Central Information Commission
S Satyanarayana vs Dredging Corporation Of India Limited, ... on 28 June, 2019
के ीयसूचनाआयोग
Central Information Commission
बाबागंगनाथमाग, मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
File No : CIC/DCOIL/A/2018/102942/SD
S Satyanarayana .... अपीलकता/Appellant
VERSUS
बनाम
CPIO,
Dredging Corporation of India Limited,
Head Office -"Dredge House" Port Area,
Visakhapatnam-530001 .... ितवादीगण /Respondent
RTI application filed on : 18/07/2017
CPIO replied on : No Reply
First appeal filed on : 21/08/2017
First Appellate Authority order : 23/08/2017
Second Appeal dated : 09/01/2018
Date of Hearing : 27/06/2019
Date of Decision : 27/06/2019
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INFORMATION COMMISSIONER : DIVYA PRAKASH SINHA
Information sought:
The Appellant sought information pertaining to the Board note submitted to the Board of Directors together with a copy of the Board resolution regarding implementation of pension scheme in DCIL; pension corpus fund created and proposed recovery of amount from the dues payable to the retired employees towards alleged excess leave encashment.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.1
Relevant Facts emerging during Hearing: The following were present: -
Appellant: Present through VC.
Respondent: P.M. Saravanan, HoD(HR) & PIO, Dredging Corporation of India Limited, Head Office -"Dredge House" Port Area, Visakhapatnam present through VC.
Appellant stated that he has filed two RTI Applications on the same subject and the CPIO and FAA have responded in the context of another RTI Application.
Commission counseled the Appellant to settle his post-retirement grievance pertaining to pension corpus fund by directly approaching the public authority and not to pressurize the Public Authority with RTI Applications on different aspects of pension corpus fund.
PIO submitted that he will abide by the order of the Commission.
Decision Commission upon perusal of facts on record directs the PIO to provide an opportunity to the Appellant to inspect relevant and available records on a mutually decided date and time duly intimated to the Appellant telephonically and in writing. Copy of documents, if desired, should be provided to the Appellant as per the prescribed RTI Rules, 2012.
The said directions should be complied by the PIO within 15 days from the date of receipt of this order and a compliance report to this effect be duly sent to the Commission.
The appeal is disposed of accordingly.
Divya Prakash Sinha ( द काशिस हा) Information Commissioner (सूचनाआयु ) 2 File No : CIC/DOCIL/A/2018/102942/SD Authenticated true copy (अ भ मा णतस या पत त) Haro Prasad Sen Dy. Registrar 011-26106140/ [email protected] हरो सादसेन,उप-पंजीयक दनांक / Date 3