Central Information Commission
Dr.Abraham Kuruvilla vs Ministry Of Science And Technology on 15 March, 2011
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No.CIC/LS/A/2010/001706
Appellant : Dr Abraham Kuruvilla
Public Authority : Sree Chitra Tirunal Institute for Medical
Sciences & Technology, Thiruvananthapuram
Date of Hearing : 15.3.2011
Date of Decision : 15.3.2011
FACTS :
The matter is called for hearing today dated 15.3.2011. The appellant is represented by Adv D.K. Tiwari. However, nobody has appeared for the public authority, despite notice.
2. It is noticed that vide RTI application dated 23.4.2010, the appellant had sought information on the following 03 paras:-
"1. The Governing body minutes and resolutions pertaining to the creation of new posts of Additional Professor of Neurology (Stroke Program) and the Assistant Professor of Neurology (Cognitive and Behavioral Neurology);
2. The minutes and resolutions pertaining to the transfer of the positions occupied by Dr K Mohandas, Professor of Anaesthesiology and Dr C.C. Kartha, Professor of Cellular and Mlecular Cardiology to Neurology; &
3. The reasons/justifications for downgrading the transferred positions from Professor to Additional Professor and Assistant Professor of Neurology as per above advertisement."
2. In letter dated 13.5.2010, the PIO had indicated that part information was being dispatched to the appellant but as regards the minutes of the Governing Body meeting, he had refused to disclose this information without invoking any provision of law under which this information was being denied.
3. During the hearing, Adv Tiwari submits that no information whatsoever has been supplied to the appellant so far and the claim of the CPIO that part information has been dispatched to the appellant is not correct.
4. Be that as it may, the entire information requested for by the appellant is disclosable to him under the RTI Act. The decision of the CPIO rejecting the appellant's request for the minutes of the Governing Body meeting is not sustainable in law and is set aside. In the premises, the CPIO is directed to provide information on all the 03 paras to the appellant in 03 weeks time, free of cost.
Sd/-
(M.L. Sharma) Central Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges, prescribed under the Act, to the CPIO of this Commission.
(K.L. Das) Deputy Registrar Address of parties :-
1. The CPIO Sree chitra Tirunal Institute for Medical Science & Technology, Thiruvananthapuram-695011
2. Dr Abraham Kuruvilla Associate Professor of Neurology, SCTIMST, Trivandrum-695011