Central Information Commission
Pradeep Kumar Uthwal vs Cimfr, Dhanbad on 10 June, 2024
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/CMRID/A/2024/619865
Shri PRADEEP KUMAR UTHWAL ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, ...प्रनतवािीगण /Respondent
CIMFR, Dhanbad
Date of Hearing : 07.06.2024
Date of Decision : 07.06.2024
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 15.01.2024
PIO replied on : 14/16.02.2024
First Appeal filed on : 16.02.2024
First Appellate Order on : - -
2 Appeal/complaint received on
nd : 10.05.2024
Information soughtand background of the case:
The Appellant filed an RTI application dated 15.01.2024 seeking information on following points:-
Kindly provide the following information regarding the Advt. No. CIMFR 01/2016 & CIMFR 02/2015 for the post of Junior Secretariat Assistant (Gen./F&A/S&P) and Junior Stenographer under RTI Act.2005:-
1. Kindly provide the name of agency who had conducted the typing test for the post of Junior Secretariat Assistant (Gen./F&A/S&P).
2. Kindly provide the name of agency hired by CSIR-CIMFR for conducting the typing test for the post of Junior Secretariat Assistant (Gen./F&A/S&P) & Junior Stenographer.
3. Kindly provide the typing formula adopted by the agency during the typing test for the post of Junior Secretariat Assistant (Gen./F&A/S&P) & Junior Stenographer.
4. Kindly provide the typing formula instructed by CSIR-CIMFR to the agency for the typing test for the post of Junior Secretariat Assistant & Stenographer
5. Kindly provide the date of typing test conducted for the post of Junior Secretariat Assistant (Gen./F&A/S&P) & Junior Stenographer.
6. Kindly provide the typing norms adopted during the typing test for the post of Junior Secretariat Assistant (Gen./F&A/S&P) & Junior Stenographer.
Page 1 PIO furnished reply dated 14/16.02.2024 as under :
इस संदर्भ में संबंधित अधिकारियों द्वािा जानकािी प्राप्त होते ही आपको सूधित ककया जाएगा।
Dissatisfied with the non-receipt of information, the Appellant filed a First Appeal dated 16.02.2024. In regard to his first appeal, Shri S.K. Mandal, CIMFR, Dhanbad vide letter dated 14.03.2024 stated as under:-
"This is to inform that you being a employee at CSIR-CIMFR, Barwa Road Campus, discuss the matter with Controller of Administration as per RTI Act, 2005 to resolve your issue. Hope the concerned section will help and coordinate with you related to the information sought for. However, you have to pay RTI fees as per the rule for the visit to be made with respect to RTI Act, 2005."
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
PIO, furnished reply dated 04.06.2024 as under :
With reference to the RTI Application with registration no. as mentioned above, the point wise reply is as under:
1. M/s Digital Scorpions, Kolkata.
2. M/s Digital Scorpions, Kolkata.
3. No such information is available.
4. CSIR letter no. 7-4(3)/2006-R&A dated 12/03/2007, 5- 1(116)/2011- PD, dated 23-04-2014 and 13-07-2015.
5. JSA(Gen/F&A/S&P)- 26th October, 2018 Jr. Stenographer-11- 16th October, 2018
6. CSIR letter no. 7-4(3)/2006-R&A dated 12/03/2007, 5-
1(116)/2011- PD, dated 23-04-2014 and 13-07-2015. Written submission dated 29.05.2024 has been received from the CPIO and same has been taken on record for perusal. Facts emerging in Course of Hearing:
Appellant: Present through video-conferencing.
Respondent: Mr. Rakesh Kumar, CPIO - participated in the hearing through video-conferencing.
The Appellant stated that the relevant information has not been furnished to him within stipulated time frame. He stated that he had sought information in 6 points, but no response has been provided by the PIO till date.
The Respondent stated that the relevant information from their official record has been duly furnished to the Appellant. He stated that complete point-wise information has been duly provided to the Appellant vide letter dated 04.06.2024.
Page 2 Decision:
At the outset, Commission directs the concerned PIO to furnish a copy of their latest written submission and reply dated 04.05.2024 along with annexures if any, to the RTI Applicant, free of cost via speed-post and via e- mail, within 07 days from the date of receipt of this order and accordingly, compliance report be sent to the Commission.
In the light of the above submissions, the Commission observes that that an appropriate response as per the provisions of the RTI Act, 2005 has been provided by the Respondent. Furthermore, written submission filed by the Respondent is comprehensive and self-explanatory. Thus information as defined under Section 2(f) of the RTI Act from available official records, has been duly provided to the Appellant, in terms of provisions of the RTI Act, 2005. In the given circumstances, no further intervention of the Commission is warranted in this case under the RTI Act.
Appeal is disposed of accordingly.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)