Central Information Commission
Mr. Achyut Kumar Bal Neogi vs Comptroller And Auditor General on 10 May, 2013
Central Information Commission, New Delhi
File No.CIC/SM/A/2012/001895
Right to Information Act2005Under Section (19)
Date of hearing : 10 May 2013
Date of decision : 10 May 2013
Name of the Appellant : Shri Achyut Kumar Bal Negi,
Anandpally, Mahamayatala,
Nirmala 2, PO Garia,
Kolkata - 700 084.
Name of the Public Authority : CPIO, O/o. the Principal Accountant
General (Audit) West Bengal,
Treasury Building 2, Govt. Place West,
Kolkata - 700 001.
The Appellant was present.
On behalf of the Respondent, Shri D.S.Gazmer was present.
Chief Information Commissioner : Shri Satyananda Mishra
2. We heard both the parties.
3. In his RTI application, the Appellant had wanted to know about the circumstances in which a certain circular of the CAG dated 10 February 2011 could not be implemented in his favour. He had also wanted a copy of his pay fixation statement. The CPIO had informed him that the delay in the implementation of the circular dated 10 February 2011 was largely due to CIC/SM/A/2012/001895 shortage of staff and the large number of cases to be covered. He had assured him to send the pay fixation statement as soon as it would be ready. Not satisfied he had preferred an appeal. The Appellate Authority had, more or less, upheld the response of the CPIO.
4. From the submissions of the Appellant during the hearing, it was quite clear that it was not so much the information in which he was interested; he was more interested in getting his grievance about the fixation of pay redressed. In fact, his RTI queries themselves are more in the nature of grievances than for seeking any material information except for the pay fixation statement. We understand that this has since been provided to him. If he has any grievance against the manner in which the pay has been fixed, he can take up the matter with appropriate authorities or in a court of law. There is a little that can be done under RTI to redress his grievance. As far as the available information is concerned, it has been already given to him.
5. The appeal is disposed off accordingly.
6. Copies of this order be given free of cost to the parties.
(Satyananda Mishra) Chief 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.
CIC/SM/A/2012/001895 (Vijay Bhalla) Deputy Registrar CIC/SM/A/2012/001895