Central Information Commission
Mrhanmant K Karade vs Department Of Posts on 20 March, 2015
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2014/000789/7245
20 March 2015
Relevant Facts emerging from the Appeal:
Appellant : Mr. Hanmant N. Karade
New Mhada Colony,
Sadar Bazar,
Satara - 415001,
Maharashtra
Respondent : CPIO & Sr. Superintendent of Post Offices
Department of Posts
Satara Division
Satara - 415001
Maharashtra
RTI application filed on : 07/10/2013
PIO replied on : 10/10/2013
First appeal filed on : 09/11/2013
First Appellate Authority order : 02/12/2013
Second Appeal dated : 01/04/2014
Information sought:-
The applicant has sought the following information:-
1. Rule 17-B of Industrial Dispute Act 1947 is applicable to WP-5506/2008 filled in the Hon. High Court, Mumbai by you against the order of reinstatement given by the Hon. CAT Mumbai.
2. If applicable supply the copy of ruling and if not applicable ruling to that effect be supplied to me.
Grounds for the Second Appeal:
The CPIO has not provided the desired information. Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Hanmant N. Karade through VC Respondent: Mr. M D Patil CPIO's representative through VC The appellant stated that he wants to know whether Industrial Dispute Act, 1947 is applicable to his matter. The CPIO's representative clarified that the appellant is covered by the CCS Rules and Industrial Dispute Act does not apply to postal employees.
Decision notice:
The information has been provided.
The matter is closed.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 1 of 1