Central Information Commission
Dilip Kumar Parwani vs Bharat Sanchar Nigam Limited on 21 November, 2022
Author: Vanaja N Sarna
Bench: Vanaja N Sarna
क य सुचना आयोग
CENTRAL INFORMATION COMMISSION
बाबा गंगनाथ माग
Baba Gangnath Marg
मुिनरका, नई द ली - 110067
Munirka, New Delhi-110067
File no.: - CIC/BSNLD/A/2021/647248
In the matter of
Dilip Kumar Parwani
... Appellant
VS
Central Public Information Officer
Bharat Sanchar Nigam Limited
O/o CGMT UP (East), Telecom Circle,
Hazratganj, Lucknow - 226 001, Uttar Pradesh
...Respondent
RTI application filed on : 08/05/2021 CPIO replied on : 27/07/2021 First appeal filed on : 18/06/2021 First Appellate Authority order : 09/09/2021 Second Appeal Filed on : 06/10/2021 Date of Hearing : 21/11/2022 Date of Decision : 21/11/2022 The following were present: Appellant: Not present
Respondent: Yaduvendra Singh, DGM (Admin) and CPIO's representative, present over VC Information Sought:
The appellant retired under BSNL VRS-2019 as SDE (Civil) from the office of the Chief Engg. (Civil) Lucknow. He sought the following information:
1. Whether all the medical claims in respect of the appellant have been settled?
2. If yes, then provide the details of the bills settled in the last payment of Rs. 40,678 made on 12th April 2021.
3. Details of deductions made, if any.1
Grounds for filing Second Appeal:
The CPIO did not provide the desired information. Submissions made by Appellant and Respondent during Hearing:
The appellant in his second appeal submitted that his claims like medical bills and children education allowance have still not been settled even after 1.5 years. He also submitted that the CPIO had provided a delayed reply. Moreover, he had submitted bills for Rs. 8,080/- (2690+5390) but in the appeal it has been mentioned that bills for Rs.5,618 are pending, but details of deductions have still not been provided.
He further desired that suitable disciplinary action, including penalty as per RTI Act 2005, should be imposed on the officers, for delay in supply of information and that too incomplete information, which tantamounts to dereliction of duties and virtually speaking it is murder of the spirit of the RTI Act 2005. The CPIO vide written submissions dated 11.11.2022 submitted that the grievance of the appellant regarding the payment of Rs 5618/- has also been processed from the concerned section of the office. He also submitted that how soon the case will be cleared depends on the availability of funds and as the same is a small amount, it may be cleared within a month. Observations:
Based on a perusal of the record, it was noted that the CPIO vide letter dated 27.07.2021 replied to the appellant and enclosed a reply of the custodian dated 19.07.2021. It was informed by the custodian that Rs 40,678/- was credited in the appellant's account on 12.04.2021 and the same was the final payment except Rs 5618/- which was submitted by the appellant after VRS-
2019.
The appellant was not present to explain which point of the RTI application he is contesting. Moreover, the Commission could not find any flaw in the reply given.
Decision:
In view of the above observations, there is no further action required in this case.
The appeal is disposed of accordingly.
Vanaja N. Sarna (वनजा एन. सरना) Information Commissioner (सूचना आयु ) 2 Authenticated true copy (अिभ मा णत स या पत ित) A.K. Assija (ऐ.के. असीजा) Dy. Registrar (उप-पंजीयक) 011- 26182594 / दनांक / Date 3