Central Information Commission
A K Jain vs Ministry Of Steel on 20 July, 2017
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The Central Information Commissioner
Room No 185 , Ground Floor
August Kranti Bhavan, Bhikaji Cama Place
New'Delhi 110 066
Ref : CIC Letter No CIC/LSlCl20l2l0007l7 Dt 28,03-2017
SUB : Submission of reply / documents as desired by CIC
a;-
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Following are my submissions in the matter before Hon'ble CIC
a. Above referred case/complaint is still pending for disposal
b. Yes, I still wish to persue the case
c. Find attached the copies of the case/complaint for your needful in the matter
Enclosures/ Documents ESOI):
No. Description Pase Nos.
I CIC Letter Dt 28-03 -2017 - Received03-04-2017 I
) RTI Application Dt March 19,2012 2-3
3. SAIL RTI reply Dt21-04-2012 - Received26-04-2012 4
4. Complaint U's 18(1) of the RTI Act 2005 5-7
5. CIC OrderDt29-12-2016 - Received L7-01-2017 8-9
6. SAIL Letter 25-01-2017 - Received02-02-2017 10
7. SAIL Letter 03-02-2017 - Received09-02-2017 11
8. SAIL Letter 04-02-2017 - Received09-02-2017 t2
9 SAIL MOivi ( between compiaint and SAIL) 27-A2-2Afi 13
10. SAIL Reply after CIC Direction Dt3-3-2017 Recd 08-03-2017 t4-16
11. Complainant request for hearing in the matter Filed in CIC vide t7-19
Diary No 119743 Dt24-3-2017
Hope you will find above in order to do the needful at your end
Regard$' 1
(^*#}\qt
enclosed :as above 0I MAY 2017
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Application seeking information under Right to information Act 2005 &
To Date: March 19,2012
The Public lnformation Officer,
$teelAuthority Of lndid Limited,"
161h floor', Scope Minar.
Laxmi, Nagar District Centre
Delhi-92
ln respeet implementation of, ACB i,e.fprformance,AppraisAl principles laid down
by Hon'bfe Supreme Oourt of lndia's order in Dev Dutt Vs UOi (Gist on $AlL
websiir "case law digest June 2008"), by SAIL corporate office (CO). please
provtde following infqrrnation:
Nan'le of the departrnentlsectionlgroup responsible for implementation of
principles laid down by Hon'ble Supreme Court of lndia, in Dev Dutt Vs U01.
b Name and designatioh of the Head of departmenUsection/group named in
Para a.
Dato on which the responsibility was assigned, ts, the
departmenUsection/group named in Far"a a, and Namel designation of the
$AlL official who assigned the r:esponsibility.
d. Total number of executives in each G-rade i,e. E4, 85, E6, E7 and E8, at
Corporate Office, during the year 2008-08, 2009-10, 2Arc-1'1 and 20'11-12.
Total number of executives in each Grade i.e. E4, E5, E6, E7 and E8 informed
about their PRC ffade,beinq belqW..'0:at CO for the years 2008-09, 2009.10,
2010-11 prior to DPC.
Iotal number of executives in each Grade i,e, E4, 85, 86, E7 ano E8 informecj
about their PRQ graOe,hein0 0el-orv'Q'".at GO for the years 200S-09, 2009-10
and,2010-11 prior to payment of PRP.
Time given to give representation and number of representations received
against each Grade.
Copy of all documents, records, note sheet(s) etc.. that led to assignment of
re,s:ponsibility to departmenUsection/group, named. ifi Para a..
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2" I state that the informatton sought does not fall within the
(s)
"a-*\
exemptions\--l
contained in section 8 of the Right To information Act 2005 and to the best of
my knowledge it pertains to your office.
3. Application fee of R$, 10 is being deposited vide Postal Order No 03F 371353,
tf the inforrnation is in bulk, kindly provide information in electronic CD / DVD form
for which applicant shall pay the requisite fees as defined under the provisions of
RTI Act 2005.
Thanking You
Sincerely Yours
,
(A K Jain)
B-1 66 Ramprastha ColonY
'P O.Qhandra lrlagar', Ghaziabad-201 01 1
Eneh - Postal Order No No 03F 371353 of Rs 10/- being the RTI appli0ation
fees.
