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Central Information Commission

Mrazizkhan S Pathanpathan vs Nuclear Power Corporation Of India on 1 August, 2016

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


                                                               F. No.CIC/YA/A/2015/901716 
                                                                     CIC/YA/A/2015/901727


Date of Hearing                           :    01.08.2016

Date of Decision                          :    01.08.2016



Appellant/Complainant                     :    Shri A S Pathan, Tapi (Gujarat)  

                                               Shri H U Choudhary, Tapi (Gujarat)  




Respondent                                :    CPIO, Nuclear Power Corp. of India, 
                                               Tapi/Mumbai  

                                               Through: Mr. Mathew Mamen, CPIO 




Information Commissioner                  :    Shri Yashovardhan Azad



Relevant facts emerging from appeal:


RTI application filed on                  :     03.03.2015, 07.03.2015   

PIO replied on                            :     26.03.2015, 26.03.2015

First Appeal filed on                     :     08.04.2015, 08.04.2015

First Appellate Order on                  :     08.05.2015, 08.05.2015
 2nd Appeal/complaint received on                      :      18.06.2015, 18.06.2015



 Since both the parties are same in the above mentioned appeals, these appeals are clubbed 
 together for hearing and disposal to avoid multiplicity of the proceedings.


Information sought

 and background of the case:

CIC/YA/A/2015/901716 The   appellant   vide   RTI   application   dated   03.03.2015   sought   information   under   5   points  regarding daily rated service as Light vehicle driver rendered by the appellant during the period  of 1985 to 1988.
CPIO replied on 26.03.2015 stating that reasonable search conducted to retrieve the information  has   not   yielded  the  desired  result  and   that   the   query  number   2  is   not   clear.   The  appellant  preferred   first   appeal   dated   08.04.2015   which   was   disposed   of   by   FAA   vide   order   dated  08.05.2015   upholding   the   decision   of   CPIO.   Aggrieved   with   the   response,   the   appellant  approached the Commission.

CIC/YA/A/2015/901727 The appellant vide RTI application dated 07.03.2015 sought information under 5 points regarding  daily rated service as Light vehicle driver rendered by the appellant during the period of 1985 to  1988.

CPIO replied on 26.03.2015 stating that reasonable search conducted to retrieve the information  has   not   yielded  the  desired  result  and   that   the   query  number   2  is   not   clear.   The  appellant  preferred   first   appeal   dated   08.04.2015   which   was   disposed   of   by   FAA   vide   order   dated  08.05.2015   upholding   the   decision   of   CPIO.   Aggrieved   with   the   response,   the   appellant  approached the Commission.

CPIO   replied   on   26.03.2015.   The   appellant   preferred   first   appeal.   FAA   vide   order   dated  08.05.2015   disposed   of   appeal   by   upholding   the   decision   of   CPIO   and   reasoning   that   the  information sought being exceptionally old could not be traced. Feeling aggrieved the appellant  approached the Commission. 

Relevant facts emerging during hearing:

During the hearing both parties were present through video conference and reiterated their  respective submissions. Both the cases though filed by different appellants, yet the premises of  both the cases are identical. The appellant/s claim that they were employed in the capacity of  light vehicle drivers between 1985­88, before their absorption in the regular services by the  Respondent in 1988.   On the basis of this period of employment between 1985 - 1988, the  Appellant/s seek pension in accordance. Answering to the Commission's query, the respondent  clarify that NPCL commenced functioning as a corporate entity since 1988 and had offered  monetary benefits in terms of pension etc. to the then existing employees. The Appellant/s in  these two cases seek to obtain the same benefits/s, but neither of the two appellants are able to  furnish   any   documentary   evidence   substantiating   their   services   between   1985­88.     Upon  enquiring   during   the   hearing,   the   Appellant,   Sh.   Harilal   U   Chaudhary   stated   that   he   has  photocopies of identity card for the period 1986 and 1987. On a query from the Bench, the  Respondent admitted that NPCL being an organisation under Deptt. of Atomic Energy, the  security measures are stringent and hence any staff employed therein at any point of time would  necessarily   be  given  atleast   some   document   for   identification   and   permission   to  enter   the  premises. 
Decision:
After hearing the parties and perusal of record, the Commission advises both the appellants to  submit before the Respondent whatever documentary evidence they possess substantiating their  employment during the period of 1985­1988 with the Respondent. The Respondent is directed to  respond to the queries of the appellant/s within three weeks from the receipt of the satisfactory  documentary   evidence/s   from   the   appellants   substantiating   their   employment   with   the  Respondent between 1985­1988.  The appeals are 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:­     Central Public Information Officer under RTI Nodal Officer - RTI Cell, Nuclear Power Corporation of India Ltd., Kakrapar Atomic Power Station, Post Office - Anumala, District - Tapi-394851 (Gujarat). Shri Azizkhan S. Pathan House No. : C-70/7, KAPP Anumala Township, Post Office - Anumala, Via - Vyara, District - Tapi (Gujarat).
Central Public Information Officer under RTI Nodal Officer - RTI Cell, Nuclear Power Corporation of India Ltd., Kakrapar Atomic Power Station, Post Office - Anumala, District - Tapi-394851 (Gujarat). Shri Harilal U. Choudhary House No. : C-70/08,     Central Public Information Officer under RTI Nodal Officer - RTI Cell, Nuclear Power Corporation of India Ltd., Kakrapar Atomic Power Station, Post Office - Anumala, District - Tapi-394851 (Gujarat). Shri Azizkhan S. Pathan House No. : C-70/7, KAPP Anumala Township, Post Office - Anumala, Via - Vyara, District - Tapi (Gujarat).
Central Public Information Officer under RTI Nodal Officer - RTI Cell, Nuclear Power Corporation of India Ltd., Kakrapar Atomic Power Station, Post Office - Anumala, District - Tapi-394851 (Gujarat). Shri Harilal U. Choudhary House No. : C-70/08,     Central Public Information Officer under RTI Nodal Officer - RTI Cell, Nuclear Power Corporation of India Ltd., Kakrapar Atomic Power Station, Post Office - Anumala, District - Tapi-394851 (Gujarat). Shri Azizkhan S. Pathan House No. : C-70/7, KAPP Anumala Township, Post Office - Anumala, Via - Vyara, District - Tapi (Gujarat).
Central Public Information Officer under RTI Nodal Officer - RTI Cell, Nuclear Power Corporation of India Ltd., Kakrapar Atomic Power Station, Post Office - Anumala, District - Tapi-394851 (Gujarat). Shri Harilal U. Choudhary House No. : C-70/08,