Central Information Commission
Mrparmanand Sharma vs Bharat Sanchar Nigam Limited on 5 May, 2016
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2015/000594/10264
05 May 2016
Relevant Facts emerging from the Appeal:
Appellant : Mr. Permanand Sharma,
S/o Late Shri Laxminarayan Sharma,
H. No - 345 Shri Gopal Nagar,
Krishna Marg, Gopal Pura Baipas Jaipur
Rajasthan
Respondent : CPIO / Sub Divisional Engineer (Labour) - II
BSNL,
O/o Pr. General Manager,
Jaipur Telecom District,
MI Road, Jaipur - 302010
CPIO / Chief Account Officer (CFA)
BSNL,
O/o Pr. General Manager,
Jaipur Telecom District,
MI Road, Jaipur - 302010
RTI application filed on : 11/10/2014
PIO replied on : 16/10/2014 & 10/11/2014
First appeal filed on : 02/12/2014
First Appellate Authority order : 18/12/2014
Second Appeal dated : 10/03/2015
Information sought:
The appellant has sought the information in respect of Letter no X-1/DEPMNS/PNS/10-11/3 dt. 30/04/2011:
a. Provide the copy of the documents containing final order regarding the said letter. b. Provide the details of the action taken by Divisional Engineer Admn. from 30/04/2011 to 31/12/2011 c. Provide the details of the action taken by Divisional Engineer Admn. from 01/01/2012 to 31/12/2012 d. When the action was taken by the Divisional Engineer Admn. and provide the copy of reply if sent to the appellant.
e. The appellant was asked to deposit Rs 540/- on 15/01/2005 by Sub Divisional Engineer Durgapur but the same was not deposited, but in Jan 2006 the deduction was made from the salary of the appellant. Provide the documents related to it. f. Provide the details of the deduction made from the salary and pension of the employees in respect of which the penalty amount was not deposited in chargesheet by Divisional Engineer Admn. during 01/01/2013 to 31/12/2013.Page 1 of 2
g. Why the deduction of Rs. 477/- was made from the pension on 03/05/2013. Provide details. h. Provide the details of the action taken by AO(Cash) O/o PGMTD & AGM(Vig.) O/o PGMTD in respect of the said letter.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Permanand Sharma through VC Respondent: Mr. S R Sharma through VC M: 09413394898 The appellant stated that the FAA had directed the respondent to show him all the records and resolve his problem; however, the accounts officer did not fix any date for visit. He requested that the respondent may be directed to show him all the records on Saturday 07/05/2016 at 11.00 AM. The CPIO's representative stated that the Chief Accounts Officer is with him and he will show all records to the appellant and also allow him to take whatever information/documents he needs.
Decision notice:
As agreed by the CPIO's representative all relevant records should be shown to the appellant when he visits BSNL office on 07/05/2016 at 11.00 AM. The appellant should be allowed to take photocopies/extracts therefrom, free of cost, upto 20 pages.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2