Indian Kanoon - Search engine for Indian Law

Central Information Commission

Tarun Panwar vs Indian Institute Of Technology (Iit), ... on 18 February, 2021

Author: Saroj Punhani

Bench: Saroj Punhani

                               के   ीय सूचना आयोग
                        Central Information Commission
                            बाबा गंगनाथ माग, मुिनरका
                         Baba Gangnath Marg, Munirka
                          नई द ली, New Delhi - 110067


File No : CIC/IITRK/A/2019/639251

Tarun Panwar                                               अपीलकता /Appellant
                                                         ....अपीलकता 



                                      VERSUS
                                       बनाम

 CPIO ,
Indian Institute of Technology
Roorkee, RTI Cell, Roorkee-247667
Uttarakhand                                           .... ितवादीगण /Respondent



Date of Hearing                   :   17/02/2021
Date of Decision                  :   17/02/2021

INFORMATION COMMISSIONER :            Saroj Punhani

Relevant facts emerging from appeal:

RTI application filed on          :   15/12/2018
CPIO replied on                   :   17/01/2019
First appeal filed on             :   26/01/2019
First Appellate Authority order   :   11/03/2019
2nd Appeal/Complaint dated        :   28/04/2019




                                        1
 Information sought

and background of the case:

The Appellant filed an RTI application dated 15.12.2018 seeking information on following seven points is as under:-

"(1) भारतीय ौ ोिगक सं थान,, ड़क (पूव वत ड़क िव िव ालय) म नौकरी एवं िश ा व िश ण हेतू Denotified Tribes (DT) category के िलए आर ण दान करने िवषयक रा"य सरकार अथवा क # सरकार $ारा 1962 म जारी शासनादेश व आजतक के अ&य सभी शासनादेश( क स)यािपत ितिलिप उपल+ध कराने का क- कर । (2) शासन $ारा समय--समय पर िजन जाितय(//जनजाितय( को Denotified Tribes(DT) 0ेणी के तहत सेवा,, िश ा,, िश ण हेतू आर ण दान कर लाभ देने का आदेश ड़क िव िव ालय को जारी 2कया गया था,, उन जनजाितय(//जाितय( क सूची क स)यािपत ितिलिप शासनादेश सिहत उपल+ध कराने का क- कर । (3) भारतीय ौ ोिगक सं थान,, ड़क (पूव वत ड़क िव िव ालय) $ारा िजन पा34म(,, िश ा,, िश ण व सेवा//नौकरी तथा अ&य हेतू Denotified Tribes (DT) के उ5मीदवार( को आर ण व वेश का लाभ देने हेतू 6व था क गई थी उनका िववरण उपल+ध कराने का क- कर ।

(4) आपके सं थान $ारा वष 1961 ई० से आजतक (वष 2018) तक िजन लोगो को Denotified Tribes (DT) category के तहत िश ा,, िश ण व सेवा//नौकरी दान क गई है , उसक सूची वष वार नीचे 2दए गए ा प पर उि9लिखत सूचना< सिहत उपल+ध कराने का क- कर ।

(5) आपके सं थान म , शासन $ारा समय--समय पर जारी िवमु> जनजाित (DT) के क9याण संबंधी शासनादेश( के अनुपालन म जो लाभ िवमु> जनजाित Denotified Tribes (DT) 0ेणी के लोग( को 2दए जाते रहे है उनक सूची उपल+ध कराने का क- कर । (6) वत मान म आपके सं थान म Denotified Tribes (DT) category के तहत िजन संचािलत शैि क / 6वसाियक पा34म(,, िश ण पा34म( व नौकरी म DT category के लोग( को आर ण व वेश संबंधी लाभ 2दया जा रहा है उनक सूची उपल+ध कराने का क- कर ।

(7) य2द आपके $ारा वत मान म उ> DT 0ेणी के नाग@रक( के िलए िश ा व नौकरी हेत दान 2कया जाने वाला आर ण व संचािलत पा34म व िश ण दान नहB 2कए जा रहे है तो 2 संबंिधत शासनादेश िजसके आधार पर ऐसा 2कया जा रहा है उनक स)यािपत ितिलिप उपल+ध कराने का क- कर ।"

The CPIO replied to the Appellant on 17.01.2019 stating that the information sought for is not available in this office.

Being dissatisfied, the Appellant filed a First Appeal dated 26.01.2019. FAA's order dated 11.03.2019 upheld the reply of CPIO while also enclosing certain documents which were held to be relevant to the RTI Application.

Grounds for the Second Appeal:

Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.

Relevant Facts emerging during Hearing:

The following were present:-

Appellant: Tarun Panwar present through audio conference. Respondent: Dr. Shyam Narayan, Joint Registrar & PIO, present through video conference.

The Appellant stated that he is not satisfied with the reply of the CPIO and pointed out that the Prospectus of year 1991 of Roorkee University stipulates certain percentage of reservations for the Denotified Tribes. The CPIO submitted that the Appellant has been provided with all the available information and with respect to the old records, no information could be provided as the same has been weeded out. He further clarified that the University of Roorkee was granted the status of IIT in 2001 and IIT Roorkee does not have any provision of reservation for the denotified tribes. Decision:

The Commission observes upon a perusal of the facts on record that an appropriate reply has been provided to the Appellant as per the provisions of the RTI Act. Further, considering the categorical clarification provided to the Appellant by the CPIO during the hearing, the Commission finds no further scope of intervention in the matter.

The appeal is disposed of accordingly.

Saroj Punhani (सरोज पुनहािन) हािन) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स यािपत ित) (C.A. Joseph) Dy. Registrar 011-26179548/ [email protected] सी. ए. जोसेफ, उप-पंजीयक दनांक / Date 4