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Mr.Ram Sewak Kashyap vs South Eastern Coalfields Ltd. on 31 August, 2010

                    CENTRAL INFORMATION COMMISSION
                                             .....


                                                          F.No.CIC/AT/A/2010/000322
                                                        Dated, the 31  August, 2010 
                                                                          st




 Appellant          : Shri Ram Sewak Kashyap 


 Respondent         : South Eastern Coalfields Limited

s Matter   was   heard   on   30.08.2010   through   videoconference   (VC).  Appellant   was   present,   along   with   his   rep.,   at   NIC   VC   facility   at  Ambikapur,   Sargiya,   while   the   respondents   ―   represented   by   Shri P.K.Banerjee, CPIO  ―  were present at NIC VC facility at Bilaspur.  Commission conducted the hearing from its New Delhi office.

2. This   is   a   matter   relating   to   appellant's   RTI­application   dated  11/14.12.2009   requesting   for   the   documents   submitted   by   four   third­ parties, viz. Vidhan Roy, Diesel Mechanic; Atul Mandal, Diesel Mechanic;  Ramesh   Mal,   Welder   and   Parimal   Mandal,   Fitter,   during   their   initial  appointment   in   the   year   1994­95.   The   documents   requested   include  photocopy of the advertisements published for appointment to the posts  held   by   the   third­parties;   proof   of   their   residence,   caste   certificate,   ITI  pass certificate, transfer certificate/school leaving certificate as issued by  the institution.

3. During   the   hearing,   CPIO   stated   that   he   had   provided   to   the  appellant   the   appointment   orders   and   advertisements   in   respect   of  Vidhan Roy and Atul Biswas / Mandal, but could not provide these as well  as other documents relating to all four employees as these were not held  at the SECL Headquarters at Bilaspur.

CIC_AT_A_2010_000322_M_42097.doc  Page 1 of 2

4. CPIO,   however,   stated   that   he   was   willing   to   provide   to   the  appellant   copies   of   the   caste   certificate,   the   proof   of   residence,   the  relevant   mark   sheets,   ITI   certificates   and   transfer   /   school   leaving  certificate after collecting it from the offices where these might have been  held.

5. In my  view,  these  documents,  though  seemingly  personal  to  the  third­parties,   were   also   the   key   documents   which   determined   their  appointment to the positions which they hold now.  Since there is a direct  and special relationship between the appointment of for third­parties and  the production of these documents, the latter acquire a public face, in the  absence of which, these four employees would not have been appointed.  Apart   from   this,   their   appointment   also   critically   depended   upon   the  validity of these several documents which were scrutinized by the officers  of the public authority in order to ensure that the 4 third­parties satisfied  the eligibility criteria set­out in the advertisement.  These disclosures will  remove   any   overhang   of   doubt   about   the   validity   of   the   third­parties'  appointments to the posts held by them.

6. In view of the above, the requested information should be disclosed  within four weeks of the receipt of this order by the CPIO.

7. Appeal disposed of with these directions.  

8. Copy of this direction be sent to the parties. 

( A.N. TIWARI ) INFORMATION COMMISSIONER CIC_AT_A_2010_000322_M_42097.doc  Page 2 of 2