Central Information Commission
Mr.Hirak Kumar Mondal vs Office Of The Salt Commissioner on 6 February, 2013
Central Information Commission
Room No. 305, 2nd Floor, 'B' Wing, August Kranti Bhavan,
Bhikaji Cama Place, New Delhi110066
Web: www.cic.gov.in Tel No: 26167931
Case No. CIC/SS/A/2012/001990
Dated: 06.02.2013
Name of Appellant : Shri Hirak Kumar Mondal
Name of Respondent : Office of Salt Commissioner, Jaipur
Date of Hearing : 28.01.2013
ORDER
Shri Hirak Kumar Mondal, hereinafter called the appellant, has filed the present appeal dated 20.3.2012 before the Commission against the respondent Office of Salt Commissioner, Jaipur for providing incomplete information in reply to his RTI-application dated 7.10.2011. The appellant was absent whereas the respondent were represented by Shri Om Prakash Meena, Assistant Salt Commissioner, Jaipur and Shri Ram Singh, I.O.S., Jaipur.
2. The appellant through his RTI application dated 7.10.2011 sought information on the following twelve queries: "(1) Number of sanctioned posts of Asstt. Salt Commissioner exist, since April 2004, and the details of vacancies with the period since April 2004; (2) Licensed area of Salt Works in WB during the year 2010-2011; (3) Area of Salt Works in WB actually worked during the year 2010-11; (4) Licensed area of Salt Works in Orissa during the year 2010-1; (5) Area of Salt works in Orissa actually worked during the year 2010-11; (6) Number of Sanctioned Post of Salt Inspector in the Contai Factory (WB); (7) Details of vacant post of Salt Inspector in the Contai Factory (WB) with period since April, 2004; (8) Number of sanctioned post of Salt Inspectors in Orissa (Under Supdt. of Salt, Huma) with period since April 2004; (9) Details of vacant post of Salt Inspector in the Orissa (Under Supdt. of Salt, Huma) with period since April 2004; (10) Production of Common Salt in recognized sector (more than 10 acre 2 Case No. CIC/SS/A/2012/001990 and required to pay Salt Cess) in WB; (11) Production of Common Salt in recognized sector (more than 10 acre and required to pay salt Cess) in Orissa; and (12) Reasons behind shifting of supervision of Central Factory (WB) from Asstt. Salt Commissioner, Kolkata to Supdt. of Salt, Huma, Orissa". The CPIO vide letter No. 1-34011(63)RTI/11/610208 dated 2.11.2011 provided requisite information to the appellant except Point No. 7 and 9, which were transferred to the CPIO, Office of the Superintendent of Salt, Kolkata u/s 6(3) of the RTI Act. The CPIO, Office of the Superintendent, Kolkata vide letter No. 1(2)/Adm/2011/1918 dated 2.12.2011 provided requisite information to the appellant on Point No. 7 and 9 of the RTI application.
3. However, not satisfied with the reply of the CPIO, the appellant filed first appeal on 5.12.2012 before the FAA. The FAA vide his order No. 1- 34011(63)/RTI/11/50 dated 3.1.2012 upheld the reply of the CPIO, except in respect of information sought at S. No. 6, which the FAA has clarified as follows "There is only one sanctioned post of Inspector of Salt at Contai Salt Factory".
4. In his second filed before the Commission, the appellant does not explain why he is not satisfied with the reply of the CPIO and FAA.
5. The Commission observes that the CPIO and FAA has provided requisite point-wise information to the appellant. The Commission finds no reason to interfere with the replies of the respondent.
The matter is disposed of on the part of the Commission.
(Sushma Singh) Information Commissioner Authenticated true copy:
(K.K. Sharma) OSD & Deputy Registrar 3 Case No. CIC/SS/A/2012/001990 Address of the parties:
Shri Hirak Kumar Mondal, Vice-President, Contai Salt Manufacturers' Association, S/O Lt. Basudeb Mondal, Vill: Hatabari, P.O. Contai, Dist. Midnapur (Purba)-721401 (WB) The CPIO, Office of Salt Commissioner, Lavan Bhawan, 2-A, Lavan Marg, Jhalana Doongari, Jaipur-302004.
The First Appellate Authority, Office of Salt Commissioner, Lavan Bhawan, 2-A, Lavan Marg, Jhalana Doongari, Jaipur-302004.