Central Information Commission
Manvendra Pratap Singh vs Mcd on 17 October, 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/2024/616608
Manvendra Pratap Singh .....अपीलकता/Appellant
VERSUS
बनाम
1. PIO,
Administrative
Officer-(Engg.)-HQ.,
Municipal Corporation of
Delhi, Engineering Department-(HQ),
19th Floor, Dr. S.P.M. Civic Centre, J.L.
Nehru Marg, New Delhi-110002.
2. Public Information Officer
under RTI Assistant Commissioner
Shah South, Municipal Corporation of
Delhi, Shahadara South Zone,
Zonal Office Building, 419,
Udyog Sadan, Patparganj Ind. Area,
Delhi-110092 ..... ितवादीगण /Respondent
Date of Hearing : 14.10.2025
Date of Decision : 16.10.2025
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 08.01.2024
CPIO replied on : Not on record
First appeal filed on : 10.02.2024
First Appellate Authority's order : 06.03.2024
2nd Appeal/Complaint dated : 20.04.2024
Page 1 of 5
Information sought:
1. The Appellant filed an RTI application dated 08.01.2024 (online) seeking the following information:
"1. Provide number of applications for road cutting were received according to the concerned departments in two years from December 2022 to January 2024 under Ward No. 202, Shakarpur Ward.
2. Provide the number of applications approved department-wise during the abovesaid period.
3. Provide the Complete details of the accepted applications (including applicants name, applicants address, email and telephone numbers).
4. Provide complete details of road cutting such as length, width, depth and certified copy of the sketch.
5 Provide certified copy of work orders issued along with road cutting details.
5. Provide a certified copy of the amount deposited in the corporation for road cutting and a copy of the approved application and its purpose.
6 Amount of penalty imposed and recovered from contractors/agencies for indifferent works, shoddy works or short execution of works in respect of each work order issued/awarded contract for road cutting in the above period.
7 Please tell me the name, designation, office address and telephone numbers of the officers and supervisors responsible for the execution, monitoring and supervision of the maintenance work of the above road."
2. Not having received any response from the CPIO, the Appellant filed a First Appeal dated 10.02.2024. The FAA vide its order dated 06.03.2024, held as under:
"Sh. Manvendra Pratap Singh, R/o G 1, Main Market, Shakarpur, Delhi- 110092.
The appellant under Right to information had sought certain information. On receipt of RTI's the PIO/Engg, has provided the information to the appellant, the appellant not being satisfied with the Page 2 of 5 information provided by the PIO has preferred first appeal before the First Appellate Authority Engg. (HQ).
A hearing of the appeals was fixed on 29.02.2024 at 03:00 PM. The appellant was present during the hearing, and it is informed to the appellant that his RTI application pertains to Shahdara South Zone, and the same has been transferred to the PIO AC Shahdara South Zone for further necessary action. The appellant is satisfied with the information provided to him and he has no further grievances. Hence the appeal is disposed off accordingly."
3. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Absent Respondent: Absent
4. Proof of having served a copy of Second Appeal on Respondent while filing the same in CIC on 20.04.2024 is not available on record. The Respondent confirmed non-service.
5. Both the parties remained absent despite notice.
Decision:
6. The Commission after adverting to the facts and circumstances of the case and perusal of the records, noted that despite the transfer of the RTI application by the FAA to the PIO, Shahdara South Zone, no reply was furnished to the Appellant as mandated under the RTI Act. Further, the PIO concerned (both the then and present incumbents) have failed to appear before the Commission to explain the reasons for such non-compliance. The conduct of the concerned PIO indicates gross negligence in the discharge of statutory duties under the RTI Act. The Commission, therefore, deems it fit to initiate action under Section 20(1) of the RTI Act.
7. Accordingly, the then PIO and the present PIO, Shahdara South Zone, are directed to show cause in writing within four weeks from the date of receipt of this order as to why maximum penalty under Section 20(1) of the RTI Act should not be imposed upon each of them for failure to provide information Page 3 of 5 within the stipulated time and for non-appearance before the Commission despite notice. The present PIO, Shahdara South Zone, shall also serve a copy of this order to the then PIO and ensure that both furnish their individual written explanations to the Commission within the prescribed time.
8. Further the Respondent PIO, Shahdara South Zone, is directed to provide the information to the Appellant as per the provisions of the RTI Act, within three weeks from the date of receipt of this order. If the information pertains to other department/office, he/she is free to invoke section 5 (4) of the RTI Act.
9. The FAA to ensure compliance of this order.
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 Copy To:
FAA under RTI, Addl. Dy. Commissioner, Municipal Corporation of Delhi, Engineering Department-(HQ), 19th Floor, Dr. S.P.M. Civic Centre, J L Nehru Marg, New Delhi-110002.Page 4 of 5
FAA under RTI Dy. Commissioner Shah South, Municipal Corporation of Delhi, Shahadara South Zone, Zonal Office Building, 419, Udyog Sadan, Patparganj Ind. Area, Delhi-110092 Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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