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Central Information Commission

Mr.R Maheshwar vs Bharat Heavy Plate And Vessels Ltd. on 7 November, 2013

               Central Information Commission
    Room No.305, 2nd Floor, August Kranti Bhawan,
        Bhikaji Cama Place, New Delhi - 110 066
       Website: www.cic.gov.in  Tel No:26167931



                                                        Case No: CIC/SS/C/2013/000193
                                                                    CIC/SS/A/2013/001188
                                                                         7 November, 2013


The   Appellant   has   filed   the   present   a   Complaint   &   Appeal   in   case   no:  
CIC/SS/C/20013/000193 and in case no: CIC/SS/A/2013/001188 respectively, both shall  
be disposed of accordingly by this order.



Name of the Appellant                      :       Shri R. Maheshwar, Medak

Name of Respondents                        :       Bharat Heavy Plate and Vessels
                                                   Ltd.

Date of Hearing                            :       27.08.2013




                                            ORDER

Shri   R.   Maheshwar   hereinafter   called   the   Complainant   has   filed   a   identical  Complaint   and   Appeal   on   18.02.2013   and   3.04.2013   respectively   before   the  Commission in respect of same RTI application dated 12.01.2013 (i.e. on same  subject matter) against the respondent namely Bharat Heavy Plate and Vessels  Ltd.   The   Complainant   was   in­person   present   in   the   hearing   whereas   from   the  Respondent   side   CPIO­Shri   Suba   Rao   was   present   in   the   hearing   conducted  through video conferencing.

2. The Appellant through the RTI application dated 12.01.2013 sought information  on   following   2   points:  (1)   Furnish   my   Salary   Particulars   from   10.06.1972   to   17.06.1972 for badge number 2166, designation welder, department WM; (2) copy   of Service Certificate.

3. Failing to get a response within the stipulated period of 30 days the Complainant  filed his Complaint petition dated 18.02.2013 before the Commission. Thereafter,  the   CPIO   vide   letter   no:   BHPV/RTI­PIOP/2013   dated   23.02.2013  replied   to  the  appellant as follows:  "....We wish to inform that the information sought by you is   not available in our records. As the information by you is more than 40 years old, it   took a long time to ascertain whether the information sought by you is available or   not, hence the delay in replying to you letter."

4. The Complainant has not filed any First Appeal before the FAA and instead filed  an Appeal dated 3.04.2013 before the Commission on the ground that the CPIO  has failed to provide the desired information.

5. During hearing before the Commission, the CPIO submits that as per records  available   with   them,   the   Complainant   joined   the   Respondent   Organization   on  10.06.1972   and   was   relieved   on   14.06.1972   on   submission   of   resignation   from  service. CPIO further submits that they have no records available with them in  respect of payment of salary to the Complainant for 5 days and there is also no  record available of a service Certificate having been issued to the Appellant for his  5 days of service because the records are more than 40 years old. On the other  hand, Complainant submits that he served the Respondent organization for 5 days  for which he has not received salary and he wants his salary for those 5 days.

6. Commission observes that the Complainant through his RTI application sought  information in respect of Salary Particulars from 10.06.1972 to 17.06.1972 and a  copy of his Salary certificate. The contention of the CPIO is that they have no  records available with them in respect of payment of salary to the Complainant  because the records are more than 40 years old. 

7. Commission also observes that the matter of the Complainant is in the nature of  a grievance regarding non­payment of salary which cannot be dealt with under the  RTI Act, 2005. The Commission finds no reason to interfere with the reply of the  CPIO.

8. On the question of delay, the Commission finds that that the RTI application  dated 21.01.2013 was replied to by the CPIO vide letter dated 23.02.2013 i.e. a  delay of about 10 days has been caused which, as explained by the CPIO as has  been caused due to search for old records. The Commission is of the view that the  delay is only for 10 days due to the reason that records sought are 40 years old. No  case therefore for initiation of the penalty proceedings is made out.

(Sushma Singh) Information Commissioner Authenticated true copy:

(D.C Singh) Deputy Secretary To:
1. Shri R. Maheshwar, H.No.2­138, Ram Mandir Marg, Patancheruvu, Medak, (A.P) - 502319
2. The Senior Manager (Law) & PIO, Bharat Heavy Plate & Vessels Ltd., P.O BHPV, Visakhapatnam - 530012
3. The General Manager & Appellate Authority, Bharat Heavy Plate & Vessels Ltd., P.O BHPV, Visakhapatnam - 530012