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Central Information Commission

Mr.Suresh Kumar Jaiswal vs Office Of The Salt Commissioner on 7 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/2012/001912
                                                             Dated: 07.02.2013

Name of Appellant                 :      Shri Suresh Kumar Jaiswal

Name of Respondent                :      Office of Salt Commissioner, Jaipur

Date of Hearing                   :      28.01.2013

                                      ORDER

Shri Suresh Kumar Jaiswal, 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 and unsatisfactory information in reply to his RTI-application dated 13.1.2012. The appellant was present 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 13.1.2012 sought information on eight queries regarding fixation of his pay. The CPIO vide letter No. I-34011(22) RTI/2011/1338 dated 31.1.2012 provided point-wise information to the appellant.

3. Aggrieved with the reply of the CPIO, the appellant filed first appeal on 24.2.2012 before the FAA. The FAA vide his order No. I-34011(4)RTI/ 2012/3506-07 dated 22.3.2012 concurred with the reply of the CPIO.

4. During the hearing the respondent states that the appellant who retired as Senior Hindi Translator had been granted 2nd financial upgradation in the pay scale of Rs. 7500-12000 w.e.f. 20.6.2003 on completion of 24 years of regular service under Assured Career Progression Scheme vide order dated 26.4.2004. He retired from Government service on 31.7.2006. After implementation of 6th CPC, the appellant's pay was fixed in replacement scale of PB-2 (Rs. 9300- 34800) in GP of Rs. 4800 w.e.f. 1.1.2006 as per CCS (Revised) Pay Rules, 2008. The appellant represented for fixation of pay in PB-3 with GP of Rs. 5400/-. However, on reconsideration, the Official Language Department decided vide letter No. 15/20/2012 (OL) dated 31.8.2010 to fix the pay of the appellant in revised scale of pay in PB-3 with GP of Rs. 5400/-. Accordingly, the pay of the appellant was re-fixed in PB-3 (15600-39100) with Grade Pay of Rs. 5400/- vide order dated 30.10.2012. The order for revised leave encashment has been issued vide order dated 8.1.2013. The revised pension and pensioner benefits calculation sheet have been sent Pay and Accounts Officer (Salt) vide order dated 8.1.2013.

5. During the hearing the appellant states that since the matter has been resolved, he does not want to pursue the matter any further.

6. In view of above submissions of the appellant, the Commission finds no reason to pass any direction to the respondent in the matter.

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 Suresh Kumar Jaiswal, B-21, Saraswati Nagar, Malviya Nagar, Opp. Sector-6, Jaipur-302017 (Rajasthan) 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.