Central Information Commission
A Muralidhar vs Rashtraiya Ispat Nigam Ltd. on 28 October, 2022
Author: Vanaja N Sarna
Bench: Vanaja N Sarna
क य सच ु ना आयोग
CENTRAL INFORMATION COMMISSION
बाबा गंगनाथ माग
Baba Gangnath Marg
मु नरका, नई द ल - 110067
Munirka, New Delhi-110067
File No. CIC/RINLT/A/2021/128545
In the matter of:
A Muralidhar
... Appellant
VS
The CPIO
Rashtraiya Ispat Nigam Ltd, (RINL),
Visakhapatnam Steel Plant
Visakhapatnam - 530031
...Respondent
RTI application filed on : 14/09/2020 CPIO replied on : 03/03/2021 (not on record) First appeal filed on : 18/12/2020 First Appellate Authority order : 04/03/2021 Second Appeal filed on : 15/06/2021 Date of Hearing : 28/10/2022 Date of Decision : 28/10/2022 The following were present: Appellant: Present over VC
Respondent: H.M Sehgal, DGM (Adminstration) and CPIO, present over VC Information Sought The appellant has stated he had joined Instrumentation Limited (IL) from 27/04/2013 to 19/04/2018, after retaining lien on his post in RINL. He re- joined RINL on 20/04/2018. In the said context, he has sought the following information:
- Provide a copy of the sheet prepared for calculation of arrears payable to the appellant on account of pay fixation.1
Grounds for filing Second Appeal The CPIO did not provide the desired information.
Submissions made by Appellant and Respondent during Hearing:
The appellant vide written submissions dated 25.10.2022 submitted that he was granted lien for a period of 5 years from 25.04.2013 at RINL. He joined RINL availing the lien facility on 20.04.2018. His pay fixation was to be done on joining the company. Pay fixation order was not being issued and the subject matter was taken up with HR department many a times through emails and letters. HR department took no responsibility of the subject matter and replied that it was not their responsibility. However, pay arrears were paid in November, 2019, July, 2020 and November, 2020 vide pay slips to the extent of Rs. 1,31.267.09, Rs.49,432.13 and Rs.56,634.07 respectively. A reconciliation statement was issued by RINL in response to the present RTI application on 03.03.2021. However, RINL is yet to issue his pay arrears calculation sheet.
The CPIO submitted that the calculation of arrears sheet, are not standard documents, but the same is calculated on the basis of inputs from HR department and this is done at the back end by the system. Therefore, there is no hard copy of such a sheet which can be given to the appellant. Any such calculation sheet has to be done manually by the concerned department. He also explained that a reconciliation statement on the basis of which arrears were paid can be given.
Observations:
The letter dated 03.03.2021 is not on record, therefore, it could not be ascertained as to what information was given. Be that as it may, the appellant pressed for the calculation sheet in his written submissions and during the hearing and the same can be given in whatever format it is available with the department.
Decision:
In view of the above observations, the CPIO is directed to send a revised reply to the appellant with a copy of the calculation sheet or its equivalent as 2 discussed during the hearing within 7 days from the date of receipt of the order.
The appeal is disposed of accordingly.
Vanaja N. Sarna (वनजा एन. सरना)
Information Commissioner (सच
ू ना आयु त)
Authenticated true copy
(अ भ मा णत स या पत त)
A.K. Assija (ऐ.के. असीजा)
Dy. Registrar (उप-पंजीयक)
011- 26182594 /
दनांक / Date
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