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Central Information Commission

Mrsandeep Dabas vs Mcd, Gnct Delhi on 8 August, 2016

                          CENTRAL INFORMATION COMMISSION
                            August Kranti Bhawan, Bhikaji Cama Place,
                                         New Delhi­110066


                                                                  F. No.CIC/YA/A/2015/000270
                                                                       CIC/YA/A/2014/002992
                                                                      CIC/YA/A/2014/003120 


Date of Hearing                             :    08.08.2016

Date of Decision                            :    08.08.2016



Appellant/Complainant                       :    Shri Sandeep Dabas, Delhi  

                                                  



Respondent                                  :    CPIO, North Delhi Municipal Corporation, 
                                                 Delhi  

                                                 Through:

                                                 Sh. Ishwar Chander, APIO

                                                 Smt. Nirmala, 

                                                 Mrs. Sujata Malik, DDE




Information Commissioner                    :    Shri Yashovardhan Azad



 Since both the parties are same in the above mentioned appeals, these appeals are clubbed 
 together for hearing and disposal to avoid multiplicity of the proceedings.


Relevant facts emerging from appeal:
 Case No.          RTI filed no.       CPIO reply         First appeal         FAA order          2nd appeal filed 
                                                         filed                                   on

0270              27.10.2014          No reply           19.12.2014           16.01.2015         28.01.2015

2992              13.08.2014          30.09.2014         09.10.2014,          03.11.2014         11.11.2014

                                                         17,10,2014 &

                                                         27.10.2014

3120              16.08.2014          24.09.2014         09.10.2014           03.11.2014         11.11.2014

                                                         &

                                                         27.10.2014




                                          CIC/YA/A/2015/000270


Information sought

 and background of the case:

The appellant vide RTI application dated 27.10.2014 sought information as follows:
Kindly provide me the video recordings (on VCD/DVD) of the meeting of  Standing Committee held on dated 18­06­2014, 25­06­2014 and 02­07­2014 as held in   the concerned department.
  Upon   non   receipt   of   response   from   the   CPIO,   the   appellant   preferred   first   appeal   dated  19.12.2014 which was disposed of by FAA vide order dated 16.01.2015 informing that VCD and  DVD could not be revealed because of stringent security reasons. Feeling aggrieved the appellant  approached the Commission.

Relevant facts emerging during hearing:

During the hearing, only the respondents were present and reiterated their contentions. It has  further been submitted by the Respondent that the appellant was invited to "hear the audio" of  the VCD.  However, the appellant had failed to avail the opportunity to hear the audio. The  Respondent added that a copy of the video footage of the meeting of Standing Committee,  NDMC held on 25.06.2014 and 02.07.2014 have already been produced before the Metropolitan  Magistrate, Tis Hazari on 24.01.2015.  
 
Decision:
After hearing submissions and perusal of record, the Commission notes that since the video  footage of meeting held on 25.06.2014 and 02.07.2014 have already been submitted before the  Court, there appears no impediment in furnishing the same information even in response to the  instant RTI application. Upon a query from the Bench, it was submitted by the public authority  that since they are not technologically well equipped converting the video footage to an audio  diskette format will not be possible for them but they agreed to provide the information in the  form of video as sought by the appellant. Hence, the Commission directs the PIO to supply copy  of video footage, as much as is relevant corresponding to the query of the Appellant, within two  weeks of receipt of this order. 
 
CIC/YA/A/2014/002992 Information sought and background of the case:
The appellant vide RTI application dated 13.08.2014 sought information under 5 points regarding  promotion of Smt. Nirmala, ADE (Phy.).
CPIO vide letter dated 30.09.2014 furnished point wise information as available on record. Not  satisfied with the response, the appellant preferred first appeal which was disposed of by  a  speaking order passed by the FAA on 03.11.2014 upholding the reply of CPIO. Feeling aggrieved  the appellant approached the Commission.  
 
Relevant facts emerging during hearing:
  During the hearing only the Respondent appeared while the Appellant chose not to appear  despite notice. The records of the case as well the submissions of the Respondent indicate that  information as sought and available have already been provided by the public authority. 
 