Note : App{ieant has left blank the "Pay To.,n" column of the postal order
Kind,ty fill it with suitable name / department yourself.
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STTET AUTHONITY OT INDIA LIMITTD
No. PERSIRTUC0I1 2/1 3S0
: April2l ,3A12
$hriA.K"Jain
8-166 Ramprastha Colnny
F.S. CIhandranagar
Qhaxiahad
$ir,
This has reference to your letter no nil dated \9n3n01[ which haE been receirred in SAIL CPIO
office on 28t03t2012 under RTI Act 2005 regarding ACR,PRC and DPC.
l. The desired information whieh relatos to SAIL Corporate Office is as under:-
Foint nq (a tp pI: EPMS has been implemented in SAIL w.e.t O1lO4nOAL. tn view of implementation of
Hxccutive Fcrfornance Management $yetenr in SAIL, the detailed procedure regarding syshrmtic
di closure of appraisal raiings to the concemed executives is being worked out for all the execr&Me of
SAIL.
(pint np. {$-lp h}: Reply'of Slg-A above maI h r:efered to.
3,. Following is the datail of the Appollate authority
$hri B Dhal
Executive Director (P & A)
$teelAuthorit ol lndia Limited
Corporate Office, Lodhi Road
New Delhi*110003
Phone No. 01 1-24369355, Fax-01 1-24365853
e-mail-appellate. authority@sailex. com
4. Appeal if any, may be prefer:red within 30 days of the reeeipt of this letter.
Thanking you,
DGM (P.RTU & CP|O
trd q&-ct, &lc {"r( dd an, oh*t, mS crft ftFfir der, EaS qrn fud-tto09z. qmru: mrutm 21467360, *Eq ol-zzoo;a$,ivc W(: wwwsaitrendersco.in
ris?{ lmhq : {wil rsl, dfi t1B, r{ frd : tl0$3, {mt : 011-2436 748t-85, d{u : 24367015, (.ta : sailco6unt.com, trqdu : v,,,vw.sari.com
Registerud Offlce : lspat Bhawan. Lodi Road, New Delhi-1I0 @3, Phone : 24367481-86,lax:24367015, E-mail : [email protected], Website : www.saii.co in
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Cornplaint U/s 18{1) e of the RTI Act, 2005
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: Address B - 166, Rampr.astha Colony, PO Chandra Nagar
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Ghaziabad 201011.
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i ''-''- """-"" "'"'"'-"'
i Name of the CPIO/ Designation Shri G G, Gautam/DGM(Fersonnel-RTI)&CPlo
I Address Stee,l Author:ity of lndia Lirnited,tr6'" Floor,
Scope Minar, Laxmi Nagar ,District Centre,
1
1 10092
lndox
iSl Contents Annexu Page
ino re No Ngg-.
Particulars of PIO 1
2-3
Coov of the RTI Aoolication dated 19 Mar,ch 2012 1 4
CopV p,f the:PlO's reply dated 21 April 2012 2 5
i copy of the Fligh cour,t order 3 L
4
List of dates
Date of R:Il Application
Date of riltls qf cqqplf,:lll_! 01-05-2012
(A KJain)
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tl Complainant
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Complaint Uls 1S(1) e of the RTI Act 2005
To
The lnforrnation Csmmissioners
Central,lnformation Commission, New Delhi
The Complainant most respectfully submits
1. tha,tthe comptainant had strbrnitted a RTl application dated 22-A;A-2'A12
(Copy of the RTI Application - Annexure 1)
2. PIO has not provided the information sought in his letter.
(Copy of the Plols r:eply 'Annexure 2)
Reasonsy'' 6 rounds for Com Ptaint
1.. Pl0 has not provi:ded the information sought.(deemed refusal)
2, PIO is misleading by writing something totally irrelevant visa viS the information sought.
