Central Information Commission
Vankudoth Hassain vs Nmdc Ltd. on 23 June, 2021
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/NMDCL/A/2019/145038
Mr. Vankudoth Hassain ...अपीलकता/Appellant
VERSUS
बनाम
CPIO ... ितवादी /Respondent
NMDC Limited
Plant Office SIL Campus
507, 154-PO, Paloncha, Khammam
Telangana
Relevant dates emerging from the appeal:-
RTI : 15-04-2019 FA : 15-06-2019 SA : 16-09-2019
CPIO : 17-05-2019 FAO : 20-07-2019 Hearing : 15-06-2021
ORDER
1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), NMDC Limited, Telangana. The appellant seeking information regarding particulars of EPF contribution deducted from his salary and the SIIL company paid EPF amounts in his favour to EPF from 1995 to till his VRS date, etc.
2. As the CPIO had not provided the requested information, the appellant filed the first appeal dated 15.06.2019 requesting that the information should be provided to him. The first appellate authority was ordered on 20.07.2019 and disposed of his first appeal. He filed a second appeal u/Section 19(3) of the RTI Act before the Commission on the ground that information has not been provided to him and requested the Commission to direct the respondent to provide complete and correct information.
Hearing:
3. The appellant attended the hearing through audio-call. The respondent was not present despite notice.
Page 1 of 34. The written submissions of the parties are taken on record.
5. The appellant submitted that till date no information has been provided to him by the respondent on his RTI application dated 15.04.2019. The appellant submitted that the respondent in its reply has wrongly stated that the information sought is not available in their records. The appellant stated that the information sought by him is duly available with NMDC Limited, Sponge Iron Unit, Plant Office, SIIL campus, Paloncha in both manual and computerized form.
Decision:
6. The Commission, after hearing the submissions of the appellant and after perusal of records, observes that the appellant was aggrieved that complete and correct information has not been provided to him by the respondent on his RTI application. He contested that the information sought by him is duly available with NMDC Limited, Sponge Iron Unit, Plant Office, SIIL campus, Paloncha but the respondent has wrongly not given the information to him. Therefore, in the interest of justice, the Commission directs the respondent to make an inquiry with respect to the information sought by the appellant in his RTI application and provide the same to the appellant. If the information sought is not available in their records, then, the respondent is directed to give an affidavit to the appellant deposing that the information sought by him is not available in their records. A copy of the affidavit should also be given to the Commission. The above directions of the Commission should be complied within a period of 30 days from the date of receipt of this order.
7. With the above observations, the appeal is disposed of.
8. 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 : 15-06-2021
Authenticated true copy
(अिभ मािणत स यािपत ित)
S. C. Sharma (एस. सी. शमा),
Dy. Registrar (उप-पंजीयक),
(011-26105682)
Page 2 of 3
Addresses of the parties:
1. CPIO
NMDC Limited
Plant Office SIL Campus
507, 154-PO, Paloncha, Khammam
Telangana
2. Mr. Vankudoth Hassain
Page 3 of 3