Central Information Commission
Mrchandrakant Moreshwar Nimje vs Ministry Of Water Resources on 6 May, 2015
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2014/001179/7550
06 May 2015
Relevant Facts emerging from the Appeal:
Appellant : Mr. Chandrakant Moreshwar Nimje
B-101, CWPRS Colony,
Kirkatwadi,
Pune-411024
Respondent : CPIO & Asstt. Controller of Accounts
M/o Water Resources
O/o the Controller of Accounts
Principal Accounts Office
Shastri Bhawan, New Delhi
RTI application filed on : 24/12/2013
PIO replied on : 16/01/2014
First appeal filed on : 04/02/2014
First Appellate Authority order : 28/02/2014
Second Appeal dated : 02/06/2014
Information sought:-
The appellant has sought the following information:-
a) Provide the reasons for letter dated 16/03/2011 issued by the office for 4 th year extension on deputation period after repatriation of Sh. C M Nimje, Accountant of PAO, CWPRS, Pune on 04/03/2011.
b) Provide the reasons for not considered the absorption case of Sh. C M Nimje, Accountant of PAO, CWPRS, Pune under letter No. WR/PAO/CWPRS/1854, dated 09/03/2010.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Absent Respondent: Mr. Y P Singh CPIO The appellant was given an opportunity to participate in the hearing but he is absent. The CPIO stated that the information sought by the appellant in his RTI application dated 24/12/2013 was provided vide letter dated 16/01/2014 and the reply has been upheld by the FAA vide order dated 28/02/2014. He further stated that the relevant file notings regarding Shri Nimje's extension of deputation and subsequent repatriation has been provided and he cannot contest the action of the public authority under the RTI Act.Page 1 of 2
Decision notice:
At the outset it is clarified that the CPIO, under the RTI Act, is required to furnish information/documents as available on record; however, eliciting answers to queries, redressal of grievance, reasons for non compliance of rules/contesting the actions of the respondent public authority are outside the purview of the Act.
From the CPIO's submissions and after review of the appellant's RTI queries and reply thereto it appears that the relevant information has been provided. The appellant has not availed the opportunity to appear before the Commission to canvass his case/contest the CPIO's submissions. In the above circumstances we are unable to provide any relief.
The matter is closed.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2