Central Information Commission
K K Upadhyay vs Steel Authority Of India Ltd. (Sail) on 30 July, 2018
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/SAIL1/A/2017/132926
K K Upadhyay ...अपीलकता /Appellant
VERSUS
बनाम
CPIO, SAIL, Bokaro Steel Plant
Bokaro, Jharkhand ... ितवादीगण /Respondents
Relevant dates emerging from the appeal:
RTI: 16.03.2017 FA: Not Dated SA: 11.05.2017
CPIO: 05.04.2017 FAAO: No Order Hearing: 27.07.2018
ORDER
1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Sail, Bokaro Steel Plant, Bokaro, Jharkhand seeking information on five points pertaining to Union of Bokaro Steel Plant including, inter-alia, (i) details of the registered trade union of Page 1 of 3 Bokaro Steel Plant, and (ii) date of registration/recognition of the said union of Bokaro Steel Plant.
2. The appellant filed a second appeal before the Commission on the grounds that the information specifically sought by him vide point nos. 4 and 5 of his RTI application has not been provided. Moreover, the FAA has not adjudicated upon his first appeal. The appellant requested the Commission to direct the CPIO to provide the copy of Code of Discipline along with desired information on point no. 5 of the RTI application.
Hearing:
3. The appellant, Shri K K Upadhyay and the respondent, Shri B.M. Bakshi, AGM (Pers.- IR) and CPIO, Bokaro Steel Plant, Ispat Bhawan, Bokaro, Jharkhand attended the hearing through video-conferencing.
4. The appellant submitted that the CPIO has not provided the information specifically sought by him vide point nos. 4 and 5 of his RTI application.
5. The respondent submitted that the information sought by the appellant vide point nos. 4 and 5 of the RTI application was furnished to him vide letter dated 04.07.2017.
Decision:
6. The Commission, after hearing the submissions of both the parties and perusing the records, observes that the respondent has not provided the information sought by the appellant on point no. 5 of his RTI application. The Commission, therefore, directs the respondent to provide a copy of the list of members of the Page 2 of 3 Union as on the date of his RTI application to the appellant within a period of four weeks from the date of receipt of a copy of this order under intimation to this Commission.
7. With the above observations, the appeal is disposed of.
8. Copy of the decision be provided free of cost to the parties.
Sudhir Bhargava (सुधीर भाग व) Information Commissioner (सूचना आयु ) दनांक/ Date 30.07.2018 Authenticated true copy (अ भ मा णत स या पत त) S S Rohilla (एस एस रोिह ला) Dy. Registrar (उप-पंजीयक) 011-26105682/ [email protected] Addresses of the parties:
1. The Central Public Information Officer (CPIO), SAIL, Bokaro Steel Plant, Ispat Bhawan, Bokaro Steel City, Distt. Bokaro, Jharkhand -827001.
2. K K Upadhyay Page 3 of 3