AJAY KUMAR CHAKRESH v. Air India

केीय सचू ना आयोग Central Information Commission बाबा गगं नाथ माग, मुिनरका Baba Gangnath Marg, Munirka नई दली, New Delhi - 110067 File No: CIC/AIRIN/C/2017/161912/SD Ajay Kumar Chakresh …. िशकायतकता /Complainant

Air India Express Limited, Air India Building, 21th Floor, Nariman Point, Mumbai- 400021. … ितवादीगण /Respondent

Information sought:

The Complainant sought information regarding action taken by Chief Executive

Officer on his letter dated 20.06.2017 in connection with Advertisement

published in the month of October, 2017 pertaining to Cabin Crew

Recruitment, Air India Charters Ltd; date on which Vaishali Sing provisionally

qualified for pre employment medical examination; date of joining of selected

candidates after PEME below serial no.72; number of candidates who joined

and posted on the post of Cabin Crew out of the provisionally qualified

candidates.

Grounds for the Complaint:

The CPIO has not provided the desired information.

Relevant Facts emerging during Hearing:

The following were present:-

Complainant: Not present.

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Respondent: Ms Aditi Khandekar, Company Secretary & CPIO, Air India Express Ltd., Air India Building, Nariman Point, Mumbai present through VC. CPIO submitted that after receiving the RTI Application, information was collected from different sections and appropriate reply was provided to the Complainant on 24.08.2017. She further submitted that in 2018, the name of Air India Charters Limited has been changed to Air India Express Limited. Decision

Complainant has not availed the opportunity to appear before the Commission to plead his case/contest CPIO's submission. Commission upholds the submission of the CPIO. No further action lies.

The Complaint is disposed of accordingly.

Divya Prakash Sinha ( द काश िसहा )

Information Commissioner ( सचू ना आयु )

Authenticated true copy

(अभमाणत सयापत त)

Haro Prasad Sen

Dy. Registrar

011-26106140 / haro.sen@nic.in

हरो साद सने , उप-पंजीयक

दनाकं / Date

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