Central Information Commission
Mrsunil Kumar vs Cbdt on 22 July, 2016
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/CC/A/2015/003474/BS/10886
22 July 2016
Relevant Facts emerging from the Appeal:
Appellant : Mr. Sunil Kumar,
H. No - 63, Shri Kalyan Nagar,
Kartarpura, Jaipur - 302015, Rajasthan
Respondent : CPIO / ITO (HRD),
CBDT,
Directorate of Income Tax,
ICADR Building, Plot No - 6,
Vasant Kunj Institutional
Area Phase - II, New Delhi - 110070
ITO (HQRS-PERSONNEL),
Income Tax Department
O/o PCCIT,
RTI, Room No.375a,
Central Revenues Building,
I.P. Estate, New Delhi-110 002
RTI application filed on : 10/11/2014
PIO replied on : 05/12/2014
First appeal filed on : 19/02/2015
First Appellate Authority order : 23/03/2015
Second Appeal dated : 29/04/2015
Information sought:
The appellant has sought the information related to the details of inter-charge transfer of tax assistant on the post of Sr. Tax Assistant. Also has sought the copy/information of rules on whose basis the tax assistant who came on inter charge transfer from Delhi, Chandigarh, Kolkata, Kanpur, Lucknow etc. were promoted on the post of Sr. Tax Assistant from Tax Assistant and other related information.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Sunil Kumar through VC Respondent: Mr. Pradeep Kumar CPIO/ITO (HRD) Page 1 of 2 The applicant stated that his colleagues who have taken transfer to Delhi have been promoted to Inspector whereas he is still languishing on the post of TA. He requested for the criteria adopted by CCIT Delhi for promotion to the post of Sr. Tax Assistant for employees transferred from other regions to Delhi. The CPIO stated that the policy communicated to the CCITs is the same; however, at times they have to comply with judicial orders which create anomaly. The applicant stated that he wants the same procedure to be adopted in Rajasthan. The CPIO stated that he cannot make any comments in the matter.
Decision notice:
At the outset it is clarified that the CPIO, under the RTI Act, is required to furnish information/documents as available on record; however, eliciting answers to queries, redressal of grievance, reasons for non compliance of rules/contesting the actions of the respondent public authority are outside the purview of the Act.
The information, as available on record, has been provided.
The matter is closed.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2