Central Information Commission
Siddharth Dev vs Wireless Monitoring Organisation on 23 July, 2025
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/WRLMO/A/2024/624992
Shri Siddharth Dev ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, Wireless Monitoring Organisation, ...प्रनतवािीगण/Respondent
Ministry of Communications
Date of Hearing : 10.07.2025
Date of Decision : 21.07.2025
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 21.03.2024
PIO replied on : 19.04.2024
First Appeal filed on : 19.04.2024
First Appellate Order on : 30.05.2024
2 Appeal/complaint received on
nd : 13.06.2024
Information soughtand background of the case:
The Appellant filed an RTI application dated 21.03.2024 seeking information on the following points:-
"Please find the questions of RTI attached along with in PDF File. It is to state that RTI applicant is the same person who is an applicant in the G.A. No. 3048/2023 and the information sought is directly related to him The attached document contained the following queries:
" With respect to the speaking order dated 14.03.2024 i.r.o. O.A. No. 3048/ 2023 please provide the following information,
1. In point no. 6 of Speaking Order, it has been stated that Department of Telecommunications has issued Order No. B-12014/2/91-Admn.I dated 25.03.1992, in the said order at point no. ii there is a clear mention of 12 days casual leaves, hence you are requested to provide the following 1.1 As per Letter No. A-11015/1/2014-Admn.9 (pt.) dated 13.08.2014 Minutes of Meeting it has been sated that organization should follow present guidelines of said DoT order dated 15.03.1992 and status quo should be maintained.
Hence please state how many days casual leaves in a year are granted to JWO performing monitoring duties Page 1 of 3 1.2 In case the casual leaves granted to JWOs performing monitoring duties are same to JWOs performing admin/general duties, please provide the copy of the approval from competent authority for the same to not grant 12 days casual leaves in a year for JWOs performing monitoring duties etc."
The CPIO, WMO, Hqrs. sent an online response dated 19.04.2024 and replied as under:-
"Reply: It is to inform that as per available records with this CPIO i.r.o points mentioned in RTI Application, the information/reply readily available with the CPIO is being provided and uploaded on the portal"
The CPIO/Sr. Dy. Director(Admin) further informed vide letter dated 19.04.2024 as under:
"Further, the points (1,2,4,5,6,7,8,9,11,12,13,14) for the which the information is not readily available or not maintained by this CPIO, are being transferred to other CPIO with the request to provide information, if available with them"
A copy of OM dated 04.09.2019 regarding implementation of the recommendation of 7th CPC on Over Time Allowance for Junior Wireless Officer, WTO and MTS is attached with the reply. Another communication dated 26.04.2024 has also been sent by the Sr. Dy. Director (Mon)/CPIO stating that the RTI text is interrogatory in nature. The Respondent further stated in the reply that as such, no information related to the Appellant is available with the CPIO.
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 19.04.2024. The FAA, Director (WMO) vide order dated 30.05.2024 replied as under:-
"The undersigned has gone through the facts in reference to RTI appeal dated 06.05.2024 of Shri Siddharth Dev and noted that concerned CPIO has replied to the said points of the RTI application no. WMOHQ/R/T/24/00002 dated 21.03.2024 with whatever information available with him, as per RTI Act, 2005. The reply provided by CPIO is in order. The Appeal dated 06.05.2024 stands disposed off accordingly."
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
An undated unsigned submission stating certain key points has been found in the file, wherein the Appellant has referred to a decision of the Commission in case no. - CIC/CCITJ/A/2017/142295-BJ. The said submission is duly taken on record.
Hearing was scheduled after giving prior notice to both the parties.
Appellant: Present with Shri Somnath Bhattacharya - Advocate Respondent: Shri Ajay Singhal and Shri T Srinivas - Sr. Dy. Directors were present during hearing.Page 2 of 3
The Appellant and his representative stated that the information furnished by the Respondent was not satisfactory and requested that the Respondent may be directed to provide information sought by him. He concluded the arguments stating that information related to working hours and leave have not been provided by the WMO (Hq.). Such information is directly concerned with rights of the employees and therefore should be provided. He has submitted instances wherein such Information has been made public/provided my other ministry/departments. The Respondent reiterated from the PIO's replies stating that information available on record had been duly furnished to the Appellant, who is an employee of the Respondent public authority and well aware of the leave related policies as part of his service rules and regulations. The terms and conditions of service of public servants are in any case available in public domain, usually the website of the concerned public authority, so access to such information would not necessitate filing of RTI application.
Decision:
Upon perusal of records of the case and after hearing submissions averments of both parties, it is evident that appropriate reply based on records available with the public authority had been duly sent by the PIO, in terms of the provisions of the RTI Act. As a matter of fact, information related to hours of service, leave related rules and other information related to rights of employees of public authorities is widely available in public domain.
The decision cited by the Appellant in CIC/CCITJ/A/2017/142295-BJ pertained to casual labourers and their service rules and conditions. The Appellant on the other hand has sought information pertaining to Government employees i.e. Public servants, whose service conditions, leaves etc. are clearly laid down and governed by the CCS Rules etc. Thus decision cited by the Appellant is not relevant to the facts of the case at hand.
Since appropriate information based on available records has been duly furnished by the Respondent and the Appellant has been unable to point out which specific information has not been adequately provided to him, the Commission finds no reason for further intervention is warranted 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 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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