Central Information Commission
Mr.Arun Kumar vs Ministry Of Information And ... on 19 December, 2011
CENTRAL INFORMATION COMMISSION
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Decision No. CIC/SG/A/2011/002746/16447
Appeal No. CIC/SG/A/2011/002746
Relevant Facts emerging from the Appeal
Appellant : Mr. Arun Kumar.
Retd. Dir. (Engg.),
331/13. Mohit Nagar,
Dehradun-24 8006
Respondent : Mr. Neh Srivastava
PIO & DDA(E) Min of Information & Broadcasting The Director General All India Radio, Broadcasting Corporation of India Parliament Street, New Delhi RTI application filed on : 23/02/2011 PIO replied : 04/05/2011 First appeal filed on : 17/05/2011 First Appellate Authority order : 10/06/2011 Second Appeal received on : 29/06/2011 Information Sought:
1. Please give the details of the formation of Indian Broadcasting Engineers Service (IBES), and the Year and Month when it was formed, and implemented in A.I.R & Doordarshan.
2. Kindly give clearly the basis & Rules under which the Promotions in IBES are carried out for JTS to STS Cadre and for STS to JAG Cadre
3. Kindly give details including the Rules under which a Roaster is prepared for SC/ST and OBC in the Seniority lists of JTS and STS Cadres, for promotion from JTS to STS and for Promotion from STS to JAG Cadre in the IBES.
4. Kindly give details about any changes in preparation of Seniority Lists of JTS , STS and JAG Cadres of IDES , which have been brought about after the formation of IDES.
5. Kindly give details in which the preparation of Seniority Lists, Service Rules and Promotion Rules in IBES , differ from similar Organized and Allied Services of Govt. of India.
Reply of the PIO:
i) It is intimated that Indian Broadcasting (Engineer) Service (IBES) Rules was notified on 4' November, 1981
ii) Promotion in 113(E)S has been made on the basis of Recruitment Rules of IB(E)S.
iii) Post Based Roster Register came into existence since 02.1)7.1997. After that roster in the cadre of STS oil B( Fi)S ins been maintained accordingly.
iv) There is no changes in preparation of Seniority Lists of IBS after the formation of IB(E)S.
v) No comments.
Grounds for the First Appeal:
Information provided is vague and incomplete.
Order of the FAA:
1. With regard to S.No.3 of the application the appellant has enquired that as to how and why suddenly on 2.7.1997 the roster came into existence.
2. As regards Point No.4, the appellant has stated that the statement made by the CPJO that there is no change in preparation of Seniority List after formation of IBES is a total contradiction to what has been stated against S.No.3 of the RTI application. If no changes have been done then how on
2.7.1997 a roster came into existence in STS cadre.
3. Regarding S. No.5 wherein the appellant has sought details in which the preparation of Seniority List and Service Rules and .promotion rules in IBES differ from similar organized and allied services of Government of India.
4. In respect of point No.(i), CPIO may re-check the record and provide the available information. As for Points (ii) and (iii) above, it is informed that under the Right to Information Act, the CPIO is obliged to provide information which is available with the public authority. The CPIO is not supposed to interpret the information or provide clarifications to or make comparisons of the information being supplied to the applicant. The appellant is also allowed inspection of record at a date and time to be fixed with CPIO over phone No.011-23421728.
Grounds for the Second Appeal:
Information provided FAA is unsatisfactory.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Arun Kumar on video conference from NIC-Dehradun Studio; Respondent: Mr. Neh Srivastava, PIO & DDA(E);
The Appellant has received all the information and there appears to be some difference of opinion on some of the rules about roster preparation.
Decision:
The Appeal is disposed.
Information available on the records has been provided. 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 19 December 2011 (In any correspondence on this decision, mention the complete decision number.) (AK)