Central Information Commission
Mr. Rajendra Gupta vs Ms. Renu Popli Public Information ... on 13 June, 2011
CENTRAL INFORMATION COMMISSION
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Decision No. CIC/SG/A/2011/0000953/12844
Appeal No. CIC/SG/A/2010/000953
Relevant Facts emerging from the Appeal
Appellant : Mr. Rajendra Gupta
H. No. 704, G.T. Road,
Shahadara,
Delhi - 110032.
Respondent : Ms. Renu Popli
Public Information Officer & Sr. Manager (P&SO) Delhi Transport Corporation BBM Complex, CWS-I, Delhi RTI application filed on : 30/06/2010 PIO Reply : 26/07/2010 PIO's Reply After FAA order : 03/03/2011 First appeal filed on : 31/12/2011 First Appellate Authority order : 24/02/2011 Second Appeal received on : 07/04/2011 Q.N Information sought by the appellant Reply of the PIO after FAA order o
3. What laws and bye-laws are there for the direct DTC Management Board through its decision no.
admission of the conductors in DTC 44/2010 dated 22.04.2010 passed the order as per which conductors were to be admitted for 89 days on contractual basis
5. What measures were taken to ensure that there is no Orders and directions were issued to the Regional irregularity, biasness and corruption in the direct Managers for the proper arrangements and the details admission of the conductors of proper management can be taken from the regional offices.
8. How many positions are left for the admission of Present buses 6120, Needed - 15300, Regular the conductors in DTC. Give full information of the Conductors - 9383, Vacancies - 5937 selection process The conductors have been taken on contractual basis
9. Though which newspaper or any other medium No such information is available with the personnel applications were asked from the candidates in deptt. connection to the direct admission of conductors in DTC
10. What works were done for ensuring transparency, No such information is available with the personnel fairness and honesty in the admission process deptt.
11. How many positions to the admission of conductors Even though there is no provision for reservation in in DTC are reserved and for which special filling of vacancies as per contractual basis still SC, caste/tribes ST and OBC candidates have been admitted with satisfactory numbers
12. Which panel of competent authorities/officers have Chief General Manger / Chairman selected committee the authority of selection/rejection of the candidates includes Deputy Chief General Manager, Senior in the admission process. Which competent Manager and Deputy Manager officers authority/minister has selected this panel of officers , when and on what qualification basis were they selected?
Ground of the First Appeal:
No information provided within the prescribed time. Order of the FAA:
Manager (PLD) is directed to send specific reply to all the questions therein within seven days of the receipt of the order. PIO should also send photocopy of the post office receipt of dispatch of the reply within seven days of receipt of this order.
Ground of the Second Appeal:
The information provided to query no. 3,5,8,9,10,11,12 is unsatisfactory and incomplete Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Rajendra Gupta;
Respondent: Ms. Renu Popli, Public Information Officer & Sr. Manager (P&SO);
The PIO has given certain information but is now directed to provide the following information to the Appellant:
1- Query-3: Copy of the Board Resolution for employing contractual conductors for 89 days. 2- Query-5: Specific information to be provided. If there are no such measures this will be stated.
3- Query-8: The process of selection of contractual conductors will be provided. 4- Query-9: Specific information to be provided. 5- Query-11: If percentage of SC and OBC selected candidates is available this will be provided.
Decision:
The Appeal is allowed.
The PIO is directed to provide the information as details above to the Appellant before 30 June 2011.
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
13 June 2011 (In any correspondence on this decision, mention the complete decision number.)