Central Information Commission
Mr.Deepk Yadav vs Mcd, Gnct Delhi on 22 July, 2013
Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New
Delhi110066
Telefax:01126180532 & 01126107254 websitecic.gov.in
Appeal: No. CIC/DS/A/2012/002420
Appellant /Complainant : Shri Deepak Yadav, Delhi
Public Authority : North Delhi Municipal
Corporation(EE.M.I.KBZ)Delhi
(Sh. Chaman Lal, AE(M.II)/PIO, Sh.
Jagdish Chander, AE)
Date of Hearing : 22 July 2013
Date of Decision : 22 July 2013
Facts:
1. Appellant submitted RTI application dated 4 June 2012 before the CPIO, KBZ, North Delhi Municipal Corporation, New Delhi seeking details in respect of the RTI received and their subsequent disposal at Works Department (Ward No. 149Rajinder Nagar) in the period between 1/1/2012 to 5/6/2012. Appellant also sought the procedures applicable regarding the collection of construction material sample w.r.t House No. 51/10, 51/5, 51/26 (Ward No149Rajinder Nagar).
2. Vide Order dated 2 July 2012, Appellant was asked to deposit the requisite photocopying fees for the information sought.
3. Appellant preferred first Appeal to the First Appellate Authority.
4. Vide Order dated 9 August 2012, FAA upheld the CPIO's Order as information as held has already been provided to the Appellant.
5. Being aggrieved and not being satisfied by the above response of the public authority, the appellant preferred second appeal before the Commission.
6. Matter was heard today. Both parties as above appeared in person and made submissions. CPIO submits that any works such Appeal: No. CIC/DS/A/2012/002420 as roads/pavements/bridges/culverts etc true results will be recorded through coretesting if the testing is done within 28 days of the completion of the work. CPIO also stated that in case core testing is done for such works after 28 days, then depending on the length of time between completion of the work and the core testing, it would be for the Department to work out the degree of wear and tear depending on the projected age of the work, traffic load on the road etc as per approved formula. For other kinds of construction such as buildings etc. the period for true results through core testing would be much longer.
Decision notice
7. After hearing the averments of the CPIO and the appellants, Commission directs the CPIO to publicize on the website the fact that for the jobs listed above, for true and factual results, core testing is recommended within 28 days.
8. In respect of point 4, the CPIO is directed to provide attested photocopies of the work orders to the appellant free of cost.
(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:
(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Tel. No. 01126105027 Copy to:
1. Shri Deepak Yadav House No. 287/23, Onkar Nagar, Tri Nagar Delhi110035
2. The CPIO Superintending engineer/KBZ North Delhi Municipal corporation Karol Bagh Zone, Nigam Bhawan Appeal: No. CIC/DS/A/2012/002420 D.B. Gupta Road, Anand Parbat Karol Bagh, New Delhi110005
3. The Appellate Authority Dy. Commissioner/Karol Bagh Zone North Delhi Municipal corporation Karol Bagh Zone, Nigam Bhawan D.B. Gupta Road, Anand Parbat Karol Bagh, New Delhi110005 Appeal: No. CIC/DS/A/2012/002420