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Central Information Commission

H. Sendhil Kumar vs Ut Of Puducherry on 26 September, 2023

Author: Uday Mahurkar

Bench: Uday Mahurkar

                                        के न्द्रीयसच
                                                   ू नाआयोग
                               Central Information Commission
                                       बाबागंगनाथमागग, मुननरका
                                Baba Gangnath Marg, Munirka
                                 नईनिल्ली, New Delhi - 110067

द्वितीयअपीलसंख्या / Second Appeal No.:- CIC/UTPON/A/2022/146268-UM

Mr. H. Sendhil Kumar
                                                                              ....अपीलकताा/Appellant
                                             VERSUS
                                               बनाम

CPIO
O/o. The Mother Theresa Post Graduate &
Research Institute Of Health Sciences,
Registrar -Cum-Accounts Officer, & Nodal Cpio,
Rti Cell, Indira Nagar, Gorimedu, Puducherry-605006
                                                                              प्रद्वतवादीगण /Respondent



Date of Hearing       :              21.09.2023
Date of Decision      :              25.09.2023

Date of RTI application                                                     04.04.2022
CPIO's response                                                             26.04.2022
Date of the First Appeal                                                    23.05.2022
First Appellate Authority's response                                        28.06.2022
Date of diarized receipt of Appeal by the Commission                        27.09.2022

                                            ORDER

FACTS The Appellant vide his RTI application sought information on points, as under:-

1. How many Reader / Associate Professor in Nursing posts are there in the Nursing Department and how many posts are vacant as on date?
2. Whether any open call for has been made till date to fill up the vacancies of Reader / Associate Professor in Nursing posts or whether any steps has been taken to fill up the vacancies of Reader in Nursing by promotion?
Page 1 of 3
3. Whether any Promotion Committee is existing and if so when the committee has its last meeting and what are the suggestions made by the committee towards filling up the existing vacancies of Reader/ Associate Professor in Nursing posts, please provide the minutes of the meeting?
4. Whether any recruitment rules are there to fill up the vacancies of Reader/Associate Professor in Nursing, if so, please provide a copy of the same?
5. When the post of Reader has been re-designated as Associate Professor and under which guidelines the post has been re-designated; please furnish particulars?
6. How many Reader / Associate Professor posts had been promoted there in the Nursing Department from 2005 to till date and their qualification at that time of promotion?
7. How many Lecturer / Assistant Professor post had been absorbed from other Government Departments to the College of nursing Department from 2005 till date and to which post they were absorbed and their qualification at that time of absorption and date of absorption and need of absorption?
8. How many Lecturer / Assistant Professor post had been posted on deputation from the year 2005 till date and period of deputation and their list of deputation?

The CPIO, O/o. The Mother Theresa Post Graduate & Research Institute Of Health Sciences,vide letter dated 26.04.2022furnished a reply to the Appellant.Dissatisfied with the reply received from the CPIO, the Appellant filed a First Appeal. The FAA vide order dated 28.06.2022 furnished a reply to the Appellant.Thereafter, the Appellant filed a Second Appeal before the Commission.

HEARING:

Facts emerging during the hearing:
The following were present:
Appellant:Present through AC Respondent: Absent The Appellant requested the Commission to decide the matter on the basis of the documents, as he was in the hospital. The Respondent remained absent during the hearing.
DECISION:
Keeping in view the facts of the case and on the perusal of the documents on record, the Commission directs the CPIO to re examine the RTI Application and furnish a correct point wise information, to the Appellant, in accordance with the spirit of transparency and accountability as Page 2 of 3 enshrined in the RTI Act, 2005 within a period of 21 days from the date of receipt of this order under the intimation to the Commission.
The Appeal stands disposed accordingly.
(Uday Mahurkar) (उदय माहूरकर) ू ना आयुक्त) (Information Commissioner) (सच Authenticated true copy (अद्विप्रमाद्वणत एवं सत्याद्वपत प्रद्वत) (R. K. Rao) (आर.के . राव) (Dy. Registrar) (उप-पंजीयक) 011-26182598 / [email protected] द्वदनांक / Date: 25.09.2023 Page 3 of 3