Central Information Commission
Arif Jwadder vs Aligarh Muslim University on 29 August, 2024
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग ,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/ALMUV/A/2023/142738
Arif Jwadder ... अपीलकता /Appellant
VERSUS
बनाम
CPIO:
Aligarh Muslim University ... ितवादीगण/Respondents
Aligarh, UP
Relevant dates emerging from the appeal:
RTI : 27.05.2023 FA : 26.06.2023 SA : 19.10.2023
CPIO : 01.06.2023 &
FAO : 09.08.2023 Hearing : 14.08.2024
21.06.2023
Date of Decision: 27.08.2024
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 27.05.2023 seeking information on the following points:
(i) Total number of vacant posts of Assistant Professors in Aligarh Muslim University advertised for General Selection Committees during the period starting from 1st January 2018 till date.
(ii) Total number of candidates who appeared before the General Selection Committees held against the above-mentioned advertised posts.
(iii) Total number of Assistant Professors appointed in AMU against the above-
mentioned advertised posts, including as contractual on Panel.
Page 1 of 4(iv) The total number of Assistant Professors appointed without advertising the posts they are placed against during the above-mentioned period, together with the minimum period and maximum period after which these Assistant Professors were placed on their respective posts.
(v) Certified copy of the Minutes of the General Selection Committee on the basis of which Contractual Assistant Professors were appointed on Panel.
(vi) Provide the rules of the University for Appointment through General Selection Committees as Contractual Assistant Professors on Panel on posts without an All-India Advertisement of these posts.
2. The CPIO, O/o the Registrar Selection Committee Section-Teaching, AMU, Aligarh replied vide letter dated 01.06.2023 and the same is reproduced as under:-
i: All the advertisements since January, 2018 till date are available on the public domain on the link given below: https://www.amu.ac.in/offices/selection- committee/advertisements.
ii: The information sought by the RTI applicant at Si. No.2 is not readily available with the Office. In order to provide the information, this Office has to process old records of several individuals, filed in various files for generating the required data. This will disproportionately divert the resources of this Office. Hence, the desired cannot be provided to you under Section 7(ix) of the RTI Act, 2005. Further, the applicant has not specified any larger public interest behind disclosers of such information. He is therefore, advised to minimize and prioritize his information need which can be provided without unduly jeopardizing the normal activities of the Office as the information is to be provided under the stipulated period of 30 days.
iii-vi: These queries are being transferred to CPI, Administration Section- Teaching under Section 5(4) & 5(5) of the RTI Act, 2005 with the request to Page 2 of 4 provide the information directly to the information seeker under intimation to this Section.
2.1 The CPIO, O/o the Registrar (Administraiton-Teaching), AMU, Aligarh replied vide letter dated 21.06.2023 and the same is reproduced as under:-
"For point no. 3 to 5:- The information is not maintained in the form it has been sought. If this information is created All files of University Teachers will be required to be examined and it would be disproportionate diversion of resources of the public as envisaged under Section 7 (9) of RTI Act, 2005. Please seek specific information so that the same may be provided.
For point no 6. The appointment of Assistant Professors (Contractual) were made in accordance with the Office Memo. Admin/LD/ 1097/T dated 29.04.2015 and No. Admin/LD/3297/T dated 24.12.2016. (Copies enclosed)"
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 26.06.2023 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 09.08.2023 upheld the reply given by the CPIO.
4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 19.10.2023.
5. The appellant remained absent during the hearing despite notice and on behalf of the respondent Mr. Ata Ullha Khan, Section Officer, Selection Committee Teaching, attended the hearing through video conference.
6. The respondent while defending their case inter alia submitted that a response to the RTI application in accordance with the provisions of the RTI Act, 2005, had already been furnished to the appellant vide their letter dated 01.06.2023.
7. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observes that the CPIO has provided an appropriate reply to the RTI Application as per the provisions of the RTI Act vide letter dated 01.06.2023 and 21.06.2023. Further, in the absence of the appellant to plead his case or Page 3 of 4 contest the CPIO's submissions, the Commission finds no scope of intervention in the matter. With this observation, the appeal is dismissed.
Copy of the decision be provided free of cost to the parties.
Sd/-
आनंदी राम लंगम)
(Anandi Ramalingam) (आनं म
सूचना आयु )
Information Commissioner (सू
दनांक/Date: 27.08.2024
Authenticated true copy
Col S S Chhikara (Retd) कन ल एस एस िछकारा, ( रटायड )
Dy. Registrar (उप पंजीयक)
011-26180514
Addresses of the parties:
1. CPIO (Under RTI Act, 2005)
Nodal Officer (RTI Cell)
Aligarh Muslim University
Aligarh, UP - 202002
2. Arif Jwadder
Page 4 of 4
Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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