Central Information Commission
M B Jayan vs Food Corporation Of India on 5 May, 2026
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No: CIC/FCIND/A/2025/633184
M B Jayan
.....अपीलकर्ाग /Appellant
VERSUS
बनाम
CPIO : Food Corporation of India, ....प्रनर्वािीगण /Respondent
Divisional Office,
Mulankunnathukavu, Thrissur -
680581.
Date of Hearing : 04-05-2026
Date of Decision : 04-05-2026
INFORMATION COMMISSIONER : Khushwant Singh Sethi
Relevant facts emerging from appeal:
RTI application filed on : 26-04-2025
CPIO replied on : 26-05-2025
First appeal filed on : 09-06-2025
First Appellate Authority's order : 09-07-2025
2nd Appeal dated : 28-07-2025
CIC/FCIND/A/2025/633184 Page 1 of 5
Information sought:
1. The Appellant filed an RTI application dated 26-04-2025 for seeking the information and the CPIO furnished a reply to the Appellant on 26-05-2025. The Information sought and reply given in this regard is as under:
Information Sought Reply
SL.No
1. In Cir.Dt.23/24.02.2006 it is not stated Implementation of Direct
as date of joining/induction into DPS. It Payment System in FCI owned is only stated as date of Depots notified by Ministry of induction/joining. Induction or joining Labour for prohibition of means, taken for a job or joining for employment of contract labour the job in an establishment. In such a under Contract Labour (R&A) Act situation kindly provide the 1970 directions issued vide Ltr information about the circular based No. IR(L)/8(22)/94 Dated on which date of joining in DPS is taken 14.06.1996.
as the date of joining in FCI.
Criteria to be followed for "Re-
organization / Merger of Labour gangs in the Departmental and DPS Categories - Criteria to be followed at the time of merger of gangs, fixation of seniority for the purpose of promotion from Handling Labour to Mondal and from Mondal and Sardar" are based on FCI, Head Quarters directions communicated vide Circular No. 07/2006 dated 23/24.02.2006, FCI Head Quarters Circular No.11/2007 CIC/FCIND/A/2025/633184 Page 2 of 5 Information Sought Reply SL.No dated 20.11.2007 and FCI Head Quarters letter no.
IR(L)/4(10)/2010/703 dated 07/10/2013.
The subject case mentioned in RTI application WP(c).38251/2023 is sub judice and is under consideration of Honorable High Court of Kerala.
2. It is also requested to provide the copy Copy of the circular enclosed."
of such a circular.
2. Being dissatisfied, the Appellant filed a First Appeal dated 09-06-2025. The FAA vide its order dated 09-07-2025, upheld the reply given by the CPIO.
3. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Attended the hearing through video conference. Respondent: Mr. Vishnu Prasad, CPIO, attended the hearing through video conference.CIC/FCIND/A/2025/633184 Page 3 of 5
4. The Appellant submitted, that he sought information regarding the circular, based on which date of joining in DPS is taken as the date of joining in FCI. The appellant also submitted, that he is not satisfied with the information provided by the respondent.
5. The Respondent submitted, that Implementation of Direct Payment System in FCI owned Depots was notified by Ministry of Labour for prohibition of employment of contract labour under Contract Labour (R&A) Act 1970. Directions were issued vide Letter No. IR(L)/8(22)/94 Dated 14.06.1996 and the same was informed to the appellant vide letter dated 26.05.2025.
6. The Commission queried the respondent as to whether, they had provided copy of the relevant directions and circulars to the appellant. To this, the respondent submitted that they had provided the copies of all relevant circulars and directions to the appellant. Also, the respondent agreed to further provide letter dated 14.06.1996 and circular dated 23.02.2006 to the appellant.
Decision:
7. The Commission, after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, observes that that the respondent had provided the available circulars to the appellant vide letter dated 26.05.2025 and the same is found to be appropriate. Moreover, during the hearing, the respondent agreed to provide additional information to the appellant. In view of the above, the respondent is directed to provide additional information to the appellant, incorporating the letter dated 14.06.1996 and circular dated 23.02.2006.
8. The respondent shall provide the aforesaid additional information to the appellant, within 15 days from the date of receipt of this order, under intimation CIC/FCIND/A/2025/633184 Page 4 of 5 to the Commission - both through post and via uploading on http://dsscic.nic.in/online-link-paper-compliance/add. Accordingly, the appeal is disposed of.
Copy of the decision be provided free of cost to the parties.
(Khushwant Singh Sethi) (खुशवन्त स िंह ेठी) Information Commissioner ( ूचना आयुक्त) निनां क/Date: 04.05.2026 Authenticated true copy S. K. Chitkara (एस. के. नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26107026 Copy To:
1. The CPIO Food Corporation of India, Divisional Office, Mulankunnathukavu, Thrissur - 680581.
2. The FAA, Food Corporation of India, Divisional Office, Mulankunnathukavu, Thrissur - 680581.
3. MB Jayan CIC/FCIND/A/2025/633184 Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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