Central Information Commission
Mrn P Patil vs Bharat Sanchar Nigam Limited on 7 January, 2015
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2014/000179/6705
07 January 2015
Relevant Facts emerging from the Appeal:
Appellant : Mr. N. P. Patil
Room no. 01, Chauhan Building,
Near Kolsewadi Police Station,
Kalyan (E)-421306
Respondent : CPIO & DGM (Admn & MIS)
BSNL
Kalyan Telecom District
2nd Floor, Telephone Bhavan,
Kala Talav, Kalyan (West)-421301
RTI application filed on : 28/06/2013
PIO replied on : 29/07/2013
First appeal filed on : 05/09/2013
First Appellate Authority order : 24/09/2013
Second Appeal dated : 27/12/2013
Information sought:-
The appellant wants the copies of attendance register (muster) and drawl of salary bills etc. of Executives in BSNL of Kalyan SSA.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. V G Kadam appellant's representative through VC Respondent: Mr. D G Kulkarni CPIO through VC The CPIO stated that the appellant in his RTI application dated 28/06/2013 had sought copy of attendance register of officers working in BSNL Kalyan but the officers are not required to sign any muster roll and their salary is calculated based on absentee statement. He further stated that the information sought has been provided vide letters dated 29/07/2013 & 24/09/2013. The appellant's representative stated that the respondents should confirm in writing that (i) they are not maintaining any attendance register for officers and (ii) there are no rules prescribed by HQ for maintaining attendance register for officers. The CPIO agreed.Page 1 of 2
Decision notice:
As agreed by the CPIO he should issue a confirmation as above to the appellant within 7 days from the date of receipt of this order.
Before parting with this matter we would like to clarify that the CPIO, under the RTI Act, is required to furnish information/documents as available on record; however, eliciting answers to queries, redressal of grievance, reasons for non compliance of rules/contesting the actions of the respondent public authority are outside the purview of the Act.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2