Central Information Commission
Mr.Jagdish Kr Koli vs Ministry Of Human Resource Development on 14 May, 2012
SCENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi-110067
Tel: +91-11-26105682
File No.CIC/DS/A/2011/001831/RM
Appellant: Mr. Jagdish Kumar Koli
Public Authority: National Bal Bhawan, New Delhi
Date of Hearing: 14.5.2012
Date of decision: 14.5.2012
Heard today, dated 14.5.2012.
Appellant present.
The Public Authority is represented by Shri Prabir Chaudhuri, Deputy
Director (Admn).
The above parties were heard and records perused.
FACTS
1
The appellant filed an RTI dated 10.2.11 and sought information regarding deadline for up-gradation of pay scale of Manager (Publication), reasons for rejection of his application for the post of Deputy Director (PC&R), whether the Scrutiny Committee members were qualified, what happened to his letter dated 25.2.2008 addressed to chairperson NDB and related issues.
2. The CPIO vide his letter dated 16.3.11provided information on the nine points raised by the appellant. An appeal was filed on 17.3.11 intimating that he was not satisfied with the responses provided by the PIO. No response seems to have been given by the Appellate Authority.
3. Not satisfied with the response, he filed the present appeal.
4. The appellant expressed that he had not been provided complete information on the points raised by him in his RTI. These are discussed below:
Query no.6: The Public Authority shall provide information regarding promotion of Environment Instructor to Assistant Director (Science) and of Programme Organizer to Deputy Director (PC&R).
Query no.7: Public Authority shall apprise the appellant of the action taken on his letter addressed to chairperson, NBB.
Query no.8: The appellant submitted that minutes of the 169th meeting were provided to him with considerable delay. The Public Authority admitted that these minutes were provided to him only on 22.10.11.
DECISION
5. The Public Authority is directed to provide information to query no. 6 & 7 within a week.
26. There has been inordinate delay in providing information relating to query no.8. Hence, a notice may be issued to the CPIO to show cause why a penalty should not be imposed for the delay in providing the information to the appellant. The reply to reach the Commission within three weeks.
(Rajiv Mathur) Central Information Commissioner Copy to :-
Shri Jagdish Kumar Koli, 7/28-29, Dakshinpuri, New Delhi - 110 062 The CPIO, National Bal Bhawan, Kotla Road, New Delhi - 110 002 The Appellate Authority, National Bal Bhawan, Kotla Road, New Delhi - 110 002 (Raghubir Singh) Deputy Registrar 3 4