Central Information Commission
Mr.Akash Saraf vs Department Of Atomic Energy on 24 January, 2012
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2011/002956/17044
Appeal No. CIC/SG/A/2011/002956
Relevant Facts emerging from the Appeal
Appellant : Mr. Akash Saraf
R/o: CDM, BARC, Trombay,
Mumbai - 400085.
Respondent : Mr. S. Goverdhan Rao
PIO & Head (Personnel) Central Complex, IIIrd Floor, Bhabha Atomic Research Center (BARC), Trombay, Mumbai - 400085.
RTI application filed on : 25/07/2011 PIO replied : 26/08/2011 First appeal filed on : 12/09/2011 First Appellate Authority order : 11/10/2011 Second Appeal received on : 24/10/2011 Sl. Information Sought Reply of the Public Information Officer (PIO) 1. Certified copies of A copy of standing order no. D 6 1981 dated 21.1.1981
letters/orders/resolution/Gazette notification will be provided on payment of documentation charges under which TC & TSC came in existence in of Rs.6/- BARC.
2. Certified copies of Do letters/ordrs/resolution/notification about delegation of powers' to TC & TSC from the competent authority along with the Gazette notification in this regard.
3. Certified copies of Do.
responsibilities/duties/decision making procedures of TC & TSC in BARC.
4. Name of the authority in BARC who decided The promotion norms are recommended by Trombay the "promotion norms applicable to BARC Council and approved by Secretary, DAE. employees", which were effective in the year 1993.
5. Certified copy of the approval by the As per allocation of Business Rules, DAE is competent Dopt/Govt. of India/competent authority to to frame any rules with regard to the service matters of the above promotion norms which were the employees. applicable in 1993
6. Certified copy of the "Gazette notification" The norms of promotion are not notified in Gazette of of the above promotion norms. India.
7. Certified copy of "the Same as point no.5 letter/notification/approval of Govt.of India or DoPT"under which the TC & TSC in BARC is authorized to make necessary.
Page 1 of 38. Certified copies of the approvals/notifications Same as point no.5 of all such amendments in promotion norms in BARC from the competent authorities/Govt. of India/DoPT.
9. Certified copies of Gazette notifications of all Same as point no.6 the amendments in promotion norms in BARC.
10 Certified copy of the resolution passed in Trombay council is the recommending authority for . meeting, in the matter of "Stipulation of promotion norms. Copies of extracts of the minutes of minimum 60% marks in higher qualifying the meeting of the Trombay Council, wherein the new examination" which was introduced in norms were introduced in 2003 will be provided on February 2003. Name of the members with payment of documentation charges of Rs. 2/- there authority who were present in the said meeting.
11 Certified copy of the proposal, in the matter Same as point no. 5 & 6 above. . of "stipulation of minimum 60% marks in higher qualification examination" sent to DoPT/Govt. of India/Competent Authority from BARC.
12 Certified copy of the approval of the said Same as point no. 5 & 6 above. . decision of "stipulation of minimum 60% marks in higher qualifying education" which was introduced in February 2003 from the DoPT/Govt. of India/Competent Authority. 13 Certified copy of "gazette Notification of the Same as point no. 5 & 6 above. . decision of "Stipulation of minimum 60% marks in higher qualifying examination"
which was introduced in February 2003.
14 Certify copy of the circular/letter by which Copy of letter dated 3.2.2003 under which the norms . the said decision of "Stipulation of minimum were circulated will be provided on payment of 60% marks in higher qualifying examination" documentation charges of Rs. 2/-. was communicated to the Head of Divisions/Groups.
Grounds for the First Appeal:
Incomplete and unsatisfactory information provided by the PIO.
Order of the First Appellate Authority (FAA):
Not mentioned.
Grounds for the Second Appeal:
Unsatisfactory reply Relevant Facts emerging during Hearing: The following were present Appellant: Absent;
Respondent: Mr. S. Goverdhan Rao, PIO & Head (Personnel Division) on video conference from BARC -Studio;
The PIO states that he has provided all the information available on the records, which appears to be correct.Page 2 of 3
Decision:
The Appeal is disposed.
The information appears to have been provided. This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 24 January 2012 (In any correspondence on this decision, mention the complete decision number.)(PRE) Page 3 of 3