Central Information Commission
Mr.Kannamkulath Thamy Pradeep vs Airport Authority Of India on 29 August, 2013
Central Information Commission
Room No.305, 2nd Floor, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi - 110 066
Website: www.cic.gov.in Tel No:26167931
Case No: CIC/SS/A/12/003882
CIC/SS/A/12/003841
29 August, 2013
The Appellant has filed the present 2 identical appeals in case no: CIC/SS/A/12/003882 and in case
no: CIC/SS/A/12/003841, both shall be disposed of accordingly by this order.
Name of the Appellant : Shri K.T Pradeep, Calicut
Name of Respondents : Airport Authority of India,
Calicut
Date of Hearing : 27.08.2013
ORDER
Shri K.T Pradeep hereinafter called the Appellant has filed the present 2 identical appeals dated 5.10.2012 before the Commission against the respondent namely Airport Authority of India, Calicut. The Appellant was not present in the hearing and the Respondents namely Shri Venugopal (GM (Engg.)/Sr. Regional PIO (Chennai), Shri K.Peter Abraham (Airport Director), (Calicut), PIO was present in the hearing.
2. The Appellant through the RTI application dated 23.5.2012 sought information on following points: (1) Reason for curtailment of legitimate TA/DA allowances on transfer from Mangalore Airport to Calicut Airport during year 201112 as per prevailing AAI regulations. (2) Relevant documents copies pertaining to eligibility and noneligibility on curtailment of legitimate TA/DA. (3) Reasons for neglecting the grievance letter within the stipulated time period as per Grievance redressal machinery of AAI.
3. CPIO vide letter no: AAI/CL/RTI/266 dated 20.6.2012 replied to the appellant as follows: "(1) in relation to query no.1 - reason for curtailment of TA/DA received from SAU, Calicut dated 15.6.2012 is attached as Annexure 'A'. The TA bill of Mr. K.T Pradeep AGM (electrical) was processed and settled as per the AAI TA/DA Regulations, 2003 on time. Reply was furnished after Financial Year closing work. The TA bill of Mr. K.T Pradeep was processed and settled as per AAI TA/DA Regulations, 2003. (2) In relation to query no2 (i) Relevant document copies pertaining to eligibility and noneligibility on curtailment of legitimate TA/DA is available. (ii) Reason already mentioned above."
4. Being dissatisfied with the reply of the CPIO, appellant filed first appeal before the FAA on which an order has been passed by the FAA vide order no:AAI/SR/RED/RTI dated 14.6.2011 that "under the RTI Act, 2005 information available in the available form and manner shall be provided. Even though query no: 1 and 3 does not come under the purview of RTI Act, 2005, PIO/Airport director, Calicut has forwarded to you reasons and in respect of para 3 provided relevant copies of TA/DA regulations. You may note that our grievance should not be mixed up with seeking information under RTI. It is observed that Local Grievance officer, Calicut Airport has also replied to you vide letter no:
AAI/CL/Gen/2012 dated 15.6.2012. If you still have any unanswered grievance, it may be taken up in specific through the available Grievance Redressal Mechanism."
5. Being dissatisfied with the reply of the FAA, the appellant filed second appeal before the commission wherein he states that misleading and incomplete information was provided to him by the CPIO and the FAA.
5. Commission observes that the Appellant has sought information on reasons for certain decision taken by the Respondent on curtailment of TA/DA allowances as given to the Appellant and reasons for neglecting the grievance letter within the stipulated time period as per Grievance redressal machinery of AAI. Commission further observes that the matter is related to the grievance of the appellant, the Commission advises the RespondentAirport Authority of India, Calicut to look into the grievances of the Appellant in this regard.
7. Appeal is disposed of accordingly.
(Sushma Singh) Information Commissioner Authenticated true copy:
(D.C Singh) Deputy Secretary To:
1. Shri K.T Pradeep, Asst. General Manager (Engg.), Airport Authority of India, Calicut Airport P.O, Kerala 673647
2. The Airport Director & PIO, Airport Authority of India, Calicut Airport P.O, Kerala 673647
3. The Regional Executive Director & Appellate Authority, Southern Regional Hqrs, Operational Offices Complex, Chennai 600027