Central Information Commission
Sanjivv B Dua vs Edcil (India) Limited on 17 December, 2019
Author: Vanaja N Sarna
Bench: Vanaja N Sarna
क य सच ु ना आयोग
CENTRAL INFORMATION COMMISSION
बाबा गंगनाथ माग
Baba Gangnath Marg
मु नरका, नई द ल - 110067
Munirka, New Delhi-110067
Decision no.: -CIC/EDCIL/A/2018/159418/02388
File no.: - CIC/EDCIL/A/2018/159418
In the matter of:
Sanjivv B Dua
... Appellant
VS
The Central Public Information Officer
EdCIL India Ltd.,
Corporate Office EdCIL House, 18A,
Sector-16A, Noida- 201301
... Respondent
RTI application filed on : 19/06/2018 CPIO replied on : 17/07/2018 First appeal filed on : 23/07/2018 First Appellate Authority order : 14/08/2018 Second Appeal dated : 26/09/2018 Date of Hearing : 16/12/2019 Date of Decision : 16/12/2019 The following were present:
Appellant: Not present Respondent: Sunil Kumar Mathir, DGM(HR) & CPIO, present in person.
Information Sought:
The appellant has sought the following information:
An examination took place in the year 2016 and subsequently an interview was conducted on 27.01.2017 at EdCIL House, Noida to consider the eligible officers in the cadre of Executive (S-VII) for promotion to the post of Assistant Manager (E-1). Provide copies of all internal notings, Minutes of interview committee, examination sheets/answer sheets, evaluation of examination sheets, interview marks, copies of ACRs for the period 2011-2016, etc. in respect of the employees who were not promoted.1
Grounds for Second Appeal The CPIO did not provide the desired information. Submissions made by Appellant and Respondent during Hearing: The Appellant has not availed of the opportunity to plead his case despite duly served notice on 02.12.2019 vide speed post acknowledgment no. ED971345605IN.
The CPIO submitted that an appropriate reply was provided on 17.07.2018.
Observations:
Based on a perusal of the record it is noted that an appropriate reply was provided on 17.07.2018. Moreover, since the appellant was not present to plead his case or to contest the reply of the CPIO, no further action is warranted in the matter.
Decision:
In view of the above, the Commission upholds the reply of the CPIO and does not find scope for intervention in the matter.
The appeal is disposed of accordingly.
Vanaja N. Sarna (वनजा एन. सरना) Information Commissioner (सच ू ना आय! ु त) Authenticated true copy (अ भ मा णत स या पत त) A.K. Assija (ऐ.के. असीजा) Dy. Registrar (उप-पंजीयक) 011- 26182594 / दनांक / Date 2