Central Information Commission
Mrlawrence Sathiyaraj J vs Bharat Sanchar Nigam Limited on 27 May, 2016
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/C/2013/000147/10440
27 May 2016
Relevant Facts emerging from the Complaint:
Complainant : Mr. Lawrence Sathiyaraj J, RTI application
R/o - 71, Priyanka Apartments, filed on
Indira Gandhi Street, :15/07/2013
Vijayalakshmipuram, First Appeal
Ambattur, Chennai - 600053 filed on
:
Respondent : CPIO / GM (HR& Admin), 15/07/2013
BSNL, Complaint dated
O/o the CGMTD
78, Pursawalkam High Road, :
Chennai 15/07/2013
Information sought:
The appellant has sought the following information in reference to letter SDE/BVN/CRS/11-13 dt. 05/08/2012
1. Provide inspection and collection of information available in any form from the following records/files/registers as given below maintained in the office from 23/06/2012 to till date a. File or files on which the letter under reference above has been processed and files b. CR Register c. Dak Register d. Dispatch Register e. Section diary f. Assistants Diary g. Section/Desk diary for receipts h. File register i. File movement Register j. Precedent Book k. Index slips l. Weekly arrears and disposal statements register m. Monthly arrears and disposal statements register n. Records Review Register o. Spare Copies Register p. Register of result of Special Drive Conducted on Records Management q. Register of statement showing particulars of receipts/cases in hand for more than 7 days r. Case Sheet Register s. Register of numerical abstract of cases pending disposal over a month t. Register for consolidated numerical abstract of cases pending disposal over a month u. Call book v. Register for monthly progress report on recording of files Page 1 of 3 w. Monthly progress report on review of files.
x. Consolidated monthly progress report on recording of files. y. Consolidated monthly progress report on review of recorded files. z. Register for keeping a watch on the disposal of communications aa. Particulars letters pending over a fortnight bb. Inspection Officer's Report etc. cc. Inspection Questionnaire on Organisation & Methods (O&M) dd. MIS Register ee. Executive Summary ff. Register for particulars of files given informally to ministry/dept/section gg. Report on O&M Activities.
2. Give certified copy of receipt from postal/courier for dispatch of the letter cited under reference above.
3. Give certified copy of POD receipt issued for the above letter.
4. Give the name of the officer who signed the letter cited above.
5. Obtain the administrative reason as to why the officer who signed the letter cited above has made only his/her initials instead of a signature in an official communication.
6. Give the administrative reason as to why in the letter cited under reference above dated 05/05/2012 has been dispatched only on 12/07/2013 i.e. after an undue delay of 342 days.
7. Give the administrative reason as to why in the letter cited under reference above it is stated that the letter is sent herewith for further action when all actions has been taken from my side and the official ID card and medical cards as per procedure has been surrendered to the CGM, BSNL ChTD through the DGM Ambattur along with letter for further necessary action at the end of all concerned.
8. Give administrative reason as to why the relieving order has not been issued till date even after surrendering the ID Card and EMRS card.
9. Give the day to day progress report for issue of retirement ID card and EMRS card.
10. Give day to day progress report of all my post retirement benefits due for payment.
11. Give certified copy of pay slip for the month of June and July 2012.
12. Give certified copy of attendance register for the month of June 2012.
13. Give certified copy of absentee statements from the month of April 2012 to till date along with copy of note sheet and dispatch register for the same.
14. Give certified copies of all correspondence sent and received with regards to case from 23/06/2012 to till date.
Grounds for the Complaint:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present Complainant: Absent Respondent: Mr. R. Muthuraman CPIO's representative (M: 09444979670) The Complainant was given an opportunity to participate in the hearing but he is absent. The CPIO's representative stated that the complainant, who is an ex-employee, has alleged that his RTI application was refused by Smt. K. Amirthavalli SDE and also by Shri M. Thirumurhty Kumar DGM. He submitted that they had enquired into the matter but no substance was found and both officers denied any such refusal of RTI application. He informed that the complainant in Page 2 of 3 the past has submitted 5 RTI applications 'online' which have been duly replied and it is only in this case that he is alleging refusal by the officials.
Decision notice:
The CPIO's representative has submitted that they had enquired into the matter but no substance has been found in the complaint. The complainant has not availed the opportunity to appear before the Commission to canvass his case/contest the CPIO's representative's submissions. In the above circumstances no further action is warranted.
The matter is closed.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 3 of 3