Central Information Commission
Mrmukund Madhav vs Cbdt on 25 May, 2016
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/CC/A/2014/901487/BS/10411
25 May 2016
Relevant Facts emerging from the Appeal:
Appellant : Mr. Mukund Madhav,
Central Vigilance Commission,
GPO Complex, Block A, INA,
New Delhi
Respondent : Under Secretary (Ad-6)
Department of Revenue
CBDT,
Room No.243-B, North Block,
New Delhi
CPIO DGIT (HRD)
Income Tax Department
Room No. 15, 2nd Floor,
ICADR Building, Plot No. 6
Vasant Kunj Institutional Area Phase-II
New Delhi - 110070
RTI application filed on : 05/06/2014
PIO replied on : No Reply
First appeal filed on : 11/07/2014
First Appellate Authority order : No Order
Second Appeal dated : 27/08/2014
Information sought:
1. Provide a copy of clarification received from DoPT and Department of Legal Affairs on DoPT OM dated 03/03/2008 regarding inter se seniority of direct recruitees and promotees as asked from your department.
2. A copy of rules/circulars/OMs followed by CBDT for fixation of seniority of direct recruits and promotes till 27/11/2012.
3. Copy of all correspondences from DoPT and D/o Legal Affairs for fixation of seniority till 27/11/2012 in context of Supreme Court decision making circular 03/03/2008 as null and void.
4. Copy of correspondence received from DOLA (FTS No. 3837/ADV-a/2013, file no.
2011/1/2012-Estt-II).
Grounds for the Second Appeal:
The CPIO has not provided the desired information.Page 1 of 2
Relevant Facts emerging during Hearing:
The following were present Appellant: Absent Respondent: Mr. Brij Mohan CPIO CBDT & Mr. Sukhvir Singh Ruhil CPIO DGIT (HRD) The appellant was given an opportunity to participate in the hearing but he is absent. The CPIO DGIT (HRD) stated that he will go through the records and provide the information. He requested that some time should be given as the records are scattered.
Decision notice:
As stated by the CPIO DGIT (HRD) he should provide the information sought by the appellant in his RTI application dated 05/06/2014, within 30 days from the date of receipt of this order. In case some information is not available on record the same should be clearly intimated to the appellant.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2