Central Information Commission
K R Vijayakumar vs Directorate General Of Labour & ... on 15 January, 2026
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा /Second Appeal No. CIC/DGLHQ/A/2024/638943
K R Vijayakumar ....अपीलकता/Appellant
VERSUS
बनाम
CPIO: Directorate General of Labour & Welfare
New Delhi ... ितवादीगण /Respondents
Date of Hearing : 14/01/2026
Date of Decision : 14/01/2026
INFORMATION COMMISSIONER : Ashutosh Chaturvedi
Relevant facts emerging from Appeal/Complaint:
RTI application filed on : 12/04/2024
CPIO replied on : 06/05/2024
First appeal filed on : 12/05/2024
FAA's order dated : 11/06/2024
Second Appeal dated : 01/09/2024
Information sought:
The appellant has filed RTI application dated 12/04/2024 seeking the following information:-
(A) "A severe complaint filed on 13.05.2022 addressed to the Welfare Commissioner (Central), LWO, Chennai and advance copy of the same forwarded to DG(LW) and The Director (Vigilance), Govt. of India, Ministry of Labour & Employment, New Delhi through Registered Post vide No.RT251459520IN and No.RT251459516IN respectively against Shri.V.Sundar Rajan, Welfare Administrator (Group-B, Gazetted), Office of the Welfare Commissioner (Central), Labour Welfare Organisation, Chennai Region for his illegal and unlawful activities in official duties and misusing administrative power of the Assistant Welfare Commissioner (Central), (Group-A, Gazetted) and acted as Head of Office and acted and still acting as Central Public Information Officer (CPIO) on complete violation of the instruction issued in O.M.No.A-39011/01/2013-CLS-I dated 3rd February, 2014 regarding Job Chart/Works norms prescribed for Central Labour Service (CLS) Officers to all LWO Regions, issued by the Deputy Secretary to the Govt. of India, Ministry of Labour & Employment, New Delhi and misguided the Competent Authority in all administrative and financial matters and favour to him for reimbursement of his telephone bills claims and his medical claims. In view of the above reason, the following information sought under RTI Act, 2005.
1. Provide the action taken report such as certified true copy of the Noting, Noting Sheet, Office Note, Order and direction issued by the DG (LW) and Director (Vigilance), Ministry of Labour & Employment, New Delhi on appropriate action taken against Shri.V.Sundar Rajan, Welfare Administrator (Group-B, Gazetted), Office of the Welfare Commissioner (Central), Labour Welfare Organisation, Chennai Region by the DG (LW), Director (Vigilance) against his complete violation of the instruction issued in O.M.No.A-39011/01/2013-CLS-I dated 3rd February, 2014 issued by the Ministry."
2. The CPIO furnished a reply to the Appellant on 06/05/2024 stating as under:
"Point (A) Not Available Point (1) Not Available"
3. Being dissatisfied, the appellant, filed a First Appeal dated 12/05/2024. The FAA vide its order dated 11/06/2024, held as under:-
"This is an Appeal dated 12.05.2024 filed by Shri K R VIJAYAKUMAR (herein after referred as appellant), against the RTI reply provided by the CPIO vide this Ministry's letter No. Z-20026/25/2024- W.I dated 06.05.2024 on his on-line RTI application No. DGLHQ/R/E/24/00067 dated 12.04.2024.
2. Based upon the records available in the Welfare -I Section, it was found that in response to complaint dated 13.05.2022 made by Shri K R VIJAYAKUMAR, an email dated 24.05.2022 was sent to Shri K R VIJAYAKUMAR at email id [email protected] mentioned in the application dated 13.05.2022 from the Office email ID i.e. sowi- [email protected], seeking his confirmation whether the complaint dated 13.05.2022 was made by the appellant. However, no response was received from Shri K R VIJAYAKUMAR in response to this office email dated 24.05.2022. Hence, further action on the complaint of the appellant was not initiated. Further, it is noticed that the email id mentioned in the representation dated 09.06.2024 found to be wrong. Hence, the clarification sought this office was not delivered to the complainant.
3. Thus, the issue driving the RTI appellant to file RTI application has been answered, and the requisite information was also sent vide this office email dated 24.05.2022 (copy attached).
4. Now, that the appellant vide his email dated 09.06.2024 confirmed that a complaint was made by him against Sh. V. Sundar Rajan, WA, LWO Chennai. Accordingly further action on complaint of the appellant follows. Hence, the CPIO is advised to update the information on the complaint of the appellant as and when the action is taken. Accordingly, the instant 1st Appeal stands disposed off."
Being aggrieved and dissatisfied, appellant approached the Commission by filing instant Second appeal on 01/09/2024.
Further, a written submission dated, 13.01.2026 was provided by the Respondent stating, "A complaint dated 13.05.2022 was received in the Welfare-I Section. Based on the records available, it was found that in response to the said complaint submitted by Shri K. R. Vijayakumar, an email dated 24.05.2022 was sent from the official email ID [email protected] to the email [email protected], seeking confirmation regarding seeking his confirmation whether the complaint dated 13.05.2022 was made by the appellant. However, no response was received from Shri K. R. Vijayakumar to the said email. Consequently, no further action was initiated on the complaint" Etc....
4. Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Present on VC Respondent: Raghavendra Kuraria, DWC (HQ) CPIO, Ministry of Labor and Employment participated in the hearing in person.
The Appellant reiterates the facts of the case and further submits that information sought has not been provided to him. The Respondent submits a letter was received from the Central Vigilance Commission (CVC) on 05.12.2025. Further as on 02.01.2026, directions were issued to the concerned Welfare Commissioners in Chennai to investigate the matter and submit a report. He further submits that copy of the report will be provided to the Appellant as soon as the same is received from the concerned authority.
Decision In the light of the material on record, the facts of the case and the submission made by the parties, Commission expresses its great displeasure and strong disapproval over the delay caused by the CPIO in furnishing the information to the Appellant, which is not only in clear contravention of the mandatory timelines prescribed under the Right to Information Act, 2005, but also undermines the very object and spirit of the Act.
In order to uphold the principles of transparency, accountability, and timely access to justice as enshrined in the RTI Act, the Commission hereby issues a warning to the CPIO to ensure strict adherence to the statutory time limits in all future matters. Any repetition of such delay shall invite appropriate penal consequences under Section 20 of the RTI Act, 2005.
Commission further direct the Respondent to revisit the instant RTI Application and provide a revised reply with regards to information sought in the RTI application, except for the information specifically exempted under the relevant provisions of the RTI Act, 2005 to the Appellant, free of cost via speed post and email within 15 days from the date of receipt of this order and compliance report of the same to be sent to the commission within 7 days thereafter.
No further intervention of the commission is warranted.
The appeal stands disposed of.
Sd/-
Ashutosh Chaturvedi (आशुतोष चतुवदी) Information Commissioner (सूचना आयु ) िदनांक/ Date:14.01.2026 Authenticated true copy (अिभ मािणत स ािपत ित) Ram Singh Meena (राम िसंह मीना) Dy. Registrar (उप पंजीयक) 011- 26715467 Address of the Parties:
1. Central Public Information Officer, M/o Labour And Employment, Jaisalmer House, 26, Mansingh Road, New Delhi - 110011
2. K R Vijayakumar Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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