Central Information Commission
Mrsatyavir Kumar vs Ministry Of Health & Family Welfare on 29 July, 2016
CENTRAL INFORMATION COMMISSION
August Kranti Bhawan, Bhikaji Cama Place,
New Delhi110066
F. No.CIC/YA/A/2015/001955
Date of Hearing : 14.06.2016
Date of Decision : 29.07.2016
Appellant/Complainant : Shri S K Kaushik
Delhi
Respondent : CPIO,
All India Institute of Medical Sciences
Delhi
Through:
Shri K.K. Girdhari, CPIO Recruitment Cell
Shri Sanjay Kr. Singh
Information Commissioner : Shri Yashovardhan Azad
Relevant facts emerging from appeal:
RTI application filed on : 09.04.2015
PIO replied on : 21.05.2015
First Appeal filed on : 26.05.2015
First Appellate Order on : Date not mentioned
2nd Appeal/complaint received on : 21.07.2015
Information soughtand background of the case:
Vide RTI application dated 09.04.2015; the appellant sought multifaceted information under 8 points regarding the issue of his absorption as General Manager, Cafeteria AIIMS & claim of parity in designation/pay with similarly situated persons at ISRO. The CPIO furnished point wise information on 21.05.2015. Dissatisfied with the reply of CPIO, the appellant preferred first appeal whereupon the FAA upheld the reply of CPIO. Feeling aggrieved, the appellant approached the Commission.
Relevant facts emerging during hearing:
Both parties are present and heard. The appellant states to aggrieved inasmuch as his claim seeking parity with similarly situated official at ISRO did not find favour with the Standing Finance Committee (SFC). He alleges that his case was not properly presented before the SFC. He states to have approached Central Administrative Tribunal (PB) in the aforesaid context. In this factual backdrop, the appellant sought information regarding his recruitment, extant DoPT guidelines applicable to him & action taken by respondent thereof. He states that irrelevant replies were furnished by the CPIO without any supporting documents. On the other hand, the CPIO claims to have furnished information as available on record.
Decision:
After hearing parties and perusal of record, the Commission's point wise observations are as follows. Whereas in query no. 1, the appellant had sought copy of gazette notification of recruitment rules for the post of General Manager, AIIMS Café citing precisely the O.M.; the same was not furnished to him. Similarly, no supporting document was furnished on point no. 2&3. Whereas the appellant sought action taken report on implementation of extant DoPT guidelines regarding departmental canteen employees at AIIMS in point no. 5, the same was not furnished to him. Similarly, the order of SFC of AIIMS regarding grant of pay scale to the appellant was also not furnished against point no. 6.
Accordingly, the CPIO is directed to furnish all supporting documents on points no. 13 and 6. He is further directed to furnish status of implementation of DoPT guidelines mentioned under point no. 5 of the RTI application, as concerning departmental café employees at AIIMS, New Delhi.
The order shall be complied within 3 weeks of receipt.
The appeal is allowed accordingly.
(Yashovardhan Azad) Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(R.P.Grover) Designated Officer Copy to: Central Public Information Officer under RTI First Appellate Authority under RTI Senior Administrative Officer, Chief Administrative Officer (Actg.), All India Institute of Medical Sciences, All India Institute of Medical Sciences, Recruitment Cell, Ansari Nagar, Ansari Nagar, New Delhi110029. New Delhi110029.
Shri Satyavir Kumar Kaushik WZ278, Street No.9, Sadh Nagar, Palam Colony, New Delhi110045.