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Central Information Commission

Mr.A P Mukharjee vs Malavya National Institute Of ... on 14 July, 2011

                            CENTRAL INFORMATION COMMISSION
                               Club Building (Near Post Office)
                             Old JNU Campus, New Delhi - 110067
                                    Tel: +91-11-26161796

                                                            Decision No. CIC/SG/C/2010/000316/13432
                                                                 Complaint No. CIC/SG/C/2010/00316
Relevant Facts emerging from the Complaint:

Complainant                          :      Mr. AP Mukharjee
                                            2/198, Jagdambba Colony,
                                            Near New Collectrate,
                                            Karaulli-3222

Respondent                           :       Mr. P. S. Dhaka
                                             PIO & Registrar (Accounts)
                                             Malviya National Institute of Technology
                                   Jaipur-302017, Rajasthan

RTI application filed on             :      03/09/2009
PIO replied                          :      19/03/2010
First Appeal filed on                :      18/09/2009
Complaint received on                :      22/04/2010
Complaint notice sent on             :      12/04/2010
Notice of Hearing sent on            :      14/06/2011

Information sought

:-

The appellant wants the following information:-
1. Please provide the list of Readers working in Structural Engineering Department in MNIT Jaipur, with their nature of post i.e temporary/permanent/against lean vacancy/etc.
2. The photocopy of letter by which Dr. MK Shrimali was reverted back to the post of Reader in Structural Engineering in MNIT Jaipur in 2001?
3. On whose recommendations Dr. Shrimali was allowed to continue as Reader in Structural Engineering, MNIT Jaipur, after he was reverted back to the post of Lecturer in Structural Engineering (copy of the recommendations required)?
4. The post against which he was allowed to continue as Reader in Structure Engg. Dept. in MNIT Jaipur from January 2001 onwards.

Ground of the Complaint:

Information not provided by PIO.
Reply from PIO:-
The information asked by the appellant is enclosed with the reply.
Submissions received from the PIO:
The CPIO has replied to the complainant in a letter dated 19/03/2010. No other reply has been received from him.
Submissions received from the Complainant:
1. Received the reply vide letter No. fV[NIT/RTI 124/328 Dated 19.03.2010 by ordinary post on 05.04.20
10. The copy of letter received is enclosed.

2. List of Readers working in Structural Engineering Department in MNIT Jaipur, is received. (A) In this list, the nature of post for Dr. Ramesh Chand Gupta and Dr. Shiv Dayal Bharti is not mentioned. Hence, the information provided is incomplete. (B) Nature of post for Dr. M. K. Shrimali is mentioned as Temporary and Under CAS. For one post, two kinds of appointment is not possible. Hence, the information provided is wrong. (C) The information provided for nature of post for all the Readers is wrong. Kindly verify of your reply by providing the copy of their joining letters / acceptance letters maintaining their nature of selections, i.e. temporary / permanent / against lean vacancy / CAS/ etc. for the period from first day of joining as Reader till now.

3. The post against which Dr. M. K. Shrimali was allowed to continue as Reader in Structure Engg. Dept. in MNIT Jaipur from January 2001 onwards is not provided.

Relevant Facts emerging during Hearing:

The following were present Complainant: Absent;
Respondent: Mr. P. S. Dhaka, PIO & Registrar (Accounts);
The Complainant has claimed that the nature of post of Dr. Ramesh Chand Gupta and Dr. Shiv Dayal Bharti is not mentioned. Whereas the respondent states that the hearing itself states that the post is of Associate Professor and Reader. Regarding point-B the respondent states that he has provided information as per records. As regards point-C the respondent states that the Complainant is seeking fresh information which had not originally been sought.
The PIO also states that he had provided the reasons by which Dr. M. K. Shrimali was allowed to continue as reader from January 2001 by providing a copy of the office order no. 2100A.
Decision:
The complaint is disposed.
It appears that the complete information has been provided. This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 14 July 2011 (In any correspondence on this decision, mention the complete decision number.)(SH)