Central Information Commission
Ms. Garima Saini vs Chandigarh College Of Engineering & ... on 18 July, 2008
Central Information Commission
*****
No.CIC/OK/A/2008/00216
Dated: 18 July 2008
Name of the Appellant : Ms. Garima Saini
R/o C-75, CSIO Campus
Sector - 30, Chandigarh, 160030
Name of the Public Authority : Chandigarh College of Engineering &
Technology
Background:
Smt. Garima Saini of Chandigarh filed an RTI-application with the Public Information Officer, Chandigarh College of Engineering & Technology, on 31 October 2007, seeking information relating to her service matters and also to the issue of an experience certificate to her.
2. Not getting the reply from the PIO, the Appellant filed an appeal with the first Appellate Authority on 12 December 2007 who vide his letter dated 17 December 2007 directed the PIO to supply the information within 2 days. Thereafter, the Appellant approached the Central Information Commission with a Second Appeal on 21 January 2008.
3. The Bench of Dr. O.P. Kejariwal, Information Commissioner, heard the matter on 11 July 2008.
4. Shri Y.P. Kashyap, Officiating Superintendent & Ex-PIO and Shri Manoj, Lecturer (Civil Engg.) & Ex-Appellate Authority, represented the Respondents.
5. The Appellant, Smt. Garima Saini's representative, Shri S.S. Saini, was present through audio conference.
Decision:
6. The Commission heard both the sides and noted that there was no satisfactory response to the RTI-application of 1 November 2007 till date. The Commission, therefore, decided to issue a Show Cause Notice to the Respondents asking them to explain why penalty should not be levied for this delay under Section 20(1) of the RTI-Act.
7. The Commission directs the Respondents to open up the entire file of the Appellant to her so that she gets the entire information that she has asked for. The Applicant will be authorized to get photocopies of the documents that she requires free of cost. In the RTI-application, the Applicant has asked for some details regarding other colleagues of hers. As this information is in the public domain, these also may be supplied to her. The Respondents may ensure compliance of the above Order by 18 August 2008.
8. The case is thus disposed of.
Sd/-
(O.P. Kejariwal) Information Commissioner Authenticated true copy:
Sd/-
(G. Subramanian) Assistant Registrar Cc:
1. Ms. Garima Saini, R/o C-75, CSIO Campus, Sector - 30, Chandigarh, 160030
2. The Public Information Officer, Chandigarh College of Engg. & Tech., Sector
- 26, Chandigarh
3. The Appellate Authority, Chandigarh College of Engg. & Tech., Sector - 26, Chandigarh
4. Officer Incharge, NIC
5. Press E Group, CIC