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Central Information Commission

Mrjogesh Tahbildar vs Coal India Limited on 29 July, 2016

                           CENTRAL INFORMATION COMMISSION
                             August Kranti Bhawan, Bhikaji Cama Place,
                                        New Delhi­110066


                                                               F. No.CIC/YA/A/2015/001421 


Date of Hearing                            :    29.07.2016

Date of Decision                           :    29.07.2016



Appellant/Complainant                      :    Shri J Tahildar, Barpeta (Assam)  

                                                 



Respondent                                 :    CPIO, North Eastern Coalfields-CIL, 
                                                Tinsukia (Assam)  

                                                Through:

                                                 

                                                Shri Manish Das



Information Commissioner                   :    Shri Yashovardhan Azad



Relevant facts emerging from appeal:


RTI application filed on                   :     12.02.2015 

PIO replied on                             :     No reply

First Appeal filed on                      :     04.04.2015

First Appellate Order on                   :     No order passed

2nd Appeal/complaint received on           :     01.06.2015
 Information sought

 and background of the case:

The appellant sought information vide RTI application dated 12.02.2015 as follows:
1. How many times the G.M. of NECL has visited Calcutta or official purpose from 2012   till date. And also inform me the expenditure for all these visits.
2. How many workers are there working in NECL which are recruited by the recruiting   agents namely A.N.E.; RONTA ; B.IL, etc. Do they have Provident fund. If so how much   amount is deducted from their salary every months. Give details.

CPIO did not respond to the RTI application. The appellant preferred first appeal but the same  remained unheard. Feeling aggrieved the appellant approached the Commission. Relevant facts emerging during hearing:

  The appellant is absent despite notice. The respondent is present and heard. The respondent  states that information as available on record has already been provided to the appellant.  Decision:
After hearing parties and perusal of record, the Commission finds that the CPIO has erred while  withholding the information sought on the details of official visits u/s 8(1)(j). Accordingly the  CPIO is directed to furnish revised reply on point No.1 of RTI application. 
The appeal is allowed accordingly.  
 
    (Yashovardhan Azad) 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.
(R.P.Grover) Designated Officer Copy to:­   Public Information Officer under RTI Shri Manish Das - Area Manager, North Eastern Coalfields (Coal India Limited), Margherita-786181.
District - Tinsukia (Assam).
Shri Jogesh Tahbildar Village - Nityananda, Post Office - Nityananda, District - Barpeta-781329 (Assam).