Central Information Commission
Bhawna Chaudhary vs National Institute Of Technology, ... on 16 July, 2020
Author: Vanaja N Sarna
Bench: Vanaja N Sarna
केंद्रीय सच
ु ना आयोग
CENTRAL INFORMATION COMMISSION
बाबा गंगनाथ मागग
Baba Gangnath Marg
मनु नरका, नई ददल्ऱी - 110067
Munirka, New Delhi-110067
File no.: CIC/NITKS/A/2019/643134
In the matter of:
Bhawna Chaudhary
...Appellant
VS
Central Public Information Officer
National Institute of Technology
Kurukshetra, Haryana - 136 119
...Respondent
RTI application filed on : 14/03/2019 CPIO replied on : Not on Record First appeal filed on : 25/04/2019 First Appellate Authority order : Not on Record Second Appeal dated : 17/06/2019 Date of Hearing : 15/07/2020 Date of Decision : 15/07/2020 The following were present:
Appellant: Not present Respondent: Shri G R Samatray, Joint Registrar & CPIO, heard over phone.
Information Sought:
The appellant has sought the following information in connection with recruitment to the post of Assistant Registrar under Advt. No. 02/2017:
1. Names of candidates finally selected for the post. Marks obtained by the said candidates in the written examination and interview.
2. Marks obtained by candidate having Roll No. 111231 in the written examination and interview.
Grounds for filing Second Appeal Both CPIO and FAA have not provided any reply.
1Submissions made by Appellant and Respondent during Hearing:
The appellant was not present to plead her case despite service of valid hearing notice on 03.07.2020 vide speed post acknowledgment no. ED623314281IN.
The CPIO submitted that due to some software technical problem in the month of March-April, 2019, the online RTI applications and the first appeals were not received. Hence, no reply could be provided at the relevant time. After receipt of the CIC's hearing notice, an appropriate reply has been given to the appellant on 06.07.2020.
Observations:
From a perusal of the relevant case records, it is noted that it was only after receipt of the CIC's hearing notice that a proper reply was given to the appellant. The justification given by the CPIO that due to some software technical problem, the above mentioned RTI application was not received is not acceptable. It shows that the manner in which the RTI applications are being handled by the entire organisation is not proper as the online RTI portal is not being operated properly.
Decision:
The Commission however upholds the reply of the CPIO dated 06.07.2020 and does not find any scope for further intervention in the matter.
The Commission also instructs the Dean, National Institute of Technology to relook at the delivery mechanism in vogue in respect of the implementation of the RTI Act, 2005 and take necessary steps to streamline the online system of receiving RTI Applications and First Appeals. The Dean is directed to send his/her comments in the matter including the steps already taken or proposed by him for rectifying the aforesaid issue to the Commission within 45 days from the date of receipt of this order.
The appeal is disposed of accordingly.
Vanaja N. Sarna (वनजा एन. सरना) Information Commissioner (सच ू ना आयक् ु त) 2 Authenticated true copy (अभिप्रमाणित सत्यापित प्रतत) A.K. Assija (ऐ.के. असीजा) Dy. Registrar (उप-पंजीयक) 011- 26182594 / दिन ंक / Date Copy to:
2.The Dean, National Institute of Technology Kurukshetra, Haryana - 136 119 3