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Central Information Commission

Mr.Prashant V Konjari Takalikar vs Ministry Of Communications And ... on 10 September, 2012

                        CENTRAL INFORMATION COMMISSION
                           Club Building (Near Post Office)
                         Old JNU Campus, New Delhi - 110067
                                Tel: +91-11-26101592
                                                            File No.CIC/LS/A/2011/004194/BS/0783

Relevant Facts emerging from the Appeal

Appellant                        :      Mr. Prashant V(Konjari) Takalikar
                                               1003, Vatsalya CHS Ltd,RTO Lane,
                                        Near 4 bungalows,
                                               Andheri (W) Mumbai-400053

Respondent                              :      CPIO & AG(MIS)

Bharat Sanchar Nigam Ltd.

                                        R.No. A - 703, Statesman House,
                                        Barakhamba Road,
                                        New Delhi - 110001

RTI application filed on        :              18/02/2011
PIO replied                      :       20/04/2011 & 11/05/2011
First appeal filed on                   :       26/04/2012
First Appellate Authority order :         02/06/2011
Second Appeal received on               :      14/07/2011

Information Sought:

Appellant has sought following information:

1) List of ITS'98 Officers (name, staff no., BSNL, Circle) who are officiating in JAG grade post on 1.1.06 in BSNL
2) (i)Whether initial pay fixation for these officers can be implemented based on their officiating pay of 1.1.06. If no, then to provide the details of CCS(REVISED PAY) RULES 2008 and/or other rules which prohibit initial pay fixation based on officiating pay
(ii) Whether grade pay of 7600/ is payable to all the above on 1.1.06 considering that they are officiating in JAG post. If Rs 7600/ is not payable then when is it payable?

3) (i)List of officers from (1) above for whom GP is fixed at Rs 7600 on 1.1.06 and onwards

(ii)Details of supporting rules of CCS(REVISED PAY) RULES 2008 by which GP of Rs 7600/ is not payable to the officers under 3(i).

4(i)List of officers from (1) above for whom GP is fixed at Rs 6600 on 1.1.06 and onwards

(ii) Details of supporting rules of CCS(REVISED PAY) RULES 2008 by which GP of Rs 7600/ is not payable to the officers under 4(i) above.

Reply of the CPIO:

CPIO vide letter dated 20/04/2011 informed that so far as BSNL C.O. is concerned, no officiating promotion in JAG grade has been given to any candidate belonging to ITS 1998 batch. Further, vide letter dated 11/05/2011 it has been informed that no information is available with regard to point nos. 3(i) & 4(i) and information regarding point nos. 3(ii) and 4(ii) relevant documents were enclosed.
Page 1 of 2
Grounds for the First Appeal:
Unsatisfactory information has been provided.
Order of the FAA:
The CPIO BSNL has already supplied the required information as available in material form under section 2(f) of the RTI Act, 2005 Grounds for the Second Appeal:
Unsatisfactory information has been provided.
Relevant Facts emerging during Hearing:
The following were present Appellant: Absent Respondent: Mr. H S Rawat, CAPIO & Other.
The appellant was given an opportunity to participate in the hearing, however, he is absent. The CAPIO stated that except for information on query no. 1, all other information requested by the appellant in his RTI application dated 18/02/2011 has been provided to him. He clarified that in query no. 1 the appellant had requested for a list of all ITS'98 batch Officers (name, staff no., BSNL Circle) who were officiating in JAG grade post on 01/01/2006 in BSNL, however, no such list is prepared/maintained centrally as officiating promotions are given locally by concerned Heads of Circles and compiling such voluminous information is extremely cumbersome and would disproportionately divert the resources of the public authority. The appellant is not present for making his submissions.
Decision Notice:
It appears that the information requested by the appellant has been furnished to him.
The matter is closed.
This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties.
BASANT SETH Information Commissioner September 10th, 2012 (In any correspondence on this decision, mention the complete decision number.) (PS) Page 2 of 2