Central Information Commission
Mr.Arvind Kumar Sharma vs Government Of Nct Of Delhi on 27 July, 2012
In the Central Information Commission
at
New Delhi
File No. CIC/AD/A/2012/001410
Date of Hearing : July 27, 2012
Date of Decision : July 27, 2012
Parties:
Appellant
Shri Arvind Kumar Sharma,
Fitter, WB118,
Shakarpur,
Delhi110092
The Appellant was present.
Respondents
The PIO,
Delhi Transport Corporation,
GNCT of Delhi,
Delhi110009
Represented by: Ms. Renu Popli
Shri Balesh Raj, Dy. Manager
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No. CIC/AD/A/2012/001410
.
Background
1 The RTI application was filed by the Appellant with the PIO, DTC seeking copy of the order which states that disability allowance should not be paid to disabled employees as per Sixth Pay Commission's recommendations and also the orders based on which the officers in DTC are being paid Transport Allowance/ Conveyance Allowance . The PIO replied on 1912012 asking the Applicant to pay Rs. 6/ for three pages of information and also informing the Applicant as per the Sixth Pay Commission's recommendations the employees are not being paid either Traveling Allowance or Disability Allowance and that some of them are being provided with cars to commute to office and back. He also enclosed a copy of the order. The Applicant thereafter, filed his first appeal which was disposed off by the Appellate Authority on 14..2.2012 holding that complete information has been supplied to the Appellant. The Appellant filed a second appeal before the Commission requesting for the information once again.
Decision
2. The Appellant stated during the hearing that he is not satisfied with the order/ circular provided to him by the Respondent in response to his Point No. 1. It is evident to the Commission from the circular issued by the Ministry of Finance dated 2982008 which the Respondent produced during the hearing that conveyance/transport allowance as per 6th PC recommendations will be provided subject to certain conditions, for the disable employees. According to the Respondent, this order however could not be implemented till date since approval for the same has not yet been received from State Government and also because of a number of court cases which are sub judice.
3. The Commission, therefore, holds that available information has been provided to the Appellant and that the grievance which the Appellant has expressed about not being paid as per Sixth Pay Commission's recommendations, falls outside the ambit of the Commission.
4. The Appellant nevertheless, may be provided with a copy of the said circular issued by the Ministry of Finance by 30 August, 2012.
5. The appeal is disposed off with the above direction.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Shri Arvind Kumar Sharma, Fitter, WB118, Shakarpur, Delhi110092
2. The PIO, Delhi Transport Corporation, GNCT of Delhi, Delhi110009
3. Officer incharge, NIC