Shrirag K. U. vs Mangalore Refinery And Petrochemicals ... on 3 March, 2025

[Cites 5, Cited by 0]

Central Information Commission

Shrirag K. U. vs Mangalore Refinery And Petrochemicals ... on 3 March, 2025

Bench: Heeralal Samariya

                                     के न्द्रीय सूचना आयोग
                            Central Information Commission
                                 बाबा गंगनाथ मागग, मुननरका
                            Baba Gangnath Marg, Munirka
                             नई दिल्ली, New Delhi - 110067

नितीय अपील संख्या / Second Appeal No. CIC/MRPLT/A/2024/605735

Shri Shrirag K. U.                                             ... अपीलकताग/Appellant
                                      VERSUS/बनाम

PIO, Mangalore       Refinery   and    Petrochemicals      ...प्रनतवािीगण /Respondent
Limited

Date of Hearing                           :   27.02.2025
Date of Decision                          :   27.02.2025
Chief Information Commissioner            :   Shri Heeralal Samariya

Relevant facts emerging from appeal:
RTI application filed on          :           03.08.2023
PIO replied on                    :           01.09.2023
First Appeal filed on             :           06.09.2023
First Appellate Order on          :           05.10.2023
2 Appeal/complaint received on
 nd                               :           12.02.2024

 Information sought

and background of the case:

The Appellant filed an RTI application dated 03.08.2023 seeking information on the following points:-

"1. COPY OF GRADE WISE NUMBER OF EMPLOYEES IN MANAGMENT AND NON- MANAGMENT AFTER OMPL MERGER.

2.COPY OF SANCTIONED MANPOWER IN MANAGMENT AND NON-MANAGMENT GRADE AFTER OMPL MERGER.

3. COPY OF LATEST UPDATED RECRUITMENT ROSTER.

4. COPY OF EMPLOYEES ORGANISATION CHART."

The CPIO, GM(Security), Mangalore vide letter dated 01.09.2023 replied as under:-

"Reply to point no. 1 The data sought does not pertain to public interest. However, the data is available in public domain under link https://www.mrpl.co.in/Annual Report viz. MRPL Annual Report 2022-23 Page No. 64 and also under link https://www.mrpl.co.in/Content/RTI#a9.

Reply to point no. 2 The sanctioned manpower is an internal document, confidential in nature, and no larger public interest involved. Hence the same is exempted from disclosure under section 8(1)(d) of the RTI Act.

Page 1 of 3

Reply to point no. 3 The reservation roster pertaining to various categories of employees is maintained as per the government guidelines/directives. This is an internal document which has no relation to the public and the information related to the name and category of the employees mentioned in the roster is personal information and the same is exempted from disclosure under section 8(1)(j) of the RTI Act.

Reply to point no. 4 The organization chart of MRPL is available in public domain under link https://www.mrpl.co.in/Content/RTI#a0."

Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 06.09.2023. The FAA vide order dated 05.10.2023 stated as under:-

"On perusal of the records in all the four RTI Appeals, it seems that the information sought is voluminous and replying it individually may disproportionately divert the resources of the Public Authority. Therefore, in view of the same, it would be appropriate, rather than directing the CPIO to again reply to each of these queries, to allow the appellant to inspect the records relevant to his queries.

In these circumstance, the CPIO is hereby directed to fix the schedule for such inspection by the Appellant within a period of 30 days from receipt of this Order and without any further fee demanded from the appellant. However, the CPIO may prescribe for the conditions/instructions necessary to meet with the safety norms of the refinery and the appellant shall follow such instructions."

In compliance with the FAA's order, the CPIO, GM(Security), Mangalore vide letter dated 18.10.2023 replied as under:-

"In pursuance of the subject Order of the First Appellate Authority, we request you to kindly visit the Administration Building of MRPL, located at Post Kuthethoor, Mangalore-575030 on 26th October 2023 at 3:00 pm for the inspection of records. To facilitate your entry to MRPL, please contact the undersigned upon your arrival at the MRPL Main Gate.

Please note that you must carry a valid ID proof when coming for the inspection of records. Also, please note that you will have to bear the cost of travel to Mangalore, and MRPL will not reimburse any expenses incurred on this account. Furthermore, your visit will be subject to security checks and other office rules and procedures."

Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.

Facts emerging in Course of Hearing:

A written submission signed by the CPIO, MRPL on 18.02.2025 has been received by the Commission with point wise response as under:

1. Copy of grade wise number of employees in Management and Non-

management after OMPL merger  The requested information, i.e. "grade wise number of employees in Management and Non-management after OMPL merger" has already been made available through publicly accessible links It may be seen at https://www.mrpl.co.in/Annual Report viz. MRPL Annual Report Page 2 of 3 2022-23 Page No. 64 and also under link https://www.mrpl.co.in/Content/RTI#a9

2. Copy of sanctioned manpower in Management and Non-management grade after OMPL merger.

 The appellant has not specified the information that he wanted. However, it may please be noted that Sanctioned Manpower in Management Grade and Non Management Grade are 1336 and 1477 respectively.

3. Copy of latest updated recruitment roster.  The applicant may kindly specify name of the post and year of recruitment. Accordingly, copy of the roster may be supplied to him as per DOPT Circular OM dated 31.12.1992. (Copy attached)

4. Copy of employees organisation chart.

 The organization chart of MRPL has already available in public domain under link https://www.mrpl.co.in/Content/RTI#a0. The information seeker may kindly download it from our abovementioned source. Copy of the written submission has been duly marked to the Appellant. Hearing was scheduled after giving prior notice to both the parties.

Appellant: The Appellant was present with Shri Sandeep Chalapadhi and heard through video conference Respondent: Shri I V Muralidaran - GM, Security attended the hearing through video conference.

Both parties reiterated their respective contentions with the Respondent stating that point wise information available on record has been duly furnished to the Appellant, in the form of the written submission dated 18.02.2025 in terms of the RTI Act. The Appellant's counsel admitted that information had been received but stated that he was not satisfied with the information.

Decision:

Perusal of records of the instant case reveals that the Respondent had furnished information available on records, as defined under Section 2(f) of the RTI Act, in terms of the provisions of the Act. Considering the fact that the response of the PIO is legally appropriate and well within the precincts of the RTI Act, no further intervention is warranted in this case, under the RTI Act.

The appeal is disposed off accordingly.

Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

Nil Powered by TCPDF (www.tcpdf.org)

Unlock Advanced Research with PRISMAI

Central Information Commission