Central Information Commission
Neha Sharma vs National Institute Of Fashion ... on 8 January, 2025
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/NIFTY/A/2023/148708.
Smt. NEHA SHARMA. ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, ...प्रनतवािीगण /Respondent
National Institute of Fashion Technology.
Date of Hearing : 06.01.2025
Date of Decision : 06.01.2025
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 07.07.2023
PIO replied on : 11.07.2023
First Appeal filed on : 16.08.2023
First Appellate Order on : 05.09.2023
2ndAppeal/complaint received on : 29.12.2023
Information soughtand background of the case:
The Appellant filed an RTI application dated 07.07.2023 seeking information on following points:-
"1. The Staff Strength of Group B of each Resource Centre (Library) in all the NIFT Campuses fixed by the NIFT Head Office, Delhi.
2. The number of Group B Staff working in each Resource Centre (Library) at present against the Staff Strength fixed by the NIFT Head Office.
3. If there is any excess Group B Staff working against the fixed Strength, the reason thereof.
4. There is an excess Group B Staff in the Resource Centre (Library) NIFT, Delhi Centre, the reason thereof.
5. How much time will it take to transfer the excess Group B Staff to the Centre from which it was taken or any other Centre deficient in the Staff Strength?"
The CPIO vide letter dated 11.07.2023 replied as under:-
"1. 37
2. 07
3. Not Applicable.
4. The information sought does not exist in the form requested and thus not covered under the definition of the information as per Section 2(f) of the RTI act"
Page 1 Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 16.08.2023. The FAA vide order dated 05.09.2023 stated as under:-
"2. It is clarified that posting of excess/less staff at NIFT Campuses/HO is discretion of the Competent Authority subject to workload at the campus/es.
3. According to NIFT, there is no excess staff at any campus including Delhi campus as posting of excess/less staff is discretion of the Competent Authority subject to workload at the campus/es.
4. Please refer to serial no. 2 & 3 above."
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
Appellant: Not present Respondent: Mr. Chaman Lal, Assistant Director- participated in the hearing.
The Respondent stated that the relevant information from their official record has been duly provided to the Appellant. He further stated that the FAA vide order dated 05.09.2023 has also given detailed information to the Appellant.
Decision:
Upon perusal of records and examining the facts of the case at hand, it is noted that the Appellant's queries had been appropriately answered by the concerned PIO& FAA. The reply is self- explanatory and information as permissible under the provisions of the RTI Act has been duly supplied to the Appellant. In the given circumstances, no further intervention of the Commission is warranted in this case under the RTI Act.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 2 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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