Central Information Commission
Mr. Sushil Kumar Jindal vs Ministry Of Labour And Employment on 15 March, 2013
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No.CIC/BS/A/2012/000135/2074
15 March 2013
Relevant Facts emerging from the Appeal
Appellant : Mr. Sushil Kumar
House no. 93, Kanoongoyan,
Near Panchayati Dharamshala,
District: Roorki,
Haridwar, Uttarakhand
Respondent : CPIO & Dy. Director (Training)
Directorate General of Employment & Training
M/o Labour & Employment
Shram Shakti Bhawan,
Rafi Marg, New Delhi
RTI application filed on : 17/12/2011
PIO replied on : 13/01/2012
First appeal filed on : 18/01/2012
First Appellate Authority order : 07/02/2012
Second Appeal received on : 28/03/2012
Information sought:
1- Whether Government ITI, Piran Kaliyar, Roorki, Haridwar has been given permission/approval to give training under NCVT of Electrician Trade and Electronics Trade during the period 1987 to 2000 or not?
2- If the permission/approval was given then provide a copy of letter/order by which this permission was given?
3- Provide details of trades training of which were allowed by NCVT to Government ITI from 1987 onwards.
Grounds for the Second Appeal:
The PIO has not given complete information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Sushil Kumar Jindal through VC (M: 09759859275) Respondent: Absent The appellant stated that he has not been provided the correct information requested in his RTI application dated 17/12/2011. He explained that he has qualified from Government ITI Piran, Kaliyar, Roorki in electrical trade in the year 1995 and also holds a certificate issued by NCVT, however, in the CPIO's reply dated 13/01/2012 it has been stated that there was no trade Page 1 of 2 affiliated to NCVT in Government ITI Piran, Kaliyar, Roorki from 1987 to 2000. He alleged that the information provided to him is incorrect and requested that the CPIO should be directed to file an affidavit conforming the correctness of the reply furnished to him vide letter dated 13/01/2012. The CPIO is not present for making his submissions/contesting the facts.
Interim Decision notice:
The CPIO is directed to file an affidavit with the Commission confirming that the information provided to the appellant vide letter dated 13/01/2012 is complete and correct within 7 days from the date of receipt of this order. A copy of the affidavit should be forwarded to the appellant.
The appeal is disposed of accordingly.
This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties.
BASANT SETH Information Commissioner Copy to:
FAA / Deputy Director General( Training) Ministry of Labour & Employment, DGET, Shram Sakti Bhavan New Delhi - 110001, (In any correspondence on this decision, mention the complete decision number.) (RM) Page 2 of 2