Central Information Commission
Praveen Singh vs Mcd on 7 January, 2026
के ीय सू चना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/MCDND/A/2024/129842
PRAVEEN SINGH .....अपीलकता/Appellant
VERSUS
बनाम
PIO,
DEMS Department, Municipal
Corporation of Delhi, Karol
Bagh Zone, Nigam Bhawan,
D.B. Gupta Road, Anand Parbat,
New Delhi - 110005 .... ितवादीगण /Respondent
Date of Hearing : 05.01.2026
Date of Decision : 06.01.2026
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 31.05.2024
CPIO replied on : 19.07.2024
First appeal filed on : 18.06.2024
First Appellate Authority's order : 07.08.2024
2nd Appeal/Complaint dated : 23.09.2024
Information sought:
1. The Appellant filed an RTI application dated 31.05.2024 (offline) seeking the following information:
"सूचना अ धकार अ ध नयम 2005 के अंतगत न न जानकार उपल ध कराने क कृपा करे । जानकार रा य भाषा मे उपल ध हो उ त जानकार म कोई खच आ द आता है तो ह ता त उसका भुगतान करने म स म है ।CIC/MCDND/A/2024/129842 Page 1 of 5
1. अ मत पु बलबीर नामक अ थाई सफाई कमचार DEMS करोल बाग जोन मे 2017 मे पुराना वाड-95, नया वाड 86 म कायरत रहा। स पूण सूचना स हत रकोड स हत जानकार उपल ध कराये ।
2. कॉलम-1 कमचार का फ ट थम नयुि त त थ आदे श त ल प स हत जानकार उपल ध कराये ।
3. कॉलम-1 कमचार का वाड-95 मे कतना कायकाल रहा पूण कायकाल स हत ववरण उपल ध कराये ।
4. कॉलम-1 मे कमचार का थानातंरण बदल कहाँ कहाँ पर क गई आदेश त ल प स हत जानकार उपल ध कराये ।
5. कॉलम-1 मे कमचार क पुराना वाड-95 मे काय थल क जानकार उपल ध कराये।
6. अ मत पु बलबीर नाम के और कतने एवीजदार सफाई कमचार करोल बाग जोन मे 2016 से 2024 तक काय कर रहे है या कायरत रहे सभी क थम नयुि त त थ आदे श कापी के साथ उपल ध कराये ।"
2. The PIO furnished a point-wise reply to the Appellant on 19.07.2024 stating as under:
" न स या 1 से 6
आवेदक से कहा जा सकाता है क वह ी अ मत पु ी बलबीर अ थाई सफाई
कमचार का पूण न न ल खत ववरण है
(1) नाम अ मत पु बलबीर
(2) BMID. NO.
(3) काय थल (बीर) े स या -स हत
माँगी और शेष सुचना यि तगत है।"
CIC/MCDND/A/2024/129842 Page 2 of 5
3. Being dissatisfied, the Appellant filed a First Appeal dated 18.06.2024. The FAA vide its order dated 07.08.2024, held as under:
"Perusal of appeal application reveals that the appellant has not received the reply till date from PIO-AC/KBZ. Hence PIO-AC/KBZ is directed to send the point wise complete/specific reply to the appellant within 10 days. The appeal is disposed of."
4. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Present in person.
Respondent: Shri Mayur Singhal, Administrative Officer/APIO, appeared in person.
5. Proof of having served a copy of Second Appeal/Complaint on Respondent while filing the same in CIC on 23.09.2024 is not available on record.
6. The Appellant inter alia submitted that he had requested the service details and records of the concerned employee, and alleged that the Respondent did not supply the information.
7. The respondent while defending their case inter alia submitted that the Appellant was categorically requested to furnish specific employee particulars such as BMID number and proper identification details. However, the Appellant did not provide the same. He stated that without correct particulars, the records could not be traced. He further submitted that even otherwise, much of the information sought pertains to personal details of an employee, which are exempt under Section 8(1)(j) of the RTI Act.
Decision:
8. The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, notes that the Appellant sought service details, posting particulars, transfer orders, and other employment-related records of one Shri Amit, son of Balbir, stated to be a CIC/MCDND/A/2024/129842 Page 3 of 5 temporary sanitation worker in DEMS, Karol Bagh Zone. The Respondent had categorically informed the Appellant that the particulars furnished in the RTI application were insufficient for identifying the employee concerned, namely Shri Amit. The Respondent had specifically requested the Appellant to provide complete details such as BMID number and proper identification particulars so that the relevant records could be traced. However, the Appellant did not supply the required information either during the RTI proceedings in the Public Authority or before the Commission.
9. The Commission further observes that in the absence of adequate employee particulars, the PIO cannot be faulted for his inability to trace or furnish the requested information. It is the responsibility of the information seeker to provide sufficient and accurate details enabling the Public Authority to identify the record. The Appellant, despite being given an opportunity, failed to discharge this responsibility.
10. Additionally, the Commission notes that several portions of the information sought relate to the personal details of a third-party employee, including service particulars, postings, transfers, and related information. Disclosure of such personal information is ordinarily barred under Section 8(1)(j) of the RTI Act. In view of the above observations, the Commission finds no merit in the Appeal and holds that no further intervention is required.
The appeal is dismissed accordingly.
Sd/-
Vinod Kumar Tiwari (िवनोद कुमार ितवारी) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) Sd/-
(S. Anantharaman) Dy. Registrar 011- 26181927 Date CIC/MCDND/A/2024/129842 Page 4 of 5 Copy To:
The FAA, O/o the Dy. Commissioner, Municipal Corporation of Delhi, Karol Bagh Zone, Nigam Bhawan, D.B. Gupta Road, Anand Parbat, New Delhi - 110005 CIC/MCDND/A/2024/129842 Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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