Central Information Commission
Mrarisudan Rai vs Ministry Of Human Resource Development on 16 May, 2016
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)
Information Commissioner
CIC/SA/A/2015/002103
Arisudan Rai v. North Eastern Regional Institute of Science & Technology
Important Dates and time taken:
RTI/PIO: 109/61015 (26) 1st Appeal: 27102015 2nd Appeal: 10122015
Show cause issued Hearing: 16052016 Decided on: 16052016
Appellant: Absent
Public Authority: Absent
FACTS:
2. Appellant had sought information regarding the list of selected candidates of the respective departments, who were interviewed for the post of professor CAS (2007) etc. PIO denied the information under section 8 (1)(g). Being unsatisfied, appellant filed First Appeal. FAA disposed of the appeal stating that the information cannot be furnished under section 8 (1)(j). Being unsatisfied, appellant approached Commission. DECISION:
3. It is not legal on the part of public authority to deny the information of selected candidates in the CAS. The Commission takes a serious note for the irresponsible invocation of section CIC/SA/A/2015/002103 Page 1 8(1)(g). How can public authority say that the disclosure of list of selected professors in an interview would endanger the life/physical safety of any person. Whose life will be in danger? Which information is given in confidence? The Commission directs the respondent authority to provide the point wise information within 15 days from the date of receipt of this order. The Commission also directs the CPIO to show cause why maximum penalty should not be imposed against him for denying the information in an irresponsible way within 21 days from the date of receipt of this order. The Commission also directs the Registrar to explain why he should not be directed to pay a suitable compensation to the appellant for wrongful denial of access to information sought, within 21 days from the date of receipt of this order. Disposed of accordingly.
(M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (Babu Lal) Deputy Registrar Order copies handed over to the parties present in th hearing, free of cost. Addresses of the parties:
1. The PIO under the RTI Act, RTI Cell, North Eastern Regional Institute of Science & Technology, Deemed University u/s 3 of UGC Act 1956, Nirjuli, Itanagar791109 CIC/SA/A/2015/002103 Page 2
2. Shri Arisudan Rai Professor, Deptt of Mathematics, NERIST Nirjuli, Arunachal Pradesh 791109 CIC/SA/A/2015/002103 Page 3