Central Information Commission
Sushil Kumar vs Ministry Of Human Resource Development on 13 October, 2017
Central Information Commission
Room No.307, II Fl oor, B Wing, August Kranti B hawan, Bhikaji Cama Place, New Delhi -110066
website-cic.gov.in
Complaint No. CIC/CC/C/2014/000411/MP
Complainant : Shri Sushil Kumar, New Delhi
Public Authority : NCERT, New Delhi
Date of Hearing : August 29, 2017
Date of Decision : September 29, 2017
Present:
Complainant : Not present
Respondent : Shri V. Swaminathan, Section Officer and Mrs. Premlata,
Under Secretary - at CIC
RTI application : 26.05.2014
CPIO's reply : N.A.
First appeal : 04.07.2014
FAA's Order : N.A.
Complaint : 02.12.2014
ORDER
1. Shri Sushil Kumar, the complainant sought copy of circular/order/notification through which officers of NCERT were informed that for joining the post (specially on promotion) in other constituent unit of the Council, requirement of 'No Dues Certificate was not compulsory; copy of relieving orders of last five years issued in respect of Personal Assistants to join Assistant Programme Coordinators (APC) at other stations as had been done in case of Ms. Geeta Dwivedi and copy of peon book or any other medium through which the relieving order to join as APC, Bhopal was received by Ms. Geeta Dwivedi.
2. Not having received any reply from the CPIO, the complainant made the instant complaint before the Commission stating that required information had not been provided by the CPIO.
3. The matter was heard by the Commission. The complainant was not present in spite of the notice of hearing having been sent to him.
4. The CPIO stated that point wise detailed information had been sent to the complainant on 26.06.2014, however, the letter was returned undelivered with the remarks 'Left'. As regards point 1 the CPIO added that no such circular was issued that 'No Dues Certificate' was not compulsory, however, as a matter of practice after receiving the acceptance to the offer of promotion from the employee, a separate notice was circulated to the sections concerned to issue Dues/No Dues in respect of the employee concerned and a consolidated Dues/No Dues was issued to the Accounts Branch accordingly. On point 2 the complainant was requested to deposit Rs. 58/- to obtain 34 promotion orders and for point 3 it was informed that Ms. Geeta Dwivedi had received the offer of promotion on the office copy on 05.06.2013, however, no relieving order was issued to Ms. Dwivedi. The complainant was not present to put forth his contentions, if any. The respondent further added that the appellant had not given any telephone no. or email id so they could not contact him after their response was received undelivered.
4. The Commission accepts the respondent's submissions and observes that the available and disclosable information had been sent to the complainant but it was received undelivered with postal authorities remarks and finds no reason to intervene in the matter. The complainant is closed.
(Manjula Prasher) Information Commissioner Authenticated true copy:
Dy. Registrar Copy to:
Complainant Shri Sushil Kumar House No. 402-AD, Munirka Village Near Girls School, New Delhi-110067 The Central Public Information Officer National Council of Educational Research & Training RTI Cell Sri Aurobindo Marg, New Delhi-110016 The First Appellate Authority National Council of Educational Research & Training RTI Cell Sri Aurobindo Marg, New Delhi-110016