Central Information Commission
A Sararvanan vs Ministry Of Labour & Employment on 17 March, 2026
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा /Second Appeal No. CIC/MLABE/A/2025/103374
A Sararvanan ....अपीलकता/Appellant
VERSUS
बनाम
CPIO,
Ministry of Labour & Employment
New Delhi, Chennai ... ितवादीगण /Respondents
Date of Hearing : 16/03/2026
Date of Decision : 16/03/2026
INFORMATION COMMISSIONER : Ashutosh Chaturvedi
Relevant facts emerging from Second Appeal/Complaint:
RTI application filed on 18/09/2024
CPIO replied on 13/11/2024
First appeal filed on 06/11/2024
FAA's order dated 03/01/2025
Second Appeal dated 24/01/2025
Information sought:
The appellant has filed RTI application dated 18/09/2024 seeking the following information:
"1. What is the present post of Mr. M.Gunalan, the applicant in O.A.No. 142/2020?Second Appeal/ Complaint No. CIC/MLABE/A/2025/103374 Page 1 of 4
2. The Hon'ble Central Administrative Tribunal, Chennai Bench granted status quo order on 29.01.2020 to maintain status quo till the reply is filed by the respondents. When did the First Respondent file the counter/reply in O.A.No.142/2020?
3. As per the order of the Hon'ble Tribunal, if the First Respondent filed counter /reply in Ο.Α.Νο. 142/2020 the status quo order granted on 29.01.2020 becomes infructuous. When the status quo order becomes infructuous, can the applicant Mr. M.Gunalan in Ο.Α. No. 142/2020 continue in the same post without further extension of the status order passed by the Hon'ble Central Administrative Tribunal, Chennai Bench.
4. Please Inform as to whether the status quo order dated 29.01.2020 was extended by the Hon'ble Central Administrative Tribunal, Chennai Bench after the counter/ reply is filed by the First Respondent in O.A.No.142/2020..."
2. The CPIO has furnished a reply to the appellant dated 13/11/2024 stated as under:
"I am to refer to your RTI application dated 26.09.2024 (received in CLS-II Section on 15.10.2024) and to say that your RTI Application is being transferred to CPIO, CGIT-cum-LC, Chennai under section 6(3) of RTI Act, 2005 for providing the information directly to you.
If you are not satisfied with the above information provided by the CPIO, you can make an appeal to the first Appellate Authority within 30 days."
3. Aggrieved and dissatisfied, the appellant filed the First Appeal with the first Appellate Authority and the First Appellate Authority vide order dated 03/01/2025 stated as under:
"....In this connection, the perusal of record reveals that having received the RTI application on 04.10.2024, Section Officer/CPI/(Adm.I Section) has rightly transferred the matter to Sh. Dhanjay Sharma, US/CPIO(CLS.II), Ministry Labour & Employment, New Delhi that the matter related employee of CGIT.
Thus, it can be seen that the CPIO has taken appropriate action by transferring the RTI application to the concerned department/CPIOs therefore no intervention is required on the part of this authority.
Accordingly, the appeal is disposed off as far as FAA, O/o CLC (C) is concerned."Second Appeal/ Complaint No. CIC/MLABE/A/2025/103374 Page 2 of 4
4. Challenging the decision of the First Appellate Authority, the Appellant filed the Instant Second Appeal on 24/01/2025. Written Submission of the Respondent dated 03/03/2026, 06/03/2026 and 12/03/2026 is taken on record.
5. Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Present on VC Respondent: Dhananjay Sharma, Under Secrretary, Vipender SO, Priyank Rajgarg ASO, Delhi participated in person and Vasudevan CPIO/Secretary to Court Chennai participated in the hearing on VC. The Appellant reiterates the facts of the case and further submits that information sought has not been provided. The Respondent submits that the information under the provisions of the RTI Act has been provided.
DECISION In the light of the facts of the case, the material on record and the submission made the Commission directs the concerned PIO to revisit the instant RTI Application and provide a revised reply in regards to point no 8, of the RTI Application, to the appellant, free of cost via speed post, within 15 days from the date of receipt of this order and accordingly compliance report to this effect be duly sent to the Commission within 7 days thereafter.
In case relevant information, as sought in the instant RTI Application, pertains to some other Branch/Department, then the PIO should procure and provide the same to the Appellant. In doing so, PIO must make sure that information which is exempted from disclosure under RTI Act, 2005 must not be disclosed to the appellant and same must be redacted as per section 10 of the RTI Act. No further action lies.
The Appeal stands disposed of Sd/-
Ashutosh Chaturvedi (आशुतोष चतुवदी) Information Commissioner (सूचना आयु ) िदनांक/ Date: 16.03.2026 Authenticated true copy (अिभ मािणत स ािपत ित) Second Appeal/ Complaint No. CIC/MLABE/A/2025/103374 Page 3 of 4 Ram Singh Meena (राम िसंह मीना) Dy. Registrar (उप पंजीयक) 011- 26715467 Address of the Parties:
1. CPIO Ministry of Labour & Employment, Shram Shakti Bhawan, Rafi Marg, New Delhi 110001
2. CPIO Ministry of Labour & Employment, CLS - II Section, Shramev Jayate Bhawan, G-4, Sector-10, Dwarka, New Delhi 110075
3. CPIO Ministry of Labour & Employment, O/o CGIT cum Labour Court, 1st Floor, B-Wing, 26, Haddows Road, Shastri Bhawan, Chennai 600006
4. A Sararvanan Second Appeal/ Complaint No. CIC/MLABE/A/2025/103374 Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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