Central Information Commission
Mrp L Mehra vs Bharat Sanchar Nigam Limited on 15 July, 2014
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2013/001342/5554
15 July 2014
Relevant Facts emerging from the Appeal:
Appellant : Mr. P. L. Mehra
122, Soumya Estates,
Khajuri Kalan Road,
Awadhpuri Bhopal (MP)-462021
Respondent : CPIO & Addl. GM(MIS)
BSNL
Corporate Office
Room No. 29, I. R. Hall, Eastern Court,
Janpath, New Delhi - 110001
RTI application filed on : 17/10/2012
PIO replied on : 04/02/2013
First appeal filed on : 20/02/2013
First Appellate Authority order : 19/03/2013
Second Appeal dated : 18/04/2013
Information sought:
The appellant has sought the following information:-
1. Year wise number of vacancies of limited department competitive examination for promotion to the grade of SDE (T) was held on 10/06/2007. As per letter No. 2-29/2005-
Pers-II dated February, 2007, LDCE held for promotion to the grade of SDE(T) for vacancy years 2001-02 to 2005-06.
2. Year wise number of vacancies filling by LDCE was held on 10/06/2007.
3. As per BSNL H/Qtr. Letter no. 5-2/2009-DE (Vol.III) dated 03/01/2012 backlog vacancies up to 2005-06 (SC-59, ST-212), kindly provide the actual backlog vacancy year for which the backlog vacancy vacant.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. P. L. Mehra through TC M: 09425238200 Respondent: Mr. H S Rawat ACPIO, Mr. Satish Kumar & Mr. Jitendar Kumar The appellant stated that the respondent have informed that 59 vacancies were carried forward in the SC category for the LDC examination held in 2012 and he wants to know the year to which these vacancies pertain. The ACPIO stated that the information requested by the appellant in his RTI application dated 17/10/2012 has been supplied vide letter dated 04/02/2013 and further information/clarification will be provided now.Page 1 of 2
Decision notice:
As stated by the CPIO he should supply the information as above to the appellant within 3 days from the date of receipt of this order. If, thereafter, the appellant needs any further information the CPIO should permit him to inspect the relevant records and also allow him to take photocopies/extracts therefrom, free of cost, upto 5 pages.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2