Central Information Commission
Mayurkumar J Pathak vs Office Of The Chief Labour Commissioner ... on 30 April, 2026
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा /Second Appeal No. CIC/OTCLC/A/2025/625431
Mayurkumar J Pathak ....अपीलकता/Appellant
VERSUS
बनाम
CPIO,
O/o Chief Labour Commissioner (Central)
Vadodara ... ितवादीगण /Respondents
Date of Hearing : 29/04/2026
Date of Decision : 29/04/2026
INFORMATION COMMISSIONER : Ashutosh Chaturvedi
Relevant facts emerging from Second Appeal/Complaint:
RTI application filed on 22/01/2025
CPIO replied on 08/04/2026
First appeal filed on 10/03/2025
FAA's order dated Not on Record
Second Appeal dated 11/06/2025
Information sought:
The appellant has filed RTI application dated 22/01/2025 seeking the following information:
"1. I may be provided copies of internal memos correspondence notices from RLC and or LEO Vadodara to IOCL Gr pertain to verify contractor wise man power detail with police verification certificate period from April 2017 to December 2024 to established about workers existence in Vadodara as local or migrant worker to inform IOCL gr to obtained ISMW licence accordingly Second Appeal/ Complaint No. CIC/OTCLC/A/2025/625431 Page 1 of 3
2. I may be provided internal memos correspondence notices from RLC and or LEO Vadodara to IOCL Gr pertain to verify contractors name with number of man power worked month wise with copy of central labour licence like CLRA and ISMW as mentioned in issued FORM III to contractors by IOCL GR Vadodara
3. I may be provided internal memos correspondence notices from RLC and or LEO Vadodara to IOCL Gr Vadodara pertain to verify contractors name with number of man power worked month wise with copy of ISMW central labour licence with police verification report period from April 2017 to December 2024 I may provide required fees in receipt of information MAYURKUMAR J PATHAK.."
2. The CPIO reply dated 08/04/2026 is taken on record
3. Aggrieved and dissatisfied, the appellant filed the First Appeal with the first Appellate Authority. The First Appellate Authority order is not on record. Being dissatisfied, the Appellant filed the Instant Second Appeal on 11/06/2025.
Written Submission of the Appellant dated 06/04/2026 is taken on record
4. Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Present on VC Respondent:Arsi Shirnu Babu Office Superintendent (Authorized Representative) participated in the hearing on VC The Appellant reiterates the facts of the case and further submits that information sought has not been provided. The Respondent submits that CPIO Reply was furnished on 08.04.2026.
DECISION Commission, after perusal of case records and submissions made during hearing, observes that an appropriate response as per the provisions of the RTI Act, 2005 has been provided by the Respondent. No legal infirmity is found in the response furnished by the Respondent. Thus, the Commission is of the considered opinion that no further intervention is warranted in this case.
The Appeal stands disposed of.
Sd/-
Ashutosh Chaturvedi (आशु तोष चतु वदी) Information Commissioner (सू चना आयु ) िदनां क/ Date: 29.04.2026 Second Appeal/ Complaint No. CIC/OTCLC/A/2025/625431 Page 2 of 3 Authenticated true copy (अिभ मािणत स ािपत ित) Ram Singh Meena (राम िसंह मीना) Dy. Registrar (उप पंजीयक) 011- 26715467 Address of the Parties:
1. CPIO Min. of Labour & Employment, O/o RLC (C), Chandra Prabha Flats, No. 2, Krishnanagar Society, Opp. Moti Baugh, Vadodara -394220 (Gujarat)
2. CPIO Min. of Labour & Employment, O/o RLC (C), Shram Bhawan, 4th Floor, NR. Gun House, Khanpur, Ahemdabad 380001 (Gujarat)
3. Mayurkumar J Pathak Second Appeal/ Complaint No. CIC/OTCLC/A/2025/625431 Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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