Central Information Commission
Mrs S Ranawat vs Ministry Of Labour & Employment on 9 May, 2016
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2015/000612/10288
09 May 2016
Relevant Facts emerging from the Appeal:
Appellant : Mr. S S Ranawat,
R/o - Behind Bara Mandir,
Bahala, Bhilwara - 31100 1
Rajasthan
Respondent : CPIO / Assistant Welfare Commissioner,
Ministry of Labour & Employment,
O/o the Welfare Commissioner,
B - 114, Godavari Bhawan, Data Nagar,
Jatiya Hills, Ajmer (Rajasthan)
RTI application filed on : 15/11/2014
PIO replied on : 12/12/2014
First appeal filed on : 12/01/2015
First Appellate Authority order : 30/01/2015
Second Appeal dated : 17/03/2015
Information sought:
1. One certified copy of all documents, advertisements, educational qualification and other requirements, selection sheets, relating to recruitments of Pharmacists carried out by your department during the period from 01/01/2013 to 15/11/2014.
2. Details of process adopted by department in the above recruitments, along with numbers of applications received in department, numbers of candidates, to whom interview notices has been issued, name, designation, place of postings of officers, who issued these notices, dates of interview held in this regard, name, designation, place of posting of officers, who carried out interviews, details of qualification, age, were required in this recruitment.
3. Details of pending court cases/replies of legal notices, in various Courts of law, either against the department and filed by your department, during the period from 01/01/2000 to 15/11/2014 with current status.
4. Complete details of pending service benefits of employees working under your control, during the period from 01/01/2010 to 15/11/2014 with statutory reasons of pendency and current status thereof.
5. Complete details of pending GPF advances of employees working under your kind control, during the period from 01/01/2010 to 15/11/2014 with statutory reasons of pendency and current status thereof.
6. No. of dispensaries functioning under jurisdiction of your office, along with current numbers of beedi workers, with number of minimum required workers.
7. No. of dispensaries functioning under jurisdiction of your office, along with current numbers of limestone/dolomite mines workers, with numbers of minimum required workers.Page 1 of 2
8. No. of dispensaries functioning under jurisdiction of your office, along with current numbers of mica mines workers, with numbers of minimum required workers.
9. Details of information pending with your departments against my RTI applications filed so far from 01/01/2010, along statutory reasons. In case of no pendency, provide complete details of your office letters vide which your office has been supplied entirely.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Absent Respondent: Mr. J K Bhattacharya CPIO through VC M: 9434313874 The CPIO stated that the appellant's RTI application dated 15/11/2014 was replied vide letter dated 12/12/2014. He further stated that under para 1 to 3 he had asked for voluminous information which is not available in compiled form and if directed to collate such huge information would cause undue strain on the resources of the public authority. He further stated that in order to ensure transparency the appellant was offered inspection of the records but has not availed the opportunity. He added that the appellant is a dismissed employee of the department. The appellant has not availed the opportunity to appear before the Commission to canvass his case/contest the CPIO's submissions.
Decision notice:
The CPIO has submitted that all information sought by the appellant other than that requested under query 1 to 3 has been furnished. He has further submitted that the information requested under query 1 to 3 is voluminous and is not available in compiled form. It is the CPIO's say that the appellant is free to inspect the relevant records and take whatever information/documents he needs. In view of the foregoing, the appellant is offered one more opportunity to inspect the relevant records relating to his RTI application dated 15/11/2014. The inspection can be carried out within 15 days from the date of receipt of this order.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2