Central Information Commission
Mr.Soniyakashyap vs Ordnance Factory Board on 29 April, 2013
Central Information Commission
Room No. 308, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No:CIC/LS/A/2013/900692
Appellant : Ms Sonia Kashyap
Public Authority : Ordnance Factory Board, Kolkatta
Date of hearing : 26.04.2013
Date of Decision : 26.04.2013
FACTS :
This matter is called for hearing today dated 26.04.2013. The parties have not appeared before the Commission. Hence, the matter is being decided on the basis of material on record.
2. Vide RTI application dated 29.11.2012, the appellant had sought the following information :-
"1. Details of Chargeman II (Tech/Non Tech) directly appointed by OFS by conducting common recruitment examination on 14.03.2004 inclduing their names, marks obtained in the written examination, Name of first posting unit, Present Unit of posting, Personnel number, Date of promotion to Chargeman I.
2. Certified merit list of the said recruitment exam.
3. Copy of file noting made to delay the joining date of Chargemans of OF Ambajhari of Bhandara and OF Chanda, those were selected with the chargemans of other factories and was allowed to join on earlier dates.
4. Names and designation of staffs, officers and chairman of the recruitment committee of the said exam and the present post and posting details
5. Copy of current centralized seniority list of Chargeman (Tech/Non Tech) which was considered by DPC while considering Chargeman to JWM promotions ordered on 30.08.2012
6. Whether DOPT orders on seniority (MHA OM No.9/11/55-RPS datged 2212.59, OM No:35014/2/80-Estt(D) dated 7.2.1986, OM No.22011/7/860. Estt(D) Dated
03.07.1986, OM No.22011/5/90-Estt(D) dated 04.11.1992 and DoP&T OM No. 22011/5/76- Estt(D) Dated 24.06.1978 is followed while making the said seniority list, provide the copy of the noting in this matter. If not followed then provide copy of the file noting which was made to over rule the said orders specially for making seniority as per joining time and not as per merit list for the batch of DR in 2004.
7. Names and designation of the staff/officers who had made the said seniority list by over ruling the DOPT orders, specially making the seniority as per joining date and not as per merit rule."
3. Vide letter dated 29.11.2012, the CPIO had requested the appellant to wait for some time with a view to enabling him to provide para wise information to her. Vide subsequent letter dated 13.12.2012, the CPIO had requested the appellant to deposit a fee of Rs 464/- for supply of 232 pages of documents.
4. There is, however, nothing on record to suggest that the appellant deposited the fee with the CPIO and procured the relevant documents. In the appeal memo filed before the Commission, the appellant has narrated the facts but has not sought any relief from the Commission. In view of this, I am constrained to close the matter.
( M.L. Sharma ) Information Commissioner Authenticated. Additional copies of the order shall be supplied on application and payment of fees, as per RTI Act, to the CPIO of the Commission.
(K.L.Das) Dy Registrar Address of the Parties :- (l)The Director and CPIO, (2) Ms Soniya Kashyap, Plot No.78, M/o Defence, Ordnance Factory Board, Kambale Layout, Shubharambh Hsg
10A, SK Bose Road, Kolkatta - 70 00 01. Society, Nagpur - 44 00 23