Central Information Commission
Mrmadhu Sudan Mukherjee vs Hindustan Copper Ltd. on 2 July, 2015
CENTRAL INFORMATION COMMISSION
August KrantiBhawan, BhikajiCama Place,
New Delhi-110066
F.No.CIC/YA/A/2014/002131
F.No.CIC/YA/A/2014/002237
F.No.CIC/KY/C/2014/000329-YA
F.No.CIC/YA/A/2014/003284
F.No.CIC/YA/C/2014/000443
F.No.CIC/YA/C/2014/000614
Date of Hearing : 02.07.2015
Date of Interim Decision : 02.07.2015
Appellant : Shri Madhusudhan Mukherjee
Kolkata
Respondent : Ms. Sampa C. Lahiri,
CPIO/Chief Manager (Corporate Communications) Shri D.K. Mukherjee, FAA Hindustan Copper Limited Kolkata, West Bengal Information Commissioner : Shri Yashovardhan Azad Both parties are present. As both the parties are same in the above mentioned appeals, the cases are being heard and decided together, to avoid multiplicity of proceedings.
Details of all the second appeals are produced below in a tabulated form:
Appeal/Complaint RTI Date PIO's reply First appeal FAA's order No. 002131 & 002237 23.04.2014 12.06.2014 27.06.2014 10.07.2014 000329 22.08.2014 No reply 08.10.2014 No order passed 003284 22.08.2014 No reply 08.10.2014 No order passed Page 1 of 4 000443 03.04.2014 04.07.2014 & 30.05.2014 No order passed 11.07.2014 000614 22.08.2014 No reply 08.10.2014 No order passed F.No.CIC/YA/A/2014/002131 & F.No.CIC/YA/A/2014/002237 The appellant filed an RTI application dated 23.04.2014, seeking information on 2 points regarding details of air tickets and railways tickets booked by Hindustan Copper Limited (HCL) for CMD & all Functional Director for the period 2012 to 2014. CPIO vide reply dated 12.06.2014, denied the information by invoking exemption u/s 8(1) (e) & (j) of the RTI Act.
FAA vide order dated 10.07.2014 upheld the stand of the PIO. Not satisfied with the response of the public authority, appellant filed present appeal before the Commission.
F.No.CIC/KY/C/2014/000329 The complainant filed an RTI application dated 22.08.2014, seeking details of leave availed by CMD and other functional directors from 2012 onwards along with indicating nature of leave and duration. Having not received any response from the public authority, the complainant filed present complaint before the Commission.
F.No.CIC/YA/A/2014/003284 The appellant filed an RTI application dated 22.08.2014, seeking information regarding reimbursement of medical expenses to employees at Head Offices. Having not received any response from the public authority, the appellant filed present appeal before the Commission.
F.No.CIC/YA/C/2014/000443 The complainant filed an RTI application dated 03.04.2014, seeking information on 6 points regarding Performance Related Pay (PRP) and copies of his own ACRs for the period of 2008 to 2012. PIO vide reply dated 29.4.2014 provided one point reply to the complainant. . Having not received any response from the FAA, the complainant filed present complaint before the Commission.
F.No.CIC/YA/C/2014/000614 Page 2 of 4 The complainant filed an RTI application dated 22.08.2014, seeking details of the telephone bills reimbursed to the CMD and other functional Directors from 2010 onwards. Having not received any response from the public authority, the complainant filed present complaint before the Commission Relevant facts emerging during the hearing:
Appellant stated that till date no material information has been provided to him. He requested the Commission to treat all his complaints as an appeal and for direction to provide complete information to him. He further stated that copy of his own ACRs also has not been provided to him. Respondent submitted that she has received hearing notice on yesterday and now not in a position to clarify any query raised by the Commission as to why the information has been denied to the appellant or not replied in time. She requested for two week's time to submit her written submission in the matter.
Interim Decision Notice:
After hearing the parties and considering the request of the CPIO, the Commission directs the CPIO to submit her written submission within two weeks of receipt of this order demonstrating details as to why the RTI has not been replied to the appellant in time and on what ground the information has been denied to him.
The matter be placed before the Commission for final decision in the matter after receiving the submission from the CPIO.
(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.
(B.D. Harit) Deputy Secretary & Deputy Registrar Copy to:-
Central Public Information Officer under RTI First Appellate Authority under RTI Chief Manager-(CC), General Manager-(Commercial), Hindustan Copper Limited, Hindustan Copper Limited, Tamra Bhawan, P. B. No.-10224, Tamra Bhawan, P.B.No.-10224, Page 3 of 4 1, Ashutosh Chowdhury Avenue, 1, Ashutosh Chowdhury Avenue, Kolkata-700019 (West Bengal). Kolkata-700019 (West Bengal). Shri Madhu Sudan Mukherjee S/o. Late Jyoti Prasad Mukherjee, P.W.D. Quarters, Rathtala, Belgharia, Kolkata-700056 (West Bengal).
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