Indian Kanoon - Search engine for Indian Law

Central Information Commission

Mranil Kumar Babbar vs Ministry Of Human Resource Development on 15 February, 2016

                    CENTRAL INFORMATION COMMISSION
                     (Room No.315, B­Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)



                    Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)

                                            Information Commissioner




                                             CIC/SA/A/2015/001744




                    Anil Kumar Babbar v. EdCIL India Limited, Noida 

                                            Important Dates and time taken:




     RTI: 15.07.2015                      Reply: 10.08.2015                         Time: 26 days

     FAA: 11.09.2015                      FAO: 23.09.2015                           Time: 12 days

     SA: 14.10.2015                       Hearing: 05.01.2016                       Decision: 15.02.2016

     Result:  Disposed of.




Parties Present:


1.      Appellant is present. Mr. Jaswinder Singh, Dy. Manager and Mr. Sunil Mathur represent 

Public authority.


FACTS:

2. Appellant   by   his   RTI   application   had   sought   for   year   wise   name   of   all   the  consultants/senior   consultants   who   have   been   engaged   by   EdCIL   in   the   "Rashtroya  Madhyamik Shiksha Abhiyan" project since the commencement and resigned etc. PIO replied  on 10.08.2015 providing para wise reply. Being unsatisfied, appellant filed First Appeal. FAA by  his Order dated 23.09.2015 upheld the information furnished by PIO. Claiming non­furnishing  of complete information, appellant approached Commission. Proceedings Before the Commission:

3. Appellant complained that respondent authority had not released his dues since last  one  year.  PIO  stated that the  questions  asked by the appellant in the second appeal are  different from the first appeal, accordingly FAA decided not to provide the information. The  representative of EdCIL India Limited stated that they are ready to release entire amount of the  appellant for which they asked the appellant to sign the agreement. The appellant has rejected  to sign the agreement as it was backdated. The officer stated that there is no problem for  signing as on date. Appellant also agreed to sign as on date. Decision :

4. Having   heard   the   submission,   the   Commission   directs   the   respondent   authority   to  resolve the issue within 20 days from the date of receipt of this order. The Commission orders  accordingly.

Sd/-

(M. Sridhar Acharyulu) Information Commissioner  Authenticated true copy (U. C. Joshi) Deputy Secretary Addresses of the parties:

1. The CPIO under RTI, EdCIL India Limited, EdCIL House, 18A, Sec­16A, Noida­201301.

2. Shri Anil Kumar Babbar, S­50, Vijay Vihar, Uttam Nagar, New Delhi­110059.