Central Information Commission
Mr.Arun Kumar Pathak vs Ministry Of Agro And Rural Industries on 17 June, 2011
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No.CIC/LS/A/2011/001185
Appellant : Shri Arum Kumar Pathak
Respondent : Khadi and Village Industries Commission, Mumbai
Date of Hearing : 17.6.2011
Date of Decision : 17.6.2011
FACTS :
Heard today dated 17.6.2011. Appellant not present. KVIC is represented by Shri G. Hussain, CPIO & Shri L.G. Israni, Director (Admn). They are heard.
2. The matter, in short, is that the appellant was an employee of KVIC where he served for about 05 years. He then resigned the job and joined Coal Mines Provident Fund Organisation. His grievance is that his request for transfer of his service from KVIC, Mumbai, to CMPFO, Dhanbad, has not been acted upon by KVIC. Shri Israni submits that the appellant did not apply through proper channel due to which his request could not be acted upon.
3. In my opinion, transfer of service is the legitimate right of the appellant. The CPIO is directed to take appropriate action in the matter, ignoring the procedures involved, as an exception in this case.
Sd/-
(M.L. Sharma) Central 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.
(K.L. Das) Deputy Registrar Address of parties :-
1. Shri G Hussain CPIO, Khadi & Village Industries Commission, 3, Irla Roadl Vile Parle (W), Mumbai-56
2. Shri Arun Kumar Pathak Steno-III, CMPFO HQ, Police Line, Dhanbad, Jharkhand-826014