5/23 3/5/23 व ् 3/5/23 3/5/23 3/5/23 3/5/23 3/5/23 3/5/23 व ् CIC/MCDND/A/2025/123458 Page 2 of 8 26/11/24 व 26/11/24 व ् 12/7/24 व ् 11/12/24 व ् 18/1/24 व ् 18/1/24 व ् 18/1/24 व ् 18/1/24 व ् 18/1/24 व ् 18/1/24 व ् 18/1/24 व ् 18/1/24 व ् 18/1/24 व ् 18/1/24 व ् 18/1/24 व ् 18/1/24 व ् 18/1/24 व ् 18/1/24 व ् 18/1/24 व ् 18/1/24 व 26/11/24 व ् 26/11/24 व ् 26/11/24 व ् 26/11/24 व 26/11/24 व ् 26/11/24 व ् 26/11/24 व ् 26/11/24 व ् 26/11/24 व ् 26/11/24 व ् 26/11/24 व ् 26/11/24 व ् 26/11/24 व ् 26/11/24 व ् 26/11/24 व ् 26/11/24 व ् 26/11/24 व ् 26/11/24 व ् 26/11/24 व 26/11/24 व ् 26/11/24 व ् 26/11/24 व ् 26/11/24 व ् 26/11/24 व 26/11/24 व ् 26/11/24 व ् 26/11/24 व ् 26/11/24 व ् 26/11/24 व ् 26/11/24 व ् 26/11/24 व ् 26/11/24 व ् 26/11/24 व ् को नवारण कमेट यो म कमचा रयो वारा सम याओं के नवारण हेतु ाथना प दए गए दए गए इन प पर अभी तक या या कयवाह क गई है व ् कतनी बार नवारण कमेठ क बैठके हुई है कमचा रयो क सम या के कये गए नवारण क सूची व त थ स हत जानकार दे 5 उपरो त कमेट वारा सुपरवाइजर व कमचा रयो के मे डकल काड (case LESS) क सु बधा उपल ध करा द गई है या नह ? कृपया जानकार दे 6 उपरो त कमेट वारा क नामुलक मूलक आधार (CG) के कतने कमचार थाई कर दए गए है सूची स हत जानकार दे 7 उपरो त कमेट वारा 2003 से 2010 तक कतने कमचार थाई कर दए गए है व ् कस कस सन के बकाया कतने कतने कमचार आप त वारा वं चत रहे गए है उन कमचा रयो क सूची स हत ् जानकार दे 8 उपरो त कमेट वारा एि जदार दे नक वेतन भोगी कमचार (ले टआउट) के 1996 से 31 माच 2000 के कतने कमचार बकाया रे गुलर होने से वं चत रहे गए है उन कमचार यो के नाम व पता, प त सूची स हत जानकार दे 9 उपरो त के अनुसार 31 माच 1996 से 31 माच 2000 तक के कतने कमचार वं चत रहे गए है नगम के सम त 12 जोनो के कमचार के नाम व ् पता, प त के नाम स हत स य पत सूची दे CIC/MCDND/A/2025/123458 Page 3 of 8 10 उपरो त के अनुसार क नामुलक आधार पर 89 दनो के लए अनुम त दे ने के बाद एवजीदार दे नक वेतन भोगी कमचार लगाने का बोड कतने दनो म बठाया जाता है और पछले 2 वष म कतनी बार बोड बठाया गया है बोड बेठने क त थ स हत जानकर दे ।"
2. Not having received any response from the CPIO, the Appellant filed a First Appeal dated 21.04.2025. The FAA order is not on record.
3. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: He, along with Ms. Payal, appeared in person. Respondent: Shri Nagraj N, Administrative Officer/PIO and Shri Deepak Rana, appeared in person.
4. Proof of having served a copy of Second Appeal/Complaint on Respondent while filing the same in CIC on 17.07.2025 is not available on record. The Respondent confirmed non-service.
5. The Appellant inter alia submitted that no information was received from the Respondent Authorities till the date of hearing.
6. The Respondent while defending their case inter alia submitted that RTI application was already transferred to the PIOs of Shahdara South Zone and Shahdara North Zone vide letter dated 15.04.2025 and same was upheld by the FAA vide order dated 12.06.2025. Copies of the transfer letter and order passed by the FAA are placed on record.
Decision:
7. The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, notes that the RTI CIC/MCDND/A/2025/123458 Page 4 of 8 application dated 17.03.2025 was filed by the Appellant before the PIO, DEMS (HQ), Municipal Corporation of Delhi, seeking information relating to grievance redressal committee meetings and actions taken at Headquarters level as well as in Shahdara South Zone and Shahdara North Zone.
