Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Central Information Commission

Mr. C M Nimje vs Ministry Of Water Resources on 14 October, 2013

                               Central Information Commission
              Room No. 305, 2nd Floor, 'B' Wing, August Kranti Bhavan,
                             Bhikaji Cama Place, New Delhi­110066
                             Web: www.cic.gov.in Tel No: 26167931

                                                                Case No. CIC/SS/A/2013/000708
                                                                              October 14, 2013



Appellant                :        Shri Chandrakant Moreshwar Nimje 

Respondents              :         Central Water and Power Research Station
 
Date of Hearing          :        14.10.2013


                                               ORDER

The   present   appeal,   filed   by   Shri   Chandrakant   Moreshwar   Nimje   against   the  Central   Water   and   Power   Research   Station,   Pune,   was   taken   up   for   hearing   on  14.10.2013 when the Respondents were present through Shri R.K. Kamble, Joint Director,  Shri   S.K.   Kataria,   US   and   Shri   D.P.   Gaopakumar.   The   Appellant   was,   however,   not  present. 

2. This matter, relating to the Appellant's RTI application dated 12.11.2011, earlier  came up for hearing before the Commission and was remanded back to the Appellate  Authority   vide   order   dated   04.10.2012   (No.   CIC/SS/A/2012/001551)   for   passing   a  speaking order in the matter. The operative portion of the Commission's order reads as  follows:

CIC/SS/A/2013/000708 Page 1 of 4 2 "Having   considered   the   submissions   of   the   parties   and   perused   the   relevant documents on file, the Commission observes that the  appellant   belongs to the ST category and he has been subjected to  caste   verification   before   giving him promotion/ deputation/  absorption to various posts in CWPRS and PAO. In   this context the  appellant is seeking reasons why he has not been considered for  absorption in certain posts, why he has been given promotion with  certain   terms   and also reasons for why his caste verification is  done,   when   there   is   no   such   provision for verification at the time  of promotion and whether it is done in the past in   the case of  other ST candidates. The matter is remitted back to the FAA with  the   directions to pass speaking order, by giving reasons to each  query of the appellant   within three weeks of receipt of this  order. In case, the appellant is not satisfied   with the reply of the  FAA, he is at liberty to approach the Commission in second appeal   afresh."

3. Pursuant   to   the   above   directives   of   the   Commission,   the   Appellate   Authority  passed an order dated 22.11.2012 wherein he examined all the queries figuring in the  Appellant's RTI application dated 28.11.2011 and provided the information/reply to the  Appellant   against   each   point   along   with   copies   of   supporting   documents.   He   also  explained  in   his   order   the   position  of   rule  relating  to  the   subject   matter   of   queries,  wherever needed. The Appellate Authority also made a mention of DoPT O.M.   dated  10.08.2010 based on which the verification of the person belonging to   Halba/Halba  Koshti caste was carried out by Caste Scrutiny Committee.

4. Having heard the submissions and perused the records, the Commission notes  that the Appellate Authority has provided the factual information to the Appellant, while  also explaining to him the position of rule in place. The Appellant, however, seems to be  aggrieved  by  the  denial  of   deputation  and  the  conditional  promotion  granted  to  him  which,   according   to   the   Respondents,   was   done   as   per   DoPT   O.M.   mentioned  hereinabove.   The   Appellant   is   thus   now   by   way   of   present   appeal   seeking   the  Commission's intervention in the matter, which is purely administrative in nature and  thus cannot be considered under the provisions of the RTI Act.    2

5. In view of the above the present appeal cannot be allowed and is hereby rejected.  The Appellant may however resort to other legal remedies available to him, should he so  desire.

 (Sushma Singh) Information Commissioner Authenticated by (D.C. Singh) Deputy Registrar Address to the parties:

1. Shri Chandrakant Moreshwar Nimje B­ 101, CWPRS Colony Kirkatwadi, Khadakwasla  Pune 411024
2. The Central Public Information Officer (RTI) & Joint Director  Ministry of Water Resources Central Water and Power Research Station  Khadakwasla  Pune 411 024
3. The Appellate Authority (RTI) CIC/SS/A/2013/000708 Page 3 of 4 4 & Director  Ministry of Water Resources Central Water and Power Research Station  Khadakwasla  Pune 411 024 4