Central Information Commission
Mr.Tarshem vs Cbi on 9 May, 2012
Central Information Commission, New Delhi
File No.CIC/SM/C/2011/001195, 1215 & CIC/SM/A/2011/002569
Right to Information Act2005Under Section (19)
Date of hearing : 9 May 2012
Date of decision : 9 May 2012
Name of the Appellant : Shri Chandiram,
S/o. Shri Amilal Village Uchana Khurd,
Tehsil Narwana, Distt - Jind, Haryana.
Shri Tarsem,
S/o. Shri Labh Singh, Azad Nagar,
Smallpur Road, Ward No. 2, Narwana,
Distt - Jind, Haryana.
Name of the Public Authority : CPIO, Central Bureau of Investigation,
Anti Bureau of Investigation,
Anti Corruption Branch, Sector 30A,
Chandigarh.
CPIO, Food Corporation of India,
Barakhamba Lane,
New Delhi.
The Appellant was represented by Shri Roshan Lal.
On behalf of the Respondent, the following were present:
(i) Shri Girish Kumar, DGM (Vig)/CPIO, FCI
(ii) Shri Vikas Talwar, Manager (Vig), FCI,
(iii) Shri M.S. Ranga, Manager (IRL), FCI,
(iv) Shri Rajiv Choudhary, Assistant, FCI,
(v) Shri R.K. Ranga, Assistant, FCI,
(vi) Shri Vineet Brijlal, CPIO, CBI
CIC/SM/C/2011/001195, 1215 & CIC/SM/A/2011/002569 Chief Information Commissioner : Shri Satyananda Mishra
2. We heard all these three cases together since the subject matter of all these cases are somewhat similar and related. The Appellants were present in our chamber. The Respondents representing the Food Corporation of India (FCI) were also present before us. The Respondent representing the CBI was present in the Chandigarh studio of the NIC. We heard the submissions of everyone.
3. It appears that the Appellants along with others had been working in the FCI as labour. They have alleged that the FCI did not regularise their services and, instead, regularised the services of workers junior to them in the seniority list. They had complained against this to the CBI. The CBI had forwarded their complaints to the FCI.
4. During the hearing, the representatives of the FCI submitted that the complaints had been duly enquired into and, finding no merit in the complaints, the FCI had filed those complaints. They informed that a lot of documents relating to the enquiries and the complaints had also been provided to the Appellants in the past.
5. Be that as it may, the Appellants are dissatisfied with the decision of the FCI in the matter of regularisation of their services. In order to give an opportunity to the Appellants to see for themselves all the records with the FCI, we think it would be necessary to allow them inspection of the relevant records. Therefore, we direct that the CPIO of the FCI at Rohtak shall place all the relevant records not only regarding the disposal of the complaints made by the Appellants but also regarding the regularisation of services of various workers CIC/SM/C/2011/001195, 1215 & CIC/SM/A/2011/002569 in exclusion of the Appellants. The inspection shall be carried out on 17 and 18 May in the office of the FCI at Rohtak. The Appellants shall be free to take along with them any companion for assistance in the inspection.
6. With the above directions, the appeal is our disposed off.
7. Copies of this order be given free of cost to the parties.
(Satyananda Mishra) Chief 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.
(Vijay Bhalla) Deputy Registrar CIC/SM/C/2011/001195, 1215 & CIC/SM/A/2011/002569