3. PIO has not provided basic information(s) like
b, "Name and designation of the head of the department ..........." {RTl Applicetion's Pafa b)
C, (RTl Applieati0n's' Para C)
"Date on which the responsibility was assignedi,.'1.i,.,.,,;..i,.!.. -...,".*,,.t'
d. '.Totalnumber of cxecutives ih each Grade.,.,,..',." ..".',,"(RTl Applicati:on's Para d)
e. "Total number of executives in each Grade....,.'..... '.....'.."(RTl Application's Para e)
f. '"fotal nUfp,ber of executives in each Grade ........... .-..'.',"{RTl ApplicatiOn'S Para f }
h. topy of all document$, records, note sheet(s) ,.....,.................'"..',.'..'"(RTl Application's Para h)
4. The complainant believes that the there is either non application of mind by Pl0 vis a vis
information lought Or that he has signed on a paper(reply letter) without reading it.
5. The complainant further believes that PIO has merely acted as post office and has
reproduced response of deemed PlO and has abdicated statutory responsibility casted on
him(plO) under the RTI Act. ln this respect Complainant is respectfully drawing the
attention of Hon'ble Commission to a judgment of Hon'ble High Court of Delhi.
(Copy of the High Court Order is attached as Annexure 3)
6, Ptos t,imelry riespon,se to RTI appliCation, without giving ,t'equested inforrnation amounts to
deemed r,efusal to. provide infor:matlon as well as betrays malafide intention i'e. to pliote€t
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CEI{TRAL INFORMATIO}T COMIUI$SION
File No. CIC/LS/ C I *AW |O0O717-YA
Dec 29, *Ot6
Appellant/ Cornplainant Mr, A K Jain,
Ghaa-iabad . .
Respondent cPro/DGM{P),
$AIL, Delhi * 110 092
Information Commissioner $hrl Yashovardhan Azad
ORDER
Th,e Cornplainant had filed RTI application dated l9:03i2012 asking for certain inforrnation.
Dissatisfied oy'/er the resp nse received from the PIO, the complainant approached the Comrnission with the Complaint dated 01.05.2012. The Commission in exercise of power under Section 1S(2) of the RTI aet, 2005 deems it appropriate to initiate an inquiry over alleged o-bstrllction in flor'"' of in{br,matiofi.
Accordingly, the instant matter is being sent to the First Appellate Authority to conduct an enquiny into the mattdr, either b3r himself or through a nominee officer of senior rank. While conducting the enquiry, the First Appellate Atrthority or the nominated officer shall per-,,uss the relevant documents and give all the concerned parties an opportunity to be heard. He shsuld also examine, r$,hether any inforrnation was provided by the PIO within the ruandated period and if provided, whethe,r it wa$ cornplete, relevant and correct.
The Fir,st Appellate Authority shall send the enquiry report to the Commission witlrin +5 {Ays frorn the date of 'receipt of this communication listing the reasorls for nclt furnishing the complete and/or the delay in furnishing the' informadsn by the CPIO thereby fixing responsibility and identi$ing the officer{s) so responsible. It is, clarified that the non co-mpliance of the preserlt ciirectiono, shall be viewed seriou$y.
The Complaint is disposed of aecordingly, The complainant shall be at liberty to approach the Commission, if the grievance subsists.
sd/-
(*ashovardhau hzadl Information Commissiouer Page 1 of2 i ' '1.
Authenticated true or copy Additional copies of orders shall be srrpptri.* ue copy, "ff application and payment of the charges prescribed under the Act to the CPIO'of this Commission.
Eirclosedr Oopy of Complaint dated O1;05;3'0.lr*:, Copy ol'the RTI application datedi [19,.03.2012 Copy to:
CPIO(Personnel-RTI) & CHO $teel Aurhoriqr of India Limited, 1,6th Floor, $ccipe Minar, Laxmi Nagar District Centre, Delhi- i 1:009?
