Central Information Commission
Mrchandrakant Moreshwar Nimje vs Ministry Of Water Resources on 6 May, 2015
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2014/001106/7549
06 May 2015
Relevant Facts emerging from the Appeal:
Appellant : Mr. Chandrakant Moreshwar Nimje
B-101, CWPRS Colony,
Kirkatwadi,
Pune - 411024
Respondent : CPIO & Joint Director
M/o Water Resources
Central Water and Power Research Station
Pune - 411024
RTI application filed on : 03/02/2014
PIO replied on : 27/02/2014
First appeal filed on : 22/03/2014
First Appellate Authority order : No Order
Second Appeal dated : 02/06/2014
Information sought:-
The appellant has sought the following information:-
(a) Provide the information regarding willingness of all CWPRS employees who are appointed in outside department i.e. Pay and Accounts Office, CWPRS, Pune - 24 except Smt. Rajeshwari Vaidya, UDC.
(b) Provide the DoPT Rules/Provisions regarding Internal Training Programs/Lectures for Ministerial Staff of CWPRS, Pune-24 and their attendance in training is mandatory.
(c) Provide information regarding attendance sheet for 28/01/2014 training program of Ministerial Staff of CWPRS, Pune-24.
(d) Provide the information regarding DoPT Rules/Provisions for explanation called for non- attending training programs of all absent Ministerial staff of CWPRS, Pune-24.
(e) Provide all information regarding all circular in which indicated the DoPT Rules/Provision for training programs of all Ministerial staff of CWPRS, pune-24.
(f) Whether all circular has mentioned that attendance in training programs is compulsory.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Absent Respondent: Mr. R K Kamble PIO through VC The appellant was given an opportunity to participate in the hearing but he is absent. The PIO stated that the information requested by the appellant in his RTI application dated 03/02/2014 Page 1 of 2 was provided vide letter dated 27/02/2014 and on receipt of the Commission's notice for the hearing further information was provided vide letter dated 30/04/2015.
Decision notice:
From the PIO's submissions it appears that the information has been provided. If, however, the appellant has any doubt in the matter the CPIO should permit him to inspect the relevant records relating to his RTI application dated 03/02/2014 and also allow him to take photocopies/extracts therefrom, free of cost, upto 5 pages within 15 days from the date of receipt of this order.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2