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Central Information Commission

Mraryadevi C A vs Ministry Of Shipping,Road Transport & ... on 25 August, 2015

                           CENTRAL INFORMATION COMMISSION
                            August Kranti Bhawan, Bhikaji Cama Place,
                                       New Delhi-110066

                                                              F.No. CIC/YA/A/2014/001617

Date of Hearing                            :    25.08.2015
Date of Decision                           :    25.08.2015



Appellant                                  :    Smt. Arya Devi,

                                                Ernakulam



Respondent                                 :    Shri J. Thomas, CPIO

                                                Cochin Port Trust




Information Commissioner                   :    Shri Yashovardhan Azad



Relevant facts emerging from complaint/appeal:

RTI application filed on                   :    19.02.2014 & 24.03.2014
PIO replied on                             :    18.03.2014 & 24.04.2014
First Appeal filed on                      :    29.04.2014
First Appellate Authority (FAA) order on   :    16.06.2014
Complaint/ Second Appeal received on       :    11.06.2014



Information sought

:

The appellant sought information on 12 points regarding selection process of Asstt. Engineer (Civil) and Asstt. Engineer (Electrical) in Cochin Port Trust Relevant facts emerging during hearing:
The appellant is not present The appellant filed two RTI applications dt. 19.02.2014 and 24.03.2014, seeking the above information. PIO/Dy. Secy. in his replies dt. 18.03.2014 and 24.04.2014 provided information, as per available record. The FAA in his order clarified the information provided by the PIO.

The respondent stated that matter regarding the selection of Assistant Engineer (Civil) is pending in Court. He stated that the Court had ordered to maintain status quo in this regard and since then the matter has been kept in abeyance. He further stated that the matter regarding selection of Assistant Engineer (Electrical), no such order was made by the Court to maintain status quo and the selection process was completed, about which the appellant has already been intimated, in response to another RTI application.

Decision:

After hearing both the parties and on perusal of record, the Commission finds that the information, as available on record, has been provided and no further action is required in the matter.
The appeal is disposed of accordingly.
(Yashovardhan Azad) Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(B.D. Harit) Deputy Secretary & Deputy Registrar Copy to:-
Central Public Information Officer under RTI General Administration Department, Cochin Port Trust, Willingdon Island, Cochin-682009 (Kerala).
Smt. Arya Devi (C.A.), Paduva Gardens, Mekkad P.O., Ernakulam-683589 (Kerala).