Fir:$t Appellate Authority under RTI, Steel Authority of fndia tirnited, 16tt Floor, , Laxrni Nagar District Centre, Shri A K Jain, B * 166, Ram,p,rastha ColonSr, PO Chandra Nagar Ghaaiabad 20i01I l?age2 btz implementation of the principles the identity the SAlL officials person$ responsible far non Vs UOl, in SAIL, even after being laid down by Hon'ble Supreme Court of lndia in Dev Dutt avvare 0f it Since June 2008.
and for the Since Pto has not provided elementary information as stated in Para 3 above reasons,statedinpara4,5,and6, complainanthaso-ptedto.lodgeacomplaintu/s18{e}of RTI Act' the RTt Act instead of going through the Appeal process u/s L9 of the FIO will
8. ln lar.ger. Public interest, appropriate action under the RTI Act, against PIO/deerned will also reduce go a long way in r^eduction of znd Appeals heing filed before CIC a'nd pendency of cases in the Commission' letter only r.eveals nqn implementation of the principles laid down ptO,s br1 l-lon'ble L being aware of it since JunCI Supreme Court of lndia in Dev $utt Vs UOI by 5,AlL. even after 2008;
Prayer 'The complainant humbly requests the Hon'ble commission to L. lnitiate enquiry u/s 1Sl2) of the RTI Act'
7. tmpose penalty on Plofor not providing the information under the uls ?0(1), 20(2) of the mislead,in8 with malafide RTI Act for knowingly not giving inforrnation as well as for intention, laid down by Hon'ble
3. tn larger. pu,blic interest direct Chairman SAIL to irnplernent Principles supreme court of tndia in Dev Dutr Vs UOI u/s 25(s) of the RTI act.
}"y {A:K Jain} CornPlainant Verltication hereby declare that the l, a. K.Jain s/o 5h V X Jain rlo, B 165 Ramprastha colony .Po chandr:a Na6ar. Gha;labad particulars furnished in the appeal and the Annexur,es are to the best of my knowledge and belief are true and eorreet anrl I have not sttppressed,any material facl' Place Ghaziabad Declaration ffi Cornplainant my lrnowledse and belief' I also I hereby state thal tho infoirnation and partic,.rlars given 6[6vs are true to,the be$[of rhat, this matter is oot previor.rsly filed with this commis$ion nor is pending, with any court or tt':'no'tt-
declar,e , authority. +O.Y Prace:chaziabad cjl;l;jfll,l 0ate : May 01,2012
$TEEL AI.JTI.IOftIIY OF IHOXA LIMITEO @ e.r4 lx' ,
r) CORPORATE OFFICE NHW qFlltl * No" ES (P&A)/RT!&017'1 25th January ?017 \, prglqq snmHR ln pursuance Order dated 29.1e,e0i6 bearing File No. of CIC/L$1C12S12y00071?-YA of ClC, Shri K K Jha, General Manager (Personnel), Oorporate Oflice ie hereby nominated as "Hnquiry Officer'in the rnatter of $hr,i A KrJain Vs CFIO, SAIL, e"0 He sha[ be required to conduct an ertquiry, in accordance with the direcfions of the clc in the aforeaaid arder and $ubrnrit the report to undersigned within 15 daYs.
t li, I ,*-',"u4 *-? _*-td,1{ SPS Jaggi;, Executive Director (P&A) & First Appellate AuthoritY HietribUtion;
1" $hri ld K Jha, GM (Fers.), C.O- alongwlth eopy qtClC CInder under referance "*'
2. $hri &'G Gautam, OSM(Pore") and $.o cFlCI, S.o rnd CplO'
3. $hriA.t( Jaifi, Ghaziabad-thru CPl0"'
4. Cese Fils \r{ w4n/,,e\ sr*eL AUrHoRIry oF rNDrA LrMrrEo f/) '1'u coRPoRATE OFFICE \/,/ NEW pELHI No. ES (P&AYRTL?017-1 3'd February 2fit.7 OFFICE ORDER Further to office order of even number ffiffi#ffil&ffi timelimit,,tO subrnit ttre enquiry rep,ort is lrereby 'fir "*{*W ,o-:"-"F ^& SPS Jaggi *'"-
*r"r* Executive sirector {F&A) & Eirst APPellate AuthoritY Oi*tribution:
l, $hii K K Jha, GM (Fers'), C,O
2. $hri G G Gautam, DGM(Pers.) and CPIO, C.0 ,d Sn iA.K Jain, Ghaziabad-thru CPIO
4. Case File ^dh..
(fu sTffi'A SqT qtrsqr fukts
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f.u @ srEEL AUTH'RTTY oF rNDrA LrMrrED
No. PER'S /ftTI/6,M/CO/ L7 lz-Ctc
4th Febru ary' ?AL7
/
Shri A K Jain _tu
*z-rr
B-166, Ramprastha Colony
P,O. Chafidra Nagar
Ghaziabad-2O1O11
Referencer
1. CIC's Order dated 29.12.2016 bearing File No'
clc/ls|c/za1.uoooT t7 -Y A.
