Central Information Commission
Praveen Kumar vs Labour Department Delhi on 3 January, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File Nos.: CIC/GNCTD/A/2023/138985
CIC/GNCTD/A/2023/138987
CIC/LBDPD/A/2023/138988
Praveen Kumar .....अपीलकता/Appellant
VERSUS
बनाम
PIO,
O/o the Deputy Labour
Commissioner, Employment
Exchange Building, Pusa Road,
New Delhi-110012 .... ितवादीगण /Respondent
Date of Hearing : 27.12.2024
Date of Decision : 03.01.2025
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
The above-mentioned second appeals are clubbed together as the Appellant
is common and subject-matter is similar in nature and hence are being
disposed of through a common order.
CIC/GNCTD/A/2023/138985
Relevant facts emerging from appeal:
RTI application filed on : 14.06.2023
CPIO replied on : Not on record
First appeal filed on : 14.07.2023
First Appellate Authority's order : Not on record
2nd Appeal/Complaint dated : 20.09.2023
Page 1 of 7
Information sought:
The Appellant filed an RTI application dated 14.06.2023 (offline) seeking the following information:
"महोदय नवेदन यह है क म वीन कुमार सुपु ी वज संह भारतीय नाग रक हू जनसूचना अ$धकार अ$ध नयम 2005 के तहत आपके काया'लय से न)न ल*खत सूचना लेना चाहता हूं 1 यह है क मने एसआईपीएल एं.लाइज यू नयन के 0वारा 1दनांक 4/8/2022 को केस नंबर U/S -29/09/ALC/19/LAB 1दनांक 24/6/2019 request for reopen of our case and transfer our cese to Pusa road office ाथ'ना प 1दया गया था इस पर वभाग 0वारा अभी तक 4या कार' वाई क5 गई ल*खत म सूचना दान कर! कॉपी संल7न है 2 यह है क मेर8 फाइल कस अ$धकार8 के पास कब पहुंची कतने समय तक यह उस अ$धकार8 के पास रह8 और उ<ह=ने इस अव$ध म इस पर 4या कार' वाई क5 अभी तक हुई दै नक ग त को दशा'ए 3 यह है क कृपया उन अ$धका रय= के नाम एवं पद का ववरण द िज<ह=ने मेर8 आवेदन शकायत को लंBबत रखा 4 यह है क कार' वाई को लंBबत रखने के लए उन अ$धका रय= का 4या कार'वाई होगी और वह कार' वाई कब क5 जाएगी ल*खत जानकार8 दान कर 5 यह है क मेरा आवेदन शकायत क5 Cया कब तक समा.त होगी तथा मुझे इसक5 आगे क5 कार' वाई क5 सूचना म वभाग से कब मलेगी"
Having not received any response from the CPIO, the appellant filed a First Appeal dated 14.07.2023. The FAA order is not on record. Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Page 2 of 7
CIC/GNCTD/A/2023/138987 Relevant facts emerging from appeal:
RTI application filed on : 14.06.2023 CPIO replied on : Not on record First appeal filed on : 14.07.2023
First Appellate Authority's order : Not on record 2nd Appeal/Complaint dated : 20.09.2023 Information sought:
The Appellant filed an RTI application dated 14.06.2023 (offline) seeking the following information:
"महोदय नवेदन यह है क म वीन कुमार सुपु ी वज संह भारतीय नाग रक हूं जनसूचना अ$धकार अ$ध नयम 2005 के तहत आपके काया'लय से न)न ल*खत सूचना लेना चाहता हूं 1 यह है क मने एसआईपीएल एं.लाइज यू नयन के 0वारा 1दनांक 4/8/2022 को केस नंबर U/S -29/16/ALC/SWD/19/LAB 1दनांक 4/11/2019 request for reopen of our case and transfer our cese to Pusa road office ाथ'ना प 1दया गया था इस पर वभाग 0वारा अभी तक 4या कार' वाई क5 गई ल*खत म सूचना दान कर ! कॉपी संल7न है 2 यह है क मेर8 फाइल कस अ$धकार8 के पास कब पहुंची कतने समय तक यह उस अ$धकार8 के पास रह8 और उ<ह=ने इस अव$ध म इस पर 4या कार' वाई क5 अभी तक हुई दै नक ग त को दशा'ए 3 यह है क कृपया उन अ$धका रय= के नाम एवं पद का ववरण द िज<ह=ने मेर8 आवेदन शकायत को लंBबत रखा 4 यह है क कार' वाई को लंBबत रखने के लए उन अ$धका रय= का 4या कार'वाई होगी और वह कार' वाई कब क5 जाएगी ल*खत जानकार8 दान कर 5 यह है क मेरा आवेदन शकायत क5 Cया कब तक समा.त होगी तथा मुझे इसक5 आगे क5 कार' वाई क5 सूचना म वभाग से कब मलेगी"Page 3 of 7
Having not received any response from the CPIO, the appellant filed a First Appeal dated 14.07.2023. The FAA order is not on record. Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
CIC/LBDPD/A/2023/138988 Relevant facts emerging from appeal:
RTI application filed on : 14.06.2023 CPIO replied on : Not on record First appeal filed on : 14.07.2023
First Appellate Authority's order : Not on record 2nd Appeal/Complaint dated : 20.09.2023 Information sought:
The Appellant filed an RTI application dated 14.06.2023 (offline) seeking the following information:
