Central Information Commission
Mr.Ganesh Prasad Pandey vs Bharat Sanchar Nigam Limited on 14 June, 2013
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2012/001099/2746
14 June 2013
Relevant Facts emerging from the Appeal:
Appellant : Mr. Ganesh Prasad Pandey
Quarter no. 17/II,
BSNL Colony, Rajkishore Nagar,
Bilaspur 495001, Chattisgarh.
Respondent : CPIO
BSNL
O/o General Manager Telecom District
City Telephone Exchange,
1st Floor, Bus Stand Road,
Agrasen Chowk, Bilaspur 495001
Chattisgarh.
RTI application filed on : 23/04/2012
PIO replied on : 10/05/2012
First appeal filed on : 08/06/2012
First Appellate Authority order : 19/06/2012
Second Appeal received on : 27/07/2012
Information sought:
1- Provide a copy of rules/orders on the basis of which on the post of Store Line Man a TTA has been posted.
2- If it is as per rules then why this option has not been given to all TTAs for this post.
Grounds for the Second Appeal:
Unsatisfactory information has been provided.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. N.K. Verma appellant's representative through VC Respondent: Mr. A.K. Vij PIO through VC The appellant's representative stated that he has not been given correct information in response to RTI application dated 23/04/2012. He explained that the PIO in his reply dated 10/05/2012 has intimated that any competent employee of BSNL can be handed over charge of the stores whereas he had enquired whether in place of 'store line man' 'store TTA' can be posted. Similarly, in query 2 he had requested for a copy of the circular issued, if any, calling for option from eligible employees to work as 'store line man'. The PIO stated that he has recently joined Page 1 of 2 and will furnish the correct and complete information to the appellant. To a query from the Commission he informed that then PIO Mr. M R Dhruv has retired from service.
Decision notice:
The Commission directs the PIO to provide the correct information, as available on record, to the appellant within 3 days from the date of receipt of this order. The appellant, in case he so desires, should also be permitted to inspect the relevant records and take photocopies/extracts therefrom, free of cost, up to 5 pages.
As the then PIO Shri M R Dhruv, responsible for not providing the correct information to the appellant, is no longer in service, no penal action is initiated against him. However, the FAA, who decided the appellant's 1st appeal vide order dated 19/06/2012 is advised to go through the records carefully while deciding RTI appeals so that the correct and complete information is furnished to the RTI applicant(s) as per provisions of the Act.
The appeal is disposed of accordingly.
This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties. In any correspondence on this decision, mention the complete decision number.
BASANT SETH Information Commissioner Page 2 of 2