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Central Information Commission

S Senthil Nayagam vs National Informatics Centre on 19 December, 2017

                        CENTRAL INFORMATION COMMISSION
                               Baba Gang Nath Marg,
                             Munirka, New Delhi -110067
                               Tel : +91-11-26186535

                                       Appeal Nos. CIC/NICHQ/A/2017/604640

Appellant:                Sh. S Senthil Nayagam,

Respondent:               Central Public Information Officer,
                          Scientist D (RTI Divn.),
                          Ministry of Electronics & Information Technology,
                          National Informatics Center,
                          A-Block, CGO Complex,
                          Lodhi Road,
                          New Delhi-110003

Date of Hearing:          18.12.2017

Dated of Decision:        18.12.2017

                          ORDER

Facts:

1. The appellant filed RTI application dated 12.07.2017 seeking information regarding: "copies of eligible officers list for screening with noting for all the scientist levels (viz. Scientist B to C, Scientist C to D, Scientist D to E, Scientist E to F and Scientist F to G) for the years 2011 to 2017 and copies of shortlisted officers with recommendations for the said scientist level and the mentioned period".

2. The response of CPIO is not on record. The appellant filed first appeal on 30.05.2017 with the First Appellate Authority (FAA). The FAA responded on 14.06.2017. The appellant filed second appeal on 31.08.2017 before the Commission on the ground that information should be provided to him.

Hearing:

3. The appellant participated in the hearing through VC and was represented through counsel. The respondent was personally present in the hearing.

4. The appellant referred to his RTI application dated 12.07.2017 and stated that information has not been provided to him by the respondent.

5. The appellant stated that complete information should be provided to him.

6. The respondent stated that the appellant has sought information for all the promotion levels of scientists and other details for a period of 7 years. The respondent stated that the information sought by appellant is voluminous information, as there are more than 4000 employees (in all scientists' level). The respondent stated that to compile this data, the CPIO has to look at each file, which would disproportionately divert the resources of the public authority.

7. During the hearing, the appellant stated that he will minimize the information sought. He stated that information for the promotion of scientist C to D level for 2012 and for the promotion of scientist D to E level for 2016 should be provided to him on point nos. 1 and 2 of his RTI application dated 12.07.2017.

8. The appellant, subsequently, stated that the information for the scientist level C-D should be provided for all the years i.e. 2011 to 2017.

Discussion/ observation:

9. The Commission observed that the information sought by the appellant is voluminous and compiling of the same would disproportionally divert the resources of the public authority.

10. The Commission is of the view that the respondent should provide information on point nos. 1 and 2 (regarding copies of eligible officers list for screening with noting and copies of shortlisted officers with recommendations) for the scientist level C-D for the period 2012 and for the scientist level D-E for the period 2016 to the appellant.

Decision:

11. The respondent is directed to comply with para no. 10 above, within 30 days from the date of receipt of this order.

The appeal is disposed of. Copy of the order be given to the parties free of cost.

(Radha Krishna Mathur) Chief Information Commissioner Authenticated true copy (S.C. Sharma) Dy. Registrar 3