Central Information Commission
Shrin Subramanyam vs Ministry Of Labour & Employment on 25 September, 2014
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2013/002230/6078
25 September 2014
Relevant Facts emerging from the Complaint:
Appellant : Mr. N. Subramanyam
Madhavanagar
Sullurpeta, SPSR,
Nellore District-524121, A. P.
Respondent : CPIO & Regional Labour Commissioner (Central)
M/o Labour & Employment
ATI Campus, Vidya Nagar,
Hyderabad - 500007
RTI application filed on : 09/03/2013
PIO replied on : 22/04/2013
First appeal filed on : 27/04/2013
First Appellate Authority order : 02/08/2013
Second Appeal dated : 06/07/2013
Information sought:-
The appellant has sought the following information regarding M/s Diesel Power Services (AP), #4- 9/3/A, Vikas Nagar, Dilsukh Nagar, Hyderabad - 60:-
1. A copy of the Muster Roll (From XVI) maintained by Contractor(s) as envisaged in THE CONTRACT LABOUR (REGULATION AND ABOLITION) ACT 1970, for the period 01/01/2011 to 28/02/2013.
2. A copy of Register of wage (XVII) or wage-cum-muster roll (XVIII), maintained by the Contractor/for Contract Workers duly endorsed/attested by Principal Employer as per rule 73 of CLRA Act 1970, for the period 01-01-2011 to 28-02-2013.
Grounds for the Second Appeal:
The CPIO has not provided the information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Absent Respondent: Mr. Krishna Rao CPIO through VC M: 08500498867 The CPIO stated that the appellant in his RTI application dated 09/03/2013 has sought copies of muster roll and register of wages of a private contractor but the labour enforcement officer who inspected the establishment has reported that no such records/registers are being maintained and consequently criminal action has been initiated against the contractor. The appellant is not present for canvassing his case/contesting the CPIO's submissions.Page 1 of 2
Decision notice:
The CPIO has submitted that the information sought by the appellant is not maintained by the contractor and consequently criminal proceedings have been initiated against him.
The matter is closed.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2