Central Information Commission
Shri.Pintu Ram vs Ministry Of Information And ... on 23 November, 2011
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2011/002270/15878
Appeal No. CIC/SG/A/2011/002270
Relevant facts emerging from the Appeal:
Appellant : Mr. Pintu Ram
Sector - 3MA/170, Indira Gandhi Nagar,
Jaipur, Rajasthan
Respondent : Ms. Vijaylaxmi Chabra
Public Information Officer & Additional Director General Ministry of Information & Broadcasting All India Radio, Broadcasting House, Backbay Reclamation, Mumbai - 400020 RTI application filed on : 22/01/2011 PIO replied on : 08/03/2011 First Appeal filed on : 25/04/2011 First Appellate Authority order of : 26/05/2011 Second Appeal received on : 19/08/2011 The information sought: The Appellant wants to information:
1- Provide details alongwith names of the Program Executors transferred from Rajasthan Office alongwith their stay timings.
2- How many present Program Executors have worked on difficult locations provide details? 3- How many present Program Executors have not worked on difficult locations provide details alongwith dates by which they will be transferred to difficult locations. 4- How many present Program Executors have not been relieved even after transfers? 5- How many Program Executors have been transferred before their stays time, provide details alongwith details of remunerations paid i.e. fare and other allowances. 6- How many Program Executors could be transferred before the their stay time, are under consideration.
The PIO reply:
Point No. 1,2,3 & 4 : Information is enclosed . As far as posting in difficult station is concerned, it is not mandatory for every Programme Executive to be posted at difficult station and also RTI does not provide information for future action.
Point No. 5: This office has not transferred any Transmission Executive before completion of tenure. Point No. 6: No information available with this office. RTI does not provide for any future information.
Grounds for the First Appeal:
The appellant was received an unsatisfactory reply from the PIO.
Order of the First Appellate Authority (FAA): The FAA upheld the order of the FAA.
Ground of the Second Appeal:
The applicant is not satisfied with the PIO reply and unsatisfactory order was passed by the First Appellate Authority.
Relevant Facts emerging during Hearing:
The following were present Appellant : Absent;
Respondent : Ms. Vijaylaxmi Chabra, Public Information Officer & Additional Director General on video conference from NIC-Mumbai Studio; The respondent stats that the complete information available on the records has been provide to the Appellant.
Decision:
The Appeal is disposed.
The information available on the records appears to have been provided to the Appellant.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 23 November 2011 (In any correspondence on this decision, mention the complete decision number.) (ved)