Central Information Commission
Vaibhav Kumar vs Central Coalfield Limited on 12 February, 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/CCFLT/A/2023/655823
Shri Vaibhav Kumar ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, ...प्रनतवािीगण /Respondent
Central Coalfield Limited
Date of Hearing : 10.02.2025
Date of Decision : 10.02.2025
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 05.09.2023
PIO replied on : 28.09.2023
First Appeal filed on : 20.10.2023
First Appellate Order on : 04.12.2023
2 Appeal/complaint received on
nd : Nil
Information soughtand background of the case:
The Appellant filed an RTI application dated 05.09.2023 seeking information on following points:-
Q1. Provide the current status of my HRA application dated 22.12.2022 submitted via Eoffice Receipt No. 1132806, including any actions taken, or decisions made regarding the grant of HRA.
provide all relevant documents created in this regard. Q2. Details of any communication, correspondence, or recommendations made by officials of administration deptt. to competent authority regarding my HRA application. Q3. Clarification on whether the HRA application has been approved or rejected, along with the specific reasons for such a decision. provide all documents vide which HRA request was forwarded to competent authority.
Q4. If the HRA application has been rejected, please provide the relevant rule, office order, or policy citation based on which the request was denied.
Q5. If HRA is granted, please specify whether interest will be provided for the delay period.
Q6. Provide all documents, e-office files which were prepared based on my HRA request vide which competent approval was sought.
Q7. Provide all documents vide which competent authority denied my HRA request. Provide all documents on the basis of which my request was denied.
Page 1 Q8. Also provide the designation of competent authority who can take decision to grant or deny HRA. Provide the document delegating/conferring this power to competent authority. Q9. Provide a list of all management trainees who joined CCL between 01.08.2021 and 31.12.2021 and were posted at CCL HQ, Dharbhanga House Ranchi, who have been granted HRA. Also give date of disbursement of HRA along with their date of application and date of obtaining competent approval and designation of competent authority that granted HRA.
Q10.Provide copy of official policies, circulars, SOP/communications issued by the CCL regarding the procedure to be adopted by administration deptt. for processing of HRA application Q11. If an application for HRA is submitted to the company, what is the time in which company has to intimate the applicant, if the request has been accepted or denied. Also provide relevant rules/office order in which the above time/duration is mentioned."
The CPIO, Central Coalfield Limited vide letter dated 28.09.2023 replied as under:-
"क्रम संख्या 1 के आलोक में, आपको मेल द्वारा सूचित चकया गया था चक आपको आवास भत्ता दे य नह ं होगा, प्रचत संलग्न है ।
क्रम संख्या 2 के आलोक में, महाप्रबंधक (प्रशासन) के चनदे शानुसार आपको सूचित चकया गया था।
क्रम संख्या 3 के आलोक में, आपको मेल द्वारा सूचित चकया गया था चक आपको आवास भत्ता दे य नह ं होगा, प्रचत संलग्न है ।
क्रम संख्या 4 के आलोक में, स आईएल क साइट पर CIL HRA Rule 2010 का संदभभ चलया जा सकता है ।
क्रम संख्या 5 के आलोक में, आपको आवास भत्ता दे य नह ं होगा। क्रम संख्या 6 के आलोक में, कंपन के चनयमानुसार आपको आवास भत्ता दे य नह ं होगा। ।
क्रम संख्या 7 के आलोक में, आपको मेल द्वारा सूचित चकया गया था चक आपको आवास भत्ता दे य नह ं होगा, प्रचत संलग्न है ।
क्रम संख्या 8 के आलोक में, स आईएल क साइट पर CIL HRA Rule 2010 का संदभभ चलया जा सकता है ।
क्रम संख्या 9 के आलोक में, यह सूिना चनज जानकार से संबन्धित है और RTI ACT 2005 क धारा 8(1)-) के तहत उपलब्ध नह ं कराया जा सकता है । क्रम संख्या 10 के आलोक में, स आईएल क साइट पर CIL HRA Rule 2010 का संदभभचलया जा सकता है ।
क्रम संख्या 11 के आलोक में, यह सूिना readily उपलब्ध नह ं है ।"
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 20.10.2023. The FAA vide order dated 04.12.2023 stated as under:-
"प्रथम अप ल य प्राचधकार ने प्रस्तुत करण को सुनने और अचभलेख का अवलोकन करने के बाद पाया चक अप लकताभ सेंटरल कोलफ ल्ड् स चलचमटे ड का एक पूवभ कमभिार है और उसने अपने मकान चकराया भत्ता (एि.आर.ए.) आवेदन चदनां क Page 2 22/12/2022 के संदभभ में आरट आई आवेदन दायर चकया है । ड म्ड प आईओ ने प्रस्तुत चकया चक, प्रथम दृष्टया में आरट आई आवेदन HRA का भुगतान न होने का चशकायत जैसा लगता है । जो चशकायत/grievance के श्रेण में आता है । हालााँ चक, प्रशासन चवभाग द्वारा पत्र संदभभसंख्या- स स एल/प्रशासन/सूिना का अचधकार/2023/17 चदनां क 21/09/2023 के माध्यम से जानकार प्रदान क गई है और एप आईओ द्वारा पत्र संदभभ संख्या स प आईओ/स स एल/23/आरट आई/एफ-3359/1581/6726 चदनां क 28/09/2023 के माध्यम से सूचित चकया गया है । सुनवाई के समय ड म्ड प आईओ ने पत्र संदभभ संख्या स स एल /प्रशासन/सूिना का अचधकार/2023/2151 चदनां क 25/11/2023 के माध्यम से चलन्धखत रूप में अचतररक्त जानकार प्रस्तुत क चजससे प्रथम अप ल य प्राचधकार सहमत है । उपरोक्त चटप्पचणयों के साथ, अप ल का चनस्तारण चकया जाता है ।"
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Written submission dated 19.12.2024 has been received from the CPIO and same has been taken on record for perusal Facts emerging in Course of Hearing:
Appellant: Not present Respondent: Mr. John B.R. Kujur, Chief Manager(P)/APIO, CCL Ranchi - participated in the hearing.
The Respondent reiterated the averments made in their written submission and stated that the relevant information as available in their record has been duly provided to the Appellant. He stated that copy of their written submission dated 19.12.2024 has also been furnished to the Appellant.
Decision:
In the light of the above submissions, the Commission finds that information available on record with the public authority as defined under Section 2(f) of the RTI Act has been duly furnished to the Appellant, in terms of provisions of the Act. Furthermore, written submission filed by the Respondent is comprehensive and self-explanatory. Thus, information as permissible under the provisions of the RTI Act has been duly furnished to the Appellant. In the given circumstances, no further intervention of the Commission is warranted in this case under the RTI Act.
Page 3 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 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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