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Central Information Commission

Prashant Jadhav vs Ordnance Factory Board on 24 November, 2022

Author: Vanaja N Sarna

Bench: Vanaja N Sarna

                             क य सच ु ना आयोग
                    CENTRAL INFORMATION COMMISSION
                             बाबा गंगनाथ माग
                            Baba Gangnath Marg
                        मु नरका, नई द ल - 110067
                        Munirka, New Delhi-110067

                                        File no.: - CIC/OFBKO/C/2021/140511
In the matter of
Prashant Jadhav                                         ... Complainant
                                        VS
1. Central Public Information Officer
Ordnance Factory Ayudh Nagar
Itarsi - 461122

2. Central Public Information Officer
Ordnance Factory
Katni - 483504
                                                         ...Respondents

RTI application filed on : 31/07/2021 CPIO replied on : 11/09/2021 (page 17) First appeal filed on : Not on record First Appellate Authority order : Not on record Complaint dated : 15/09/2021 Date of Hearing : 24/11/2022 Date of Decision : 24/11/2022 The following were present:

Complainant: Not present Respondent: G.K Pal, DGM and CPIO Itarsi, present over VC Information Sought:
The complainant has sought the following information with regard to appointment made to the post of Turner, with reference to the advertisement no. 10201/11/2050/1516 and advt. No.2613/Y/LB/350/2015. The Complaint had also appeared in the examination held for the said post.
1
(i) Provide copies of the question papers for the examination for the said post of Turner.
(ii) Provide copies of the answer sheets of the complainant and marks obtained by him.
(iii) Provide marks obtained by the selected candidate.
(iv) Details of policy followed for giving preference to the ex-trade apprentice for the said post.

Grounds for Complaint The CPIO did not provide the desired information.

Submissions made by Complainant and Respondent during Hearing:

The complainant was not present at the VC venue despite due service of notice on 18.11.2022 vide speed post acknowledgment no. ED236924175IN. The CPIO Itarsi submitted that they received the RTI application on 21.09.2021 and replied on time i.e 13.10.2021. He could not explain the delay on the part of CPIO Katni.
The CPIO Katni was not present despite due service of notice on 21.11.2022 vide speed post acknowledgment no. ED236924189IN.
Observations:
The CPIO Itarsi submitted that Ordnance Factory, Itarsi had replied on 13.10.2021 and stated that in respect of the above said recruitment there is a CBI enquiry pending and therefore, information cannot be given. He also submitted that the letter dated 13.10.2021 was sent via registered post.

The RTI application was transferred on 11.09.2021 by the CPIO Katni and therefore the delay is on his part, however, he was not present to explain why the RTI application was not transferred within 5 days from the date of receipt of the RTI application.

Decision:

In view of the above observations, the CPIO Katni is issued a strict warning for not attending the Commission hearing as well as not transferring the RTI 2 application on time. As the complainant was not present to plead his case, the Commission is not inclined to take any further action.
The complaint is disposed of accordingly.
Vanaja N. Sarna (वनजा एन. सरना) Information Commissioner (सच ू ना आय! ु त) Authenticated true copy (अ$भ&मा'णत स)या*पत & त) A.K. Assija (ऐ.के. असीजा) Dy. Registrar (उप-पंजीयक) 011- 26182594 / दनांक / Date 3