Central Information Commission
Ajit Kumar vs Ministry Of Human Resource Development on 30 September, 2016
CENTRAL INFORMATION COMMISSION
(Room No.315, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)
Central Information Commissioner
CIC/CC/A/2014/001673-SA
M. Rajakumar v. IIT
Important Dates and time taken:
RTI/PIO: 25-7/11-8-14 (17) FAA Order: 21-8-2014 2nd Appeal: 8-10-2014
Closed. Hearing: 09-09-2016 Decided on: 09-09-2016
Appellant: Absent.
Public Authority: Absent.
FACTS:
2. Appellant had sought to know whether the GoI rules and regulations are followed in the IIT, Madras for the deputation and Foreign Service/Extraordinary leave. If so, furnish the copy of the rules and regulations etc. PIO replied on 11.08.2014. Appellant filed First Appeal. FAA disposed of the appeal stating that complete information has been furnished to the appellant. Appellant approached the Commission.
DECISION:
3. The PIO gave point wise answer to all his 14 questions, which was upheld by the FAA on 21.08.2014. The Commission finds no need to intervene with the order of FAA, hence closed.
Sd/-
(M. Sridhar Acharyulu) Central Information Commissioner Page 1 Authenticated true copy (Dinesh Kumar) Deputy Registrar Order copies handed over to the parties present in th hearing, free of cost.
Addresses of the parties:
1. The CPIO under the RTI Act, , RTI Cell, Govt of India IIT, Madras, Beside Adyar Cancer Institute, Opp to CLRI Sardar Patel Road, Adyar Chennai Tamil Nadu 600036
2. Mr. M.Rajakumar C-8, TTTI Staff Quarters, Gandhi Mandapam Road, Chennai-600025.
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