".2, gfficp Qrrdgl ,No, ED (P&A)/ryII:2017-1 daled 2I:0.-},:2017 Dear Sir, In accord,ance with the aroresaid Office CIrders, you are hereby requested to make it convenient to attend the hearing scheduled in rRv' Cha,mber No208, 2nd Floor, ISPAT Bhawan, Lodhi Road, New Delhi-110003 Thanking You, Yours Faithfully-
KKJhA Generat Manager (Pers.) & Enouiry Officer Gopy to:
1. ED(P&A) & FAA, SAIL Corporate Office
2. CPIO, SAIL Corporate Office
3. AGhlt (P-E$S) & deemed PIO in the matter
4. Case File Ssfiir lrfi, ri{ *9, q-* RGff. 110003, grfix:011.A4367481€6 $w : 0tl-243670r5, tcfltB: Wwry.sait.co.in lspat Bhawan, Lodi Road, New Oelhi-110 003, Phone:011-2436 7481-86, Fax:011-24361A15, Website: www.sail.co.in PAN No. AAAC$7ffiNF Corporate ldentity No. 11171090t1973 COl008t54 rr frd ?fl &qlfl ti YVr gsr, * *dt iiil'gjs a ltttii blt ol SAtLin anerybody's lffe *m sTqffiit s*r qfrsqr STETL AUTHORITY OF INDIA TIMITED Dated February 2l, 2011.
As per the directive of clc, a meeting was conducted at 2.30 pm on 2vn212017 between $hriA'K'Jain,(applicant) and shri K K Jha GM(personnel) $AlL corporate offi$e New Delhi regarding RTI application date d ffin3ae1z , $ri G G Gautarn, sPlo corporate of'fice was arso present in the said meeting. During the meeting following has been agreed to:
(A) $hri Jain agreed that sAlL provide point wise information as per the direction of Hon'ble ClC.
(B)' The intor'mation for point (D) to be furnished from the year April 200g to March 201'l as desired in RTI application.
.(c) in addition to the above , the applicant desires that sAtL provtde the Name/designation of the then deemeo Fio along with the present positlon of the deemed PIO as of today lnformation shall be provided to the applicant within 4(four) weeks .
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\,S|-1"\rr'' $hri K.K.Jha
8-1S6, Ramprastha eolony
General Manager (Personeel)*
P.O. Chandra Nagar, Ghaziabad
to*eU 4-<-
(SAIL- Corporate Office)
j*,T;l;,ST :9l-_:111111*6 rqq, 01 r..1n,16 701s, rqin{E : www,sair.co.rn ffirffiJim"X. New oe,hru, lffiffiIffitrrad, m,, FAI{ ffO, AAAtr7O5IF 00i, ;;;;; ;ilffix,H ;:iiiffi;:*,rr**xffilj v^. v*._.are /ur), weDsltg: www.sall.co.ir l,.,, corporate ldentlty No. t27t09Dt1973 GOI00&I54 rr ftnfl ef M vt ryr gnr i rfr?
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srEEt AUrHoRtw oF tNDtA LIMITED No. PER$ lwVc$lcTc/t7 ltog March 03, 2017 Shri A K Jain S-1666, ft6pPrastha Colon'Y F.O,Chandra Nagar Ghazlabad 2O1011 (UP) Sit', This has reference to CIC decision, no. cIClLs/c12o12l0007!7'*YA dated office of SAIL ZglL?/2016 in tte-iaue of Shri A.K.Jain Vs. SAIL, reeeived in the Corporate RTI Cell on 17101/2017.
