Central Information Commission
Padmendra Singh Rawat vs India Meteorological Department on 27 September, 2024
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No: CIC/IMETD/A/2023/127947
Padmendra Singh Rawat .....अपीलकर्ाग /Appellant
VERSUS
बनाम
PIO,
Regional Meteorological Centre (RMC),
Lodhi Road, New Delhi-110003. ....प्रनर्वािीगण /Respondent
Date of Hearing : 24.09.2024
Date of Decision : 26.09.2024
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 01.04.2023
CPIO replied on : 02.05.2023
First appeal filed on : 03.05.2023
First Appellate Authority's order : 09.06.2023
2nd Appeal/Complaint dated : 26.06.2023
Information sought:
The Appellant filed an RTI application dated 01.04.2023 seeking the following information:
प्रार्थना इस प्रकार है कक मुझे 2002 में दी गई 2nd ACP के बारे में बताया जाय कक मुझे कौन सा बेतनमान ददया गया क्योंकक 06TH जून को उप-महाननदे शक (प्र. एवं भ.) श्री जे.एस.आयथ ने एक स्पष्टीकरण पररपत्र (संख्या. A.11016/1/GD) ददनांक 06 जून 2002 ननकाला कक METRIC कमथचारी को 3200-85-4900 का PAY SCALE ममले और Page 1 of 5 2004-05, 2005-06,2007- 08 व 2008-09 का आय प्रमाण पत्र कहता है कक PAY SCALE RS. 2610-60-2910-65- 3300-70-4000 है.
अतः आप से पुनः प्रार्थना है कक मुझे 2002 में ममली ॥ND ACP के बेतन मान के बारे में बताया जाय क्योंकक PGPRTL को डॉ. ए. के. दास PM OFFICE को बार-बार कहते हैं कक पदमेन्द्र मसंह रावत को सारी सुववधाएँ ननयम के मुताबबक ममली हैं।
The CPIO furnished a reply to the Appellant on 02.05.2023 stating as under:
1: श्री पमेंर मसंह रावत, पूवथ MO-II द्वारा द्ववतीय ACP की जो नतथर् (ददनांक 06 जून 2002) दशाथई गई है बो सही नहीं है।
Being dissatisfied, the appellant filed a First Appeal dated 03.05.2023. The FAA vide its order dated 09.06.2023, held as under.
इस संदभथ में दस्तावेजों के आंकलन करने पर यह पाया गया है कक जन सूचना. अथधकारी, प्रादे मशक मौसम केंर, लोदी रोड, नई ददल्ली द्वारा आवेदक को जो उत्तर ददया गया है वह सही है व सूचना का अथधकार अथधननयम, के तहत 2005 30 ददनों को समय सीमा के अंतगथत है। श्री पदमेन्द्र मसंह रावत के आवेदन पत्र ददनांक 01.04.2023 के द्वारा माँगी गई सूचनाएं प्रा. मौ. के. नई ददल्ली के स्र्ापना अनुभाग से संबंथधत र्ी ।
II. अपीलार्ी को जानकारी दे ने से इनकार नहीं ककया गया है। प्रा. मौ. के. नई ददल्ली के स्र्ापना अनुभाग से प्राप्त बबन्द्दव ु ार सारी जानकारी उपलब्ध करवा दी गयी र्ी। चँूकक इस अपील में भी वही सब पॉइंट है।
प्रा. मौ. के. नई ददल्ली के स्र्ापना अनुभाग से पुनः संशोथधत उत्तर प्राप्त हो गया है जो ननम्नमलखित है:-
2nd ACP(Old)in revised PB-1+2000(GP) from 18.02.2008 & 2nd MACP in PB-1+2400(GP) w.e.f. 01.09.2008 vide office letter No. A-32051/02/09-E(3)(ACP) dated 28.11.2011 इन ददशाओं/दटप्पखणयों के सार् इस अपील का ननपटारा ककया जाता है।
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Present in person.Page 2 of 5
Respondent: Mr. Devdatta Arya, Scientific Officer/CPIO accompanied with Mr. Pramod Kumar, Meteorologist 'B' and Mr. Prashant Kumar Dubey, Scientific Assistant, RMC Delhi present in person.
