Central Information Commission
Mr.Tersem vs Food Corporation Of India on 13 October, 2011
Central Information Commission
Room No. 305 BWing, August Kranti Bhawan,
Bhikaji Kama Place, New Delhi - 110066
Tel No: 26167931
Case No. CIC/SS/A/2011/000743
Name of the Appellant : Sh. Tarsem
(The Appellant was present along with Mr.
Roshan L. Satpal)
Name of the Public Authority : Food Corporation of India
Represented by Shri O. N. Sharma, Shri
Maha Singh Ranga, Shri Rajeev Choudhary
and Shri V.K. Gupta, AGM
The matter was heard on : 23.8.2011 (Matter was reserved for order)
ORDER
Sh. Tarsem, the Appellant had filed an RTI application dated 11.10.2010 addressed to FCI Regional Office Panchkula, Haryana under the provisions of RTI Act, 2005, seeking information on action taken on a complaint filed by him. The RTI application was forwarded to the District Office, Rohtak for necessary action. The Respondent FCI District Office, Rohtak through Shri B.S. Gupta, Manager(IRL) replied to the Appellant, informing him that a committee of 3 officers have been nominated to investigate a complaint dated 31.8.2010 filed by the Appellant. The FAA before whom the Appellant filed an appeal, vide his decision dated 31.1.2011 held that requisite information as available and permissible under RTI Act had been provided to the Appellant.
During the hearing the Respondent informed that the Committee has subsequently submitted its report which has also now been forwarded to the Appellant through registered letter dated 20.6.2011. On the other hand the Appellant submits that a copy of the Committee Report has not been received by him. The Appellant further submits that in the year 1994, the services of 14 workers were regularised whereas his services have not been regularised, even though his position is above the regularised workers.
No. CIC/SS/A/2011/000743 After hearing the parties, the Commission hereby directs the Respondent to provide another copy of the report of the committee to the Appellant, free of cost. The Respondent will also provide the reasons, as per record, for non - regularisation of the services of the Appellant. The directions of the Commission are to be complied with within 10 days of receipt of this order.
The matter is disposed of on the part of the Commission.
Sd/ (Sushma Singh) Information Commissioner 13.10.2011 Authenticated true copy (K. K. Sharma) OSD & Dy. Registrar Copy to:
1. Shri Tarsem, S/o Shri Labh Singh, Azad Nagar, Samalpur Road, Ward No.2, Narwana, Distt. Jind, Haryana.
2. The C.P.I.O.
Food Corporation of India, Regional Office, Bay No.2932, Sector4, Panchkula134112, Haryana.
3. The First Appellate Authority, General Manager(R), Food Corporation of India, Regional Office, Bay No.2932, Sector4, Panchkula134112, Haryana.