Central Information Commission
A Alphonse vs Ut Of Pondicherry on 19 May, 2017
CENTRAL INFORMATION COMMISSION
2nd Floor, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi-110066
Decision No. CIC/YA/C/2016/000037/SB
Dated 15.05.2017
Complainant : Shri A. Alphonse,
46, Priyadarshini Nagar,
Ii Cross, Indra Nagar Extension,
Puducherry-6051006.
Respondent : Central Public Information Officer,
Anglo-French Textiles,
Puducherry Textile Corp. Ltd.,
Pondicherry-605004.
Date of Hearing : 15.05.2017
Relevant dates emerging from the complaint:
RTI application : 14.11.2015
Complaint : 29.12.2015
ORDER
1. The complainant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Anglo-French Textiles, Puducherry Textile Corp. Ltd., Puducherry seeking information on three points, including (i) details of both gross and net wages paid to him month-wise from January, 2012 to 17th January, 2013 and (ii) details of calculation of his gratuity amount.
2. The complainant filed a complaint before the Commission on the grounds that the CPIO did not provide the information even after the stipulated period and also failed to provide the name and address of the FAA to whom an appeal can be filed. The complainant requested the Commission to direct the respondent to provide the information sought by him.
Page 1 Hearing:
3. The complainant Shri A. Alphonse and the respondent Shri C.V Ramesh, Company Secretary and CPIO, Anglo-French Textiles, Puducherry Textile Corp. Ltd., Puducherry attended the hearing through video conferencing.
4. The respondent submitted that information as per the available records has been provided to the complainant vide letter dated 31.12.2015.
5. The complainant during the hearing submitted that the respondent had provided the information sought by him and therefore, he does not want to pursue the present complaint. The complainant requested the Commission to drop the proceedings in respect of his complaint.
Decision:
6. The complaint is dismissed as 'Withdrawn'.
7. With the above observations, the complaint is disposed of.
8. Copy of the decision be provided free of cost to the parties.
(Sudhir Bhargava) Information Commissioner Authenticated true copy (S.S. Rohilla) Designated Officer Page 2