Central Information Commission
Dr. B. Prabhuram vs Mahatma Gandhi Govt. College, ... on 30 September, 2008
Central Information Commission
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No.CIC/OK/A/2007/01395
Dated: 30 September 2008
Name of the Appellant : Dr. B. Prabhuram
C/o Rajkumar Stores
Opp. to M.L. Juice Centre
Mayabunder-744204
M & N Andaman (Dist)
Name of the Public Authority : Mahatma Gandhi Govt. College,
Mayabunder, A & N Islands
Background:
Dr. B. Prabhuram of Mayabunder filed an RTI-application with the Public Information Officer, Mahatma Gandhi Government College, Mayabunder, Andaman & Nicobar Islands, on 29 May 2007, seeking information relating to the allotment of his official accommodation.
2. The PIO vide his letter dated 22 June 2007 replied to the RTI-application. Not satisfied with the reply of the PIO, the Appellant filed an appeal with the first Appellate Authority on 21 July 2007 and then approached the Central Information Commission with a Second Appeal on 11 October 2007.
3. The Bench of Dr. O.P. Kejariwal, Information Commissioner, heard the matter on 25 September 2008 at the Conference Hall of the Andaman Nicobar Secretariat, Port Blair.
4. Shri Manik Mali, Lecturer & PIO, Ms. Rinku Dugga, Secretary (Education) & Appellate Authority, Shri R.P. Palanisamy and Shri B.B. Mondal, represented the Respondents.
5. The Appellant, Dr. B. Prabhuram, was present in person.
Decision:
6. The Commission heard both the sides and noted that the case was purely one of personal grievance in which the Appellant complained regarding the type of quarters that he was entitled to and had not been given. In fact, all the items of information in his RTI-application revolved around this issue only. The Commission noted that of the 10 questions asked in the RTI-application of 29 May 2007, there was only one question, that is, question no. 1 against which it was clear that the information supplied was not correct. Thus, whereas the Appellant had asked for rules of allotment of government quarters, the information that he received related to the CCA & HRA rules. The Commission accordingly directs the Respondents to supply a copy of these rules by 14 October 2008. For the rest, the Appellant is advised to take up his case with the appropriate fora, which may include the higher authorities in the Department itself or the Courts. The RTI-application also contained such questions as "for which type of quarter the undersigned has requested vide his application dated 13 September 2007". The Commission finds it extremely strange to say the least. It is as if the Appellant does not know what kind of application he himself submitted to the authorities, and advises the Appellant to desist from asking such infructuous questions in an RTI-application.
7. The case is thus disposed of.
Sd/-
(O.P. Kejariwal) Information Commissioner Authenticated true copy:
Sd/-
(G. Subramanian) Assistant Registrar Cc:
1. Dr. B. Prabhuram C/o Rajkumar Stores, Opp. to M.L. Juice Centre, Mayabunder-744204, M & N Andaman (Dist)
2. The Public Information Officer, Mahatma Gandhi Government College, Office of the Principal, Mayabunder - 744 204, A & N Islands
3. The Appellate Authority, Mahatma Gandhi Government College, Office of the Principal, Mayabunder - 744 204, A & N Islands
4. Officer Incharge, NIC
5. Press E Group, CIC