Central Information Commission
Mr.Parasnath Yadav vs Mumbai Port Trust on 22 March, 2012
Central Information Commission
Room No. 305, 2nd Floor, 'B' Wing, August Kranti Bhavan,
Bhikaji Cama Place, New Delhi110066
Web: www.cic.gov.in Tel No: 26167931
Case No. CIC/SS/A/2011/001753
Dated: 22.03.2012
Name of Appellant : Shri Parasnath Yadav
Name of Respondent : Mumbai Port Trust
Date of Hearing : 15.03.2012
ORDER
Shri Parasnath Yadav, hereinafter called the appellant has filed this appeal dated 11.6.2011 before the Commission against the respondent Mumbai Port Trust, Mumbai, for not providing satisfactory information to his RTI-request dated 14.3.2011. The matter came for hearing on 15.03.2012 through videoconferencing. The appellant was present and the respondents were represented by Shri A.S. Thosar, Deputy Traffic Manager & CPIO at NIC Videoconferencing Facility Centre, Mumbai.
2. The appellant filed an application dated 14.3.2011 seeking information on the following two queries - "(1) The Crane Drivers of MbPT are classified as Class III employees. The Winch Drivers of MbPT (OBL) have been doing the same work as the Crane Drivers since 1992 in MbPT. But they are classified as Class IV employees. On what basis and under which Rules and Regulations has this classification been carried out. Please provide copies of proper and relevant documents indicating the classification criteria or any other Rules and Regulations under which this classification has been carried out; and (2) Is the Winch Driver supposed to operate any other machinery (viz. Ship Crane, Jumbo, Jeminee, Gantry etc) other than the Winch. Please provide copies of documents indicating the duties of the Winch Driver and the list of machineries that he is supposed to operate." The CPIO vide his letter dated 24.3.2011 provided requisite information to the appellant.
2 Case No. CIC/SS/A/2011/0017533. Aggrieved with the reply of the CPIO, the appellant filed first appeal before the FAA on 15.4.2011. The FAA vide his order dated 13.5.2011 has upheld the reply of the CPIO with the observation that the information as sought for by the appellant has been provided by the CPIO together with copies of relevant official records.
4. During the hearing the respondent submit that Shore Crane Drivers of MbPT are operating the Shore Crane installed on rails on the Wharf for the cargo loading/unloading operations on board the vessel, whereas the Winch Drivers were initially operating the winches fixed on board the vessel for cargo loading/unloading operations on board the vessel. The operation of Wharf Crane requires higher degree of skill as compared to Winch Crane. Moreover, the appellant has not stated any ground to explain how the information furnished by the CPIO was not satisfactory.
5. Having considered the submissions of the parties, the Commission is of the view that requisite information as per record and permissible under the RTI Act has been provided to the appellant by the respondent.
The matter is disposed of on the part of the Commission.
(Sushma Singh) Information Commissioner Authenticated true copy:
(K.K. Sharma) OSD & Deputy Registrar 3 Case No. CIC/SS/A/2011/001753 Address of the parties:
Shri Parasnath Yadav, JN-2/21/47, Sector-10, Vashi, Navi Mumbai-4000703.
The CPIO, Mumbai Port Trust, Secretary's Office, Port House, 2nd Floor, Shoorji Vallabhdas Marg, Ballard Estate, Mumbai-400001.
The First Appellate Authority, Mumbai Port Trust, Secretary's Office, Port House, 2nd Floor, Shoorji Vallabhdas Marg, Ballard Estate, Mumbai-400001.