Central Information Commission
Mr.M K Jain vs Department Of Atomic Energy on 7 February, 2012
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2011/003521/17213
Appeal No. CIC/SG/A/2011/003521
Relevant Facts emerging from the Appeal
Appellant : Mr. Mahavir Kumar Jain
Accountant dept. Canteen
RAPS-1&2,R.R.Site,Anushkati
Via Kota (Rajasthan)
Respondent : Mr. S. K. Srivastava
Public Information Officer & Dy. Chief Engineer (Pr.) Department of Atomic Energy Nuclear Power Corporation of India Limited, 11-S-22, Vikram Sarabhai Bhavan, Central Avenue Road, Anushaktinagar, Mumbai - 400094 RTI application filed on : 16/09/2011 PIO replied : Not Mentioned First appeal filed on : 21/10/2011 First Appellate Authority order : Not Mentioned Second Appeal received on : 07/12/2011 Information Sought:
1. Copies of noting and correspondence related to implementation of up- gradation scheme for Group-C canteen staff in NPCIL put-up o 74th NPCIL Board meeting held on 22.02.2000.
2. Copies of noting and correspondence related to implementation of up- gradation scheme for Group-C canteen staff in NPCIL put-up to Board of Director's 88th meeting held on 30.07.2002 regarding.
3. Noting and correspondence relating to issue of office Site/HRM/ACP/2009/S/1 011 dtd. 29.10.2009.
4. Scale of Sr. Canteen Assistant according to 5th Central Pay Commission implemented in NPCIL.
5. Noting and correspondence relating to issue of Letter No. NPCIL/VSB/ HRP/ 2(208)/2009/276 Dated 16-07-2009.
6.Kindly provide status and details of action taken on my representation dated 06/0922011 addressed to CMD, NPCIL (Copy enclosed) Reply of the Public Information Officer (PIO):
No reply mentioned.
Grounds for the First Appeal:
No reply from PIO. However, appellant has attached a copy of receipt letter stating that RTI application has been received by PIO.
Order of the First Appellate Authority (FAA): No reply from FAA.Page 1 of 2
Grounds for the Second Appeal:
No reply from PIO and FAA.
Relevant Facts emerging during Hearing: The following were present Appellant: Absent;
Respondent: Mr. S. K. Srivastava, PIO & Dy. Chief Engineer (Pr.) on video conference from NIC-
Mumbai Studio;
The PIO states that he has provided the complete information to the Appellant.
Decision:
The Appeal is disposed.
The information available on the records appears to have 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 07 February 2012 (In any correspondence on this decision, mention the complete decision number.) (AS) Page 2 of 2