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Central Information Commission

A K Pandey vs Steel Authority Of India Ltd. (Sail) on 25 June, 2019

                                  के न्द्रीय सूचना आयोग
                       Central Information Commission
                            बाबा गंगनाथ मागग, मुननरका
                        Baba Gangnath Marg, Munirka
                           नई दिल्ली, New Delhi - 110067



नितीय अपील संख्या / Second Appeal No. CIC/SAIL1/A/2018/105325


 A K Pandey                                                    ... अपीलकताग/Appellant


                                        VERSUS
                                         बनाम


 CPIO, Steel Authority of India                            ...प्रनतवािीगण /Respondents
 Limited, Durgapur Steel Plant,
 Durgapur.


Relevant dates emerging from the appeal:

 RTI : 09.10.2017             FA       : 23.11.2017           SA : 19.01.2018

 CPIO : 30.10.2017            FAO : No Order                  Hearing : 20.06.2019


                                      ORDER

1. The appellant filed an online application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Steel Authority of India Ltd., Durgapur Steel Plant (DSP), Durgapur, seeking information on six points, inter-alia (i) whether SAIL, Durgapur Steel Plant provides cell phone numbers to its executives, and (ii) the rules and regulations that govern these cell phone numbers.

2. The appellant filed a second appeal before the Commission on the grounds that he is not satisfied with the information provided to him by the CPIO. The appellant requested the Commission to direct the respondent to provide the information sought for by him.

Hearing:

3. The appellant Shri A K Pandey and the respondent Ms. Indranil Banerjee, CPIO and Dy. General Manager (Pers), Steel Authority of India Limited, Durgapur Steel Plant, Durgapur attended the hearing through video-conferencing.

4. The appellant submitted that he is not satisfied with the CPIO's response to point no. 5 of his RTI application as the respondent authority should take some action against the employees for misuse of the mobile number provided by the public authority.

5. The respondent submitted that the appellant has been informed that the mobile handset is purchased by the employee himself, and DSP only provides a valid post- paid connection to the eligible employees. Further, the respondent authority is only responsible for making payment of a fixed amount towards the mobile bills while, the onus of usage of the phone lies with the employee concerned. The appellant has also been provided the Policy document in this regard vide letter dated 17.12.2017. Hence, no further information remains to be provided to the appellant.

Decision:

6. The Commission, after hearing the submissions of both the parties and perusing the records, observes that an appropriate response has been furnished to the Page 2 of 3 appellant by the respondent. Hence, no further intervention of the Commission is required in the matter.

7. With the above observations, the appeal is disposed of.

8. Copy of the decision be provided free of cost to the parties.

Sd/-

Sudhir Bhargava (सुधीर भागगव) Chief Information Commissioner (मुख्य सूचना आयुक्त) दिनांक / Date 21.06.2019 Authenticated true copy (अनभप्रमानणत सत्यानपत प्रनत) S. S. Rohilla (एस. एस. रोनिल्ला) Dy. Registrar (उप-पंजीयक) 011-26186535 / [email protected] Addresses of the parties:

1. The First Appellate Authority (FAA), Steel Authority of India Limited, Durgapur Steel Plant, ISPAT Bhawan, Durgapur (W.B.)- 713203.

2. The Central Public Information Officer (CPIO), Steel Authority of India, Durgapur Steel Plant, ISPAT Bhawan, Durgapur (W.B.)- 713203.

3. Shri A K Pandey Page 3 of 3