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[Cites 1, Cited by 2]

Central Information Commission

Mr. Rama Krishna vs Steel Authority Of India Ltd. (Sail) on 1 June, 2011

          CENTRAL INFORMATION COMMISSION
      Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066


                      File No.CIC/MA/A/2009/000392/LS
                      File No.CIC/MA/A/2009/000397/LS
                      File No.CIC/MA/A/2009/000398/LS
                      File No.CIC/MA/A/2009/000393/LS
                      File No.CIC/MA/A/2009/000394/LS
                      File No.CIC/MA/A/2009/000395/LS
                      File No.CIC/MA/A/2009/000396/LS
                      File No.CIC/LS/A/2011/001030
                      File No.CIC/LS/A/2011/001034
                      File No.CIC/LS/C/2011/000508


Appellant               :        Shri Rama Krishna
Respondent              :        VISL, Bhadravati
Date of Hearing         :        1.6.2011
Date of Decision        :        1.6.2011

FACTS :

The above cited matters have been filed by the appellant. It has been decided to dispose them of through a common order.

2. As scheduled the matters are called for hearing today dated 1.6.2011. Appellant not present. The public authority is represented by Shri Praveen Kumar, Sr Manager (Pers). The case-wise position is as follows :-

File No.CIC/MA/A/2009/000392/LS File No.CIC/MA/A/2009/000397/LS File No.CIC/MA/A/2009/000398/LS

3. The appellant had wanted to know the action taken on his appeal dated 13.8.2007. Besides, he had also sought information on some other paras. This was responded to by CPIO vide letter dated 3.10.2007. Shri Praveen Kumar submits that this matter has already been disposed of by the Bench of Prof M.M. Ansari, former Central Information Commissioner. We have perused Shri Ansari's order. The matters have become Res Judicata and are closed.

File No.CIC/MA/A/2009/000393/LS

4. It is noticed that vide RTI application dated 16.1.2007, the appellant had sought information in 12 paras regarding the selection of Junior Executives in Kolkata and Nagpur Branches. Shri Praveen Kumar submits that requisite information was provided to the appellant vide letter dated 27.8.2007. It appears that the appellant is not satisfied with the information provided to him. In the premises, we hereby direct the CPIO to write to the appellant to take inspection of the relevant records and take extracts therefrom on a mutually convenient date and time. This order may be complied with in 06 weeks time.

File No.CIC/MA/A/2009/000394/LS

5. In RTI application dated 11.6.2007, the appellant had made a grievance out of non-reimbursement of his medical bill for Rs 1008/-. Shri Praveen Kumar submits that as per information received from the concerned Branch of VISL, the appellant does not appear to have submitted any such bill.

6. In the premises, the CPIO is directed to communicate this in writing to the appellant and to advise him to submit a fresh bill to be processed as per rules. The matter is being closed at the Commission's end.

File No.CIC/MA/A/2009/000395/LS

7. Perusal of the RTI application dated 16.7.2007 indicates that the appellant had wanted to know the action taken by the management on his letters dated 15.6.2007 and 13.6.2007 addressed to ACVO, VISP, Bhadravati, and the matters related therewith. This was responded to it by the CPIO vide letter dated 22.8.2007. As regards action taken on his letters under reference, the CPIO had informed the appellant that the requested information could not be disclosed u/s 8 (1) (h) of the RTI Act.

8. Much water has flown down the Ganges since then. We assume that the investigation would have been completed by now. The CPIO, therefore, is directed to intimate action taken by the competent authority on the letters referred to above in 04 weeks time. The appeal is disposed of accordingly.

File No.CIC/MA/A/2009/000396/LS

9. It appears that the appellant was issued a charge-sheet by the competent authority. Vide RTI application dated 7.6.2007, he had sought huge information running into 27 paras regarding the charge-sheet. Shri Praveen Kumar submits that para-wise information was given to him vide letter dated 28.9.2007. He also submits that the appellant has already inspected the relevant records. Be that as it may, the CPIO is hereby directed to offer further inspection of the relevant records to the appellant on a mutually convenient date and time in 04 weeks time. The matter is being closed at the Commission's end.

File No.CIC/LS/A/2011/001030

10. The appellant has raised multiple issues in the RTI application which have no connection with each other. It is noticed that this was responded to by AGM (Pers) vide letter dated 12.5.2010. It is not clear to us as to on what specific point the appellant is dissatisfied with the response of the CPIO. In the premises, we are constrained to close the matter.

File No.CIC/LS/A/2011/001034

11. In RTI application dated 20.1.2010, the appellant has raised frivolous issues regarding the visit of a Central Information Commissioner along with a Senior Officer of SAIL Hqrs to Bhadrawati for RTI Awareness Programme etc. Shri Praveen Kumar submits that the expenditure incurred in this connection has been intimated to the appellant vide letter dated 29.3.2010. As the requisite information has already been provided, the appeal is misconceived. Dismissed.

File No.CIC/LS/C/2011/000508

12. Vide RTI application dated 2.12.2008 addressed to the PIO of the Ministry of Steel, the appellant had sought information about the action taken on his letters dated 3.4.2008, 17.4.2008 and 19.4.2008 and the matters related therewith. We have the letter dated 13.4.2009 of Shri M Bala Krishna Shetty, Dy GM (Pers) (PIO) to say that the letters referred to by the appellant were not available in his office etc. In view of this, the PIO, naturally, could not respond to these letters. In the premises, the matter is closed.

13. However, if the appellant wishes to seek any information on the letters under reference, he is at liberty to file a fresh RTI application with the PIO concerned, who, on receipt of such request, would respond to it as per law.

Sd/-

(M.L. Sharma) Central Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges, prescribed under the Act, to the CPIO of this Commission.

(K.L. Das) Deputy Registrar Address of parties :-

1. Shri Praveen Kumar Sr Manager (Pers), Steel Authority of India, Visversvaraya Iron & Steel Pland, VSIL, Bhadravati-577301
2. Shri Rama Krishna MIG, 41/MSB, 3rd Main Road, 6th Cross Road, Gopishettykoppa, Gopala, Shivamogga-577205