Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Central Information Commission

Mrhari Kumar P vs Ut Of Pondicherry on 28 September, 2015

                           CENTRAL INFORMATION COMMISSION
                            August Kranti Bhawan, Bhikaji Cama Place,
                                       New Delhi-110066

                                                            F.No.CIC/YA/A/2014/0003429



Date of Hearing                            :   28.09.2015

Date of Decision                           :   28.09.2015



Complainant/Appellant                      :   Shri Hari Kumar P.,

                                               Yanam



Respondent                                 :   Shri Radhakrishna, CPIO

                                               Pondicherry Society for Higher Education

                                               Puducherry




Information Commissioner                   :   Shri Yashovardhan Azad




RTI application filed on                   :   25.06.2014
PIO replied on                             :   28.07.2014
First Appeal filed on                      :   13.08.2014
First Appellate Authority (FAA) order on   :   13.09.2014
Complaint/ Second Appeal received on       :   17.12.2014



Information sought

:

The appellant sought information on 8 points regarding recruitment for the post of Assistant Professors in the Constituent Colleges of Pondicherry Society for Higher Education (PONSHE).
Relevant facts emerging during hearing:
The appellant is not present while the respondent is present and heard through video conferencing. The appellant filed RTI application on 25.06.2014 seeking the above information. PIO vide letter dated 28.07.2014 provided point wise reply to the appellant. The FAA in his order upheld the reply of the PIO.
The respondent stated that the appellant was one of the candidates in the said examination and was not selected. He stated that information on 6 points was furnished while on point no. 3 & 6, the appellant was requested to deposit the photocopying charges but he did not deposit the same. He further stated that the appellant in the first appeal submitted that information should be provided free of cost as he is Below Poverty Line (BPL) but he did not submit any proof. Therefore, he was again asked to submit the fee but till date, he did not deposit the same. Decision:-
After hearing the respondent and on perusal of record, the Commission concludes that the RTI application of the appellant has been appropriately dealt with and no further action is required in the matter.
The appeal is disposed of accordingly.
(Yashovardhan Azad) Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(B.D. Harit) Deputy Secretary & Deputy Registrar Copy to:-
Central Public Information Officer under RTI First Appellate Authority under RTI Senior Accounts Officer, Member Secretary, Pondicherry Society for Higher Education, Pondicherry Society for Higher Education, PIPMATE Complex, Lawspet, PIPMATE Complex, Lawspet, Puducherry-605008. Puducherry-605008.
Shri Hari Kumar P. Door No. : 4-3-012, Ravindra Nagar, Yanam-533464.