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Central Information Commission

Mrhem Singh vs Prime Minister Office on 25 February, 2016

                             CENTRAL INFORMATION COMMISSION
                             2nd Floor, 'B' Wing, August Kranti Bhawan,
                               Bhikaji Cama Place, New Delhi -110067
                                         Tel : +91-11-26717355

                                                               Appeal No. CIC/RM/C/2014/000638


Complainant:           Shri  Hem Singh,
                              R/o Hanuman Hatha, Gali No.1,
                              Bikaner­334001, Rajathan


Respondent:            Central Public Information Officer,
                              RTI Cell, Garrison Engr. (North),
                              Bikaner Mil Station, Bikaner­334001, 
                              Rajasthan.


Date of Hearing:              25.02.2016


Date of Decision:             25.02.2016


                              ORDER

Facts:

1. The complainant filed RTI application on 09.03.2014 seeking information on nine points  pertaining to the promotion of the complainant vide Ministry of Finance letter No.10910/E.III/88  dated 13.09.1999 and reasons for not considering his case for promotion, non­granting of O.T.P., non­ fixation   of   pay   under   FR   22(1(a)(1)­old   FR22­C,   non­granting   of   the   annual   increments,   non­implementation   of   Ministry   of   Defence   orders  No.16000/Comp/Feb./1/94/Org.4(Civ)(b) dated 13.01.1999 etc.
2. The CPIO responded on 11.06.2014.  The complainant filed complaint on 08.07.2014 with the  Commission.
Hearing: 
3. The   complainant   and   the   respondent   both   participated   in   the   hearing   through   video  conferencing. 
4. Complainant   stated   that   he   was   appointed   as   Peon   OTP  in   the   scale   of   Rs.775­1025   in  Military Farm Ambala.
5. It is stated by the complainant that the respondent had not been granted any increment/MACP  etc. in the pay scale and his pay was also not properly fixed.
6. Further, complainant stated that he was down­graded by the respondent and appointed in the  lower grade. 
7. It is stated by the complainant that the sought for information and copies have not been  provided to him by the respondent.
8. Respondent stated that the complainant was drawing basic pay of Rs.997/­ per month in the  scale of Rs.775­1025/­.
9. It is stated by the respondent that the complainant had submitted an application before the  competent authority for his transfer on compassionate ground to GE Bikaner. 
10. It is stated by the respondent that the pay scale of Rs.775­1025/­ was not available in the  office of GE Bikaner and it was clearly mentioned in his posting order that "those individuals who  have been transferred in lower trade/scale of pay will be required to submit a willingness certificate  accepting the same.  The copy of willingness of  Shri  Singh was placed in his Service Book in this  regard.

Discussion/observations

11. During the course of hearing, Commission asked the respondent to provide   copies of any  further documents as may be sought for by the complainant in his case. Decision:

12. The respondent is directed that the copies of the additional sought for documents may be  provided to the complainant within 30 days of the receipt of this order. 

The appeal is disposed of.  Copy of the decision be given free of cost to the parties.

(Radha Krishna Mathur) Chief Information Commissioner Authenticated true copy (Prakash) Deputy Registrar