Central Information Commission
Mrupendradhonde vs Central Ground Water Board on 9 April, 2015
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2014/900914/7365
09 April 2015
Relevant Facts emerging from the Appeal:
Appellant : Mr. Upendra Vilasrao Dhonde
102, Nisarg Ressidency,
Plot no. 287-289, Sector-29,
Ravet Pradhikaran,
Pune - 412101
Respondent : CPIO
M/o Water Resources
Central Ground Water Board
Bhujal Bhawan, N.H.-IV,
Faridabad - 121001
CPIO & Administrative Officer (Sci.Estt.)
M/o Water Resources
Central Ground Water Board
CHQ, Bhujal Bhawan, N.H.-IV,
Faridabad - 121001
CPIO & Scientist "D"
Central Ground Water Board
Maharashtra State Unit
1st Floor, B-Wing, GPOA,
Kendriya Sadan, Akurdi, Pune - 400044
CPIO
Central Ground Water Board
Central Region, N. S. Building,
Civil Lines, Nagpur - 440001
RTI application filed on : 27/09/2013
PIO replied on : 25/10/2013 & 04/12/2013
First appeal filed on : 07/12/2013
First Appellate Authority order : No Order
Second Appeal dated : 06/03/2014
Information sought:-
The applicant has sought the following information:-
• Status of complaint against HOO, CGWB, MSU, Pune regarding mental harassment of subordinate employee.
• Status on duty accident claim in respect of Upendra Dhone Ahg CGWB MSU Pune.Page 1 of 2
• Status of reimbursement claim and special disability leave sanction in respect of Sh. Upendra Dhonde.
• Provision of special leave, financial relief in CGWB for care of field officers injured during work.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing: The following were present Appellant: Mr. Upendra Vilasrao Dhonde through VC Respondent: Mr. Saurabh Gupta CPIO's representative Pune & Dr. Umesh Balpande CPIO Nagpur & Mr. Mool Chandra CPIO Faridabad through VC The appellant stated that he wants the complete file notings relating to the following:
(i) Complaint against HO regarding mental harassment
(ii) Processing of his on duty accident claim.
(iii) Processing of his request regarding reimbursement of claim and special disability leave sanction
(iv) Copy of rules regarding financial relief for injury on duty.
The CPIO Faridabad stated that he will supply the information.
Decision notice:
As agreed by the CPIO Faridabad he should provide the information as above to the appellant, duly attested, free of cost, 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