Central Information Commission
Smt.Asha Devi vs Ministry Of Steel on 4 June, 2012
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No.CIC/LS/A/2011/003784
File No.CIC/LS/A/2011/003628
File No.CIC/LS/A/2011/003775
Appellant Ms. Asha Devi
Public Authority Bokaro Steel Plant, Bokaro
Date of hearing 04.06.2012
Date of decision 04.06.2012
Facts :-
The above cited three appeals filed by the appellant herein are heard today dated 04.06.2012. Appellant not present but is represented by Shri Suman Singh. BSL is represented by Shri Vishnu Kumar, DGM(Town Administration) and Shri J.T. Kongari, AGM(Law). The parties are heard and the records perused. The case-wise position is as follows :-
File No.CIC/LS/A/2011/003784:-
2. It is noticed that vide RTI application dated 31.5.2011, the appellant had sought information on the following 04 paras :-
(i) allotment of quarters made by Managing Director, BSL, w.e.f. 31.6.2010;
(ii) plots of land allotted by BSL to various social organizations ever since its constitution;
(iii) allotment of land made by BSL to certain temples such as Maharaj Chuharmal Maharaj Mandir; Shiv Mandir and Hanuman Mandir etc.
(iv) plots of land allotted by BSL for installation of statues ever since its constitution.
3. During the hearing, Shri Vishnu Kumar submits that as regards para 01, he has no objection to supply the requisite information and as regards para 02, information has already been provided. But as per Shri Suman Singh, photo copy of the requisite documents has not been supplied. Shri Kumar is directed to supply the copy of the requisite documents. As regard paras 03 & 04 above, Shri Kumar submits that no land whatsoever was allotted to anyone.
4. The matter is decided accordingly. This order may be complied with in 04 weeks time.
File No.CIC/LS/A/2011/003628 :-
5. Vide RTI application dated 12.5.2011, the appellant had sought the numbers of staff quarters allotted to various social organizations by the Management of BSL and the amounts of rent outstanding against each quarter. It is noticed that vide RTI application dated 29.6.2011, the CPIO had informed the appellant that 57 numbers of quarters had been allotted to various social organizations. Shri Suman Singh is not satisfied with this. He contends that the numbers of quarters along with the amounts of rent outstanding against each quarter may be directed to be supplied.
6. The request of the appellant is genuine. Shri Vishnu Kumar is hereby directed to supply the above information to the appellant in 04 weeks time.
File No.CIC/LS/A/2011/003775:-
7. It is noticed that vide RTI application dated 11.6.2011, the appellant had sought information on 04 paras. After hearing the parties, the following decision is given :-
(a) As regards para 01 of the RTI application, the appellant or his representative may be given inspection of the relevant records on a mutually convenient date and time and the appellant be permitted to take extracts there-from on payment of requisite fee.
(b) As regards other paras, information has been provided by the CPIO vide letter dated 2.8.2011. However, Shri Suman Singh submits that no information has been provided about Ramvijay Samarak Vidyalaya. This information may be provided to the appellant forthwith.
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. The AGM (O&M) & CPIO, SAIL, Bokaro Steel Plant, Ispat Bhawan, Bokaro Steel City, Bokaro-827001, Jharkhand.
2. Ms Asha Devi, R/o 488 III/C, Bokaro Steel City, Jharkhand-827003.