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Central Information Commission

Anoop Kumar Sahu vs Bharat Sanchar Nigam Limited on 26 April, 2017

                      CENTRAL INFORMATION COMMISSION
                      2nd Floor, 'B' Wing, August Kranti Bhawan,
                        Bhikaji Cama Place, New Delhi -110066
                                  Tel : +91-11-26186535

                                            Appeal No. CIC/BS/A/2016/000227

Appellant:                  Mr. Anoop Kumar Sahu,
                            S/o Shri M.C. Sahu,
                            Nr. Musafir Khana,
                            Gla Mandi Road,
                            Nowgong , Distt. Chhatajrpur,
                            M.P. - 471201.

Respondent:                 Central Public Information Officer,
                            Asstt. Director,
                            BSNL,
                            O/o the Chief General Manager Telecom,,
                            M.P.Telecom Circle,
                            Shastri Nagar
                            Hoshangabad Road,
                            Bhopal-15.

Date of Hearing:            26.4.2017
Dated of Decision:          26.4.2017

                            ORDER

Facts:

1. The appellant filed RTI application dated 11.3.2015 seeking information regarding: against which vacancy he has been appointed as JTO on 31.3.3014;

his seniority position /serial number in MP circle JTO gradation list and all India JTO gradation list.

2. The CPIO responded on 17.4.2015. The appellant filed first appeal dated 5.5.2015 with First Appellate Authority (FAA). The FAA responded on 26.5.2015. The appellant filed second appeal on 20.1.2016 before the Commission on the ground that information should be provided to him. Hearing:

3. The respondent participated in the hearing through video conferencing. The appellant did not participate in the hearing.
4. The respondent stated that vide letter dated 17.4.2015 they had replied to the appellant. The respondent further stated that they have also provide to the appellant a copy of letter vide which they had sought clarification from BSNL, Corporate Office. This clarification regarding year of vacancy has been received and can be given now to the appellant.
Discussion/ observation:
5. The respondent should take action as per para 4 within 7 days of receipt of this order.
Decision:
6. The respondent is directed to take action as per para 5.

The appeal is disposed of. Copy of the order be given to the parties free of cost.

(Radha Krishna Mathur) Chief Information Commissioner Authenticated true copy (S.C. Sharma) Dy. Registrar