Vikas Tomar vs Bharat Sanchar Nigam Limited on 23 June, 2021

[Cites 0, Cited by 0]

Central Information Commission

Vikas Tomar vs Bharat Sanchar Nigam Limited on 23 June, 2021

Bench: Vanaja N Sarna

                           क य सुचना आयोग
                    CENTRAL INFORMATION COMMISSION
                              बाबा गंगनाथ माग
                           Baba Gangnath Marg
                        मुिनरका,
                           नरका नई द लीÐलीÐ 110067
                        Munirka, New Delhi-110067

                                           File no.: CIC/BSNLD/A/2019/147199
In the matter of:
Vikas Tomar
                                                           ... Appellant
                                      VS
Central Public Information Officer
Bharat Sanchar Nigam Limited,
O/o the General Manager Telecom District,
Telephone Exchange Building,
Sector - 19, NOIDA,
G. B. Nagar - 201301
                                                           ...Respondent

RTI application filed on          :   15/03/2019
CPIO replied on                   :   23/04/2019
First appeal filed on             :   15/05/2019

First Appellate Authority order : 09/07/2019 Second Appeal dated : 25/09/2019 Date of Hearing : 22/06/2021 Date of Decision : 22/06/2021 The following were present:

Appellant: Present over phone Respondent: Mr. Rajesh Kumar, DGM and CPIO, present over phone Information Sought:

The appellant has sought the following information with reference to Tender No. GMTD/NDA/SDE/ (PLG) for up keep of Telecom Installation Telecom Exchange in Noida SSA/2010-2011 dated 27-06-2011, Zone I,II,III and GMTD/NDA/SDE/(PLG) for EO1 up keep BSNL mite activities Noida SSA /2010 - 2011 dated 21-02-2011:

1. Provide the details of bills pending for payment (give bill number, post, and month). Provide name and designation of the officers with whom the said bills are pending for payment and reasons for not passing the bills.

2. Provide the details of the passed bills for Zone-I. Also provide reasons for not making payment of the passed bills.

3. Give names of the official who are responsible for not passing bills. Also give names of the officials who have not released the payment of passed bills.

4. And other related information.

Grounds for Second Appeal The CPIO has not provided the desired information.

Submissions made by Appellant and Respondent during Hearing:

The appellant submitted that he had submitted the copies of documents relating to EPF, ESI and Service tax but still the matter was not resolved. The CPIO submitted that a suitable reply was provided vide letter dated 23.04.2019. He further submitted that the FAA had also explained the issue of non payment of bills to him.

Observations:

Based on a perusal of the record, it was noted that the CPIO vide letter dated 23.04.2019 replied to the applicant and enclosed a copy of the reply dated 08.04.2019 received from the AGM (Planning) and custodian. The said reply addressed all the 10 points of the RTI application. The FAA had disposed of the first appeal and held as follows:

" During the meeting between both the parties it has been decided that applicant Mr. Vikas Tomer will submit the documents of EPF, ESI and Service tax etc. deposited due to which payment is still held up and after submission of the said documents, the bills will be processed by Planning Section for payment as per terms and conditions."

The Commission observed that a suitable reply was given to the appellant. Further, the issue of non payment of bills was also explained to him by the CPIO and the FAA. In view of the same, the Commission could not find any deficiency in the reply given by the CPIO. The reply given is just and proper. Moreover, the appellant could not point out the deficiency in the reply given.

Decision:

In view of the above observations, the Commission finds no scope for any intervention in the matter and accordingly upholds the submissions of the CPIO. No further action lies.

The appeal is disposed of accordingly.

वनजा एन.

Vanaja N. Sarna (वनजा एन. सरना) सरना सूचना आयु") Information Commissioner (सू 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

Unlock Advanced Research with PRISMAI

Central Information Commission