Central Information Commission
Mrr K Varun vs Bharat Sanchar Nigam Limited on 13 January, 2015
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2014/000285/6751
13 January 2015
Relevant Facts emerging from the Appeal:
Appellant : Mr. R. K. Varun
119, Sector - II A,
Vaishali,
Ghaziabad - 201010
Respondent : CPIO & Addl. GM (MIS)
BSNL
Room no. 29, IR Hall,
Eastern Court Complex, Janpath Road,
New Delhi
RTI application filed on : 25/10/2013
PIO replied on : No Reply
First appeal filed on : 05/12/2013
First Appellate Authority order : No Order
Second Appeal dated : 27/01/2014
Information sought:-
The appellant has sought the following information in reference letter no 39-1/2005-Pen-(B)/BSNL dated 23-10-2013 regarding withdrawal of NFSG wherein it has been mentioned that no harassment has been meted out to the applicant
1. Copy of the govt. of India ruling defining the harassment.
2. Copy of the note sheet on which the case for harassment of the applicant processed along with the approval authority.
3. Copy of the parameters taken for consideration for taking decision that applicant has not been harassed.
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. H S Rawat ACPIO, Mr. J Srinivasan, Mr. Krishan Kumar & Mr. Ram Kishan The ACPIO stated that in response to the appellant's RTI application dated 25/10/2013 he was allowed to inspect the relevant records and as desired by him copies of note sheets relating to his harassment complaint were supplied on 31/10/2013. The appellant is not present for canvassing his case/contesting the ACPIO's submissions.Page 1 of 2
Decision notice:
From the ACPIO's submissions it appears that the information, as available on record, has been provided. If, however, the appellant has any doubt in the matter the CPIO should permit him to inspect the relevant records relating to his RTI application dated 25/10/2013and also allow him to take photocopies/extracts therefrom, free of cost, upto 5 pages within 15 days from the date of receipt of this order.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2