Central Information Commission
Mrnrusingha Charan Panda vs Cbdt on 4 March, 2016
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/CC/A/2014/000073/BS/9889
04 March 2016
Relevant Facts emerging from the Appeal:
Appellant : Mr. Nrusingha Charan Panda,
Inspector of Income Tax,
O/o the Director of Income Tax(Intelligence),
4th Floor, Aayakar Bhawan, Annexee,
Bhubaneswar - 751007
Respondent : CPIO / Dy. Director of Income Tax (HRD)(CMD)
CBDT
Directorate of Income Tax,
(Human Resource Development),
ICADR Building, Plot No - 6,
Vasant Kunj Institutional Area Phase - II,
New Delhi - 110070
RTI application filed on : 22/01/2014
PIO replied on : No Reply
First appeal filed on : 12/03/2014
First Appellate Authority order : No Order
Second Appeal dated : 15/05/2014
Information sought:
The appellant has sought the following information regarding grant of financial upgradation under Modified Assured Career Progression Scheme (MACP) in case of Sri N C Panda, Inspector of Income Tax, O/o The Director of Income Tax (Intelligence), Bhubaneshwar who has been posted as Direct recruitment Inspector in Income Tax Department. WHY Sri N C Panda has been debarred from his legitimate claims after completion of 29 years service.
1. What is fate of application dated 16/01/2012 & 14/11/2012 & my representation letter dated 12/12/2013, 22/01/2014 and your good office letter no. F No HRD/CM/178/09/2012- 13/3939 dated 11/03/2013 of Dy. Director of Income Tax (HRD) CMD, New Delhi.
2. My letter under RTI Act to CPIO & Dy. Director of Income Tax (HRD) was sent by Regd post on 23/01/2014. But 45 days has already been over but no reply from CPIO has been received CPIO is supposed to sent the information within 30 days.
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. Pradeep, CPIO;Page 1 of 2
The appellant was given an opportunity to participate in the hearing but he is absent. The CPIO stated that the appellant has a service related grievance regarding non grant of MACP. He submitted that information relating to his representation has been supplied earlier by Bhubaneswar Office on 27/08/2012.
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 it appears that the information 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 22/01/2014 and also allow him to take photocopies/extracts there from, free of cost, upto 10 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