Central Information Commission
Tapas Kumar Datta vs Ministry Of Human Resource Development on 8 September, 2017
Central Information Commission
Room No.307, II Fl oor, B Wing, August Kranti B hawan, Bhikaji Cama Place, New Delhi -110066
website-cic.gov.in
Complaint No. CIC/RM/C/2013/000553/MP
Complainant : Shri Tapas Kumar Datta, Kolkata
Public Authority : Indian Institute of Technology, Kharagpur
Date of Hearing : August 09, 2017
Date of Decision : September 04, 2017
Present:
Complainant : Shri Tapas Kumar Datta - through VC
Respondent : Shri A.K. Mandal, Dy. Registrar and Shri A.K.Nath,
Professor - at CIC
RTI application : 16.04.2013
CPIO‟s reply : 02.05.2013 & 03.06.2013
First appeal : 25.05.2013
FAA‟s order : N.A.
Complaint : 04.06.2013
ORDER
1. Shri Tapas Kumar Datta, the complainant sought total number of examiners constituted „Examiner‟s Reports‟ on which Doctoral Scrutiny Committee meeting was held as per letter dated 13.11.1997 and whether any foreign examiner‟s report included in Examiner‟s Report on his Ph. D thesis viz. Numerical Investigations on Some Aspects of Necking in Steels by Finite Element Method, the number of foreign examiners‟ reports included in the "Examiners‟ reports", and the number of pages that made up the foreign examiner‟s report/foreign examiners‟ reports and the number of pages make up the said "Examiners‟ reports" etc. through two points.
2. The CPIO requested the complainant to deposit Rs. 88/- to obtain the relevant information containing 49 pages. Dissatisfied, the complainant approached the FAA. The FAA does not appear to have adjudicated in the matter. Aggrieved, the complainant made the instant complaint before the Commission stating that information sought by him had not been provided to him.
3. The matter was heard by the Commission. The complainant stated that no information had been provided to him within the prescribed period.
4. The respondent stated that the RTI application dated 10.06.2013 of the complainant seeking same information had been already heard and decided on 27.03.2017 by the Commission in File No. CIC/RM/C/2014/000004/MP. The CPIO added that in compliance with the Commission‟s order dated 27.03.2017 a reply had been furnished to the complainant on 04.04.2017.
5. The Commission observes that no intervention is called for in the matter on the Commission‟s part. The matter is closed.
(Manjula Prasher) Information Commissioner Authenticated true copy:
Dy Registrar Copy to:
Complainant Shri Tapas Kumar Datta 7D, Rammohan Saha Lane Kolkata-700006 The Central Public Information Officer Indian Institute of Technology Kharagpur, West Bengal-721302 The First Appellate Authority Indian Institute of Technology Kharagpur, West Bengal-721302