Central Information Commission
M Marimuthu vs Ut Of Puducherry on 7 March, 2019
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
File No : CIC/UTPON/A/2018/107334/SD
M Marimuthu ....अपीलकता/Appellant
VERSUS
बनाम
CPIO,
Anglo French Textiles,
A unit of Pondicherry Textile Corporation,
AFT Mill Premises,
Cuddalore Road, Mudaliarpet,
Puducherry - 605004. ... ितवादीगण /Respondent
RTI application filed on : 15/09/2017
CPIO replied on : 11/10/2017
First appeal filed on : 02/11/2017
First Appellate Authority order : No order
Second Appeal dated : 08/01/2018
Date of Hearing : 06/03/2019
Date of Decision : 06/03/2019
Information sought:
The Appellant sought information regarding rules/regulation for payment of Gratuity to the retired employees of Anglo French Textiles, Puducherry Textile Corporation limited; he also wanted to know details of cadre of employees covered under the Payment of Wages Act, 1936.
Grounds for the Second Appeal:
The CPIO has not provided the desired information. Relevant Facts emerging during Hearing:
The following were present:-1
Appellant: Present and assisted by Nayamojiyan through VC. Respondent: C.V. Ramesh, Company Secretary In-charge & PIO, Anglo French Textiles, A unit of Pondicherry Textile Corporation, AFT Mill Premises, Puducherry present through VC.
Rep. of Appellant stated that they are battling for wages of employees working at Anglo-French Textiles, Puducherry Textile Corporation and the instant RTI Application is an effort concerning to this dispute as well as its redressal. Commission remarked upon perusal of facts on record that except for para 6 of the RTI Application, information sought therein is largely outside Section 2(f) of RTI Act as Appellant has sought for clarification and interpretation of the PIO. PIO submitted that the document sought at para 6 of the RTI Application is not traceable in their records, Appellant was informed accordingly. Rep. of Appellant intervened to state that they have now obtained the copy of the relevant document sought at para 6 of the RTI Application and are agitating for settlement of wages of mill workers based on the same. Decision Commission observes that at this stage, no relief has been sought by the Appellant under RTI Act. The aspect of settlement of wages urged by the Appellant is outside the scope of adjudication of the Commission under RTI Act. In view of the foregoing, no action is warranted in the matter.
The appeal is disposed of accordingly.
Divya Prakash Sinha ( द काश िस हा )
Information Commissioner ( सूचना आयु )
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File No : CIC/UTPON/A/2018/107334/SD
Authenticated true copy
(अ भ मा णत स या पत त)
Haro Prasad Sen
Dy. Registrar
011-26106140 / [email protected]
हरो साद सेन, उप-पंजीयक
दनांक / Date
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