Central Information Commission
Mr.Hariprasadmoon vs Nuclear Power Corporation Of India on 13 November, 2013
Central Information Commission
Room No.306, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New
Delhi110066
Tele:01126180512 & 01126717355 Fax : 01126106145 websitecic.gov.in
Appeal: No. CIC/SM/A/2013/900579/DS
Appellant /Complainant : Shri Hari Prasad Moon (Present)
Public Authority : Nuclear Power Corporation of
India Ltd., Surat
(Shri S.K. Srivastava, CPIO, Shri
Chandrashekharan, CPIO, Shri
Madholkar, APIO and Shri Vasudevan,
Mgr (HR)
Date of Hearing : 13 November 2013
Date of Decision : 13 November 2013
Facts:
1. RTI Application dated 24 August 2012 was submitted by the Applicant before the CPIO, Nuclear Power Corporation of India Ltd, Kakrapar Atomic Power Station, Surat, Gujarat, to obtain information regarding list of shortfall of and backlog of SC/ST/OBC recruitment from 20032005 and 2011 2012 in NPCIL, Kakrapar, roster maintained during aforesaid period, action against administrators of NPCIL found guilty of violating reservation policies, procedure for corrective action to rectify aforesaid, conversion of NonTechnical to Technical post redesigned under TC/TSC, BARC or NPCIL norm, educational criteria for redesignation of post, marks obtained in graduate or diploma courses and in departmental qualifying examination and other related information through 5 points.
2. Vide CPIO order dated 9 October 2012, point wise information was provided to the Appellant which failed to satisfy him and he preferred appeal dated 30 November 2012 before the FAA.
CIC/SM/A/2013/900579/DS
3. Matter was decided vide FAA order dated 27 December 2012, by which the FAA provided desired information in respect of marks obtained by those whose post was converted from nontechnical to technical posts and informed the Appellant that no roster was made as no backlog of candidates under SC/ST/OBC category was existing and that the NPCIL is complying with the Government of India orders regarding reservation and concession in service and disposed of the appeal.
4. Not satisfied with the order of FAA, the Appellant had preferred his second appeal before the Commission.
5. Matter was heard today via videoconferencing. Respondents and Appellant were present at Surat. Respondents were also heard from Mumbai. It was admitted by the Respondent that the requested information had already been provided to the Appellant by the CPIO. It was reiterated by the CPIO that pursuant to policy decision to rationalise the EDP cadre in NPCIL as the onetime measure, the officers and staff belonging to the said cadre were redeployed to technical and nontechnical areas based on the relevant recruitment rules. This exercise was undertaken after appropriate review by the multidisciplinary committee which was constituted in this regard.
Decision notice
6. After hearing the averments of both parties, Commission is satisfied that information as held by the public authority has already been provided to the Appellant. Accordingly no further action is required to be taken and the case is closed at the commissions end.
(Smt. Deepak Sandhu) Chief Information Commissioner Authenticated true copy:
CIC/SM/A/2013/900579/DS (Vijay Bhalla) Deputy Registrar Tel. No. 01126183996 Copy to: Shri Hari Prasad Moon D10/2, Kapp Anumala, Township, Via: Vyara, Gujarat Central Public Information Officer under RTI Nuclear Power Corporation of India Ltd. Kakrapar Atomic Power Station PO: Anumala, Via: Vyara, Distt: Surat - 304 651 First Appellate Authority under RTI Nuclear Power Corporation of india Ltd. Central Avenue Road, Anushaktinagar, Mumbai CIC/SM/A/2013/900579/DS