Vijai Sharma, IC
RTI application:
1. The appellant filed an RTI application on 28.01.2013 seeking information pertaining to some specific service rules of the respondent organization.
2. The CPIO responded on 19.02.2013 and provided some information to the appellant. The appellant filed first appeal on 04.03.2013 with the first appellate authority (FAA). The FAA responded on 19.03.2013 and provided some additional information to the appellant. The appellant filed a second appeal on 22.04.2013 before the Commission.
Hearing:
3. The appellant and the respondent both participated in the hearing through videoconferencing.
4. The appellant referred to the RTI application dated 28.01.2013 and raised two points. The appellant stated that he had filed his RTI application with intention to get specific instructions issued by the Railway Board for calculating the dues and for having clarity about the duty hours of the following category of staff under the Electrical Air Conditioning Branch:—
(a) Air Conditioned coach maintenance when the trains are stationary.
(b) Air Conditioned coach maintenance staff escorting the running trains.
5. The appellant stated that there was confusion in respect of duty hours prescribed and overtime which should be paid with respect to these duties.
6. The respondent stated that they have provided the information to the appellant vide their letter dated 19.03.2013 in which the appellant has been provided with service rules mentioned in the annexed circular dated 20.05.2005 The respondent further stated that it is not really the confusion between the services of maintenance staff who attend to coaches while they are stationary and those who are deployed in running trains but more in the nature of calculation of total duty hours of these two categories of staff.
7. At the same time, respondent explained that there are certain methods/instructions regarding calculation of payment to be made to the staff and to ensure that no discrepancy is there in payment of overtime.
8. During course of hearing, the respondent sated that there was a additional circular of 1985 which would clarify the position.
DECISION
The responded is directed to provide to the appellant, within 30 days of this order, a copy of the circular of 1985 issued by the Railway Board and any other documents available for calculation of overtime.
The appeal is disposed of. Copy of decision be given free of cost to the parties.