Central Information Commission
Ms. Nutan P. Sawant vs Npcil on 17 February, 2009
Central Information Commission
Appeal No.CIC/WB/A/2007/01291-SM dated 22.05.2007
Right to Information Act-2005-Under Section (19)
Dated 17.02.2009
Appellant : Ms. Nutan P. Sawant
Respondent: NPCIL
The Appellant is not present in spite of notice.
On behalf of the Respondent, Shri R.R. Kakde, is present.
The brief facts of the case are as under.
2. The Appellant had written to the CPIO in her application dated 22 May, 2007 wanting to know about the compassionate appointment in the NPCIL. The CPIO in his reply dated 11 July, 2007 informed her about the status of her compassionate appointment. Not satisfied with the reply, she filed an appeal before the First Appellate Authority on 31 July, 2007. The first Appellate Authority decided her appeal in his order dated 13 August, 2008 and held that the necessary information had already been provided. She has filed a second appeal before the Commission against the above order of the first Appellate Authority.
3. The case was heard through video conferencing. The Appellant was not present in spite of notice. We heard the submissions of the Respondents and carefully examined the Appeal and the related documents. We find that the CPIO had indeed provided the requisite information to the Appellant in his reply on 11 July, 2007. From the contents of her Appeal it appears that she wants her twin grievance regarding compassionate appointment and of ex-gratia payment in lieu of compensatory payment redressed. This Commission cannot pass any order on her grievance. Since the information sought has already been provided, the Appeal does not seem to have any merit and, hence, it is rejected.
4. Copies of this order be given free of cost to the parties.
(Satyananda Mishra) Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(Vijay Bhalla) Assistant Registrar