Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Central Information Commission

Mr.P K Behera vs Ministry Of Health And Family Welfare on 30 September, 2010

                             Central Information Commission

                                                                                                 CIC/AD/A/2010/001216
                                                                                            Dated September 30, 2010



Name of the Applicant                                    :    Shri P.K.Behera


Name of the Public Authority                             :    ICMR




Background

1. The Applicant filed an RTI application dt.4.3.10 with the CPIO, ICMR.  He stated that the ICMR had  sought   the   approval   of   the   Secretary,   DHR   to   revise   the   pay   scale   on   the   basis   of   the  recommendation   of   the   6th  CPC  to   the  project  staff  under  ICMR.    Secondly,  in  the  ICMR  letter  dt.4.12.09, the DG, ICMR had estimated an additional amount of Rs.18.00 crore for the grant of 6th  CPC.    In   this   context,  he  sought information against 3 points. Shri R.K.Tandon, Section Officer,  replied on 15.4.10 furnishing point wise information. Not satisfied with the information the Applicant  filed an appeal dt.4.5.10 with the Appellate Authority. Shri B.P.Singh, Appellate Authority replied on  2.6.10 stating that information available has already been provided vide letter dt.15.4.10. Still not  satisfied, the Applicant filed a second appeal dt.28.6.10 before CIC stating that CPIO & Appellate  Authority had not provided the desired information against point 3.

2. The Bench of Mrs. Annapurna Dixit, Information Commissioner, scheduled the hearing for September  30, 2010.  

3. Shri   R.K.Tandon,   PIO   &   S.O   and   Shri   B.P.Singh,   Appellate   Authority   and   Sr.Admn.   Officer  represented the Public Authority.

4. The Appellant was heard through audio conferencing.

Decision

5. The  Respondents submitted that the amount of Rs.18 crores budgeted  for take care of 6th CPC was  not based on any specific  pay fixation  formula  and that the increased figure was  given because of  revision of pay due to the implementation of Sixth Pay Commission recommendations. 

6. The Commission accordingly directs the PIO to provide this information against point 3 in writing to  the Appellant by 30.10.10 and the Appellant to submit a compliance report to the Commission by  6.11.10.

7. The appeal is disposed of with the above directions.

 (Annapurna Dixit) Information Commissioner Authenticated true copy:

(G.Subramanian) Deputy Registrar Cc:
1. Shri P.K.Behera General Secretary MRCPE Association Sector­5, Rourkela Sundargarh 769 002 Orissa
2. The PIO Indian Council of Medical Research V.R.Bhawan, Ansari Nagar New Delhi
3. The Appellate Authority Indian Council of Medical Research V.R.Bhawan, Ansari Nagar New Delhi
4. Officer incharge, NIC