Central Information Commission
Smt.Madhubala Rathore vs Bharat Sanchar Nigam Limited on 5 June, 2013
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No.CIC/BS/A/2012/000445/2669
05 June, 2013
Relevant Facts emerging from the Appeal:
Appellant : Mrs. Madhubala Rathore
305, Vijay Laxmi Nagar,
NCC Office Chauraha,
Sitapur, Uttar Pradesh 261001
Respondent 1- CPIO
BSNL
O/o the General Manager Telecom
District Sitapur
Uttar Pradesh 261001
2- CPIO & AGM(Admin & Pl.)
BSNL
O/o the General Manager Telecom District
Lakhimpur Kheri
Uttar Pradesh 262701
3. GMTD/FAA
BSNL
O/o CGMT BSNL (U P East Circle)
Hazratganj,
Lucknow (U.P.)
RTI application filed on : 31/05/2011 & 23/06/2011
PIO replied on : 24/06/2011 & 21/07/2011
First appeal filed on : 18/07/2011
First Appellate Authority order : Not mentioned.
Second Appeal received on : 31/08/2011
Information sought:
Through RTI application dated: 31/05/2011 the appellant had sought service record of Shri Gangaram, details of files sent to Lakhimpur Khiri after separation, letter by which my husband's file was sent to Lakhimpur, reasons for transferring file of my husband without intimating him about this, details of all the correspondences made to my husband Mr. Gangaram after separation etc. Through RTI application dated: 23/06/2011 the appellant had sought information as to why Lakhimpur and Sitapur offices are asking me to contact each other in this issue, on whose orders the records of my husband has been created etc. Grounds for the Second Appeal:Page 1 of 2
The PIOs are not providing information.
Relevant Facts emerging during the Hearing held on 26/04/2013: The following were present Appellant: Mr. Raghunath Rathor appellant's representative Respondent: Mr. D Ram CPIO's representative through VC (Sitapur) Mr. Jaimal CPIO Lakhimpur Khiri through VC The appellant's representative stated that information requested in the RTI applications dated 31/05/2011 & 23/06/2011 have not been provided. The CPIO (Lakhimpur) stated that the appellant's husband Mr. Ganga Ram was a telephone operator at BSNL Lakhimpur and has gone missing since 26/09/1990 and Lakhimpur Division was created in 1996 and they have been repeatedly writing to Sitapur to send the service book of Mr. Ganga Ram but the same has not been provided. The CPIO's representative (Sitapur) stated that the service book was sent to Lakhimpur but they are unable to trace any proof. The CPIO Lakhimpur contended that the service book of various employees were sent by Sitapur vide letter dated 10/10/1996 but the name of Mr. Ganga Ram is not appearing in the list. The CPIO's representative (Sitapur) stated that he is trying to reconstruct the records but for want of information from Accounts & Administration wings the work is struck up. To a query he clarified that both the departments are under the CPIO /District Manager Telecom Mr. Ashwini Kumar.
Interim Decision notice dated 26/04/2013:
The Commission directs the CPIO, Mr. Ashwini Kumar, to personally look into the matter and ensure that the duplicate service book of Mr. Ganga Ram is reconstructed by 31 May, 2013. The Commission further directs the GMTD/ FAA, Mr. Nizamul Haque, to ensure compliance of this order and submit a report by 03 June, 2013.
The matter is adjourned for 05/06/2013 at 04.00 PM with further directions that the CPIO should personally present himself for hearing through videoconferencing before the Commission on the aforesaid date & time.
Relevant Facts emerging during Hearing on 05/06/2013: The following were present Appellant: Absent.
Respondent: Mr. Ashwini Kumar CPIO.
The CPIO stated that the service book of Mr. Ganga Ram has been reconstructed and the information requested by the appellant has been furnished to her. The appellant is not present for making her submissions/contesting the facts.
Decision Notice:
From the CPIO's submissions it appears that the information has been provided to the appellant.
The matter is closed.
This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties. In any correspondence on this decision, mention the complete decision number.
BASANT SETH Information Commissioner Page 2 of 2