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[Cites 2, Cited by 0]

Central Information Commission

Mr.Mukender Singh vs Ministry Of Human Resource Development on 19 March, 2012

                            Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi­110066
                   Telefax:011­26180532 & 011­26107254 website­cic.gov.in
                            Appeal: No. CIC/DS/A/2011/001011 


 Appellant /Complainant        :       Shri Mukender Singh, Shree Ganganagar 
(Rajasthan)     

Public Authority               :        All India Council for Technical Education, 
Chandigarh/
                                       New Delhi(Sh. Tarun Kakkar, DEOA/CPIO and Sh. 
Rajbir
                                       ­through videoconferencing)

Date of Hearing                :        19 March 2012 
Date of Decision               :        19 March 2012


Facts:­ 

1. Appellant   submitted  RTI   application   dated   5   July   2010   before   the   CPIO,  NWRO,   Chandigarh   seeking   the   details   of   the   appointment   of   the   Principal   and  Lecturers in the Polytechnic Institutions and other details of the Approval letters of  previous inspections in which deficiencies were mentioned   in respect of   Guru Teg  Bahadur Khalsa Polytechnic College. 

2. Vide   CPIO  Order  dated   19   August  2010,  CPIO  denied    disclosure   of     the  information to the Appellant  on the grounds that  it is not "information" as defined u/s 2 

(f) of the RTI Act, 2005.

3. Not satisfied by the CPIO reply, the Appellant preferred first Appeal to the First  Appellate Authority.

4. The FAA did not provide any reply to the Appellant.

5. Being aggrieved and not being satisfied by the above response of the public  authority, the appellant preferred second appeal before the Commission.

6. Matter   was   heard   today  via   videoconferencing   from  Chandigarh   where  respondent as above was present and Ganganagar where appellant was present.

Decision notice   Appeal: No. CIC/DS/A/2011/001011 

7. The Commission is constrained to observe that the CPIO has chosen to absent  himself from the hearing even though he is present in Delhi and notice of hearing has  also been sent to him. Instead he has directed the Assistant and Data Entry Operator  who are  present at Chandigarh to represent him and the Organization at the hearing  which is entirely inappropriate. The CPIO has demonstrated his unwillingness to part  with information through his order dated 13 September 2010 in response to the RTI  application  dated 5 July 2010. Furthermore even this denial has come after a lapse of  70 days which is well beyond the prescribed time limit provided in the RTI Act.

8. A perusal of the RTI application reflects beyond doubt that the appellant has  raised   a   matter   of   larger   public   interest   pertaining   to   maintenance   of   the   highest  standards of education  by the Guru Teg Bahadur Polytechnic College, Chhapian wali  Malout and has touched upon issues that beg transparency.

9. The RTI Act is undoubtedly a welfare legislation and is intended to be a tool for  securing  the  larger  public  interest and must  necessarily  be interpreted in  a  liberal  manner.   Therefore   it   was   for   the   CPIO   to   provide   all   the   rules   governing   the  appointment   of   faculty   to   the   appellant   without   wrongly   taking   shelter   under   the  definition of information as provided under section 2  (f)  of the Act.

10. CPIO   is   directed   to   provide   full   and   complete   information   to   the  appellant   within   two   weeks   of   receipt   of   the   order.   He   is   also   directed   to  present   himself   on  24.4.2012     at   3.15   PM  at   Video   Conferencing   Studio,  Department   of   Information   Technology,   5th  Floor,   Additional   Delux   Building,  Sector­9, Chandigarh­160017, Contact Officer : Ms Anuradha Kaushal and Mr.  Jagjit Singh and Contact Nos. 2740705 / 2740706 before the Commission to  show cause why penalty should not be imposed upon him for violating the  provisions of the Act in not providing information to the appellant and also for  the delay of approximately 40 days in providing a response to the appellant.  

(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:

(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Tel. No. 011­26105027 Copy to:­   Appeal: No. CIC/DS/A/2011/001011 
1. Shri Mukender Singh Village­3 H Bara P.O. Madera, Tehsil & District - Shree Ganganagar (Rajasthan)
2. The CPIO Director All India Council for Technical Education  # 1310, Sector­42­B Chandigarh­160036
3. The Appellate Authority All India Council for Technical Education  7th Floor, Chanderlok Building, Janpath, New Delhi­110001   Appeal: No. CIC/DS/A/2011/001011