Central Information Commission
Mr.J.D. Kataria. vs Mcd, Gnct Delhi on 11 August, 2011
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2011/001841/14028
Appeal No. CIC/SG/A/2011/001841
Relevant facts emerging from the Appeal:
Appellant : Mr. J.D. Kataria,
9398, Tokariwalan, Azad Market,
Delhi-110006.
Respondent : Mr. Ashok Rawat
PIO & DHO Municipal Corporation of Delhi, Health Department, Civil Line Zone, 16 Rajpur Road, New Delhi-110058 RTI application filed on : 11-04-2011 PIO replied on : 25-05-2011 First Appeal filed on : 11-05-2011 First Appellate Authority order of : --- --- ---
Second Appeal received on : 11-07-2011 Information Sought:
1. Give the reply in the National Language Hindi.
2. For how many years that Dr. Ashok and all the staff are being working in respected Health Ministry Zone. Give information about Name, Mobile No. of all LI and RC.
3. That how many and Where the Sugarcane Juice Machines are working under Civil Lines Zone. Give information with proper address of every ward in a different list. Is DHO is running/working under Dr. Ashok.
4. That from 1 Jan 2009 to 11 April 2011 how many Sugarcane Juice Machines are being seized. Give details in a list.
Give copies of that what the owner of goods had written in the application and in oath letter under which the goods were left.
5. In following years, how many raids are being done by Dr. Ashok, give Details in proper.
6. If Corporation Commissioner has given any order to run the Sugarcane Juice Machine. Give the copies of order.
7. If anybody wants to run the machine then, what is the penalties/fine? Give all details in written The PIO reply:
Question No. 1. The Reply to the RTI is given in Hindi. Question No.2. The Staff is working since 2009 including Dr. Ashok Rawat. The remaining part of letter is not concerned with the Ministry of Health.
Question No. 3. The department had not any data regarding it. During raid the unlicensed Sugarcane Juice Machines get seized. Dr. Ashok Kumar Rawat did not have any order. Question No. 4. Be deposited in CSB department @ Rs.2 per copy. The whole list will be provided. Question No. 5. There are total 510 raids had been taken by the Health Ministry from Jan1 2009 to April 11, 2011 & all the raids are done under the order of DHO. Question No. 6. Copy is enclosed.
Question No. 7. You can purchase the books on rules & regulations from CSB department, Civil Lines Zone.
Grounds for the First Appeal:
Unsatisfactory reply was given to the appellant by the PIO .
Order of the First Appellate Authority (FAA):
The FAA order is not mentioned.
Ground of the Second Appeal:
NO information had been provided by the PIO and unsatisfactory order was given by the FAA.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. J.D. Kataria;
Respondent: Dr. A. K. Rawat, PIO & DHO;
The PIO has provided most of the information but for query-05 the Appellant wants to inspect the Food Hygiene Raid Register from 01/01/2009 to till date on 23 August 2011 from 11.00AM onwards.
The PIO is directed to facilitate an inspection of the relevant records by the Appellant on 23 August 2011 from 11.00AM onwards at the office of the PIO. In case there are any records or file which the appellant believes should exist, which are not shown to him, he will give this in writing to the PIO at the time of inspection and the PIO will either give the files/records or give it in writing that such files/records do not exist.
Decision:
The Appeal is allowed.
The PIO is directed to facilitate an inspection of the relevant records by the Appellant on 23 August 2011 from 11.00AM onwards. The PIO will give attested photocopies of records which the Appellant wants free of cost upto 50 pages.
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 11 August 2011 (In any correspondence on this decision, mention the complete decision number. (JS))