Central Information Commission
Imtiyaz Hussain vs Board Of Apprenticeship Training, ... on 9 June, 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
Appeal No. CIC/SA/A/2016/000790/MP
Appellant : Shri Imtiyaz Hussain, Bellary
Public Authority : 1) Board of Apprenticeship Training, Chennai
2) BESCOM, Bangalore
Date of Hearing : June 01, 2017
Date of Decision : June 09, 2017
Present:
Appellant : Shri Imtiyaz Hussain - through VC
Respondent : Shri Krubha Shankar, Asstt. Director of Training and Shri
Ataullah, AGM (HRD) - through VC
RTI application : 01.02.2016
CPIO's reply : 10.02.2016
First appeal : 16.02.2016
FAA's Order : 18.02.2016
Second Appeal : 01.03.2016
ORDER
1. Shri Imtiyaz Hussain, the appellant, sought information with respect to duties of Electrical Engineering Graduate Apprentice Trainees.
2. The CPIO provided a copy of Section 12 of Apprentice Act to the appellant. Dissatisfied, the appellant approached the FAA. The FAA upheld the CPIO's order and also forwarded the RTI application to the CPIO, BESCOM. Aggrieved, the appellant came in appeal before the Commission stating that requisite information had not been provided by the CPIO.
3. The matter was heard by the Commission. The appellant stated that he sought duties of Electrical Engineering Graduate Apprentice Trainees. He added that as per his understanding he should do only the office work but one Asstt. Engineer was harassing him by forcing him to go to the site work. He approached the higher officials concerned but they advised him to do the work as allocated to him.
4. The CPIO, Board of Apprenticeship Training stated that in response to the RTI application the copy of Section 12 of Apprentice Act, 1961 mentioning the obligation of the apprentices had been provided to the appellant on 10.02.2016. The CPIO, BESCOM stated that they had adopted the same rules/guidelines as given in the Apprentice Act, 1961 and the copy of obligation of apprentice as given in Section 12 of Apprentice Act, 1961 had been provided to the appellant on 25.03.2016.
5. On hearing both the parties, the Commission observes that the available information had been already provided to the appellant. It is apparent from the appellant's submissions that he has a service related grievance, he may like to place this before the appropriate forum as the RTI Act is not the proper law for redressal of such grievances/disputes. The appeal is disposed of.
(Manjula Prasher) Information Commissioner Authenticated true copy:
Dy Registrar Copy to:
Appellant Shri Imtiyaz Hussain S/o Late Mustafa Ali 11/23, Church Road, Near Radio Park Swatantra Nagar, Cowl Bazar, Bellary-582102 The Central Public Information Officer Board of Apprenticeship Training, Asstt. Director of Training Southern Region Taramani, Chennai-600113 The Central Public Information Officer BESCOM DGM (Admn.) Block-I, Corporate office, KR Circle, Bangalore-560001 The First Appellate Authority Board of Apprenticeship Training, Director Southern Region Taramani, Chennai-600113