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Central Information Commission

Mra Vani vs Ministry Of Statistics & Programme ... on 25 April, 2014

                   Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New 
                                Delhi­110066
                             website­cic.gov.in

                  Appeal: No. CIC/DS/A/2013/001027/MP
 
Appellant                                 :     Ms. Vani Arumainathan, 
Banglore
Public Authority         :    Ministry of Statistics & 
               Programme Implementation, 
  
               Banglore/Kolkata
Date of Hearing          :    25 April 2014 
Date of Decision         :    25 April 2014  
  
Facts:­ 

1. The   appellant,   Ms.   Vani   Arumainathan,   submitted   RTI  application   dated   12   March   2013   before   the   Central   Public  Information   Officer   (CPIO),   O/o   Deputy   Director,   General,  NSSO, Bangalore, seeking information regarding her PF Account  statement   and   other   details   regarding   Shri   S.   K.   Dass,  Director,   HO,   Kolkata   and   Shri   Sivasubramanium,   Director,  NSSO, DPC, Bangalore and on other points through a total of 11  points.

2. Vide   reply   dated   5   April   2013,   CPIO   informed   the  appellant   on   point   nos.   1&   11   that   these   points   had   been  forwarded to the Pay & Account Officer, Ministry of Statistics  &   Programme   Implementation,   Nagpur,   furnished   information   on  point nos. 2 & 3 and denied information on point nos. 4 to 10  on   the   ground   that   the   requested   information   did   not   fall  under definition of 'information' as defined u/s 2(f) of the  RTI   Act,   2005.   Not   satisfied   with   the   CPIO's   reply,   the  appellant   preferred   appeal   dated   16   April   2013   to   the   first  appellate authority (FAA).  Vide order dated 10 May 2013, FAA  upheld the CPIO's decision on point nos. 4 to 10. However, he  also furnished addition information on these points. 

3.           Not   satisfied   with   the   response   of   the   public  authority,   the   appellant   preferred   second   appeal   before   the  Commission   alleging   that   the   FAA   did   not   furnish   her  satisfactory information on points 4 to 10.

4. The   matter   was   heard   today   via   videoconferencing.  The  appellant, Ms. Vani Arumainathan, was present along with Shri  Balachandran,   Advocate,   who   made   submissions   from   Bangalore  and   submitted   appellant's   authorisation   letter   to   the   CPIO.  The   respondents,   Shri   Unnikrishnan,   CPIO,   Shri   Krishnamurthy  Maiya,  Director, NSSO and Shri Sivaram  Raju, Deputy Director  were   also   present   at   Bangalore.   Shri   Malik,   FAA   (Data  Processing  Centre), Shri S.K. Das, Head of Department  (Admn)  and   Shri   Satya   Jeet   Paul,   Director   (Admn)   made   submissions  from Kolkata.  

5. The appellant reiterated her query and submitted that it  is not clear as to whether Shri S. K. Dass was functional /non  functional  Director in the public  authority in January  2006.  No information had been provided with regard to the basis on  which   three   posts   of   Data   Entry   Operators   (DEOs)   were  automatically converted into Data Processing Assistants (DPAs)  for recruitment in 1996 by the public authority and added that  the respondent had three vacancies of DEOs. She also submitted  that the respondent should provide the instructions/guidelines  for conversion of DEOs posts into DPAs. 

6.  The CPIO submitted that they had given a clear reply on  whether Shri S.K. Das was a functional Director and that they  do   not   have   the   three   vacancies   of     DEOs   because   of   the  automatic   conversion   of   these   posts   into   Data   Processing  Assistants   at   the   time   of   special   dispensation   in   the   year  1999   to   recruit   some   more   Data   Processing   Assistants.   He,  however,   submitted   that  they   will   try   to   find   if   any   record  relating to conversion of the posts to DPA is available with  them. 

Decision Notice

7. The Commission directs the CPIO to trace if any order had  been   issued,   vide   which  3   posts  of   Data  Entry   Operator   were  automatically   converted   into   Data   Processing   Assistant   for  recruitment in 1996 by the public authority or any guidelines  are   available   on   this   subject   and   if   available,   provide   the  same   to   the   appellant   within   2   weeks   of   the   receipt   of   the  order of the Commission.

 (Manjula Prasher) Information Commissioner  Authenticated true copy: 

(T.K. Mohapatra)  Dy. Secretary & Dy. Registrar  Tele.No. 011­26105027  Copy to: 
Central Public Information Officer  Ministry of Statistics & Programme Implementation, National Sample Survey Organisation,  Zonal Office, South Zone, B­Wing, 2nd Floor,  Kendriya Sadan, Koramangala, Bangalore­560034.
First Appellate Authority   Ministry of Statistics & Programme Implementation, National Sample Survey Organisation,  Data Processing Division Hqrs.,   Mahalanobis Bhavan, 164, GLT Road,  Kolkata ­700018.
Smt. A. Vani, No.8/2/21, NR Layout,  Roopena Agrahara,  Virat Nagar, Bommanahalli, Bangalore­560088