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Central Information Commission

Dr.Arun Kumar Gupta vs Ministry Of Science And Technology on 5 July, 2011

                  CENTRAL INFORMATION COMMISSION
                   Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066


                                     File No.CIC/LS/A/2011/000892
                                             CIC/LS/A/2011/000893
                                             CIC/LS/A/2011/000894

(Dr. Arun Kumar Gupta vs. Sree Chitra Tirunal Institute for Medical Science & Technology)

                                                                                                      Dated 5.7.2011
FACTS

This is in continuation of this Commission's proceedings dated 10.6.2011. As scheduled, the matter is heard today dated 5.7.2011. The appellant is represented by Adv. Jaiswal A. K. Badal and Adv. Vivek Kumar. The public authority is represented by Adv. Raghenth Basant. The parties are heard. The case wise position is as follows:-

File No.CIC/LS/A/2011/000892
2. The only issue for consideration in this case is regarding disclosure of information regarding paras 03 and 04 of the RTI Act. As regards para 03, it is to be noted that the appellant was one of the candidates and, therefore, in our opinion, there is no harm if he is given inspection of the information filed with the Hospital by the four other candidates. It is clarified that copies of the documents need not be given.
3. As regards para 04 of the RTI application, Adv. Basant submits that copy of the minutes of the meeting of the Selection Committee has already been supplied to the appellant after obliterating the names of the selectors. We find no infirmity in this decision.
4. The matter is decided accordingly.

File No.CIC/LS/A/2011/000894

5. Vide RTI application dated 3.9.2010, the appellant had sought information on 04 paras regarding the notification of the posts of Professors in various Departments of the Institute since 1995 and the matters related therewith. Adv. Basant submits that as per orders passed by the CPIO and AA, the requested information appears to have been provided to the appellant.

6.In the premises, the matter is closed.

File No.CIC/LS/A/2011/000893

7. Vide RTI application dated 8.7.2010, the appellant had sought huge information running into 15 paras wherein he had sought copies of Rules & Regulation etc governing promotion of Professors to the rank of Senior Grade Professor and the matters related therewith. On a perusal of the AA's order dated 27.9.2010, it is noticed that information requested for by the appellant on most of the paras has been provided but for the following paras which are extracted below:-

"7. Minutes of the Senior staff Selection Committee (SSSC) on the promotion of Professor to Senior Grade in the selection list published in the year 2006 onwards.
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9.Copy of minutes of the governing body pertaining to placement of professors to Senior Grade Professors (Governing body minutes of 29.6.2006, 12.1.2007, 11.6.2007 and 29.7.2007.
10. Academic committee deliberations and governing body ratification of recommendations of academic committee pertaining to promotion of Professor to Senior Grade Professor since the initiation of the cadre of Senior Grade Professor.
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12. Deliberations of Academic Committee pertaining to recommendations of guidelines mentioned in item no. 11.
13. Minutes of Governing body pertaining to ratification of guidelines mentioned in item no. 11 recommended for senior staff selection/ promotion for the year 2010."

8. On a careful perusal of the above paras and the view taken by this Commission in similar matters in the past, we are of the opinion that the information requested for by the appellant is disclsoable to him subject to the condition that the names and designation of the authorities who appended their signatures on the proceedings be obliterated. Ordered accordingly.

9. This order may be complied with in 04 weeks time.

Sd/-

(M.L. Sharma) Central Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges, prescribed under the Act, to the CPIO of this Commission.

(K.L. Das) Deputy Registrar Address of parties :-

1. The CPIO Sree Chitra Tirunal Institute For Medical Science & Technology, Thiruvananthapuram-695011
2. Dr. Arun Kumar Gupta MD, PDCC, Professor & Head Dept of IS & IR, SCTIMST, Trivendrum-11