Central Information Commission
Mohit Pareek vs Maulana Azad Institute Of Dental ... on 10 June, 2021
Author: Heeralal Samariya
Bench: Heeralal Samariya
केन्द्रीय सूचनाआयोग
Central Information Commission
बाबा गं गनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नईनदल्ली, New Delhi - 110067
नितीयअपील सं ख्या/ Second Appeal No.: CIC/MAIDS/A/2019/653698
Mohit Pareek .....अपीलकताग/Appellant
VERSUS
1. Public Information Officer Under RTI,
(Maulana Azad Institute of Dental Sciences,
Room No. 706, Bahadur Shah Zafar Marg,
MAMC Complex, New Delhi-110002.
...प्रनतवादीगण/Respondent
Relevant facts emerging from appeal:
RTI application filed on : 07.05.2019
CPIO replied on : 07.06.2019
First appeal filed on : 02.07.2019
First Appellate Authority order : 26.07.2019
Second Appeal received at CIC : 11.10.2019
Date of Hearing : 09.06.2021
Date of Decision : 09.06.2021
सूचनाआयुक्त: हीरालाल सामररया
Information Commissioner: Shri Heeralal Samariya
Information sought:
The Appellant sought information is as under:
(i) List of all contractual employees of Maulana Azad Institute of Medical Science (MAIDS) along with the details of their service in MAIDS.
(ii) List of contractual employees who are selected more than once in MAIDS along with their details that how many times they got selected and period of their working.
(iii) Details of the amount paid to each contractual employee.
(iv) How many vacancies are available for recruitment but filled up through contractual basis in any annual basis since first recruitment on contractual basis.
(v) Copy of approval of the competent authority regarding recruitment on contractual basis.
(vi) Copy of the contract agreements of all contractual employees.
(vii) Copy of the notes or correspondences which shows that MAIDS has tried his best efforts for making regular appointment before making appointments on contractual basis.
(viii) Noting and correspondence of the files related to the recruitment of contractual employees.
(ix) Rules and guidelines followed by MAIDS in the process of making employees permanent from contractual basis.
(x) Details of employees who were recruited on contractual basis and subsequently become permanent employees along with the relevant notes and documents.
PIO vide letter dated 07.06.2019 provided following reply:
Dissatisfied with the reply of the PIO dated 07.06.2019, the Appellant filed a First Appeal dated 02.07.2019.
The FAA vide order dated 26.07.2019 held that:
Grounds for Second Appeal:
The PIO has not provided complete information to the Appellant.
Relevant Facts emerging during Hearing:
The following were present: -
Appellant: Could not attend the hearing due to medical emergency.
Respondent: Represented by Mr. Subhash Chandra Aggarwal, on behalf of PIO.
The Respondent submitted that appropriate and relevant information, as sought in the instant RTI Application, has already been furnished to the Appellant.
Decision:
The current milieu of the pandemic COVID-19 has necessitated the Commission to take some extraordinary steps in the disposal of cases to avoid further backlog and delays subverting the very purpose of RTI Act which includes inter alia hearing cases through audio conferencing. The instant case being one such instance where even so Appellant could not be heard for reasons stated above, Commission deems it fit in the interest of the letter and spirit of RTI Act to decide the matter based on the material on record.
Commission, after perusal of case records and submission made by the respondent, observes that relevant and appropriate information, as sought in the instant RTI Application, has already been furnished to him by the concerned PIO. Therefore, no further action lies.
The appeal is disposed of accordingly.
Heeralal Samariya (हीरालाल सामररया) Information Commissioner (सू चना आयु क्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) Ram Parkash Grover (राम प्रकाश ग्रोवर) Dy. Registrar (उप-पंजीयक) 011-26180514