Decision:
After hearing the Respondent's submissions and perusal of record, the Commission notes that  the response of the public authority against the queries is as per available records, therefore,  there appears no room to doubt the response against the query number 5. Hence, no further  orders are required in this case.  
CIC/YA/A/2014/003120 Information sought and background of the case:
The appellant vide RTI application dated 16.08.2014 sought information as follows:
Kindly   allow  me   to  inspect   and   to  take   relevant   certified   copies   of   the  documents   pertaining to the file containing all the notings, legal advice and all other documents   pertaining to suspension vide officer order no. D/102/DDE/Admin/HQ/2014 dated 26­ 06­2014, of the applicant herein i.e. Sh. Sandeep Dabas.  CPIO vide letter dated 24.09.2015 furnished that relevant file of the case is not with Edu. Deptt. (HQ) of North DMC. The appellant preferred first appeal. FAA vide order dated 03.11.2014  directed DDE(Admn) to transfer the RTI to the concerned department. Feeling aggrieved over  non­compliance of FAO the appellant approached the Commission. 

Relevant facts emerging during hearing:

 During the hearing in this case, the Respondent was present while the appellant chose to remain  absent. The Respondent has submitted that information sought lies in a file which is lying with  the Vigilance Section. The Respondent further added that since she has assumed charge recently,  and received the notice of this case only two days back, she could not trace the relevant file from  the Administration section. 
Decision:
After hearing parties and perusal of record, the Commission directs the CPIO/DDE to trace the  relevant   file   from   the   Admin   Section   and   provide   inspection   of   the   file,   as   sought   by   the  appellant. The information as identified by the appellant, after inspection, may then be provided  to him, in terms of the RTI Act, within a period of three weeks from today, under intimation to  the Commission.
The appeals are disposed of accordingly. 
    (Yashovardhan Azad) Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and  payment of the charges prescribed under the Act to the CPIO of this Commission.
(R.P.Grover) Designated Officer Copy to:­ Public Information Officer under RTI First Appellate Authority under RTI Nodal Officer / Mpl. Secretary Office / HQ., Municipal Secretary / HQ., North Delhi Municipal Corporation, North Delhi Municipal Corporation, Municipal Secretary Office, Municipal Secretary Office, 4th Floor, A-Block, Dr. S.P.M. Civic Centre, 4th Floor, A-Block, Dr. S.P.M. Civic Centre, Minto Road, New Delhi-110002. Minto Road, New Delhi-110002.




Public Information Officer under RTI              Shri Sandeep Dabas

MA / Stg. / HQ.,                                  House No. - 135,

North Delhi Municipal Corporation,                Main Qutabgarh Road,

Municipal Secretary Office,                       Village & P.O. - Ladpur,

4th Floor, A-Block, Dr. S.P.M. Civic Centre,      Delhi-110081.

Minto Road, New Delhi-110002.




Public Information Officer under RTI            First Appellate Authority under RTI

Deputy Director of Education-Admn. / HQ.,       Director - Education / HQ.,

North Delhi Municipal Corporation,              North Delhi Municipal Corporation,

Education Department,                           Education Department,

E-Block, 15th Floor, Dr. S.P.M. Civic Centre, E-Block, 15th Floor, Dr. S.P.M. Civic Centre, Minto Road, New Delhi-110002. Minto Road, New Delhi-110002.




Public Information Officer under RTI            Shri Sandeep Dabas
 Addl. Director-Education-(Co-Ord.) / HQ.,       C/o. Shri Mahinder Sharma,

North Delhi Municipal Corporation,              Shop No.-15, F-1 Block, 1st Floor,

Education Department,                           Near Shagun Restaurant,

E-Block, 15th Floor, Dr. S.P.M. Civic Centre, Sultanpuri, Delhi-110086.
Minto Road, New Delhi-110002.



Public Information Officer under RTI            First Appellate Authority under RTI

Deputy Director of Education-Admn. / HQ.,       Director - Education / HQ.,

North Delhi Municipal Corporation,              North Delhi Municipal Corporation,

Education Department,                           Education Department,

E-Block, 15th Floor, Dr. S.P.M. Civic Centre, E-Block, 15th Floor, Dr. S.P.M. Civic Centre, Minto Road, New Delhi-110002. Minto Road, New Delhi-110002.




Public Information Officer under RTI            Shri Sandeep Dabas

Addl. Director-Education-(Co-Ord.) / HQ.,       C/o. Shri Mahinder Sharma,

North Delhi Municipal Corporation,              Shop No.-15, F-1 Block, 1st Floor,

Education Department,                           Near Shagun Restaurant,

E-Block, 15th Floor, Dr. S.P.M. Civic Centre, Sultanpuri, Minto Road, New Delhi-110002. Delhi-110086.