Ram Dulare Vishwakarma vs Ordnance Factory Board on 31 May, 2022

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Central Information Commission

Ram Dulare Vishwakarma vs Ordnance Factory Board on 31 May, 2022

Bench: Vanaja N Sarna

                          क य सच  ु ना आयोग
                   CENTRAL INFORMATION COMMISSION
                            बाबा गंगनाथ माग
                           Baba Gangnath Marg
                       मु नरका, नई द ल - 110067
                       Munirka, New Delhi-110067

                                       File no.: - CIC/OFBKO/A/2021/102155

In the matter of
Ram Dulare Vishwakarma
                                                                ... Appellant
                                      VS
CPIO
Indian Ordnance Factories,
Ordnance Factory Project Korwa,
Dist Amethi, UP - 227412
                                                              ... Respondent

RTI application filed on : 13/07/2020 CPIO replied on : 31/08/2020 First appeal filed on : 30/09/2020 First Appellate Authority order : 29/10/2020 Second Appeal filed on : 05/01/2021 Date of Hearing : 31/05/2022 Date of Decision : 31/05/2022 The following were present:

Appellant: Not present Respondent: Mohit Yadav, Assistant Works Manager and CPIO, present over VC Information Sought:

The appellant has sought the following information:

1. Provide a copy of the Recruitment Rules (RR) for recruitment to the post of Fire Engine Driver Grade - A.

2. Whether information about the recruitment to the post of Fire Engine Driver Grade - A was given to the Surplus Cell. If yes, provide a copy of the communication sent in this regard.

3. Provide copies of the correspondence which took place between Ordnance Factory Project Korwa and Ordnance Factory Board for recruitment to the said post.

4. And other related information.

Grounds for Second Appeal The CPIO did not provide the desired information. Submissions made by Appellant and Respondent during Hearing:

The appellant was not present at the VC venue despite due service of notice on 20.05.2022 vide speed post acknowledgment no. ED118079247IN.

The CPIO reiterated the reply dated 31.08.2020. He also submitted that the FAA had concurred with the CPIO's reply. Observations:

Based on a perusal of the record, it was noted that the CPIO vide letter dated 31.08.2020 provided a point-wise reply to the appellant. In respect of point no. 1 , Rs 8/- was sought as photocopying charges. In respect of point no. 2 the CPIO stated that answering queries is not covered under the RTI Act. In respect of points no. 3 & 5 information sought was mentioned as not available. In respect of points no. 4 & 6 it was stated that information sought is not clear.

The FAA vide order dated 29.10.2020 concurred with the CPIO's reply. The appellant was not present to specify which points of the RTI application reply he is contesting, and therefore, the Commission examined the reply and could not find any flaw in the same.

Decision:

In view of the above observations, there is no further action called for in this matter.

The appeal is disposed of accordingly.


                                            Vanaja N. Sarna (वनजा एन. सरना)
                                    Information Commissioner (सच
                                                               ू ना आयु त)
Authenticated true copy
(अ भ मा णत स या पत          त)


A.K. Assija (ऐ.के. असीजा)
Dy. Registrar (उप-पंजीयक)
011- 26182594 /
 दनांक / Date

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