Suresh Nonia vs Bharat Coking Coal Limited. on 24 September, 2020

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Central Information Commission

Suresh Nonia vs Bharat Coking Coal Limited. on 24 September, 2020

Bench: Neeraj Kumar Gupta

                              के   ीय सूचना आयोग
                       Central Information Commission
                          बाबा गंगनाथ माग, मुिनरका
                        Baba Gangnath Marg, Munirka
                        नई द ली, New Delhi - 110067

ि तीय अपील सं या/Second Appeal No. CIC/NCCLD/A/2018/166490

Suresh Nonia                                              ... अपीलकता/Appellant
                                   VERSUS
                                    बनाम
CPIO, Bharat Coking Coal                                  ... ितवादी/Respondent
Limited, Dhanbad.

Relevant dates emerging from the appeal:

RTI : 11-06-2018           FA     : 20-09-2018          SA : 13-11-2018

CPIO : 25-08-2018          FAO : Not on Record          Hearing: 21-09-2020

                                  ORDER

1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Bharat Coking Coal Limited, Dhanbad seeking following information:-

1. "Copy of complete Note-sheet duly approved by the competent authority in WP(s) No. 1692 of 2008 (Suresh Nonia v. BCCL & Others) for considering his employment.

2. Copy of the reasoned order no. BCCL/GM/2016/2492 dated 14-09- 2016."

2. The CPIO responded on 25-08-2018. The appellant filed the first appeal dated 20-09-2018 which was not disposed of by the first appellate authority. Thereafter, he filed a second appeal u/Section 19(3) of the RTI Act before the Commission requesting to take appropriate legal action against the CPIO u/Section 20 of the RTI Act, 2005 and also to direct him to provide the sought for information.

Hearing:

3. The appellant, Mr. Suresh Nonia attended the hearing through audio conferencing. Ms. Sweta Subhasini, CPIO participated in the hearing representing Page 1 of 2 the respondent through audio conferencing. The written submissions are taken on record.

4. The appellant stated that the sought for information should be provided to him.

5. The respondent informed the Commission that they have already furnished the sought for information with reference to the RTI application as available in their records to the appellant vide their letter dated 25-08-2018 thereby enclosing copies of the notesheet duly approved by the competent authority and reasoned order no. BCCL/GM/2016/2492 dated 14-09-2016. The given reply was also read out by the respondent.

Decision:

6. This Commission observes that due information, as available in records, has been provided to the appellant vide letter dated 25-08-2018 and hence, no further intervention of the Commission is required in the matter.

7. With the above observations, the appeal is disposed of.

8. Copy of the decision be provided free of cost to the parties.

नीरज कु मार गु ा) Neeraj Kumar Gupta (नीरज ा सूचना आयु ) Information Commissioner (सू दनांक / Date:21-09-2020 Authenticated true copy (अिभ मािणत स यािपत ित) S. C. Sharma (एस. सी. शमा), Dy. Registrar (उप-पंजीयक), (011-26105682) Addresses of the parties:

1. The CPIO Bharat Coking Coal Limited, Dy. Manager-P & Nodal PIO, RTI Cell, O/o. The General Manager, Kusunda Area, PO-Kusunda, Distt-

Dhanbad, Jharkhand-828116 .

2. Suresh Nonia Page 2 of 2

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