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Central Information Commission

Mrjeewan Kumar vs Botanical Survey Of India, Kotkatta on 5 May, 2015

                 CENTRAL INFORMATION COMMISSION
                  (Room No.315, B­Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)


                 Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)

                                         Information Commissioner


                                         CIC/SA/C/2014/000440

                                         CIC/SA/C/2014/000453

                           VIDEO CONFERENCE - PUNE/KOLKATA

                     Jeevan Kumar  vs. Botanical Survey of India

                                         Important Dates and time taken:


CIC/SA/C/2014/000440



   RTI:12­6­14                         FA:19­7­14                                Complaint:14­11­14



   Dismissed as misuse   Hearing:28­4­2015                                       Decision: 05­05­2015
   of RTI




CIC/SA/C/2014/000453



   RTI:12­6­14                         FA:21­7­14                                Complaint:20­11­14



   Dismissed as misuse   Hearing:28­4­2015                                       Decision: 05­05­2015
   of RTI




Parties Present:




CIC/SA/C/2014/000440 & 000453                        Page 1
     The complainant  is present for video conference at NIC Centre, Pune. The public 

authority is present for joint video conference at NIC centre, Kolkatta. The complainant 

has filed the above two complaints against the same public authority and hence they 

are taken up together for hearing today. 




FACTS:

CIC/SA/C/2014/000440

2.   The complainant  through his RTI application sought  the details of TDS deducted from  his salary before his retirement. Claiming that no information was received from CPIO, the  complainant filed complaint with the CIC under section 18 of the RTI Act.  CIC/SA/C/2014/000453

3.   Complainant through his RTI application sought information with respect to his letter dt  24.4.2014, date of receipt of letter, action taken report, final decision of DDO, & ground for  refusal in issuing the endorsement. PIO replied. Being unsatisfied with PIO reply, the appellant  made   First   Appeal.   First   Appellate   Authority   directed   the   PIO   to   provide   information.   In  compliance of which CPIO replied on 30.9.2015. Being unsatisfied with the PIO reply, the  Complainant has approached the Commission in Complaint Under Section 18 of RTI Act. Proceedings Before the Commission:

3.   Both the parties made their submissions through video conference from Pune/Kolkatta.

CIC/SA/C/2014/000440

4.   The complainant submitted that the respondent authority has not given proper information  about the TDS they made during the financial year 2013­14 as a result of which he paid more  income tax and thus he was put to loss.   On the other hand, the respondent officer, Mr. AK  Pathak, FAA explained to the Commission that the complainant has been paid Rs.94,419/­  CIC/SA/C/2014/000440 & 000453 Page 2 wrongly during relevant year and the complainant received the payment without pointing out to  the Department that he was not entitled for the same and when the PAO detected it, they tried  to recover the same, but the complainant has already retired by the time it was detected.  Hence, they carried over the recovery to the next financial year, on which the complainant has  gone to the court, and the said recovery of Rs.94,419/­ is pending for court decision.   The  respondent officer further submitted that the claim of the complainant that he was made to pay  excess income tax is false, as he did not pay any income tax on the same and even if it was  paid by him, one can always claim refund of the same from the Income Tax Dept by filing the  revised income­tax return for the relevant assessment year, as per the income­tax rules.  The  Commission   having   accepted   the   submissions   of   the   Public   Authority,  dismisses  the  complaint. 

CIC/SA/C/2014/000453

  5.     The complainant submitted that he has not got the 'no demand certificate' from the  respondent authority for construction of the flat. In reply to this, the respondent officer Mr. AK  Pathak explained to the Commission that the complainant does not need certificate from them,  but it is actually the CPWD/Directorate of Estates, Nirman Bhavan, New Delhi who have to  issues to him,  as they are the competent authority to give permission to the complainant to  construct the flat.  The respondent authority, i.e. Botanical Survey of India, is only concerned  with the  technical clearance to be given to the CPWD, who was in correspondence with the  respondent authority directly.  Therefore, the CPIO told the complainant that they will send the  technical clearance directly to   CPWD from whom he can get the no demand certificate for  going ahead with his flat construction.  But as the complainant insisted that the said technical  clearance to be directly given to him, the CPIO instructed his APIO at Pune to do the needful  and the same has been complied with.  

6.    The Commission having heard the submissions, notices that the complainant has been  furnished with all the required information, but he is proceeding with this complaint for nothing. 

CIC/SA/C/2014/000440 & 000453 Page 3 Therefore, the Commission dismisses this complaint and warns the complaint not to misuse  the RTI Act

 (M.Sridhar Acharyulu) Information Commissioner  Authenticated true copy (Babu Lal) Deputy Registrar Addresses of the parties:

1. The CPIO under RTI, Government of India, Min. of Environment &  Forests Botanical Survey of India, CGO Complex, 3rd MSO Buldg, 64/DF  Block Sector­1, Salt Lake City, Kolkata­700064
2. Shri Jeewan Kumar, C/o Sh.Hanumant K Padekar, E­19, Rameshwar Raj Park, Moraya Raj Park Phase,  Chinchwad, Pune­411033 (Maharashtra) CIC/SA/C/2014/000440 & 000453 Page 4