Central Information Commission
Mr.Dr Parikshit Bansal vs National Institute Of Pharmaceutical ... on 22 January, 2014
CENTRAL INFORMATION COMMISSION
Room No. - 308, 2nd Floor, BhikajiCama Place,
August KrantiBhawan, New Delhi - 110066.
Website: cic.gov.in
File No. CIC/SS/A/2013/001574/KY
Appellant : Dr. Parikshit Bansal, 5568, Sec-38- West,
Chandigarh-160017
Public Authority : National Institute of Pharmaceutical
Education and Research (NIPER), Sec-67,
SAS Nagar, Mohali-160062, Punjab
Date of Hearing : 22.01.2014
Date of Decision : 22.01.2014
Heard today through : videoconferencing
Presence:
Appellant : Dr. Parikshit Bansal
CPIO : Sh. Rajesh Moga,
FACTS:
1. Vide RTI application dated 06/05/2013 applicant has sought information on the issues as contained in his RTI Application.
2. The first appeal was filed on 10/05/2013as information was not provided by CPIO/PIO.
3. Ground for the Second Appeal: On not having received any response from the FAA, the second appeal was filed on 20/05/2013.
4. HEARING Appellant as well as the respondent participated in the hearing through videoconferencing.
5. DECISION The Commission heard the submissions made by appellant as well as the respondent. The commission also perused the case file thoroughly.
It is to be seen that appellant vide his RTI application (supra) has asked the requisite information from the respondent. However, as per respondent version, the information available on the record was already provided to the appellant. On being asked, the appellant said 'no complete information' was provided to him. On this very aspect when the respondent was queried again, he repeated thrice that whatever information was available, we have provided the same to the appellant. However, he failed to mention the reasons of non-availability of complete information on the query raised by this commission. It appears that Sh. Rajesh Moga¸ CPIO, did not bother to study the case file and appeared before the commission without preparation in the case.
The Commission, after having heard the submissions made by the parties concerned and also after care full perusal of the record made available to us, the Commission is of considered we that appellant was not provided the complete and categorical information on the issue raised in his RTI application (supra).
In view the above, respondents are hereby directed to provide that complete and categorical information to the appellant, on the issue of his RTI application 06/05/2013, within 30 days from the date of receipt of this order under intimation to this Commission.
The appeal is disposed of accordingly.
Sd/-
(M.A. Khan Yusufi) Information Commissioner Copy of this Decision be given free of cost to the parties.
Authenticated true copy (Pankaj K.P. Shreyaskar) Joint Secretary & Additional Registrar
1. The CPIO National Institute of Pharmaceutical Education and Research (NIPER), Sec67, SAS Nagar, Mohali160062
2. The Appellate Authority National Institute of Pharmaceutical Education and Research (NIPER), Sec67, SAS Nagar, Mohali160062
3. The Appellant Dr. Parikshit Bansal, 5568, Sec38 West, Chandigarh160017.