Central Information Commission
Anup Kumar Sai vs Ordnance Factory Board on 14 November, 2024
के ीय सूचना आयोग
Central Information Commission
बाबा गं गनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा / Second Appeal No. CIC/OFBKO/A/2023/146808
Anup Kumar Sai ... अपीलकता/Appellant
VERSUS
बनाम
CPIO: Ordnance Factory
Badmal, Balangir ... ितवादीगण/Respondents
Relevant dates emerging from the appeal:
RTI : 10.07.2023 FA : 19.08.2023 SA : 27.11.2023
CPIO : 02.08.2023 FAO : 31.08.2023 Hearing : 11.11.2024
Date of Decision: 14.11.2024
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 10.07.2023 seeking information on the following points:
A. DPC Sheet for promotion from feeder Grade DBW(MCM) to CmII/T (Chem.) for the Year 2000, 2001, 2002, 2003, 2004 & 2005. B. Back log vacancy for the post of CM/T (Chem.) of SC/ST for the Year 1995, 1996, 1997, 1998, 1999, 2000, 2001, 2002, 2003, 2004 & 2005 C. Manpower report submitted to OFB from OFBL for the month/Year of January 1995, July 1995, January 1996, July 1996, January 1997, July 1997, January 1998, July 1998, January 1999, July 1999, January 2000, July 2000, January Page 1 of 4 2001, July 2001, January 2002, July 2002 January2003, July 2003, January 2004, July 2004 & January 2005, July 2005 D. Sanction strength for both supervisor A Technical Chemical, supervisor B Technical from 01/01/1989 to 01/01/1995 E. Total no vacancy for the post of charge man II/TECH Chemical from DT 01/01/1994 to 31/12/1995 ..., etc./ other related information
2. The CPIO replied vide letter dated 02.08.2023 and the same is reproduced as under :-
(i) As against your Point No.6.A. E & F i, iii, iv, v): The information/Documents sought for by you is/are not readily available/traceable in our record, hence cannot be feasible to be given.
(ii) As against your Point No.6.B&D): The information/Documents sought for by you is not in compiled form requires huge compilation of data which will result in disproportionate diversion of resources and hence cannot be provided.
(iii) As against your Point No.6.C): The information/Documents sought for by you, is/are not specific and pin pointed hence information cannot be provided.
(iv) As against your Point No.6.F (ii)): The information/Documents sought for by you, are available 02 pages with this public authority.
Hence, in terms of Rule 4 (a) of the RTI (Regulation of Fee and Cost) Act. 2005. the applicant is required to pay an amount of Rs. 04.00 (Rupees Four Only) for the SL.No.04 @ Rs 2/- per page towards cost of documents by way of either Cash (against proper receipt). Demand Draft or Banker's Cheque or Indian Postal order drawn in favour of 'Munitions India Limited_Ordnance Factory Badmal payable at Badmal.
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 19.08.2023 alleging that the information provided was incomplete, false Page 2 of 4 and misleading. The FAA vide order dated 31.08.2023 upheld the reply given by the CPIO.
4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 27.11.2023.
5. The appellant remained present through video conference and on behalf of the respondent Mr. Prabhash Goel, DGM attended the hearing through video conference.
6. The appellant inter alia submitted that the information has been wrongly denied by the Respondent.
7. The respondent while defending their case inter alia submitted that the information being too old is not available on the records. However, certain available documents have already been provided to the Appellant during the inspection of records done by him on 04.10.2023.
8. The Commission after adverting to the facts and circumstances of the case, hearing both parties and perusal of records, observes that an appropriate reply has been provided by the Respondent. Therefore, no intervention of the Commission is required in the matter. Accordingly, the appeal is dismissed.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 14.11.2024 Authenticated true copy Col S S Chhikara (Retd) कनल एस एस िछकारा, ( रटायड) Dy. Registrar (उप पंजीयक) 011-26180514 Page 3 of 4 Addresses of the parties:
1. The CPIO Ordnance Factory Badmal, Badmal, Balangir, Odisha-767070
2. Anup Kumar Sai Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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