8. The Commission notes that no reply to the RTI application was furnished by the PIO, DEMS (HQ) within the stipulated time. During the hearing, the Respondent submitted that the RTI application had been transferred to the PIOs of Shahdara South Zone and Shahdara North Zone vide letter dated 15.04.2025, and that such transfer was upheld by the FAA vide order dated 12.06.2025. However, on perusal of the records, the Commission observes that the transfer of the RTI application and First Appeal by the present PIO, DEMS (HQ) was carried out in a casual and improper manner. The transfer communication does not mention the complete postal address of the transferee PIOs; and also fails to specify the statutory provision under the RTI Act, under which the transfer was affected. Such defective transfer defeats the very purpose of Section 6(3) of the RTI Act and results in avoidable delay and denial of information to the Appellant.
9. The Commission further observes that the Respondent officials, while replying or making communications under the RTI Act, have failed to disclose their name, designation, official contact number and official email ID and have merely appended scribbled signatures. Such practice is in clear violation of the Office Memorandum dated 06.10.2015, Ref. No. 10/1/2013-IR, issued by the Department of Personnel and Training, Government of India, which prescribes the mandatory format for furnishing information under the RTI Act. The Commission has consistently deprecated this practice, including in CIC File No. CIC/DS/A/2012/000971, holding that absence of proper identification of the replying officer undermines transparency and accountability.
10. The Commission further notes that despite receipt of the RTI application upon transfer, the PIOs of Shahdara South Zone and Shahdara North Zone, being the custodians of the information, failed to furnish any reply to the Appellant and also failed to place on record any explanation for such inaction. In view of the above, the Commission is of the considered opinion that a prima facie case is made out for initiation of proceedings under Section 20(1) of the CIC/MCDND/A/2025/123458 Page 5 of 8 RTI Act, 2005. Accordingly, show-cause notices are issued to the following officials:
(i) Shri Nagraj N., Administrative Officer/PIO, DEMS (HQ), Municipal Corporation of Delhi, to explain why action under Section 20 of the RTI Act should not be initiated against him for failure to properly transfer the RTI application in accordance with provisions of the RTI Act; and
(ii) the PIO, Shahdara South Zone and Shri Hemraj Meena, Assistant Commissioner/PIO, Shahdara North Zone, to explain why action under Section 20 of the RTI Act should not be initiated against them for failure to furnish the information to the Appellant despite being the custodians of the information.
11. The concerned PIOs shall submit their written explanations, duly supported by documentary evidence, to the Commission through post and the same should be uploaded on the link i.e. http://dsscic.nic.in/online-link-paper- compliance/add within three weeks from the date of receipt of this order. The Commission further directs that all the PIOs concerned shall remain present in person before the Commission on the next date of hearing to explain their conduct and assist the Commission. No request for exemption from personal appearance shall be entertained without compelling reasons.
12. The Commission further directs the PIOs of Shahdara South Zone and Shahdara North Zone to provide point-wise information to the Appellant, strictly in accordance with the provisions of the RTI Act; and ensure that the reply contains the name, designation, official contact number and official email ID of the replying officer, in compliance with the DoPT Office Memorandum dated 06.10.2015.
13. The information sought at point No. 6 of the RTI application pertains to appointment on compassionate grounds in lieu of deceased employee(s). Some departments of the Government of NCT Delhi have started upfront disclosure of the Minutes of the Meeting of the Committee that considers the Compassionate Appointment cases in order to promote transparency, maintain accountability not only of the government department but also of the applicants seeking such concessional route to government job. Their effort has been appreciated by the Commission. The Respondent Public Authority in this CIC/MCDND/A/2025/123458 Page 6 of 8 case also is encouraged to adopt an upfront disclosure method to reduce burden on the RTI eco-system.
14. The First Appellate Authorities are directed 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:
FAA under RTI, Chief Administrative Officer-(DEMS)/HQ, Municipal Corporation of Delhi, Dept. of Environ.
Mgmnt. Services-HQ, 3rd Floor, A-Block, Dr. S.P.M. Civic Centre, J.L.N. Marg, New Delhi-110002.
Hemraj Meena, Assistant Commissioner/PIO, Shahdara North Zone Zonal Office Building, Near Shyam Lal College, Keshav Chowk, Shahdara, Delhi 110032 PIO, 419, Udyog Sadan, Patparganj, Industrial Area, Delhi -110092 CIC/MCDND/A/2025/123458 Page 7 of 8 CIC/MCDND/A/2025/123458 Page 8 of 8 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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