Central Information Commission
Shri. Boddu Satyanarayana vs Rashtraiya Ispat Nigam Ltd. on 27 September, 2010
Central Information Commission 2nd Floor, August Kranti Bhawan, Bhikaji Cama Place, New Delhi - 110 066 Website: www.cic.gov.in Decision No. 5966/IC(A)/2010 F. No.CIC/MA/A/2010/000629 Dated, the 27th September, 2010 Name of the Appellant : Shri Boddu Satyanarayana Name of the Public Authority : Rashtriya Ispat Nigam Ltd.
Decision:
1. The appeal was scheduled for hearing on 27th September, 2010, but the appellant did not avail of the opportunity of personal hearing. The appeal is therefore examined on merit.
2. In response to the RTI application for information relating to the selection process, the CPIO has furnished a point-wise response. The appellant is however not satisfied, hence this appeal before the Commission.
3. As there is no denial of information under section 8 (1) of the Act and that there are no provisions under the Act for redressal of grievances relating service matters, this appeal is considered unnecessary and is thus disposed of.
Sd/-
(Prof. M.M. Ansari) Central Information Commissioneri Authenticated true copy:
(M.C. Sharma) Deputy Registrar i "All men by nature desire to know." - Aristotle 1 Name & address of Parties:
1. Shri Boddu Satyanarayana, VPO: Medicarla, K. Kotapadu Mandal, Dist:
Visakhapatanam,-531024, A.P.
2. Shri J. Ramakrishana, DGM (Legal) & CPIO, Rashtriya Ispat Nigam Ltd., Visakhapatanam Steel Plant, Visakhapatanam-530031. 2