Central Information Commission
Sh. Jagdish Chandra Sahu vs B.H.E.L. on 18 July, 2008
Central Information Commission
2nd Floor, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi - 110 066
Website: www.cic.gov.in
Decision No.2872/IC(A)/2008
F. Nos.CIC/MA/A/2008/00732
CIC/MA/A/2008/00911
Dated, the 18th July, 2008
Name of the Appellant: Sh. Jagdish Chandra Sahu
Name of the Public Authority: B.H.E.L.
Facts:
1. The appellant was heard on 18/7/2008.
2. The appellant has grievances relating to post-retirement benefits. In this context, he had sought certain information which have been provided to him. He is, however, not satisfied with the reply provided to him. During the hearing, the details of information asked for were discussed. The appellant pleaded that he should be provided access to the entire records on the basis of which his grievances on service matters has been redressed by the appellant.
Decision:
3. The appellant's plea for inspection of the relevant records is accepted. The CPIO is directed to allow inspection of the relevant documents, mainly service records of the appellant within 15 working days from the date of issue of this decision.
4. Both the parties should mutually decide a convenient date and time for inspection of the relevant documents. The appellant should be allowed to obtain copies of the specified documents.
i
5. The appeal is thus disposed of.
i " If you don't ask, you don't get". - Mahatma Gandhi 1 Sd/-
(Prof. M.M. Ansari) Central Information Commissioner Authenticated true copy:
(M.C. Sharma) Assistant Registrar Name & address of Parties:
1. Sh. Jagdish Chandra Sahu, A-316 Awas Vikas, Nandanpura, Jhansi
2. Sh. Anurag Gupta, General Manager & CPIO, Bharat Heavy Electricals Limited, Jhansi, U.P. ii ii "All men by nature desire to know". - Aristotle 2