Central Information Commission
Harikesh Meena vs Western Coalfileds Limited on 2 May, 2021
Author: Saroj Punhani
Bench: Saroj Punhani
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग , मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
File No : CIC/WCLTD/A/2019/645701
Harikesh Meena अपीलकता /Appellant
.....अपीलकता
VERSUS
बनाम
CPIO,
Western Coalfields Limited,
RTI Cell, Pension Department,
1st Floor, Coal Estate, Civil Lines,
Nagpur - 440001. .... ितवादीगण /Respondent
Date of Hearing : 22/04/2021
Date of Decision : 22/04/2021
INFORMATION COMMISSIONER : Saroj Punhani
Relevant facts emerging from appeal:
RTI application filed on : 09/02/2019
CPIO replied on : Not on record
First appeal filed on : 28/03/2019
First Appellate Authority order : Not on record
2nd Appeal/Complaint dated : 16/07/2019
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Information soughtand background of the case:
The Appellant filed an online RTI application dated 09.02.2019 seeking information as under;
1. "Provide the complete details of PRP paid and to be paid with calculation sheet.
2. Provide the complete details of arrears paid and to be paid with calculation sheet during the tenure with CIL
3. Provide the order copy from CIL/Ministry for payment of PRP and arrears salary against the pay revision and whether all payment has been paid or not, if not then specify the reason for delay in payment of PRP and arrears salary.
4. Provide the copy of salary slips for complete tenure with CIL.
5. Provide the last pay certificate as per the 3rd PRC revised pay structure. 6.
No dues certificate submitted before acceptance of resignation and details of any due paid.
7. Record of earned leave credited and availed during the service with CIL."
Having not received any response from the CPIO, the appellant filed a First Appeal dated 28.03.2019. FAA's order, if any, is not available on record.
Feeling aggrieved and dissatisfied with the non-receipt of information, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerging during Hearing:
The following were present:-
Appellant: Present through audio-conference.
Respondent: A. K. Sinha, Chief Manager (Personnel) & CPIO, present through audio-conference.
The Appellant stated that although a reply has been received from the CPIO, but relevant enclosures in reference to the information sought were not received from the CPIO till date.
The CPIO submitted that a point wise reply along with relevant information was already provided to the Appellant on 20.06.2019, as per the RTI Act. He further 2 agreed to share the said information to the Appellant on whatsapp and through email again upon direction of the Commission.
Decision:
The Commission based upon a perusal of facts on record observes that the reply given by CPIO adequately suffices the information sought by the Appellant, as per the provisions of the RTI Act. However, considering the hearing proceedings, the CPIO is directed to resend a copy of entire set of letter dated 20.06.2019 along with relevant enclosures to the Appellant, free of cost via email/whatsapp at his given email id and contact number and also through speed post. The said direction should be complied by the CPIO within 15 days from the date of receipt of this order under due intimation to the Commission.
Notwithstanding aforesaid, the Commission takes grave exception to the inordinate delay caused by the CPIO in replying to the RTI Application and records severe admonition for him on this count. The CPIO is hereby strictly warned against flouting the time stipulations mandated under the RTI Act in future.
The appeal is disposed of accordingly.
सरोज पुनहािन)
Saroj Punhani (सरोज हािन
सूचना आयु )
Information Commissioner (सू
Authenticated true copy
(अिभ मािणत स#यािपत ित)
(C.A. Joseph)
Dy. Registrar
011-26179548/ [email protected]
सी. ए. जोसेफ, उप-पंजीयक
दनांक /
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