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Central Information Commission

K.R.Vijayakumar vs Istm on 24 June, 2019

                               के ीयसूचनाआयोग
                         Central Information Commission
                         बाबागंगनाथमाग, मुिनरका
                          Baba Gangnath Marg, Munirka
                         नई द ली, New Delhi - 110067


File No :CIC/INSTM/A/2017/603464/SD

K.R. Vijayakumar                                          .... अपीलकता/Appellant
                                      VERSUS
                                       बनाम
CPIO,
O/o Deputy Director,
I.S.T.M.,
Administrative Block,
Old JNU Campus,
New Delhi- 110067.                                    .... ितवादीगण /Respondent

RTI application filed on          :   12/04/2017
CPIO replied on                   :   11/05/2017
First appeal filed on             :   18/05/2017
First Appellate Authority order   :   No Order
Second Appeal dated               :   03/07/2017
Date of Hearing                   :   24/06/2019
Date of Decision                  :   24/06/2019

            lwpuk vk;qDr              :       द    काश िस हा
   INFORMATION COMMISSIONER :             DIVYA PRAKASH SINHA

Information sought

:

The Appellantsought certain clarifications in connection with the ISTM circular dated 27.03.2017. He specifically sought if senior level IDCs with 5 years regular service in the GP of Rs.2,400/- or more at the Institute is waiting for direct channel of promotion to Junior Accounts Officer (JAO) and working in Establishment and Stores Section etc. other than Cash and Accounts work, 1 whether they are eligible to apply for the 166th Cash & Accounts Training Programme of ISTM etc. through 3 points.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing: The following were present: -
Appellant: Not present.
Respondent: Rajeev Kumar Jha, AD & CPIO, Vadali Rambabu, JD & FAA and H. Govind, Sr. PPS and Ex-CPIO, I.S.T.M., Administrative Block, Old JNU Campus, New Delhi present in person.
CPIO submitted that reply has been provided to the Appellant on 11.05.2017 clarifying all the points of the RTI Application.
Decision Commission observes that information sought is outside the purview of Section 2(f) of the RTI Act because CPIO is not supposed to provide clarification/interpretation. No further action lies.
The appeal is disposed of accordingly.
Divya Prakash Sinha ( द काश िस हा) Information Commissioner (सूचना आयु ) Authenticated true copy (अ भ मा णतस या पत त) Haro Prasad Sen Dy. Registrar 011-26106140/ [email protected] हरो सादसेन,उप-पंजीयक दनांक / Date 2