Central Information Commission
Gopal Nimba Mahajan vs National Textiles Corporation Ltd. on 20 December, 2022
Author: Vanaja N Sarna
Bench: Vanaja N Sarna
क य सुचना आयोग
CENTRAL INFORMATION COMMISSION
बाबा गंगनाथ माग
Baba Gangnath Marg
मुिनरका, नई द ली - 110067
Munirka, New Delhi-110067
File no.: - CIC/NTCLD/A/2021/156821
In the matter of
Gopal Nimba Mahajan
... Appellant
VS
CPIO/ Asst. GM,
National Textiles Corporation Ltd
Finlay Mills Achalpur, Amravati Road,
Achalpur, Dist.- Amravati, Maharashtra - 444 805
...Respondent
RTI application filed on : 27/09/2021 CPIO replied on : 26/11/2021 First appeal filed on : 10/11/2021 First Appellate Authority order : 24/11/2021 Second Appeal dated : 24/12/2021 Date of Hearing : 19/12/2022 Date of Decision : 19/12/2022 The following were present:
Appellant: Present over VC Respondent: Dharmendra, Joint Manager (HR) and PIO, present over VC Information Sought:
The appellant has sought the following information:
1. Provide the copy of rules/regulations/notifications about the time in which retired employee's leave salary encashment and baggage charges amount after retirement should be paid.
2. Provide reasons for withholding his leave salary encashment and baggage charges amount.
Grounds for filing Second Appeal:
The CPIO did not provide the desired information.1
Submissions made by Appellant and Respondent during Hearing:
The appellant submitted that he is aggrieved as the copy of the rules was not given.
The PIO submitted that the then PIO had resigned from service and therefore, the reply could not be provided on time. He also submitted that the copy of the rules was located and shall be furnished to the applicant. Observations:
Based on a perusal of the record, it was noted that the FAA vide order dated 24.11.2021 disposed of the first appeal and held that the CPIO could not provide a reply on time due to ill health. He further directed the CPIO to provide information by 26.11.2021.
The CPIO accordingly on 26.11.2021 replied to the appellant and enclosed a letter dated 26.03.2019 which specifies the reason for withholding his leave salary encashment and baggage charges amount. It was also categorically stated by the CPIO in his reply that copy of rules/regulations/notifications about the time in which retired employee's leave salary encashment and baggage charges amount after retirement should be paid is not available in their office.
The appellant in his second appeal had not specified what information was not correctly furnished to him. Be that as it may, as the PIO now agreed to provide the copy of the rules as asked for in point no. 1, the same shall be given within 7 days.
Decision:
In view of the above observations, the PIO is directed to provide a copy of the relevant rules to the appellant within 7 days from the date of receipt of the order.
The appeal is disposed of accordingly.
Vanaja N. Sarna (वनजा एन. सरना) Information Commissioner (सूचना आयु ) 2 Authenticated true copy (अिभ मा णत स या पत ित) A.K. Assija (ऐ.के. असीजा) Dy. Registrar (उप-पंजीयक) 011- 26182594 / दनांक / Date 3