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[Cites 4, Cited by 0]

Central Information Commission

A Ravi vs National Thermal Power Corporation ... on 3 July, 2024

                             केन्द्रीय सूचना आयोग
                       Central Information Commission
                          बाबा गंगनाथ मागग, मुननरका
                        Baba Gangnath Marg, Munirka
                         नई निल्ली, New Delhi - 110067


File No: CIC/NTPCO/A/2023/129736


A Ravi                                                  .....अपीलकर्ाग /Appellant

                                        VERSUS
                                         बनाम
PIO,
NTPC Ltd, 4th Floor, Room No. 185,
Engineering Office Complex, Sector - 24,
Noida- 201301.                                        .....प्रनर्वािीगण /Respondent

Date of Hearing                     :    25.06.2024
Date of Decision                    :    02.07.2024

INFORMATION COMMISSIONER :               Vinod Kumar Tiwari

Relevant facts emerging from appeal:

RTI application filed on            :    16.01.2023
CPIO replied on                     :    27.03.2023
First appeal filed on               :    22.04.2023
First Appellate Authority's order   :    28.06.2023
2nd Appeal/Complaint dated          :    11.07.2023

Information sought

:

The Appellant filed an RTI application dated 16.01.2023 seeking the following information:
SUB: RTI-Application u/s.6 (1) & 2 (J) (ii) to furnish the Sponsor List -
Regarding.
REF: Recruitment-NE/2010/Employment Notification dt. 01.04.2010 of NTPC, Visakhapatnam.
Page 1 of 4
I request you to furnish the details of following notification u/s. 6 (1) & 2 (J) (ii) of RTI Act, 2005 in the larger public interest: -
The CPIO furnished a reply to the Appellant on 27.03.2023 stating as under:
"Para (1) Based on available records, the names of candidates sponsored by employment exchange is attached in Annexure-1."

Being dissatisfied, the appellant filed a First Appeal dated 22.04.2023. The FAA vide its order dated 28.06.2023, held as under.

This is with reference to your First Appeal dated 22/04/2023. Appellate Authority NTPC has directed CPIO to provide clear copy of Annexure against reply to your RTI application dated 16/01/2023. Thus, complying with AA order, revised reply is given below as per inputs received from the concerned Project/Station:

The names of candidates as provided in reply to RTI 20568 (A. Ravi) was scanned in PDF format which was printed & re-scanned after attestation of signatures. The names of candidates are visible in digital PDF format before re-scanning on zooming (Print out is again attached as Annexure- A).

The appellant may inspect the scanned names of candidates in digital PDF format on mutually agreed date and time on any working day during working hours. In this regard, you may contact Sr. Mgr. (HR), HR Dept., 3rd floor, Admin. Building, NTPC-Simhadri, Paravada Mandal, Dist. Anakapalli 531020, Ph. No. +91-8924-284077. No TA/DA or official vehicle will be provided for this inspection. With this information, the compliance of the AA's Order has been complied with.

Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.

Relevant Facts emerged during Hearing:

The following were present: -
Appellant: Not Present.
Respondent: Shri S Nandan, AGM & CPIO and Shri Vikash Kumar, DGM present in person.
Written submissions of the Respondent are taken on record.
Page 2 of 4
The Respondent while defending the case inter alia submitted that vide their letter dated 27.03.2023, they have provided complete information to the Appellant. The Respondent further submitted that order of the FAA has also been complied with.
Upon being queried by the Commission, the Respondent submitted that the Appellant did not turn up for inspection of records as advised by him by the First Appellate Authority.
Decision:
The Commission upon perusal of records observes that the main premise of instant Appeal was non-furnishing of information by the CPIO. The Commission observes that factual position in the matter/information has already been provided to the Appellant as per his RTI application and as per the provisions of the RTI Act vide letter dated 27.03.2023 and 28.06.2023.
In this regard, the Commission finds no infirmity in the reply and as a sequel to it further clarifications tendered by the CPIO during hearing as the same was found to be in consonance with the provisions of RTI Act.
No intervention of the Commission is warranted in the matter.
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 3 of 4 Copy To:
The FAA, NTPC Ltd, 4th Floor, Room No. 185, Engineering Office Complex, Sector - 24, Noida -201301.
Page 4 of 4
Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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