Central Information Commission
Sneh Lata vs Ministry Of Health & Family Welfare on 5 October, 2016
CENTRAL INFORMATION COMMISSION
August Kranti Bhawan, Bhikaji Cama Place,
New Delhi-110066
F. No.CIC/YA/A/2015/002648
CIC/YA/A/2015/001629
Date of Hearing : 24.08.2016
Date of Decision : 24.08.2016
Appellant/Complainant : Ms. Sneh Lata, Delhi
Respondent : CPIO, All India Institute of Medical
Sciences, Delhi
Through:
Dr. S. Satpatty, Mr. B K Singh, AO
Information Commissioner : Shri Yashovardhan Azad
Since both the parties are same in the above mentioned appeals, these
appeals are clubbed together for hearing and disposal to avoid
multiplicity of the proceedings.
Relevant facts emerging from appeal:
Case No. RTI filed on CPIO reply First appeal FAA order 2nd appeal
filed filed on
2648 21.05.2015 24.06.2015 01.07.2015 No order 09.10.2015
passed
1629 18.03.2015 03.04.2015 11.05.2015 21.05.2015 10.06.2015
CIC/YA/A/2015/002648
Information soughtand background of the case:
The appellant vide RTI application dated 21.05.2015 sought information under 3 points regarding the pay slips of the appellant/Sneh Lata for the month of January 1992 to December 1992 and also for the period of January 1998 to December 1998.
CPIO vide letter dated 24.06.2015 stated that no information is available with regard to point nos. 2 & 3 as information is more than 25 years old. The appellant preferred first appeal but the same remained unheard. Feeling aggrieved the appellant approached the Commission. Relevant facts emerging during hearing:
The appellant did not appear for the hearing but the Respondent was present. It transpired that the appellant was Assistant Nursing Supdt with the Respondent. She was transferred to a new Nurse's hostel in lieu of the erstwhile hostel she occupied for accommodation. However, since the appellant was not agreeable to shift to the newly constructed hostel, she had to be forcefully evicted. Pursuant to this action, the appellant was compulsorily retired on 09.08.2011. Her files were kept in two volumes as Volume I and II and some of the personnel files of Volume I were sent to the Record Room for safe keeping. However, perhaps some documents from the Volume I of the records got inadvertently misplaced. After lapse of some time, in terms of the Record Retention Schedule, the documents were weeded out. It has been averred by the Respondent that as an employee of the organisation, the appellant would also have copies of the said documents in her possession.
Decision:
After hearing the Respondent and perusal of records, the Commission is of the opinion that information as available has been supplied by the Respondent. The Commission directs the Respondent to submit a Revised Reply clarifying that the documents sought have been weeded out in terms of the Record Retention policy of the organisation, providing copy thereof to the appellant within two weeks of receipt of this order.
CIC/YA/A/2015/001629 Information sought and background of the case:
The appellant vide RTI application dated 18.03.2015 sought information under 3 points regarding allotment letter of Qtr. of entitled class and occupation report by Ms. Sneh Lata.
CPIO vide letter dated 03.04.2015 furnished information on point no. 2 and the RTI application was forwarded to Finance Division for information sought on point nos. 1 & 3. The appellant preferred first appeal. FAA vide order dated 21.05.2015 upheld the reply of CPIO. Feeling aggrieved the appellant approached the Commission.
Relevant facts emerging during hearing:
During the hearing only the respondent was present but the appellant was not present. The queries in this case are also similar to the other connected appeal. While information against the query number 2 have been furnished, the queries 1 and 3 of the appellant regarding bonus is stated to be relating to the Finance Division, to whom the application has already been forwarded.
Decision:
After hearing submissions and perusal of record, the Commission directs the PIO, Mr. Satpathy to ensure that information against queries 1 and 3 are made available to the appellant within two weeks of receipt of this order.
The appeals are disposed of accordingly.
(Yashovardhan Azad) Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(R.P.Grover) Designated Officer Copy to:-
Central Public Information Officer under RTI First Appellate Authority under RTI Dr. S. Satpathy (Professor & Head), Dr. D. K. Sharma All India Institute of Medical Sciences, Medical Superintendent, Department of Hospital Administration, All India Institute of Medical Sciences, Ansari Nagar, New Delhi-110029. Ansari Nagar, New Delhi-110029.
Central Public Information Officer under RTI Mrs. Sneh Lata Shri D. K. Gupta - Accounts Officer & CPIO, House No.-1264, All India Institute of Medical Sciences, Sector-4, Finance Division, R. K. Puram,
Ansari Nagar, New Delhi-110029. New Delhi-110066.
Central Public Information Officer under RTI First Appellate Authority under RTI Dr. S. Satpathy (Professor & Head), Dr. D. K. Sharma All India Institute of Medical Sciences, Medical Superintendent, Department of Hospital Administration, All India Institute of Medical Sciences, Ansari Nagar, New Delhi-110029. Ansari Nagar, New Delhi-110029.
Mrs. Sneh Lata House No.-1264, Sector-4, R. K. Puram, New Delhi-110066.