Central Information Commission
Mr.Sher Singh vs Ministry Of Labour And Employment on 3 December, 2012
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No.CIC/SM/A/2011/002783/BS/1349
Relevant Facts emerging from the Appeal
Appellant : Mr. Sher Singh
P-46/1, Army Hospital (R&R)
Raja Rao Tula Ram Marg,
Delhi Cantt, New Delhi - 10
Respondent : CPIO & Dy. Director Training (WT)
Ministry of Labour & Employment
Directorate General of Employment & Training
(DGET)
Shram Shakti Bhawan,
Rafi Marg, New Delhi - 110001
RTI application filed on : 12/10/2011
PIO replied : 25/10/2011
First appeal filed on : 31/10/2011
First Appellate Authority order : 09/12/2011
Second Appeal received on : 01/12/2011
Information sought:
The candidate has completed his training under directorate institution with due process. Now is willing to apply for post of instructor but there are so many trades in this stream and hence he wants clarification as to which trade he can apply. If a candidate has done ITI (NTC in IT & ESM+Electronic (Adv) and POT to which trade the candidate is eligible related to the post of instructors.
Grounds for the Second Appeal:
Information provided by the PIO is not satisfactory.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Sher Singh (M: 9871811689) Respondent: Ms. Alka Sharma CPIO (M: 9871202175) The appellant stated that his niece had undergone two years training in ITI (NTC) in IT & ESM+Electronic (Adv) and thereafter further 4 months training in POT but the DGET was not giving any information where can she be employed as an instructor. The CPIO stated that appellant's query is of interrogatory nature and therefore, she is unable to provide any information. The appellant clarified that he merely wanted to know the scope of employment of the above trade(s) as recorded in the respondent's office file(s). The CPIO agreed to furnish the information.Page 1 of 2
Decision Notice:
The Commission directs the CPIO that information as above should be furnished to the appellant within 15 days of receipt of this order.
The appeal is disposed of accordingly.
This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties.
BASANT SETH Information Commissioner December 03rd, 2012 (In any correspondence on this decision, mention the complete decision number.) (RM) Page 2 of 2