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Central Information Commission

Mr.Lalmari Sharma vs Ministry Of Coal on 27 July, 2012

                       Central Information Commission
            Room No. 305, 2nd Floor, 'B' Wing, August Kranti Bhavan, 
                    Bhikaji Cama Place, New Delhi­110066
                   Web: www.cic.gov.in Tel No: 26167931

                                               Case No. CIC/SS/A/2012/000747
                                                            Dated: 27.07.2012

Name of Appellant                 :     Shri Lalmani Sharma

Name of Respondent                :     South Eastern Coalfields Ltd.

Date of Hearing                   :     12.07.2012

                                      ORDER

Shri Lalmani Sharma, hereinafter called the appellant has filed the present appeal dated 29.12.2011 before the Commission against the respondent South Eastern Coalfields Ltd. (SECL), Bilaspur for providing wrong information in reply to his RTI-application dated 4.10.2011. The matter came up for hearing on 12.07.2012. The appellant was present whereas the respondent were represented by Shri A.K. Singh, General Manager and Shri A.K. Pandey, CAPIO.

2. The appellant had filed an application dated 4.10.2011 under the provisions of the RTI Act, 2005, in which he sought information on the following five queries (1) Copy of release order of Shri P.K. Paul for going to Bhopal; (2) Copy of TA approval; (3) Copy of TA bill; (4) Copy of Hotel Bill; and (5) Copy of Form 'C' Register in which O.D. has been indicated.. The CPIO vide his letter No. 2747 dated 19.11.2011 informed the appellant that in so far as the Point No. 1 to 4 of the RTI is concerned that the relevant record has been destroyed by termites. On Point No. 5 the appellant was requested to provide specific date of travel by Shri P.K. Paul to Bhopal.

3. Aggrieved with the reply of the CPIO, the appellant filed first-appeal before the FAA. The FAA vide his order No. 1700 dated 25.11.2011 has upheld the decision of the CPIO.

4. During the hearing it is admitted by the appellant that on inspection he found that the relevant record has been eaten away by termites. The appellant also admits that he has been provided a copy of form 'C'. On the other hand the respondent CPIO submits that the release order should have been with the TA papers and possibly this has also been destroyed by termites. They will again search for the documents and provide a copy to the appellant, if it is available.

5. In view of the destruction of the relevant record by termites, the appellant seeks to have copy of the TA Bill Passing register. The appellant submits that he has not been provided copy of TA Bill Passing Register. The Commission hereby directs the CPIO to provide copy of TA Bill Passing Register to the appellant within two weeks of receipt of this order.

The matter is disposed of with the above directions.

(Sushma Singh) Information Commissioner Authenticated true copy:

(K.K. Sharma) OSD & Deputy Registrar 3 Case No. CIC/SS/A/2012/000747 Address of the parties:

Shri Lalmani Sharma, Quarter No. PB-10, Railway Colony, Dhanpuri, Shahdol-484114 (MP).

The CPIO, South Eastern Coalfields Ltd., Seepat Road, Bilaspur-496006 (CG) The First Appellate Authority, South Eastern Coalfields Ltd., Seepat Road, Bilaspur-496006 (CG)