Central Information Commission
Tushar Kanti vs Oil & Natural Gas Corporation Limited ... on 4 May, 2022
Author: Neeraj Kumar Gupta
Bench: Neeraj Kumar Gupta
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग ,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या/Second Appeal No. CIC/ONGCL/A/2020/122822
Mr. Tushar Kanti ... अपीलकता /Appellant
VERSUS
बनाम
CPIO ...!ितवादी/Respondent
Oil and Natural Gas Corporation
Limited, Green Hills, Tel Bhawan,
Dehradun, Uttarakhand-248003
Relevant dates emerging from the appeal:-
RTI : 10-07-2019 FA : 26-08-2019 SA : 14-08-2020
CPIO : Not on Record FAO : Not on Record Hearing : 26-04-2022
ORDER
1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Oil and Natural Gas Corporation Limited, Uttarakhand. The appellant seeking information is as under:-
2. No reply of CPIO is place on record. Being dissatisfied with the same, the appellant has file first appeal dated 26-08-2019 and requested that the information should be provided to him. No order of FAO is placed on record. He has filed a second appeal before the Commission on the ground that Page 1 of 3 information sought has not been provided to him and requested to direct the respondent to provide complete and correct information.
Hearing:
3. The appellant was not present despite notice. The respondent, Shri Mahalingam, CPIO along with Shri Amit R Mishra, Manager and Shri Priyank Kumar, HR attended the hearing through video-conferencing.
4. The written submissions of the respondent are taken on record.
5. The respondent submitted that the RTI applicant was informed that the pay scale of ONGC has been drawn as per DPE guidelines issued in this regard from time to time vide letter dated 02.09.2019. It has been confirmed by the Custodian of data in ONGC that no proposals, note sheets were forwarded by ONGC Board to the Ministry of Petroleum & Natural Gas, New Delhi recommending /proposing higher rate of pay for E0 - E7 grade than the one recommended by the 3rd PRC and no Note sheets, OMs conveying approval for higher rate of pay for E0 - E7 grade than the one recommended by 3rd PRC of the Ministry to the Board is available with ONGC. The First Appellant Authority has vide his order no. dated 30.09.2019 has also upheld the response given by CPIO.
Decision:
6. The Commission, after hearing the submissions of the respondent and after perusal of records, observes that the appellant has sought specific information regarding proposals, notesheets, etc. forwarded by ONGC Board to the Ministry of Petroleum & Natural Gas, New Delhi recommending/proposing higher rate of pay for E-) to E-7, etc. but the respondent has not given categorical reply to the appellant on his RTI application. He has merely stated that 'pay scale of ONGC has been drawn as per DPE guidelines issued in this regard from time to time'. It is only at the stage of second appeal, they have given the clear position in the matter. The Commission is not satisfied with the response given by the respondent on the RTI application. In view of this, the Commission directs the respondent give categorical reply to the appellant on his RTI application dated 10.07.2019, within a period of 15 days from the date of receipt of this order.
7. With the above observations, the appeal is disposed of.
Page 2 of 38. Copy of the decision be provided free of cost to the parties.
नीरज कु मार गु ा)
Neeraj Kumar Gupta (नीरज ा
सूचना आयु )
Information Commissioner (सू
दनांक / Date : 26-04-2022
Authenticated true copy
(अिभ मािणत स यािपत ित)
S. C. Sharma (एस. सी. शमा ),
Dy. Registrar (उप-पंजीयक),
(011-26105682)
Addresses of the parties:
1. CPIO
Oil and Natural Gas Corporation Limited,
Green Hills, Tel Bhawan, Dehradun,
Uttarakhand-248003
2. Mr. Tushar Kanti
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