:
?. As dir:ec!e-d, by the CIC, we. haye,,Sollqcted. the., inf'Olmaiion from SAlUPersonnel reqUest fifed by you on L9/43,/2AL2t Reply (a): Responsibility for imptementation of the referred decision was not l*llririi"ifrlfoi''*fIy assiE:ned to any specific department/ section/group' However, SAIL Board finalised the detailed procedure for. disclosure of appraisal ,iting and appeir pro."rs in the rr*at ?013.'subsequen!- to this docision of SAIL Board, the responribiliiy regarding implementation oi'the Appraisal Communication, nip*i,f rn birposal sf nppeJt f; executives is with' conserned Personnel Department of Plants and Units of SAIL.
Reply (b): Does not arise in view of reply to Point "a" above' Reply (c ); Dg&b not arise in view of reply to Point "a" abovei .
Reply (d): is seen that you had requesleq for grade wise number of executives It Juiiiig'ine y"a. Z00g to eorz, In vi:ew of the fact that the num,ber of execLr'tives 1{[gr; ou .fra,nging &ery month, with superannuation's, l'esig:nations, transfers in and out of t1p C"rporute office, fhe cul-off date for each year, for which the lnformatiafl iw,lg$.flQught,,,wns not cleor.
, However, duping the course of hearing, you have stated that information as on I"t ;;i;;#"*irr fi'irnciat year. from 200d lo zorl ftnd not up to 20tr2)' is reguired to be furnished.
In view of the clarificaticrn grade-wise number of executives o,n lst April of each financiat year from 2008 to 2011 is enclosed.
g): In line with the approval of Board of Directors, SAil- introduced the Reply (e, f & rVitdni oi npilaisat Communication, Appeal and Disposal of'Appeal.fol executivds, i*m tne yebi- zot1-12. As approved by SAIL Boardn for the appraisal year 2011-
twrs qffi, ffi kff {t"s, tr{ l10o0a, grrrn : oLl-2496'74str-ao f*w ; 011:2436 701s,, ffig : www.sail.co.in lspat Bhawan, Lodi Road, New Delhl-110 003, Phone : OIL-2436 748L-86, Fax : 0X1-2436 7015, Webslte : www.sail.co.iri pAN t{o.AAiEcs}"06tr Corpo.rate ldeotlty NC. U7109Dtt97X 60l000ngl rr ffilff M * gyr pm t rlm fitrlia's a iffil* htt al txl,tioye*r#dybfits-
r*ffi qqm* sfrs qes-qr fufr)s sTts[l AUTHORITY OF INDIA TIMITT 1.2, executives had access to view their appraisal ratings only. However, p for appeal against the entries in the Appraisal Report for executives, who are as below "O', was implemented from the appraisal year ?012-13 onwards.
In view of the for:egoing, the information asked for at Foint'e, f & g'could not have heen made available as th:ere was no system for communication of PRC grade to executives pr:ior tc 2OI L-12 and maki,ng appeal thereupon.
Reply (h): Does not arise in view of reply to Point"a" above.
3. As regard your request made during hdaring process on 27/O2/20L7 for providing the name & details of the deemed PIO, it may be noted that no directisn has been given by CIC w,r.t any additional information that may be $ought during the enquiry.. Hence providing information regarding the deemed PIO does not come under the ambit of the CIC Order.
