Central Information Commission
Mr. Umesh Chand vs Govt. Of Nct Of Delhi on 7 October, 2009
CENTRAL INFORMATION COMMISSION
Club Building, Opposite Ber Sarai Market,
Old JNU Campus, New Delhi - 110067.
Tel: + 91 11 26161796
Decision No. CIC/SG/A/2009/001995/5056
Appeal No. CIC/SG/A/2009/001995
Relevant Facts emerging from the Appeal:
Appellant : Mr. Umesh Chand
R/o 5/9, Jackranda Road,
Shipra Sun City, Indirapuram,
Ghaziabad, Uttar Pradesh.
Respondent : Mr. A.V.Patil
PIO
Govt. of NCT of Delhi
Pusa Polytechnic, Pusa Road,
New Delhi-110012.
RTI application filed on : 14/05/2009
PIO replied : 15/06/2009
First appeal filed on : Not enclosed
First Appellate Authority order : 20/07/2009
Second Appeal filed on : 19/08/2009
Information sought:
The Appellant had sought information on 38 queries.
Some of his queries related to the appointment of lecturer as faculty-in-charge in any department in the Polytechnic; how many Faculty-in-charges in the Polytechnic fulfill the required criteria; names of all heads of department/faculty-in-charge since 2002.
He also sought information regarding Mr. AV Patil- in what capacity he joined the Civil Engineering department in 2008; how many days he performed his duties as HOD/Faculty-in- charge; when was he relieved of his duties?
He further sought information about Mr. Vagish Kumar - whether he was working as Faculty-in- charge (Civil Engineering) currently; if not, copy of order relieving him from duties of HoD.
Names of officers with exact number of days who had in their possession the Appellant's application for PhD. He asked further information regarding his PhD Application status.
Reply of PIO:
A reply was given by the Principal of the Polytechnic. With regard to many of the queries he replied that the office record could be seen by the Appellant. Query Nos. 17-21 related to the in- charge Civil department whose reply was enclosed. In this reply it was stated that the Appellant was the custodian of the records with regard to which information had been sought. The Appellant had been asked to supply the records but he had not supplied the complete records. The incomplete records that he had supplied were offered to him. With regard to Query No. 20, it was stated that students and the staff have the fill liberty to see the results in respective departments. No separte copy of the results is provided to the student of staff with regard to Query No. 21, one copy of the table is provided to each department from where the staff members note down their teaching load. A copy of the same is also put by the office on the notice board in the Principal's office.
Grounds for First Appeal:
Not enclosed.
The First Appellate Authority order:
"The information provided by the SPIO, Pusa Polytechnic vide their letter dt. 15/06/2009 was satisfactory as per the available record. Part of the application was transferred to the SPIO, DTTE vide I.D. No. 1044 dt. 05/06/2009 and the Appellant received the part information from DTTE vide letter dated 03/07/2009."
Relevant Facts emerging during Hearing:
The following were present:
Appellant: Mr. Umesh Chand Respondent: Mr. A.V.Patil, PIO The PIO has given adequate information but he is directed to give the following additional information:
1- Whether there are any norms for appointing a Department-in-Charge in the absence of regular head of department.
2- Answer to query 10 will be provided.
3- List of subjects taught by the Appellant during the period 2008 and 2009.
Decision:
The appeal is allowed.
The PIO will give the information mentioned above to the Appellant before 25 October 2009.
This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 7 October 2009 (In any correspondence on this decision, mentioned the complete decision number.) (ShG and AK)