Central Information Commission
Mr.Kartar Singh vs Ministry Of Power on 10 October, 2012
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No.CIC/LS/A/2012/001372
Appellant Shri Kartar Singh
Public Authority Bhakra Byas Management Board
Date of hearing 10.10.2012
Date of decision 10.10.2012
Facts :-
Heard today dated 10.10.2012. Appellant not present. The Public Authority is represented by Shri V.K. Sukhija, Dy. CAO. He submits that the appellant was a deputationist from Haryana Government to BBMB and retired from the latter. The matter relating to the regularization of his period of absence from duty is pending with BBMB for quite some time. It could not be sorted out as the appellant has not applied for regularisation of this period. He did made an application under protest but this cannot be acted upon by the Public Authority.
2. Suffice to say that it is a service related matter and does not fall in the ambit of RTI Act as the appellant has not sought any information. In the premises, the appeal is dismissed.
Sd/-
( M.L. Sharma ) 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.
( K.L. Das ) Deputy Registrar Address of parties :-
1. The Dy. C.A.O. & CPIO, Bhakra Byas Management Board, Nangal Dam, Punjab.
2. Shri Kartar Singh, Supdt. (Retd.), Sakri Village, Dehra, Kangra, Himachal Pradesh.