Central Information Commission
Shri. M. Yogeshwar Raj vs Air India Ltd. on 12 June, 2009
Central Information Commission
2nd Floor, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi - 110 066
Website: www.cic.gov.in
Decision No.4061/IC(A)/2009
F. No.CIC/MA/A/2009/000381
Dated, the 12th June, 2009
Name of the Appellant: Shri. M. Yogeshwar Raj
Name of the Public Authority: Air India Ltd.
i
Facts:
1. Both the parties were heard on 12/6/2009.
2. The appellant has asked for information regarding the number of retired ST employees, whose caste certificates were not verified. He has also asked for the details of the identity of officials, who did not verify the caste certificates of such employees.
3. The CPIO has replied as under:
"A total of 157 employees belonging to ST community have retired during the period January 01, 1999 to December 2008. We do not have record as to how many ST employees out of 157 were allowed to retire without being subjected to their Caste Verification."
4. During the hearing, the appellant asserted that it is the responsibility of the respondent to carry out caste verification, which the respondent has not done in a large number of cases.
5. The CPIO stated that before the year 2000, caste verification was done in cases of specific complaint. However, after the year 2000, caste verification is being done in all the cases, before the letter of confirmation in service is issued to the employees. He also said that as regards the identification of officials responsible for not carrying out caste verification is concerned, such information is not maintained. Hence, it cannot be furnished.
i "If you don't ask, you don't get." - Mahatma Gandhi 1 Decision:
6. The CPIO has replied and furnished the requested information on the basis of available records. The CPIO admitted that before the year 2000, caste verification was done in complaint cases only.
7. As there is no denial of information, the appellant is free to seek inspection of records so as to specify the information as per section 2(f) of the Act, which should be furnished as per the provisions of the Act.
8. The appeal is thus disposed of.
Sd/-
(Prof. M.M. Ansari) Central Information Commissioner ii Authenticated true copy:
(M.C. Sharma) Assistant Registrar Name & address of Parties:
1. Shri. M. Yogeshwar Raj, 405, 4th floor, Mythri Vihar Apartments, Gupta Gardens, Ramanthapur, Hyderabad - 500 013.
2. Shri. Ajay Thakur, DGM (HR) & CPIO, Air India Ltd., Old Airport, Kalina, Santa Cruz, Mumbai - 400 029.
3. Shri. Jitender Bhargava, AA & ED, NACIL (A), Air India Building, 14th floor, Nariman Point, Mumbai - 400 021.
ii "All men by nature desire to know." - Aristotle 2