Central Information Commission
Mr. Anil Kumar Goel vs Mtnl, Delhi on 24 August, 2009
Central Information Commission
CIC/AD/A/09/000932
Dated August 24, 2009
Name of the Applicant : Mr. Anil Kumar Goel
Name of the Public Authority : MTNL, Delhi
Background
1. The Applicant who is a Senior Citizen having retired on 31.01.2006 from MTNL after service of forty years and had not been paid any pensionary benefits. filed RTI application dated 20.03.2009 seeking information about the status of his pensionary benefits and about his own deposits/payments. The Appellant was informed that his Application could not be processed since for want of requisite fee vide letter dated .....03.09 from the Public Authority.
2. The CPIO, MTNL, vide covering letter dated 20.04.2009 enclosed detailed information as desired by the Applicant by letter dated 17.04.2009 and referring to letter dated 13.04.09. Being aggrieved by the PIO's response, the Applicant filed a First Appeal before the Appellate Authority on 29.05.09. The Appellate Authority responded vide letter dated 06.06.2009 enclosing therewith the letter dated 05.06.2009 received from CAO (Tax & Coord) O/o GM (F).
3. The Applicant filed a Second Appeal dated nil challenging the AA's response dated 06.06.2009. While reiterating his contentions as raised in the RTI application, the Appellant alleged that the order passed by the FAA to be cryptic and vague. He further stated that the order of the FAA does not disclose any material indicating pendency of enquiry, whereas the Appellant had been issued clearance by the Vigilance Officer in the year 2005.It was averred that the order was passed by the FAA without application of mind. The Appellant further submitted that he was in receipt of letter dated 11.06.2009 without the enclosure from the Respondent Public Authority.
4. The Bench of Mrs. Annapurna Dixit, Information Commissioner, scheduled the hearing for August 24, 2009.
5. Shri Paramatma Rai, CPIO, Shri Harbhagwan, Shri S.K. Bhatia, Shri R P Singh and Shri Vineet Sharma SDE(RTI) were present during the hearing.
6. The Appellant Shri Anil Ku. Goel and Shri V.P Sharma were present during the hearing.
DECISION
7. The Respondents submitted that the status of the pensionary and another benefits has been s intimated to the Appellant. With regard to the departmental major penalty charge sheet against the Appellant approved by ED MTNL Delhi as indicated in the letter 15.05.09 from the Assistant Vigilance officer, the Respondent stated that the case has been forwarded to the Department of Tele communication in April, 2009 for clarification of certain guidelines to ensure that there is no recurrence of cases in the future. In these circumstances, the Commission directs the CPIO to forward the RTI request to the DOT , while requesting the CPIO , DoT to provide the information about the present status directly to the Appellant by 15.09.09, under intimation to the Commission. The Appellant may approach the Commission in the event of non compliance of the Order by the CPIO.
8. The appeal is disposed of.
(Annapurna Dixit) Information Commissioner Authenticated true copy:
(G.Subramanian) Assistant Registrar Cc:
1. Mr. Anil Kumar Goel 2D/101, Gurjinder Vihar, AWHO Pocket - 5, Sector -CHI-1, Greater NOIDA, UP
3. Mr. S.L. Negi MTNL Sanchar Bhawan, Ashoka Road, New Delhi.
3. The Appellate Authority MTNL, LK L Bhawan New Delhi
4. Officer in charge, NIC
5. Press E Group, CIC