A written submission dated 23.09.2024 filed by Mr. Devdatta Arya, Scientific Officer/CPIO is taken on record, contents of the same are reproduced below for ready reference:
"...आवेदक द्वारा मांगी गई सूचनाये पद्मर मसंह रावत जी ने अपने प्रार्थना पत्र ददनांक 01.04.2023 द्वारा सूचना का अथधकार अथधननयम, 2005 के अंतगथत 2nd ACP के वेतनमान के संदभथ में सूचनाएं मांगी र्ी।
आवेदक को ददया गया उत्तर श्रीमान जन सूचना अथधकारी, प्रादे मशक मौसम केंर, लोदी रोड, नई ददल्ली ने आवेदक के सूचना पत्र के संदभथ में मांगी गई सूचना का उत्तर कायाथलय के प्रपत्र संख्या RT- 02/RTI/2023/ID646/186 ददनांक 02.05.2023 के द्वारा भेज ददया र्ा। (प्रनतमलवप संलग्र) आवेदक द्वारा उत्तर से असंतुष्ट होने पर अपीलकताथ ने प्रर्म अपीलीय अथधकारी के समक्ष अपील ददनांक 03.05.2023 प्राप्प्त ददनांक 18.05.2023 को प्रस्तुत ककया र्ा । प्रर्म अपीली अथधकारी, प्रादे मशक मौसम केंर, लोदी रोड, नई ददल्ली द्वारा आवेदक को मांगी गई सूचनाओं की जानकारी इस कायाथलय के प्रपत्र संख्या RT-RTI/Appeal/Vol. III/2023/357 ददनांक 09.06.2023 के द्वारा उपलब्ध करवा दी गई र्ी। (प्रनतमलवप संलग्र) | .1 इस संदभथ में अपीलार्ी द्वारा प्रस्तुत अपील और ववभागीय दस्तावेजों के आंकलन करने पर यह पाया गया है कक जन सूचना अथधकारी, प्रादे मशक मौसम केंर, लोदी रोड, नई ददल्ली द्वारा आवेदक को जो उत्तर ददया गया है वह सही है और जन सूचना अथधकार अथधननयम, 2005 के अनुसार तय तीस ददन की समय सीमा के अन्द्दर है ।"
Appellant narrated the genesis of instant matter being receipt of 2nd ACP with the scale of 2610-60-2910-65-3300-70-4000 i.e. of Group D cadre against the entitlements of Group C cadre for which he filed a separate court case and sought information vide this RTI application. However, he expressed his dissatisfaction with the fact that requested information with supportive documents has not been provided to him. Hence, this second appeal.
Respondent submitted that information as is available has already been parted with the appellant. Further, the issue flagged by the appellant regarding payment of his 2nd ACP is a matter of grievance which cannot be resolved through RTI channel. Nevertheless, the appellant has already approached the Page 3 of 5 Court of Law for redressal of his grievance. Lastly, the respondent volunteered to provide relevant information to the appellant to facilitate due assistance.
Decision:
The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records observes that the appellant is aggrieved for non-receipt of complete information from the respondent regarding alleged anomaly in payment of 2nd ACP by the appellant's employer. For which the respondent claimed that though available information has been provided to the appellant, however, he will make efforts to provide additional information to the appellant.
Although the remaining information has elements of third-party yet being a service matter and information sought pertains to fellow employees, and in view of the above and in the spirit of the RTI Act, the respondent is directed to provide a copy of shortlisted officer as per the eligibility and certified copy of agenda and minutes of meeting regarding grant/payment of 2nd ACP concerning appellant of the relevant time, free of cost to the Appellant within four weeks from the date of receipt of this order. In doing so, the name and identifying particulars of candidates be redacted/masked.
FAA to ensure compliance of the directions.
The appeal is disposed of accordingly.
Vinod Kumar Tiwari (विनोद कुमार वििारी) Information Commissioner (सूचना आयुक्त) Authenticated true copy (अनिप्रमानणर् सत्यानपर् प्रनर्) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Page 4 of 5 Copy To:
The FAA, Regional Meteorological Centre, Lodhi road, New Delhi - 110003.Page 5 of 5
Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)