Thanking you, Youry; faithfully, @s7* lG.ffGautaml DGM (P-RTI,Coordri.,) & cFl,o Enclosed : as above Cpp$,j#t ,informatt$ff. tor Shr:i R.P,Grover, Designated officer of l-lo.n'ble ffifofrffiI6ffir'riYashovardhanAzad,RoomNo306,endFloor, August Kranti Bhawan, Bhikaji Cama Place, New Delhl 1X0066 [ Vide CIC Decision File No CIC/1S/C /?ALZ/AA}7L7-YA dated 291t2/2}fi1 sutr.<rryn Hl0rtf, q{em* 1tr000r. grtls:o1t_2436748iae *sq r 011-?*35 7015, aq$rf{ :
rarurw.salt.co.in tsppt Bhawan, Ludi Road; New oelhr-llCI 003, phone r 011"2$36 7481.g6, Fax ; 011.243 6 ?016, Webrlte r wunr-sail,co.in C{rpofiete,ldentlty lrto" UIt0g0U9?3 6OI00Sdg4 rr &d ril? &qF0 rt grErgier t rlrr rrsllr$r&& aimitlfr It&,mhgf.gf Executives in a srado-in$O 6rade fi/04ra008 0110412009 01t04t2010 01to$aafi E4 71 58 5A 43 ES 8g 8g 88 93 E6 5S 6,1 63 M E7 56 5B 51 5g E8 1'V 17 2V 22 .s IrtrsA,t f*r*cqrS tsItFORB CENTR.AL INII$RMATION COMIvflSSION, NEW DELHT-ilO 067 Complaint (Uls 18)) qf the kight ro lnfornration Act,200f File No, CICILS/C/201210007 17 -Y A Appli*ation requesting hearing in File No. CLC/Ls/ClZ0l2l000?r?-yA IN 'IHH MA:TTSR OT' A,K.Jain B- I 66 Ramprastha Colony P.O.Chan&a Nagar, Ghaziabad Conrylainant Vs. Shri G G Gautarn Respondra$ Centrai Publis Inf,orrnatiox Offi*er & DCM (personnel-RTl) SAII", I$?.A.T BHAIITAN, 3rd F'LOO& LODI ROAD NBW DELHI.l IOOO3 lndex $I Cantents AnnoxureNs Page Nos No Ilaffculars of PIO I 2 qq{E}laint e-spy I 2-3 Qgpy of CIC's urder dared 2,9-Ii;rA;16 2 4.-1 MOM dstsd with $AIL qfficiat$rEm?oi7 3 6
4 l&pyp{ the PIo's leue* daedT.r$3-Td t 7 4 1-9 List sf dales connected with this applieation SI No Date CIC'g ordor 29.12.2016 ") IvIOM w,ithgg! offi cial s 27-02-2A17 ., CFIO's letisr 03-03.'2017 4 Sate o{glipg of Applicatiot fd hearfi n- ?3;'03-2}fi $ tsff 1& wffi Complaint Q/s 18) of the Right to Infonnatios Aot, 2005 File No. CIC{LS/C/20 I 2/0007 I ?-YA l's Ihe lnfCIrfi]alion Commissisner ($hri Yashovardhan k:aad) Centrd Information Commission, New Delhi $ub; Application reguesting hearing of complaint (File No. eIC&S/C120121000717-YA)
11. he Complainant most respectfully request for hearing of the subject complaint in tenns of Hon'ble Commissionerls orde.rs in File No. CIC&S1CftAL2/000?I.7-YA, as'the grievance subsists for the reasons detailed below:
1.. that the Honible Commission ordered an enquiry ils l8(2) of the R'l'I Act by 1" AA of SAIL on 29-12-2Arc in the subject file.
2. that the complainant attended the meeting called by GM (Personnel) of Steel authority of India Lirnited on z7-w_2016 in pursus$s,e of llon'ble Infornation conrmlssioner,s order dated l)es,29, 2016 .
3. that the MOM dat€d 27-02-2016 clearly iadicntes that the silquiry officer agr-eed that information sought in the RTI application will be provided within 4 wEpks.
4, that the MOM clearly reveals that the information sought in the RTI application was not provided CilO within the mandatory period.
5.' thet the sectisn 7(l) is heart of the of the RTI Act" which mandates that CPIO uhall prov-ide requ*sted igfbrmation within the stipulared dmp 30 days and further it mandates that where it sonosrns life / liberty of a person inf,'ormation shall be provided within 48 ho,urs"
6. that the MOM dxed 23-0iA-Zal,7 (Annexurd) as well as rhe subsequent,letter frorn C?10 dated 3'd March 2017 (Annexure$ clearly shows that both the enquiry oflicer Shri K K Jha SM(Femonnel) otSteel authority of India l"irnited as well as CPIO has chosen not to reveal n&lne$ of deemEd t'IO's iu-spite sf olear directions of l{on'ble Courmission*r thct enquiry cmser to figryqnsibtre;il
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t :t, that the CPIO's letter No P[RS/f{lyCOlCIC/1?/109 dated March 03,2017 (Annexurc{ @ subsequeatto MOM is misleading and does not resolves the grievance of the complaiaarrt.
