Central Information Commission
Karabi Das Sarkar vs Niper, Guwahati on 22 January, 2020
0के न्द्रीयसूचनाआयोग
Central Information Commission
बाबागंगनाथमागग,मुननरका
Baba Gangnath Marg, Munirka
नईददल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/NIPGU/A/2018/616335
Ms. Karabi Das Sarkar ... अपीलकताग/Appellant
VERSUS/बनाम
PIO/Dy. Registrar & CPIO, ...प्रनतवादीगण /Respondent
National Institute of Pharmaceutical Education &
Research (Ministry of Chemicals & Fertilizers)
Through: Sh. U.C. Das, Registrar
Date of Hearing : 21.01.2020
Date of Decision : 22.01.2020
Information Commissioner : Shri Y. K. Sinha
Relevant facts emerging from appeal:
RTI application filed on : 03.02.2018
PIO replied on : 15.02.2018
First Appeal filed on : 20.02.2018
First Appellate Order on : - -
2ndAppeal/complaint received on : 06.04.2018
Information soughtand background of the case:
Appellant filed RTI application dated 03.02.2018 seeking information on four points;-
1. List of sanctioned non teaching staff by the government of India in respect of Niper, Guwahati.
2. Details academic qualifications/administrative experience of present registrar, officer on special duty, finance & accounts officer & deputy registrar (A&E).
3. News paper advertisement for the post of officer on special duty (OSD) as advertised by Niper, Guwahati.
4. What is the vacancy position of non teaching staff of Niper Guwahati.
PIO/Dy. Registrar (A&E) vide letter dated 15.02.2018 provided point wise information to the Appellant along with the enclosures.
Being dissatisfied, Appellant filed First Appeal dated 20.02.2018 whereby following information was sought:
1. Details academic career/administrative experience of OSD, Dy. Registrar (year of passing/marks/institute/span of experience)
2. Details information of Registrar
3. Advertisement for post of OSD Page 1 of 2 Feeling aggrieved over non adjudication by the FAA, Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
The hearing was conducted through video conferencing. None appeared on behalf of the Appellant despite service of notice for the hearing in advance.
Communication dated 09.01.2020 is received from the Respondent whereby they have confirmed their presence for the hearing before the Commission. Respondent has filed a copy of reply dated 19.04.2018 on record which indicates that a revised reply was provided to the Appellant answering each of the queries raised in the First Appeal.
Respondent reiterates the facts and circumstances leading to the present Second Appeal. Respondent maintains that the requisite information, answering queries raised in the RTI application and the First Appeal, has already been furnished to her vide letter dated 15.02.2018 and 19.04.2018 respectively.
Decision:
Upon hearing the Respondent and perusing the available records, the Commission finds that ample information has already been furnished to the Appellant. The Appellant is not present to buttress her case. No further adjudication is warranted in the matter.
Appeal disposed off as such.
Y. K. Sinha (वाई. के . नसन्द्हा) Information Commissioner (सूचना आयुक्त) Authenticated true copy (अनिप्रमानणतसत्यानपतप्रनत) Ram Parkash Grover (राम प्रकाश ग्रोवर) Dy. Registrar (उप-पंजीयक) 011-26180514 Page 2 of 2