"महोदय नवेदन यह है क म वीन कुमार सुपु ी वज संह भारतीय नाग रक हू जनसूचना अ$धकार अ$ध नयम 2005 के तहत आपके काया'लय से न)न ल*खत सूचना लेना चाहता हूं 1 यह है क मने एसआईपीएल एं.लाइज यू नयन के 0वारा 1दनांक 4/8/2022 को केस नंबर U/S -29/14/ALC/SWD/19/LAB 1दनांक 1/10/2019 request for reopen of our case and transfer our case to Pusa road office ाथ'ना प 1दया गया था इस पर वभाग 0वारा अभी तक 4या कार' वाई क5 गई ल*खत म सूचना दान कर ! कॉपी संल7न है 2 यह है क मेर8 फाइल कस अ$धकार8 के पास कब पहुंची कतने समय तक यह उस अ$धकार8 के पास रह8 और उ<ह=ने इस अव$ध म इस पर 4या कार' वाई क5 अभी तक हुई दै नक ग त को दशा'ए 3 यह है क कृपया उन अ$धका रय= के नाम एवं पद का ववरण द िज<ह=ने मेर8 आवेदन शकायत को लंBबत रखा Page 4 of 7 4 यह है क कार' वाई को लंBबत रखने के लए उन अ$धका रय= का 4या कार'वाई होगी और वह कार' वाई कब क5 जाएगी ल*खत जानकार8 दान कर 5 यह है क मेरा आवेदन शकायत क5 Cया कब तक समा.त होगी तथा मुझे इसक5 आगे क5 कार' वाई क5 सूचना म वभाग से कब मलेगी"
Having not received any response from the CPIO, the appellant filed a First Appeal dated 14.07.2023. The FAA order is not on record. Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Present in person.
Respondent: Dr. Pushpa, Labour Officer & SPIO present in person.
The Appellant, during the hearing, reiterated the contents of his above- mentioned RTI applications and submitted that till date information has not been provided to him by the Respondent.
The Respondent while defending their case inter-alia submitted that vide letter dated 18.10.2024 reply was given to the Appellant on his above-mentioned RTI applications.
The Respondent further apprised the Commission that the first appeals of the Appellant are pending for adjudication before the First Appellate Authority and on various occasions the matter was adjourned. On this, the Appellant contended that his first appeal was pending since long with the FAA and the same has not yet been decided.
During the hearing, the Commission advised the Respondent to upload all relevant replies given to the Appellant on his above-mentioned RTI applications but till date nothing has been uploaded by her.Page 5 of 7
Decision:
Upon going through the case records and on the basis of hearing proceedings, the Commission observes that there is nothing on record which shows that any reply was given to the Appellant on his above-mentioned RTI applications. Further, it has been informed that first appeals of the Appellant are still pending for adjudication with the concerned FAA and the same is not decided yet.
This is a serious lapse on the part of the Respondent Public Authority for delay in providing reply/information to the Appellant as per his RTI applications. The Commission is further astonished with the conduct of the FAA by not disposing the first appeals within stipulated time. The Appellant had filed his first appeals in July, 2023 and till date the same is pending for adjudication. It is evident that the FAA has misconceived the scheme of RTI Act assuming it to be an open- ended adjudication process in which he/she can take as much time as pleases him/her following the unpopular phrase of "तार8ख-पे-तार8ख" (date after date). It is necessary to educate FAA that reply to RTI application and disposal of first appeal both are time bound as per the RTI Act and failure to comply may result in penal proceedings.
In the given circumstance, the Commission finds it just and reasonable, in accordance with principles of natural justice, that a fair and proper hearing should be conducted by the First Appellate Authority, by giving due opportunity to the Appellant to present his case before the FAA as per his RTI applications in a time bound manner. Further, the First Appeals of the Appellant shall be decided by a reasoned, point-wise and speaking order on merits. The Respondent should facilitate personal hearing to the Appellant to present his case before the First Appellate Authority and also allow Appellant to bring his assistant should he desire so.
The above directions be complied within four weeks from the date of receipt of this order.
The Appellant may approach the Commission if he is not satisfied with the order passed by the FAA.Page 6 of 7
The above-mentioned second appeals are disposed of accordingly.
Vinod Kumar Tiwari (िवनोद कुमार ितवारी) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स!ािपत ित) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Copy To:
The FAA O/o the Deputy Labour Commissioner Employment Exchange Building, Pusa Road, New Delhi-110012 Page 7 of 7 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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