Central Information Commission
Shri Ranjeet Neogi vs Ordnance Factory Board, Kolkata on 18 December, 2009
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No. CIC/SM/C/2008/00003/LS
Complainant : Shri Ranjeet Neogi
Public Authority : Ordnance Factory Board, Kolkata
Date of Decision : 18.12.2009
FACTS
By his RTI application dated 15.7.2008, the appellant had requested for information on the following 03 paras :-
"(i) Minutes of the decision in the file for revised fo seniority position taken by the Authority for restoration of promotion.
(ii) Copy of decision to effect restoration of promotion by 45 days.
(iii) Minutes/Notings recorded in the relevant file in pursuance with the communication of Court of the Chief Commissioner for Persons with Disabilities vide Case No. 1/1021/5201/2008 dated 9.5.2008."
2. Shri S.S. Naskar, PIO, had responded to it vide letter dated 12.8.2008 vide which he had provided information regarding para No.
(i). However, as regards paras No. (ii) & (iii), he had informed the appellant that information relating to these paras was not available with his office and it will be provided to him when and if received from HQ/NG. Para 04 of his letter is extracted below :_ "04. Information on point Nos. (ii) & (iii) when and if received from HQ/NG will be provided."
3. In the present appeal, the appellant has alleged that information in regard to paras (ii) & (iii) has not been provided to him till date.
4. Heard on 18.12.2009. The parties did not appear. Hence, it has been decided to dispose of this matter on the basis of material on record. Para 04 of Shri Laskar's letter extracted above demonstrates casual and lackadaisical approach on the part of public authority. In fact, the wording of this para that information will be provided when and if received from HQ/NG is nothing but contempt writ large. However, Shri Naskar is not before the Commission to plead his case.
DECISION
5. In view of the above, notice may be issued to Shri S.S. Naskar to clarify whether requisite information has since been provided to the appellant and, if not, why penalty @ Rs. 250/- per day should not be imposed on him for willful denial of information to the appellant.
6. The case is adjourned to 28.1.2010 at 1050 hrs. 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) Assistant Registrar Address of parties :-
1. Shri S.S. Naskar Ordnance Factory Board, M/o Defence, 10A, S.K. Bose Road, Kolkata-700001
2. Shri Ranjit Neogi (Section-A/A), Ordnance Factory Board, M/o Defence, 10A, S.K. Bose Road, Kolkata-700001