Central Information Commission
Bhupesh Kumar vs Ministry Of Minority Affairs on 12 February, 2024
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीयसूचनाआयोग
Central Information Commission
बाबागंगनाथमागग, मुननरका
Baba Gangnath Marg, Munirka
नईदिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/MOMAF/A/2022/656303
Shri Bhupesh Kumar ... अपीलकताग/Appellant
VERSUS/बनाम
Ministry of Minority Affairs ...प्रनतवािीगण /Respondent
Date of Hearing : 12.02.2024
Date of Decision : 12.02.2024
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 29.07.2022
PIO replied on : 29.08.2022
First Appeal filed on : 29.08.2022
First Appellate Order on : 19.10.2022
2 Appeal/complaint received on
nd : 20.10.2022
Information soughtand background of the case:
The Appellant filed an RTI application dated 29.07.2022 seeking information on the following points:-
"I was ex Data Entry Operator (Contractual/Outsource basis) in the Ministry of Minority Affairs, 11th Floor, CGO Complex, Lodhi Road, New Delhi- 110003. I was removed from this Ministry on 3-3-2021 due to treatment of Gall Bladder Stone my wife Sonika. In the month of March, 2020, I had received my salary 9,584-/ Rs. Whereas my actual salary was 17,924/- In the month of March, 2020 Biometric Attendance System was closed on 6-3-2020 on the direction of DoPT. (Copy enclosed herewith an attachment). Then 24-3-2020 declared completely Lockdown due to Covid-19 in all India. I had taken only 1 leave on 5-3-2020 in the month of March, 2020. Kindly, provide the following information. (1) Please provide Attendance Sheet of March, 2020 all outsource Data Entry Operator/Steno (Contractual basis) those who deployed on Contractual basis in this Ministry. (2). When will be released my due amount of salary into my bank account."
The CPIO vide letter dated 29.08.2022 replied as under:-
" The records as sought vide Point No.1 is not available with the undersigned. With regard to point No. 2, you may contact M/s Trio Intelligence and Security Pvt. Ltd. as the salary is provided by the Service Providing Agency."Page 1 of 2
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 29.08.2022. FAA vide order dated 19.10.2022 upheld the reply of CPIO.
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
Hearing was scheduled after giving prior notice to both the parties.
Appellant: Not present Respondent: Shri Dhiraj Kumar- US was present during the hearing.
Appellant sent an email communication on the date of hearing stating that he was unable to attend hearing on account of health issues. Respondent present during hearing stated that the Appellant's queries were duly responded with information available with the public authority in terms of provisions of the RTI Act.
Decision:
Perusal of records of the case reveals that information available on record with the public authority, as defined under Section 2(f) of the RTI Act has already been furnished. The Appellant has chosen not to buttress his case. Under the circumstances, no further intervention is deemed necessary in this case, under the RTI Act.
The appeal is disposed off accordingly.
Heeralal Samariya(हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 2 of 2