Central Information Commission
Shri Narender Singh Ahlawat vs Cssri, Karnal (Ministry Of ... on 12 August, 2009
Central Information Commission
2nd Floor, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi-110066
Website: www.cic.gov.in
Decision No. 4297/IC(A)/2009
F. No. CIC/AT/C/2009/00390
Dated, the 12th August, 2009
Name of the Appellant : Shri Narender Singh Ahlawat
Name of the Public Authority : CSSRI, Karnal (Ministry of Agriculture)
1
Facts:
1. The appellant, an employee of the respondent, has grievances regarding conduct of an enquiry proceeding against him, leading to imposition of major penalty. The matter has also been contested in the Court. In this backdrop, the appellant has alleged that the enquiry proceeding was biased against him and therefore the imposition of penalty was illegal. He has raised this issue at different fora through representations to various authorities. Through his RTI application, he has questioned the action taken by the respondent and pleaded his innocence.
2. The CPIO has duly replied and furnished a point-wise response while giving a detailed justification of the action taken. There is however no denial of information u/s 8 (1) of the Act.
If you don't ask, you don't get - Mahatma Gandhi 1
3. In his appeal before the Commission, the appellant has stated that the information furnished to him is incomplete and misleading. And, therefore, pleaded for providing complete information.
Decision:
4. Since there is no denial of information, the appellant should seek inspection of records so as to specify the information as per section 2 (f) of the Act, which requires that information should be available in any material form. The CPIO should allow inspection of records on a date and time convenient to both the parties within 15 working days form the date of issue of this decision.
5. There are no provisions under the Act for redressal of grievances of the employees against whom disciplinary action has been taken by the employers. The appellant is therefore advised to seek legal remedy in the matter.
6. With these observations, the complaint is disposed of.
Sd/-
(Prof. M.M. Ansari) Central Information Commissioner Authenticated true copy:
(M.C. Sharma) Assistant Registrar Name and address of parties: 2
1. Shri Narender Singh Ahlawat, B-13, KMLAS, Karnal, Haryana.
2. Central Public Information Officer & Senior Administrative Officer, CSSRI (Ministry of Agriculture), Karnal, Haryana.
All men by nature desire to know - Aristotle 2