Central Information Commission
Sudarshan Pahwa vs Mcd on 11 September, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/MCDND/A/2024/108318
Sudarshan Pahwa .....अपीलकता/Appellant
VERSUS
बनाम
PIO,
O/o the Executive Engineer
(E&M) HQ-II, Municipal Corporation of Delhi,
Central Auto Workshop, Old
SPZ Building, Idgah Road, Delhi - 110006 .... ितवादीगण /Respondent
Date of Hearing : 03.09.2025
Date of Decision : 10.09.2025
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 04.09.2023
CPIO replied on : 21.10.2023
First appeal filed on : 21.11.2023
First Appellate Authority's order : 22.12.2023
Compliance of FAA order : Not on record
2nd Appeal/Complaint dated : 28.02.2024
Information sought:
1. The Appellant filed an RTI application dated 04.09.2023 (offline) seeking the following information:
"माननीय आयु त महोदय जी, ीमती रजनी सेठ , ए.एस.ओ के पद से ऑटो वकशॉप, करोल बाग !े" से 31.1.2021 को सेवा#नव% ृ हो चक' है के स)ब*ध म, आर.ट-.आई Page 1 of 6 2005 के अ*तगत कुछ 12न प ूछ रहा हूं िजसका मझ ु े सह- सह- व 7प8ट जवाब 9ह*द-
भाषा म, 9दलवाने क' कृप ा कर, ।
1.1. ीमती रजनी सेठ जो =क म> ु य ?ल@पक पद पर ऑटो वकशॉप म, कायर% थी 9दनांक 31.1.2021 को सेवा#नव% ृ हो चुक' है के सं)ब*ध म, यह बताय, =क ीमती रजनी सेठ , एल.डी.सी. के पद पर #नगम म, #नयिु त क' #तCथ बताय, तथा #नयिु त प" क' फोटो 1#त उप लFध करवाये।
1.2. ी ीमती रजनी सेठ जो =क म> ु य ?ल@प क पद पर ऑटो वकशॉप म, कायर% थी 9दनांक 31.1. 2021 को सेवा#नव% ृ हो चुक' है के स)ब*ध म, यह बताय, =क ीमती रजनी सेठ क' यू.डी.सी. के प द पर #नगम म, @वभागीय पदो*न#त कब हुई थी तथा यू.डी.सी. के प द पर @वभागीय पदो**ती सच ू ी क' फोटो 1#त तथा यू.डी.सी. के पद पर @वभागीय पदो*नती के कायालय आदे श क' फोटो 1#त उपलFध करवाये।
1.3. ीमती रजनी सेठ जो =क म> ु य ?ल@पक पद पर ऑटो वकशॉप म, कायर% थी 9दनांक 31.1.2021 को सेवा#नव% ृ हो चुक' है के स)ब*ध म, यह बताय, =क ीमती रजनी सेठ मु>य ?ल@प क के प द पर #नगम म, @वभागीय प दो*न#त कब हुई थी तथा म> ु य ?ल@पक के पद पर @वभागीय प दो**ती सच ू ी क' फोटो 1#त तथा म> ु य ?ल@प क के पद पर @वभागीय पदो*नती के कायालय आदे श क' फोटो 1#त उपलFध करवाये।
1.4. ीमती रजनी सेठ क' यू.डी.सी. के पद प र @वभागीय पदो**ती होने के बाद यू.डी.सी. का वGर8ठता Hमांक बताएं व यू.डी.सी. वGर8ठता सच ू ी क' फोटो 1#त उपलFध करवाय 1.5. ीमीत रजनी सेठ क' म> ु य ?ल@पक के पद पर @वभागीय पदो**ती होने के बाद म> ु य ?ल@प क का वGर8ठता Hमांक बताएं व म> ु य ?ल@पक सच ू ी क' फोटो 1#त उपलFध करवाय।
1.6. ीमती रजनी सेठ ऑटो वकशॉप म, कायर% थी मु>य ?ल@प क के पद से 9दनांक 31.1.2021 को सेवा#नव% ृ हो चुक' है सेवा#नव% ृ होने से प व ू ीमती रजनी सेठ का वेतन कायालय आदे श सं>या Supdt-IV-AC/CED/NDMC/2016/3477 9दनांक 2016 के अनस ु ार Cut of Date 1-1-2006 से वेतनमान 7450-225-11500 म, #नधाGरत =कया गया है । ीमती रजनी सेठ का वेतन, वेतनमान 7450-225-11500 Cut of Date 1-1- 2006 से वेतन #नधाGरत करने के कायालय आदे श क' फोटां 1#त उपलFध करवाय,।Page 2 of 6
1.7. ीमती रजनी सेठ , सेवा#नव% ृ म> ु य ?ल@पक Iवारा सेवा#नव% ृ होने से पव ू अपना वेतन, वेतनमान 7450-225-11500 Cut of Date 1-1-2006 से #नधाGरत करने के स)ब*ध म, जो प" 9दया था उस प" क' फोटो 1#त उपलFध करवाय,।
1.8. ीमती रजनी सेठ सेवा#नव% ृ मु>य ?ल@पक Iवारा सेवा#नव% ृ होने से पव ू अपने कायालय ऑटोवक शॉप, करोल बाग कायालय के स)बि*धत लक Iवारा वेतनमान 7450-225-11500 Cut of Date 1-1-2006 से वेतन #नधाGरत करने से स)बि*धत जो नो9टंग ?लखी गई थी उस नो9टंग क' फोटो 1#त उपलFध करवाय,।
माननीय आयु त जी मK आपसे 1ाथना करते हुए कहना चाहता हूं =क ीमती रजनी सेठ , म> ु य ?ल@पक क' #निज फाईल व सेवा पिु 7तका म, एल.डी.सी. के पद पर #नयिु त से लेकर यू.डी.सी के पद पर व मु>य ?ल@पक के पद पर @वभागीय पदो*न#त से सं)बि*धत सभी कायालय आदे श व पदो*न#त सच ू ी, वेतन #नधाGरत से स)बि*धत सभी आदे श कमचार- क' #निज फाईल व सेवा पिु 7तका म, सरु L!त रहते है।"
2. The CPIO furnished a reply to the Appellant on 21.10.2023 stating as under:
"जन सच ू ना अCधकार- (मु०) कायालय के प" कमॉक पी.आई.ओ./ए.पी.आई.ओ. (मु०) / 9द०न०#न०/2023/डी-2642 9दनNक 12.9.2023 जो =क इस कायालय म, 9दनॉक 29.9.2023 को 1ाPत हुआ है , के संदभ म, ी सुदशन कुमार पाQया Iवारा मNगी गयी जानकार- #न)न1कार है :-
आवदे नकता Iवारा मॉगी गयी जानकार- आर.ट-.आई. ए ट 2005 के #नयम 8 (1) (जे.) के अंतगत आती है अतः उपलFध नह-ं करायी जा सकती ।"
3. Being dissatisfied, the appellant filed a First Appeal dated 21.11.2023. The FAA vide its order dated 22.12.2023, held as under:
