Central Information Commission
Shri Dipu Kumar Das vs Numaligarh Refinery Limited (Nrl) on 19 January, 2024
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/NRLTD/A/2022/636105
Shri Dipu Kumar Das ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, ...प्रनतवािीगण /Respondent
Numaligarh Refinery Limited
Date of Hearing : 19.01.2024
Date of Decision : 19.01.2024
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 15.02.2022
PIO replied on : NA
First Appeal filed on : 21.03.2022
First Appellate Order on : NA
2 Appeal/complaint received on
nd : 05..07.2022
Information soughtand background of the case:
The Appellant filed an RTI application dated 15.02.2022 seeking information on following points:-
"1. Please provide certified information whether officers & board members of NRL are legally entitled to claim monthly conveyance, maintenance allowance (mileage claim) for their personal vehicles and communication allowance (telephone expenses) as per the DPE guidelines and last pay revision circulars for CPSE's dated 01.01.2017.
2. Please provide certified information whether vehicle conveyance, maintenance allowance (mileage claim) for personal vehicles of officers & board members of NRL can be kept outside the purview of 35% of Basic pay under "Cafeteria Approach" by NRL Management as per the DPE guidelines & last pay revision circulars for CPSE's dated 01.01.2017.
3. Please provide certified information whether communication allowance (telephone expenses) claimed by officers & board members of NRL can be kept outside the purview of 35% of Basic pay under "Cafeteria Approach"
by NRL Management as per the DPE guidelines & last pay revision circulars for CPSE's dated 01.01.2017.
4. If answer to Q. No. 2 & 3 is yes, Please provide the certified copies of the relevant DPE guidelines & Govt. of India official circulars. Etc."
Page 1 of 2Aggrieved with no response received from the CPIO within time limit, the Appellant filed a First Appeal dated 21.03.2022 which was not adjudicated by the FAA.
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
Appellant: Absent Respondent: Col Sakia, CPIO, NRL The Respondent stated that reply has been furnished to the Appellant from their official record. He stated that reply dated 24.05.2022 has been duly furnished to the Appellant. He affirmed to furnish the copy of PIO reply dated 24.05.2022 and FAA with respect to the instant RTI Application. Decision:
In view of foregoing, Commission directs the PIO to furnish a copy of PIO reply dated 24.05.2022 as stated by the PIO during hearing and order of FAA with regard to the instant RTI Application free of cost via speed post with a copy marked to the Commission.
The said direction of the Commission must be complied within 30 days from the date of receipt of this order and accordingly compliance report to this effect be duly sent to the Commission by the PIO.
Appeal is disposed of accordingly.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 2 of 2