S, tlat the complainant is nol aware of report of l$t AA sent to Infonnation Comrnission as per order dafed Dec 29, 2016 as the same has not been provided to complainaot till the filing of this application.
9. that the complainant in file no File No. CIC&S/CAOWA007|7-YA has been disposed with the direoticrn t&atlhe Complainent caq epproach Comnrission again if the complaint subsists.
10. that the rlon'ble Delhi High Court of Delhi in LPA 72412015 in Shanti Prakash Vs. CIC has held that heering has to take place in case an appeal has been disposed wlthout hearing.
Prayer The cornplainaxrt humbly requests the Hon'ble Commission to l. fix date of hearing
2. ir*poserpenalty on PIO fu-r not providing the inlbrmation under the u1s 20(l), 20{2} of the Rll Act for knowingly not giving inforrnation as'well as for misleading with mdafido intention.
3. any other order in thq, intorest ofjustico, fair irnplernentation of RTI Act in letter and sprrit"
implementation of Supreme Court orders and larger inrerest of infonnation seekers.
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&, Complainant
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seqilNo. 17 (1) 12017-V&R ell{fl g{fiR/Government of nd ia I {€qra }iTrtrq/Ministry of steel (fr qs 3TK tfr/ v & R Section) Udyog Bhawan, New Delhi dated thel8*APt'2017 To The Registrar Central lnformation Commission, Room No. 185, Ground Floor, August Kranti Bhawan, Bhikaji Cama Place, New Delhi- 11 00 66 Subject : Central lnformation Commission Appeals / Complaints regarding.
Sir, I am directed to refer to CIC's various correspondences dated 28.03.2017 received the in Ministry of Steel for furnishing documents relating to appeal/complaints filed by respective individuals (the addressee of the correspondence) during 2012 and prior to 2012.
2. lt is informed that in the absence of exact date of application and matter of the application, it becomes quite difficult to identify the application, however, all available records have been checked and no such record identifying the exact applicant has been found.
Your's faithfully Rr**= Under Secretary & Nodal Officer (RTl) Tele Ph :23063241 w \ (-
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August Kranti llhavan, Elhikaji Ci:ma PIace, New Delhi - i10 066 PIlone No. 0I1-26105(t21 r,nrail - r'c.g!llr'i:r'-cricfi xic.i* Appeal,/Cornplaint No. CIC/LS/C12012/0007 17 I-)atecl :- 28-01-2017 To A h Jain Ii-I 66 It arrrprastlur Cnloln'. 1)() Chandra N agar Ghaziabacl-20 1 01 1 Sulrject:- Appcar,',- r.rLnitli.iir,r ir;o, CICi LSit.ll\llZl1t)(t'ii) ciiileci ol13l20i1(runridii .r'r't'r').
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J-his i.: \\';ir, f iiirrr'circe to tiie abcrve rur:nlionectr appeal"<:ourpiaint liied iir thr: Clenlrai L.rlbi:nration Cortlnlissiiltli;]'i<lt,.,l-riillirtllr1iiigciisilosalilrConrr,ilissio1l.Sfr]c0rd,s,ffi In tiris lc1:alr-l rlrc apirtrllant cortrplilirtani are rccluested to l
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'l; ,1;pciiali,L.oruirlainarri is rtquesrec i\r ilribrr,r ,,,,.irciirei iiu r,ir; ;Liii ir'isiies to l)LiiliUi ilril uasc.
-t- llerluer;rcti io 1-r1o1;idg the copies of all tire relcvaut riocurtrenls u'itirin a pericd of 30 da1,s 1r'or:t iirc.late of rec,eipt o1-r.his conrnrur-ricatioii to thc Registrar at tirc above n:enti orred ildCr-css.
'I'his u'ili r:nlibli: 1he Cloirnlii^sion to lcc(xrstru(:i lile L,.f the saicl apnea) 'irontpiairrr at-rd to 1ai.ie iurrher stclls 10 taLr uli tllc 1ralter {or healrni: aud riisposal.
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