Central Information Commission: The Commission was recently addressing an appeal from an applicant who sought to seek information on the action taken on his letter for his appointment on compassionate grounds. Before the Commission, appellant submitted that that correct and complete information has not been provided to him in response to his RTI application.
The CPIO in reply to the query stated that as per an office circular of 2008, it had been decided that no fresh casual/daily rated labour should be engaged under any circumstances. The appellant before the Commission sought redressal of his grievances pertaining to appointment on compassionate grounds. To this, Commissioner Sudhir Bhargava said that RTI is not the proper law for redressal of grievances and there are other appropriate fora for resolving such matters. The Commissioner observed that full information had been provided to the appellant and disposed of the appeal accordingly. [Shivanandan Yadav v. CPIO, Damodar Valley Corporation, Kolkata, Decision No. CIC/POWER/A/2017/105911, order dated 01.12.2017]
