Central Information Commission
Pradeep Kumar Erma vs National Institute Of Pharmaceutical ... on 11 December, 2020
Author: Neeraj Kumar Gupta
Bench: Neeraj Kumar Gupta
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा / Second Appeal No. CIC/NIPER/A/2019/114898
Pradeep Kumar Erma ... अपीलकता/Appellant
VERSUS
बनाम
CPIO, National Institute of ... ितवादी /Respondent
Pharmaceutical Education and
Research (NIPER), SAS Nagar,
Mohali.
Relevant dates emerging from the appeal:
RTI : 02.11.2018 FA : 03.12.2018 SA : 02.04.2019
CPIO : 29.11.2018 & 22-
FAO : N.A. Hearing : 01.12.2020
04-2019
ORDER
1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), National Institute of Pharmaceutical Education and Research (NIPER), Mohali seeking following information:-
"1. Provide a copy of the sanctioned pay scales before the implementation of 5th Pay Commission at NIPER Mohali.
2. Provide a list of all posts which were falling in the pay scale of Rs. 1400-2600 before the implementation of 5tl' pay commission at NIPER, Mohali.
3. Provide all documents/noting-sheets/sanction orders vide which pay scale of Rs. 1400-2600 was revised/ upgraded to pay scale of Rs. 1640- 2900 at NIPER, Mohali.
Etc."
2. The CPIO responded on 29.11.2018 & 22-04-2019. The appellant filed the first appeal dated 03.12.2018 which was not disposed of by the first appellate Page 1 of 3 authority. Thereafter, he filed a second appeal u/Section 19(3) of the RTI Act before the Commission requesting to take appropriate legal action against the CPIO u/Section 20 of the RTI Act, 2005 and also to direct him to provide the sought for information.
Hearing:
3. The appellant, Mr. Pradeep Kumar Erma did not attend the hearing and also could not be contacted at the scheduled time of hearing despite efforts. Mr. Manoj Tiwari, CPIO participated in the hearing representing the respondent through audio conferencing. The written submissions are taken on record.
4. The respondent informed the Commission that they have already furnished the sought for information with reference to the RTI application as available in their records to the appellant vide their letter dated 22-04-2019 and it has been duly received by the appellant. The given reply was also read out by the respondent. Decision:
5. This Commission observes that due information, as available in records, has been provided to the appellant vide letter dated 22-04-2019 and hence, no further intervention of the Commission is required in the matter.
6. With the above observations, the appeal is disposed of.
7. Copy of the decision be provided free of cost to the parties.
नीरज कु मार गु ा)
Neeraj Kumar Gupta (नीरज ा
सूचना आयु )
Information Commissioner (सू
दनांक / Date 01.12.2020
Authenticated true copy
(अिभ मािणत स#ािपत ित)
S. C. Sharma (एस. सी. शमा),
Dy. Registrar (उप-पंजीयक),
(011-26105682)
Page 2 of 3
Addresses of the parties:
1.
CPIO, National Institute of Pharmaceutical Education and Research (NIPER) Sec-67, SAS Nagar, Mohali Punjab-160062
2. Shri Pradeep Kumar Erma Page 3 of 3