Central Information Commission
Sh. Braham Prakash Sharma vs Municipal Corporation Of Delhi on 22 December, 2008
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Decision No. CIC /WB/A/2008/00061/SG/0675
Appeal No. CIC/WB/A/2008/00061/
Relevant Facts emerging from the Appeal
Appellant : Sh. Braham Prakash Sharma,
RZ-45-B, M-Block, Dhansa Road,
Gopal Nagar, Najafgarh, Delhi-110043.
Respondent 1 : PIO,
Municipal Corporation of Delhi, Education Department, HQ, Kashmiri Gate, Delhi-110006.
RTI application filed on : 16/01/2007
PIO replied : 25/05/2007
First appeal filed on : 12/06/2007
First Appellate Authority order : 19/09/2007
Second Appeal filed on : 19/10/2007
S.No. Information Sought The PIO Reply
1. How many unions involved in outcome of Conversion of part Time Safai Karamchari
MCD Resolution No.222 dated 22-11-06 into daily wages Safai Karamchari was a
and their names. In which 853 Part time long back demand of all the Unions i.e.
Safai Karamchari would be concerted in to Delhi Nagar Nigam Chaturthshreni
daily wages Safai Karamchari. In this matter karamchari Lokhit Morcha, Bhartiya Safai
a file was processing to out come of decision Mazdoor Congress etc. but Delhi Nagar
of above said matter. All notings of this must Nigam Sarv Karamchari Bhartiya Lokhit give to me. Morcha has played a specific role in the matter along with other unions. As per Commissioner's order No. PSC/87/2007 dated 12-02-07, under no circumstances supplying photocopies of the official notings, by way of providing information be resorted to. Hence, the photocopies of the same can not be provided.
2. The total vacant post of Safari karamchari in 159 posts of Safai Karamcharis are lying M.C.Pry. Schools in Delhi with school vacant, details of which will be provided as names and when the vacant post was arise. it receives from all the 12 zones.
The First Appellate Authority Ordered:
"Since, the reply sent to the Appellant had come back to the Dept., the envelope containing the same has been given to the Appellant during the hearing. The Appellant is satisfied with the reply. Since the information as sought for, has already been supplied nothing survives in appeal."
The case is, therefore, CLOSED.
Relevant Facts emerging during Hearing:
The following were present Appellant: Sh. Braham Prakash Sharma Respondent: Mr. T.C. Arora, PIO The appellant states that the file notings should have been provided. Also he states that the names of people who will be made permanent later on have not been provided. The respondent states that he cannot forecast the names of employees who will be made permanent in future. For the very large delay, he states that the person who took the RTI application had some mental stress and had not deposited the papers with the office. They subsequently obtained the papers from the appellant and gave the reply.
Decision:
The appeal is allowed.
The PIO will provide the file notings to the appellant before 30 December, 2008.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties Shailesh Gandhi Information Commissioner 22nd December, 2008 (Any correspondence on this decision, mention the complete decision number.) (Sum)