Central Information Commission
Mr. Tejpal Sahu And Others vs Ministry Of Heavy Industry And Public ... on 18 November, 2013
Central Information Commission
Room No. 305, 2nd Floor, 'B' Wing, August Kranti Bhavan,
Bhikaji Cama Place, New Delhi110066
Web: www.cic.gov.in Tel No: 26167931
Case No. CIC/SS/A/2013/000687
Dated: 18.11.2013
Name of Appellant : Shri Tejpal Sahu & others
Name of Respondent : South Eastern Coalfields Ltd.
Date of Hearing : 12.11.2013
ORDER
Shri Tejpal Sahu & others, hereinafter called the appellant, has filed the present appeal dated 29.1.2013 before the Commission against the respondent South Eastern Coalfields Ltd. (SECL), Bilaspur for not providing satisfactory information in response to his RTI-application dated 25.11.2011. The appellant was present whereas the respondent were represented by Shri R. Ulaganathan, GM (IE), Shri S.P. Singh Bhati, DGM(M) and Shri A.K. Pandey, Sr. Manager (F).
2. The appellant through his RTI application dated 25.11.2011 sought information on six queries regarding basic pay fixation, pay protection etc. The CPIO vide letter No., 3163 dated 15.12.2011 requested the appellant to deposit fee for 15 pages of information. Thereafter, the CPIO after getting the requisite fees, vide letter No., 3620 dated 16.1.2012 provided fifteen pages of information.
3. However, not satisfied with the reply of the CPIO, the appellant filed appeal on 6.2.2012 before the FAA. The FAA vide order No. 1925 dated 17.3.2012 directed the CPIO to provide information on Point No. 1, 3 and 4 to the appellant. In compliance with the FAA's directions, the CPIO vide letter No. 277 2 Case No. CIC/SS/A/2013/000687 dated 21.4.2012 provided information on Point No. 1, 3 and 4 of the RTI application to the appellant.
4. During the hearing the appellant states that, he along with five candidates were selected/promoted/upgraded as monthly rated employees from time rated employees. Prior to 1.1.2008 they were being paid their salaries according to the provisions of Company norms from the date of their selection till January 2011. But without any office orders, the basic pay of all of the candidates was reduced. Till January 2011 they were getting pay of Rs. 14481 and from February, 2011 onwards their salary has been reduced to Rs. 11740. He seeks to know the reasons for reduction of salary after upgradation of his post along with that of other candidates. It is surprising to note that after upgradation of the post of the appellant along with that of others from time rated to monthly rated employee, how their salary has been reduced, without giving any pay protection.
5. Having considered the submissions of the parties, the Commission hereby directs the CPIO to provide to the appellant (i) pay fixation order in this regard, if any; (ii) provide copy of rules under which their pay has been fixed after upgradation of the post; and (iii) the basis on which their pay has been reduced. The CPIO will comply with the directions of the Commission within two weeks of receipt of this order.
(Sushma Singh) Information Commissioner Authenticated true copy:
(K.K. Sharma) OSD & Deputy Registrar 3 Case No. CIC/SS/A/2013/000687 Address of the parties:
Shri Rejpal Sahu, Chhal Sub Area, Raigarh Area, P.O. Chhal, District Raigarh-496664 (CG) The DGM (Mining)/CPIO, South Eastern Coalfields Ltd., Raigarh Region, Raigarh (CG) The General Manager (CCO)/FAA, South Eastern Coalfields Ltd., Old Administrative Building, Seepat Road, Bilaspur-495006 (CG)