Central Information Commission
Ashutosh vs University Grants Commission on 30 August, 2024
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग ,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/UGCOM/A/2023/618279
Ashutosh ... अपीलकता /Appellant
VERSUS
बनाम
CPIO:
Inter University Accelerator Centre, ... ितवादीगण/Respondents
New Delhi
Relevant dates emerging from the appeal:
RTI : 18.02.2023 FA : 14.03.2023 SA : 10.04.2023
CPIO : 07.03.2023 FAO : 10.04.2023 Hearing : 28.08.2024
Date of Decision: 30.08.2024
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 18.02.2023 seeking information on the following points:
(i) What are the rules of reservation for technical posts at IUAC ?
(ii) Provide post based reservation roaster of stream wise technical posts sanctioned at IUAC with filled and vacant status of each stream.
(iii) Provide the copy of representations on the basis of which final result for the post of Junior Engineer - C vide Advt. 01/2022 has been changed.
(iv) Give the reason of making combined merit list for different stream of Junior Engineer - C vide Advt. 01/2022 dated 09/02/2023 with appropriate proof.Page 1 of 4
(v) Provide the Name/Roll No. of candidates who give representations on the basis of which addendum dated 13/01/2023 for Junior Engineer - C vide Advt. 01/2022 was made.
(vi) Provide final combined merit list of all candidates of Scientist - C vide Advt.
01/2022.
(vii) Provide final combined merit list of all candidates of Engineer - C vide Advt.
01/2022.
(viii) Provide results of previously held direct recruitment at IUAC with detailed marks. Reply from the competent authority required at the earliest.
2. The CPIO replied vide letter dated 07.03.2023 and the same is reproduced as under:-
i- IUAC follows reservation rules/guidelines as per Govt. of India.
ii- No stream-wise separate roster is maintained. Grouping of Posts has been done for the purpose of reservation and a common reservation roster is maintained for all technical posts viz, Engineer, Junior Engineer and Technician separately in accordance with DopT, GoI guidelines.
iii- Copy of representations received from candidates is attached (1 page) iv- Please refer Sl. No. 2 above v- Please refer Sl. No. 3 above vi-vii: Information denied under section 8(1)(j) of RTI Act. 2005.
vii: Information sought is not specific.
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 14.03.2023 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 10.04.2023 stated that:
From inspection of available records, it is evident that the CPIO UGC has transfer RTI application to IUAC on 07/03/2023 and informed to the applicant Page 2 of 4 online dated 14/03/2023 against the online RT! application registration no. UGCOMIR/E/23/01334 dated 18/02/2023 (copy enclosed).Delay in reply is regretted. Further, CPIO has been warned to be more careful in future.
4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 10.04.2023.
5. The appellant remained absent and on behalf of the respondent Shri Bishwambhar Datt, CPIO, attended the hearing through video conference.
6. The respondent while defending their case inter alia submitted that they had given point-wise reply to the appellant on 07.03.2023. The CPIO further stated that the rules/guidelines sought in point no. (i) of the RTI application can be accessed at the relevant website.
7. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observes that point-wise reply was given by the respondent on 07.03.2023. With respect to point no. (i) of the RTI application, the CPIO had not mentioned the name of the specific rules/guidelines followed by them and the weblink wherein the same could be accessed. In view of the above, the respondent is directed to provide a revised information with respect to point no. (i) of the RTI application bringing out the specific name of the rules/guidelines followed by them with respect to reservation for technical posts at IUAC and the web link may be shared with the appellant, within 15 days from the date of receipt of this order, under intimation to the Commission. The reply given in response to the remaining points in the RTI application appears to be in order and no action is called for to that extent. With these observations and directions, the appeal is disposed of.
Copy of the decision be provided free of cost to the parties.
Sd/-
आनंदी राम लंगम)
(Anandi Ramalingam) (आनं म
सूचना आयु )
Information Commissioner (सू
दनांक/Date: 30.08.2024
Page 3 of 4
Authenticated true copy
Col S S Chhikara (Retd) कन ल एस एस िछकारा, ( रटायड ) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1. CPIO (Under RTI Act, 2005) Inter University Accelerator Centre Post Box No - 10502, Aruna Asaf Ali Marg New Delhi - 110067
2. Ashutosh Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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