Central Information Commission
Srikanth Sreedhar vs National Institute Of Technology, ... on 6 June, 2024
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग ,मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/NITST/A/2023/616612
Srikanth Sreedhar ... अपीलकताग/Appellant
VERSUS
बनाम
CPIO: National Institute of
Technology, Surathkal,
Mangaluru ...प्रनतवािीगण/Respondent
Relevant dates emerging from the appeal:
RTI : 05.12.2022 FA : 10.02.2023 SA : Nil.
CPIO : 18.01.2023 FAO : 17.03.2023 Hearing : 04.06.2024
Date of Decision: 06.06.2024
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 05.12.2022 seeking information on the following points:
I want a copy of the EXACT NITK Rules and Regulations Number as well as the details of these rules and regulations or any other relevant document that clearly states who are the CONCERNED AUTHORITIES at NITK to whom DUGC provides the FEEDBACK of the performance appraisal.
2. The CPIO replied vide letter dated 18.01.2023 and the same is reproduced as under:-
Page 1 of 3"The rules and regulations are available in N.I.T.K. Curriculum which can be obtained from N.I.T.K. website. (www.nitk.ac.in)"
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 10.02.2023 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 17.03.2023 upheld the reply given by the CPIO.
4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated Nil.
5. The appellant remained absent and on behalf of the respondent Ms. Priyanka Amadalli, CPIO along with the Institute's counsel attended the hearing through video conference.
6. The respondent while defending their case inter alia submitted that the information sought by the appellant i.e. rules and regulations concerning the subject-matter of performance appraisal of authorities of the Institute are available in N.I.T.K. Curriculum placed on the N.I.T.K. website.
7. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observes that the CPIO has provided an appropriate reply to the RTI Application as per the material records available under their custody. Further, in the absence of the Appellant to plead his case or contest the CPIO's submissions, the Commission finds no scope of intervention in the matter. Accordingly, the appeal is dismissed.
Copy of the decision be provided free of cost to the parties.
(Anandi Ramalingam) (आनंदी रामल ंगम) Information Commissioner (सूचना आयुक्त) निनां क/Date: 06.06.2024 Authenticated true copy Col S S Chhikara (Retd) (कनगल एस एस निकारा (ररटायर्ग )) Dy. Registrar (उप पंजीयक) 011-26180514 Page 2 of 3 Addresses of the parties:
1. The CPIO National Institute Of Technology, Karnataka, Surathkal, PO Srinivasnagar, Mangalore-575025
2. Srikanth Sreedhar Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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