Central Information Commission
Mr.Suresh Chand Yadav vs Mcd, Gnct Delhi on 12 October, 2011
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Decision No. CIC/SG/A/2011/002327/15155
Appeal No. CIC/SG/A/2011/002327
Relevant facts emerging from the Appeal:
Appellant : Mr. Suresh Chand Yadav,
Auto Workshop, (MCD),
Jhilmil Colony, Sahadra,
Delhi-110095
.
Respondent : Mr. R. B. Tomar
PIO & AC DEMS Head Office, MCD, O/o The Assistant Commissioner, Dr. Ambedkar Stadium, Delhi Gate, New Delhi-110002.
RTI application filed on : 28/05/2011 PIO replied on Not Received. First Appeal filed on : 23/06/2011 First Appellate Authority order of : Not received. Second Appeal received on : 26/08/2011
The appellant has enclosed the RTI, the First Appeal, and the Hearing Notice (dt.-09/08/2011) Information Sought:
The appellant is seeking information about his promotion as he describes it in several letters received to him from MCD.
The PIO Reply The PIO did not reply to the appellant.
Grounds for the First Appeal:
No. reply was given by the PIO..
Order of the First Appellate Authority (FAA): No such order was enclosed.
Ground of the Second Appeal:
Unsatisfactory information had been given by the PIO.
Relevant Facts emerging during Hearing: The following were present Appellant : Mr. Suresh Chand Yadav;
Respondent : Mr. R. B. Tomar, PIO & AC; Mr. Naveen Bansal, DA/RTI; Mr. Lalit Mohan, DA; Mr. H. M. Gandhi, SE and Mr. Naresh Mehta, EE; The Appellant is saying that he wants a circular which prohibits his being given promotion. The respondents state that there is no such circular. Decision:
The Appeal is disposed.
Information available on the records has been provided. This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 12 October 2011 (In any correspondence on this decision, mention the complete decision number.) (ved)