Central Information Commission
Mrm L Banga vs Mtnl on 5 November, 2014
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2013/002785/6308
05 November 2014
Relevant Facts emerging from the Appeal:
Appellant : Mr. M. L. Banga
5J 101, NIT,
Faridabad - 121001
Respondent : CPIO & GM (BSS) WS
MTNL
3rd Floor, Mahanagar Doorsanchar Sadan,
9, CGO Complex, Lodhi Road,
New Delhi - 110003
RTI application filed on : 10/07/2012
PIO replied on : Not mentioned
First appeal filed on : 27/06/2013
First Appellate Authority order : 07/08/2013
Second Appeal dated : 14/10/2013
Information sought:-
The applicant wants to know action taken on his 15 letters addressed to DE(BSS) SM, MTNL Room No 518, 5th Floor, Doorsanchar Sadan, Lodhi Road, New Delhi letter dated 20/05/2012, 20/06/2012, 04/06/2012, 06/06/2012, 07/06/2012, 08/06/2012, 11/06/2012, 13/06/2012, 15/06/2012, 21/06/2012, 22/06/2012, 26/06/2012, 29/06/2012, 30/06/2012 and 04/07/2012.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. M. L. Banga from Faridabad NIC Studio on telephone no. 0129-2227940; Respondent: Mr. Ombir Singh, CPIO;
The appellant stated that his rent cheque was delayed for one and half years without any reasons and he should be compensated by payment of appropriate interest. He further stated that the respondent while dismantling the tower caused damage to the walls which was shown to Mr. Meena, AGM who assured that necessary repairs would be carried out but nothing has been done. The CPIO stated that they have intimated to the appellant that there is no provision for payment of interest for delay in rent and the assurance regarding repair may have been given by Mr. Meena verbally but no records are available. The appellant pointed out that electricity board had charged Rs.3000/- from him and the receipt was shown to the respondent but no reimbursement has been made till date. Further, no rent has been paid to him for installation of meter. The CPIO stated that the information as available on record has been furnished and the Page 1 of 2 grievance of the appellant can be separately examined if he makes a representation. The appellant agreed.
Decision notice:
As agreed by the CPIO he should place the appellant's representation before the Chief General Manager (WS) and convey his decision within 30 days from the date the representation is received.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2