Central Information Commission
Gangadhar Pradhan vs Central Coalfield Limited on 29 August, 2024
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/2024/618770
Shri Gangadhar Pradhan ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, Central Coalfield Limited ...प्रनतवािीगण /Respondent
Date of Hearing : 27.08.2024
Date of Decision : 27.08.2024
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 21.12.2023
PIO replied on : 14.03.2024
First Appeal filed on : 06.02.2024
First Appellate Order on : NA
2ndAppeal/complaint received on : 06.05.2024
Information soughtand background of the case:
The Appellant filed an RTI application dated 21.12.2023 seeking information on the following points:-
"1. An application was submitted to the Project Officer Central Saunda Colliery for Claim of LIC Gratuity Amount on dt. 23/06/2023 By Regd. post No. RO114139492IN.
A. Please Give the Daily Report of this Application. B. What is the Status of the application?
C. When did this Application go to which officers and how many days did these officers keep it with him and what order was issued on that application?
2. The management is delaying in bringing back the LIC Gratuity money from RLC Ranchi and Telling as verbally that the money cannot be given to the applicant. until the amount is brought back from RLC Ranchi. And The Personnel manager has no time to do necessary action for brought back the amount from RLC Ranchi. A.Is personnel manager has any right or any guidelines to do or say this?
3. Which date the management will be pay the LIC Gratuity money to the applicant?"
The CPIO vide letter dated 14.03.2024 replied as under:-
"With reference to your application letter dated 21/12/2023 regarding RTI application forwarded by Chief Manager(P)/APIO,CCL. Ranchi vide letter No.7341 Dated: 29/12/2023, 1/1/24 please find enclosed herewith copy of following Page 1 of 2 letter/documents towards reply to your application:- (i). Letter no.84, Dated- 06/03/2024 of Manager(Pers.) Saunda-D- Colliery."
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 06.02.2024 which was not adjudicated by the FAA.
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
A written submission dated 24.08.2024 has been received from the CPIO reiterating the reply sent furnishing the requisite information sought by the Appellant.
Hearing was scheduled after giving prior notice to both the parties.
Appellant: Present through video conference Respondent: Shri Ajay Kumar - Staff Officer was present during hearing.
Both parties are present for hearing and the Appellant points out that the response was sent by the Respondent belatedly causing dissatisfaction to him. Respondent present during hearing stated that response had been duly furnished to the Appellant, in terms of the provisions of the RTI Act.
Decision:
Upon perusal of records of the case and hearing averments of the parties present for hearing, it is noted that information available on record and as defined under Section 2(f) of the RTI Act has been duly furnished to the Appellant, in consonance with the provisions of the RTI Act. The Respondent is directed to send a copy of the written submission dated 24.08.2024 to the Appellant within one week of receipt of this order and submit a compliance report before the Commission within one week thereafter. Considering the fact that appropriate response has already been disseminated to the Appellant in terms of the provisions of the RTI Act, no further intervention is deemed necessary 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 2 of 2 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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