Central Information Commission
Anurag Pant vs Aiims, Rishikesh on 26 May, 2025
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/AIMRS/A/2025/604574
Shri Anurag Pant ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, ...प्रनतवािीगण /Respondent
AIIMS, Rishikesh
Date of Hearing : 22.05.2025
Date of Decision : 22.05.2025
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 23.10.2024
PIO replied on : 03.02.2025
First Appeal filed on : 26.11.2024
First Appellate Order on : 11.02.2025
2 Appeal/complaint received on
nd : 25.01.2025
Information soughtand background of the case:
The Appellant filed an RTI application dated 23.10.2024 seeking information on following points:-
1. "Internal Transfer/Rotation policy in the Institute, AIIMS Rishikesh.
2. Information of staff working in Deputy Director Office in accordance with the below table:
S.No. Name Designation Mode Posting Period (Regular/Outsource/etc.) date
3. Information of staff working in FA Office in accordance with the below table:
S.No. Name Designation Mode Posting Period (Regular/Outsource/etc.) date
4. Information of staff working in Admin Office in accordance with the below table:
S.No. Name Designation Mode Posting Period (Regular/Outsource/etc.) date Page 1
5. Provide information regarding the rotation of officers working on sensitive posts Circular No. 03/09/13 dated 11.09.2013 of Central Vigilance Commission, DoPT No. 11013/10/2013 Est.A dated 02 July 2015, DoPT File no. 21/01/2018 dated 09 Oct 2019, being followed and which ones have been rotated so far with duration of period.
6. Provide the policy for confirmation of the regular staff in the end of probation period.
7. Name of the Members of the committee conducted for confirmation of Junior Administrative Officer's
8. Copy of confirmation order passed by the DPC or confirmation committee for Junior Administrative Officer's.
9. Copy of contractual staff extension notesheet of September/ October 2024 with E-computer number.
10. Provide copy of the movement chart of contractual staff extension notesheet of September/October 2024,
11. Name of the secretariat and non-secretariat post in the Institute and department in which they are working.
12. Post wise Details of Number of employees working through outsourcing with mentioning pay level.
13. Post wise Details of Number of employees working through regular with mentioning pay level."
Dissatisfied with the non-receipt of information received from the CPIO, the Appellant filed a First Appeal dated 26.11.2024. Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
PIO has furnished reply dated 03.02.2025 as under:
For the answer of point #01 & 05: At present, there is no Internal Transfer /Rotation policy at AIIMS Rishikesh. However, matter is under consideration in this regard. For the answer of point #02,03 & 04- The information sought is not available in desired format.
For the answer of point #06: Policy for confirmation of the regular staff is as per DoPT Rules & Guidelines, which is available on DoPT.
For the answer of point #07: As per available records, no Committee was constituted for confirmation of JAO's. For the answer of point #08: The information sought is attached herewith as Annexure-I For the answer of point #09&10: The information sought is attached herewith as Annexure-II For the answer of point #11: As per Recruitment Rules of AIIMS Rishikesh, secretariat post are Principle Private Secretary, Personal Secretary, Personal Assistant and Steno and remaining posts are non-secretariat. The information of posting of them, not available in compiled form For the answer of point #12&13: The information sought is attached herewith as Annexure-III.
Page 2 In regard to First Appeal, the FAA vide order dated 11.02.2025 upheld the reply.
Written submission has been received from the CPIO and same has been taken on record for perusal.
Facts emerging in Course of Hearing:
Appellant: Present through video-conferencing. Respondent: Mr. Pradeep Chandra Pandey, PIO/Law officer-AIIMS, Rishikesh- participated in the hearing through video-conferencing.
The Appellant stated that complete information has not been furnished by the PIO within stipulated time frame. He requested to direct the PIO to furnish information as sought in the instant RTI Application.
The Respondent reiterated the averments made in their written submission and stated that the relevant information from their official record has been duly provided to the Appellant.
Decision:
At the outset, Commission directs the concerned PIO to furnish a copy of their latest written submission along with annexures if any, to the RTI Applicant, free of cost via speed-post and via e-mail, within 07 days from the date of receipt of this order and accordingly, compliance report be sent to the Commission.
Upon perusal of records and submissions made during hearing, it is noted that the Appellant's queries had been appropriately answered by concerned PIO. Furthermore, written submission filed by the Respondent is comprehensive and self-explanatory. Thus information as defined under Section 2(f) of the RTI Act from available official records, has been duly provided to the Appellant, in terms of provisions of the RTI Act, 2005. However, as regards the conduct of the PIO in having provided late reply to the instant RTI Application, the Commission cautions the PIO to remain extremely careful in future and to adhere to the timeframe as provided under RTI Act, so that such lapses do not recur. No further action lies. The appeal is disposed off accordingly.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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