Central Information Commission
Dr. S. P. Singh vs Allahabad University on 29 December, 2008
CENTRAL INFORMATION COMMISSION
Room no.415, 4th Floor, Block IV,
Old JNU Campus, New Delhi 110066.
Tel : + 91 11 26161796
Decision No. CIC /OK/A/2008/01020/SG/0774
Appeal No. CIC/OK/A/2008/01020/
Relevant Facts emerging from the Appeal
Appellant : Dr. S. P. Singh,
16/38, New Basti, Sohbatiya Bagh,
Allahabad
Respondent : Central Public Information Officer,
Allahabad University, Allahabad.
RTI filed on : 03/09/2007 PIO replied : 31/10/2007 First appeal filed on : 25/10/2007 First Appellate Authority order : No Order Second Appeal filed on : 28/05/2008 Information Sought and Reply if Any
The following table gives details of the information sought by the appellant and the PIO's reply to the same. The information sought by the appellant primarily pertained to the screening procedure and interviews to be conducted in respect of appointment of lecturers in the Allahabad University.
Information Sought (03/09/2007) PIO's Reply (31/10/2007)
1. No. of candidates to be called for every 1. Not yet decided post
2. Maximum marks to be allotted for the 2. Screening is a process and there is no screening marks for screening
3. The process that will be followed for 3. Not yet decided allocation of marks in the screening.
This question has further been sub-divided into 13 more questions which are in the nature of weightage to be allotted to High School marks, Intermediate marks, Graduation marks, Post-graduation marks etc in the process of screening
4. Maximum marks to be allotted for the 4. Not yet decided interview
5. Maximum marks to be allotted for the 5. same as given for point no. 2 and 4. screening test and the interview and also the maximum likely marks for both combined
6. A copy of rules, if any, formulated by the 6. No such rule made by the University University in relation to the screening test First Appeal: No orders Passed The appellant filed the first appeal before the Chancellor, Allahabad University on 25/10/2007 against non supply of information by the PIO. However, subsequently on 31/10/2007 the PIO replied to the appellant. The appellant again wrote to the PIO on 19/02/2008 asking for the status of decisions on matters which were undecided at the time of PIO's reply.
Pleadings before the Commission The appellant has alleged non-supply of information by the PIO and has also alleged non- reply to his reminder letter dated 19/02/2008 and has therefore filed the second appeal before the Commission.
Relevant Facts emerging during Hearing:
The following were present Appellant: Absent Respondent: Mr.R.L.Vishwakarma PIO The PIO states that since the norms and rules sought by the appellant do not exist, he has provided the correct information. The appellant appears to feel that they must exist. This however is not the domain of the PIO.
Decision:
The appeal is dismissed.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties.
Shailesh Gandhi Information Commissioner 29th December, 2008.
(For any further correspondence please mention the decision No)