Central Information Commission
Appu Babu Roy vs National Institute Of Technology, ... 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/NITSC/C/2019/639788
Appu Babu Roy .... िशकायतकता /Complainant
VERSUS
बनाम
CPIO
Deputy Registrar & CPIO,
National Institute of Tecnology
RTI Cell, NIT Road, Fakiratilla,
Silchar, Assam-788010 ितवादीगण /Respondent
.... ितवादीगण
Date of Hearing : 18/02/2021
Date of Decision : 18/02/2021
INFORMATION COMMISSIONER : Saroj Punhani
Relevant facts emerging from Complaint:
RTI application filed on : 21/09/2018
CPIO replied on : NA
First appeal filed on : NA
First Appellate Authority order : NA
2nd Appeal/Complaint dated : 03/05/2019
1
Information sought
The Complainant sought information regarding recruitment Advt. No. 04/14 (Junior Assistant) Post. In this regard, he sought following information;
"1)Recruitment For The Jr. Assistant Post Is Temporary Or Permanently Postponed.
2) While Accepting Applications from Candidates Recruitment Fees Has Been Submitted By Candidates to the NIT Silchar. Total Numbers of Candidates Submitted Recruitment Fees For General, OBC, SC And ST Category. Notify Information On Each Caste Category Candidates Separately.
3) Detail Reasons And Official Circular Letter For Recruitment Postponed."
Having not received any response from the CPIO, the Complainant filed a complaint to the Commission.
Grounds for the Complaint:
Feeling aggrieved and dissatisfied of non-receipt of information, Complainant approached the Commission with the instant Complaint.
Relevant Facts emerging during Hearing:
The following were present:-
Complainant: Not present.
Respondent: Not present.
Decision:
The Commission remarked that the notice of hearing served to the Complainant was received back with the postal remarks "addressee moved". Further, the notice of hearing served to the Respondent was received back with the postal remarks "doors locked".
Based on the material on record, the Registry attached with this bench is not in a position to ascertain the alternate correspondence address of either of the parties.2
In view of the foregoing, the Commission does not deem it fit to prolong the case any further.
The complaint is treated as infructuous.
सरोज पुनहािन)
Saroj Punhani (सरोज हािन
सूचना आयु )
Information Commissioner (सू
Authenticated true copy
(अिभ मािणत स यािपत ित)
(C.A. Joseph)
Dy. Registrar
011-26179548/ [email protected] सी. ए. जोसेफ, उप-पंजीयक दनांक / Date Appu Babu Roy 3