Central Information Commission
Mr.Chander Bhan Dhindhoria vs All India Radio on 18 January, 2012
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
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Decision No. CIC/SG/A/2011/003199/16916
Appeal No. CIC/SG/A/2011/003199
Relevant Facts emerging from the Appeal
Appellant : Mr. Chander Bhan Dhindhoria,
O/o Dean College of Agriculture,
CCS HAU, Hisar - 125004.
Respondent : Ms. Anu Kalra
CPIO & Dy. Director Admin. (E) Broadcasting Corporation of India, O/o The Deputy Director of Administration (E), Directorate General : All India Radio.
Akashvani Bhawan, Parliament Street,
New Delhi
RTI application filed on : 06/03/2011
PIO replied : 21/06/2011
First appeal filed on : 01/08/2011
First Appellate Authority order : 18/08/2011
Second Appeal received on : 03/11/2011
Information Sought:
The appellant is seeking information regarding action taken report on comments of SC/ST Commission regarding promotion order of Jai Bhagwan, Tech, AIR Rohtak.
1. Copy of Report of the facts finding/constituted and deputed to AIR, Rohtak on 13-01-2011 duty certify including noting portion. (Ref. No. 14(22/2009-SIV (A)/185 dated 31-03-2011) DG: AIR.
2. Copy of SC/ST Commission, New Delhi regarding directions for implementation of the recommendation given by the M. Shivanna, member w r to letter File no. J-5/1 & B-5/2010/SSW dated 18/01/2011 reg. grant of MACP and appointment to the post of Technician in AIR Rohtak - case of Sh. Jai Bhagwan, Helper.
3. Copy of report of DG:AIR reg. grant of MACP & appointment to the post of Technician in AIR before appearing with the SC/ST Commission on 18/01/2011 w r to meeting at commission.
4. In the commission, DG reported that records were not traceable w r to memorandum vide letter no. 2/1/90 - SIV dated 05/12/91 (the record, however available after getting information from AIR Rohtak), If your office get this record, it may ensure that action will be taken accordingly or I may approach to the Commission as per your statement and as per record got from AIR, Rohtak.
5. W r to communication vide given letter no. F-14/22/2009-SIV (as 185 dated 31/03/2011 , action taken report by O/o CE (MZ) alongwith noting portion (2nd ref letter dated 05/12/91 no. 2/1/90- SIV).
6. As per order of Stn Head AIR: Rohtak vide no. 1(3)/2011-3/336 dated 27/04/81, pay fixation copy of Sh. Jai Bhagwan promoted to the post of Technician in pay scale of Rs. 1200-1800 (old) & in Revised Scale to be effected.
7. On this letter S.No.6 action taken report of CE (Northern) Sh. B.S Joshal, noting or otherwise complete information to the latest position of this case.
8. W r to DDO AIR, Rohtak vide no. 1(3)/2011/S/708 dated 20/23-5, similar action taken and noting portion by the CE(N) of DDG (Engg.) S-4 (Sh. R.K. Dhull) AIR, Delhi.
9. Copy of action taken on pay fixation (copy of fixation also) in Sh. Jai Bhagwan on his promotion to the post of Technician, official is long at AIR Rohtak, recently (action taken by CECNR).
10. As per report of DG: AIR, SC/ST Commission, please inform that this promotion would be from 1991 or 1997.
Reply of the Public Information Officer (PIO):
Point No.,6,8,& 9. The copies of all the relevant documents will be provided on receipt of rupees two per page. The total number of pages are 93. The amount payable is 95x2=190. Point No.7. Your application under Section 6 (3) of the RTI Act 2005, is being transferred to CPIO, O/o CE (NZ), AIR & TV, New Delhi for providing the information directly to you under intimation to this Directorate.
Point No.10. This is not information under the RTI Act.
Grounds for the First Appeal:
Unsatisfactory reply was provided to the appellant by the PIO.
Order of the First Appellate Authority (FAA): "The information is enclosed."
Grounds for the Second Appeal:
Unsatisfactory Information.
Relevant Facts emerging during Hearing: The following were present Appellant: Absent;
Respondent: Ms. Anu Kalra, CPIO & Dy. Director Admin. (E);
The Respondent states that the information available as per records has been provided.
Decision:
The Appeal is disposed.
The information available on the records appears to have been provided. This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 18 January 2012 (In any correspondence on this decision, mention the complete decision number.)(SH)