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Central Information Commission

Salini Ts vs All India Radio, Calicut, Kerala State on 6 January, 2020

                               के ीय सूचना आयोग
                         Central Information Commission
                            बाबा गंगनाथ माग, मुिनरका
                          Baba Gangnath Marg, Munirka
                          नई द ली, New Delhi - 110067

File No : CIC/AIRCL/A/2018/141840

Salini T S                                                    ....अपीलकता/Appellant
                                      VERSUS
                                       बनाम
CPIO,
O/o Deputy Director (Engg),
Prasar Bharati,
All India Radio, Calicut,
Kerala - 673020.                                          ... ितवादीगण /Respondent

RTI application filed on          :   27/01/2018
CPIO replied on                   :   26/02/2018
First appeal filed on             :   12/03/2018
First Appellate Authority order   :   No order
Second Appeal dated               :   01/06/2018
Date of Hearing                   :   03/01/2020
Date of Decision                  :   03/01/2020

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   INFORMATION COMMISSIONER :             DIVYA PRAKASH SINHA

Information sought

:

The Appellant sought detailed information regarding migration/transfer/change in the index card of casual employees of Kozhikode station to other stations between 2007 and 2017 for various reasons alongwith name, year of transfer/migration etc. 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: Rajendran C, Asstt. Dir(Engg) & Rep. of CPIO, O/o Deputy Director (Engg), Prasar Bharati, All India Radio, Calicut present through VC.

Appellant stated that she is not satisfied with the reply of the CPIO.

Rep. of CPIO submitted that appropriate reply has been provided to the Appellant. He further submitted that Prasar Bharati HQrs has adversely viewed the recommendation for shifting of Casual employees and action is contemplated against the concerned officials.

Decision Commission has gone through the case records and based on proceedings during hearing observes that CPIO has provided appropriate reply in response to the RTI Application. No further relief is ordered in the case.

The appeal is disposed of accordingly.

Divya Prakash Sinha ( द काश िस हा ) Information Commissioner ( सूचना आयु ) Authenticated true copy (अ भ मा णत स या पत त) Haro Prasad Sen Dy. Registrar 011-26106140 / [email protected] हरो साद सेन, उप-पंजीयक दनांक / Date 2