Indian Kanoon - Search engine for Indian Law

Central Information Commission

Mrr K Jha vs Steel Authority Of India Ltd. (Sail) on 20 May, 2016

                           CENTRAL INFORMATION COMMISSION
                            August Kranti Bhawan, Bhikaji Cama Place,
                                       New Delhi­110066


                                                          F. No.CIC/CC/A/2015/003602­YA 


Date of Hearing                           :    20.05.2016

Date of Decision                          :    20.05.2016



Appellant/Complainant                     :    Shri R K Jha,

                                               Madhya Pradesh 

                                                



Respondent                                :    Steel Authority of India Ltd., West Bengal

                                                

                                               Through:

                                               Ms Kaushal Sen, CPIO

                                               Shri Siman Panda, APIO



Information Commissioner                  :    Shri Yashovardhan Azad



Relevant facts emerging from appeal:


RTI application filed on                  :     12.12.2014. 

PIO replied on                            :     13.01.2015.

First Appeal filed on                     :     02.02.2015.

First Appellate Order on                  :     21.01.2015.
 2nd Appeal/complaint received on                   :     30.04.2015.




Information sought

 and background of the case:

Vide  RTI  application dated 12.12.2015, the  appellant  sought   information  regarding  statutory  backing for delaying settlement/payment of PF Accumulation, superannuation Benefit Fund and  Gratuity   by   6   days,   46   days   and   112   days   respectively   along   with   reason   for   non  settlement/payment of Leave Salary despite 76 reminders and other related information. The  appellant feeling dissatisfied with the information furnished to the RTI application by the PIO &  FAA, approached the Commission. 

Relevant facts emerging during hearing:

Both parties are present and heard. The respondent stated that the reasons for delayed settlement  of dues because clearance from all departments was sought. This has been clearly specified in  the reply given on 13.01.15. The appellant then stated that his long standing query regarding the  specific time frame within which his accrued arrears due to pay anomaly/incorrect basic pay  fixation will be decided, has not been answered by the respondent. The latter averred that the  matter was under consideration and the exact status will be notified to the appellant after enquiry  into the issue.

Decision:

After hearing parties and perusal of record, the Commission directs that the exact status of the  matter raised by the appellant which is under consideration of the public authority shall be  intimated to the appellant within 3 weeks of the receipt of this order. The appeal is disposed of accordingly.

    (Yashovardhan Azad) Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and  payment of the charges prescribed under the Act to the CPIO of this Commission.

(R.P.Grover) Designated Officer Copy to:­