Central Information Commission
Mr. Sonu Gupta vs Mcd, Gnct Delhi on 3 September, 2010
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2010/002008/9214
Appeal No. CIC/SG/A/2010/002008
Relevant Facts emerging from the Appeal
Appellant : Mr.Sonu Gupta
6041/5, First Floor,
Gali Matke Wali,
Sadar Bazar, New Delhi- 110006
Respondent : Mr. Surendra Kumar
Public Information Officer & Dy. Law Officer Municipal Corporation of Delhi Law Dept. (HQ) Old Hindu College Building, Kashmere Gate, New Delhi-110006 RTI application filed on : 05/04/2010 PIO replied : 04/05/2010 First appeal filed on : 31/05/2010 First Appellate Authority order : 17/06/2010 Second Appeal received on : 15/07/2010 S. No Information Sought Reply of the Public Information Officer (PIO)
1. Specify as to in how many cases has No .separate record of cases assigned to Ms. Praveen the MCD appointed Adv. Pravin Sharma, Advocate is available. Further, compilation of the Sharma, which are sub judice in information in the form as sought would disproportionately various courts? Mention the names divert the resources of the Law Department. In any case, of those courts along with the case the applicant may inspect the records of the Law Deptt. nos. of the pending cases. during working hours of any working day
2. Details of the pleadings done by List of cases pertaining to MCD listed on 15/3/2010, MCD's Adv. Pravin Sharma in cases 16/3/2010 and 17/3/2010 and assigned to Mr. Praveen on dates 15/03/2010, 16/03/201 & Sharma, Municipal Counsel are as under:
17/03/2010, along with the details of 15/3/201:
the courts in which the cases are sub Rämphal Yadav versus MCD (in the Court of Sh. Vidya judice. Prakash, Tis Hazari) Ramesh Ahuja versus MCD & Ors. [In the Court of Sh.
Sunil Rana, Tis Hazari) Jagmohan Gupta versus Dharam Singh Saini & Ors. [In the Court of Smt. Ravinder Bedi, Patiala House.
16/03/2010:
Aminur Rehman versus MCD (in the Court of Sh. N.K. Goel, Tis Hazari.] -
17/3/2010. fl Subhash Chand Bhatia versus MCD [In the Court of Smt. Ravinder Bedi, Patiala House] . 7 * Sant Nirankari Mandal versus MCD (In the Court ofh1 Siddharth Sharma, Tis Hazari] Chameli Devi versus MCD & Ors [in the Court of Sh. Vidya Prakash, Tis Hazari] Ashok Kr. Aggarwal versus MCD [In the Court of Sh. N.K. Goel, Tis. Hazari].
3. Details of the hearing fees (per case, The fee to any counsel in any case is paid as per the fee per day and miscellaneous) paid to schedule applicable at the time of assignment of the case to Adv. Pravin Sharma by the MCD for the counsel. The applicant may have the details of the pleading their cases. amount of fee paid to Ms. Praveen Sharma, Adv. in any case by giving the details of any particular case.
Grounds for the First Appeal:
Incomplete information provided by the PIO.
Order of the First Appellate Authority (FAA):
The FAA ordered the PIO to furnish the information w.r.t point 2 & 3 within 15 days to the Appellant.
Grounds for the Second Appeal:
Unsatisfactory reply furnished by the PIO as regards to point 2 & 3.
Relevant Facts emerging during Hearing: The following were present:
Appellant: Absent;
Respondent: Mr. Surendra Kumar, Public Information Officer & Dy. Law Officer;
The PIO claims that the schedule of fees and the details of appearance of Ms. Praveen Sharma on 15/03/2010, 16/03/2010 and 17/03/2010 has been provided to the appellant after the order of the FAA. They Commission now directs the PIO to provide information to the appellant on the total fees paid to Ms. Praveen Sharma for 15/03/2010, 16/03/2010 and 17/03/2010.
Decision:
The Appeal is allowed.
The PIO is directed to provide the information as directed above to the appellant before 20 September 2010.
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 03 September 2010 (In any correspondence on this decision, mention the complete decision number.)(VN)