Central Information Commission
Dr.R P Parasher vs Mcd, Gnct Delhi on 4 August, 2011
CENTRAL INFORMATION COMMISSION
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Decision No. CIC /SG/A/2011/001589/13853
Appeal No. CIC /SG/A/2011/001589
Relevant Facts emerging from the Appeal
Appellant : Dr. R. P. Parasher,
C-107, Yadav Nagar,
Samaypur, Delhi-110042
Respondent (1) : Mr. M. K. Bhardwaj
PIO & Administrative Officer(III) Central Establishment Branch, Municipal Corporation of Delhi, 22nd Floor, Civic Center, Minto Road, New Delhi (2) Ms. Manju Verma PIO & AO (Health) Municipal Corporation of Delhi, Health Department, 19th Floor, Civic Center, Minto Road, New Delhi RTI application filed on : 22/11/2010 PIO replied : 28/12/2010 First appeal filed on : 27/01/2011 First Appellate Authority order : 21/02/2011 Second Appeal received on : 13/06/2011 S.No Information Sought PIO's Reply
1. Sanctioned Posts of Vaid/ Ayurvedic vaid/MO(Ayurveda) Question pertains to the Health right from the beginning of each Recruitment Year from 1984 Department. to 1990.
2. No. of vacancies for each Recruitment year from 1984 to As above.
1990,with specific mention to vacancies earmarked to
(a) Direct Recruitment and By promotion
(b) General Category and Reserved Category (SC/ST) with year wise break up.
3. No. of vacancies filled up in each Recruitment year from 1984 From Sty. No. 65 to 91 as per to 1990 with breakup of General Category/Reserved Category. Seniority List enclosed.
The First Appellant Authority's Order:
"From the records it is evident Dy. DHA/PIO had transferred the application to AO (Health) and he gave reply in time. However, the AO (Health) is not the custodian of information sought. The Dy.DHA is directed to forward the application to Asstt. Commissioner, PIO for CED who is the actual custodian of the information. Both the PIO, CED and PIO, Health are directed to provide complete and accurate information o the Appellant"
Relevant Facts emerging during Hearing:
The following were present:
Appellant: Dr. R. P. Parasher;
Respondent (1): Mr. M. K. Bhardwaj, PIO & Administrative Officer(III), CED; Respondent (2): Ms. Manju Verma, PIO & AO (Health);
The PIO has given certain information to the Appellant but the following information needs to be sent to him:
1- Number of sanctioned post in year 1984 and increases in the sanctioned post upto 1991 year wise.
2- Number of vacancies during the period 1984 to 1991.
Decision:
The Appeal is allowed.
The PIO (health) Ms. Manju Verma is directed to provide the information on the two points as directed above to the Appellant before 25 August 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
04 August 2011 (In any correspondence on this decision, mention the complete decision number.)(GB)