"Please refer to your Appeal dated 29/11/23, field before the undersigned, following the reply of the PIO bearing no.EE(E&M)HQ- II/MCD/2023-24/159 dated 20/10/23.
In this regard, taking into account the information asked and on personal hearing on 11/12/23 and taking into account settled CIC's decision bearing File No.CIC/DIDGE/A/2017/168692/SD, the information sought comes within the purview/expression of "Personal Information". Thus, the same could not be provided."Page 3 of 6
4. Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Not present.
Respondent: Shri Kishan Kant, Asst. Engineer along with Shri Yogesh Kumar, JSA present in person.
5. Proof of having served a copy of second appeal on respondent while filing the same in CIC on 28.02.2024 is not available on record. The respondent confirms non-service.
6. The Respondent apprised the Bench that Appellant was one of the employees of MCD who has retired from the services as Section Officer. As regards information sought, the Respondent claimed that since the Appellant has sought information/ service records about one of their retired head clerks, disclosure of which may invade their privacy, therefore, they denied the information to the Appellant under Section 8 (1)(j) of the RTI Act.
7. The Commission counsels the Respondent that blanket denial of information under Section 8 (1)(j) of the RTI Act is not correct by ignoring the fact that Appellant was one of their employees and sought information about similarly placed staffs. In this regard, the Respondent has agreed to revisit the contents of RTI Application and provide a revised updated reply to the Appellant.
Decision:
8. The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records observes that the main premise of the instant Appeal was apprehension of discriminatory treatment by the Respondent in not giving proper benefits as was allegedly given to other similarly placed persons and/or giving more benefits to juniors, which is the genesis of this matter.
9. Here, it is pertinent to note that where the information of any officer of the same department is sought by the applicant to strengthen/defend his own Page 4 of 6 service matter, then bar of Section 8(1)(j) of the RTI Act is not applicable in view of the judgement passed by the Hon'ble High Court of Karnataka in case titled A.S. Mallikarjunaswamy vs. SIC & Ors., W.P. No. 23695 of 2022 dated 22.08.2023 with the following observations -
"...5. The petitioner, a party-in-person is justified in contending that unless the service particulars of the persons which he has sought for in the subject RTI application are furnished, he will not be in a position to work out his grievance in the subject service matter. This aspect has not animated the impugned order and therefore there is an error apparent on its face warranting indulgence of this court. He is more than justified in placing reliance on the Government Order dated 02.06.2011 which prescribes certain parameters for granting relaxation of service conditions relating to NC: 2023: KHC:29928 reservation. To avail benefit under the said Government Order, the information which the petitioner has sought for, becomes essential. Denying information virtually amounts denying opportunity to the petitioner to avail the benefit of said Government Order...."
10. In view of the applicability of above ratio, exemption under Section 8(1)(j) of the RTI Act as applied by the Respondent is not tenable and is hence, set aside. Accordingly, the Respondent is directed to revisit the contents of RTI application and provide a revised point-wise reply along with relevant information as sought by the Appellant, free of cost, within two weeks of the date of receipt of this order.
11. FAA to ensure compliance of the directions.
The appeal is disposed of accordingly.
Vinod Kumar Tiwari (िवनोद कुमार ितवारी) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स!ािपत ित) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Page 5 of 6 Copy To:
The FAA, Superintending (E&M) HQ, Municipal Corporation of Delhi, 4th Floor, E-1 Block, Dr. SPM Civic Centre, J L N Marg, New Delhi - 110002 Page 6 of 6 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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