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Central Information Commission

M Velmurugan vs Ut Of Puducherry on 20 November, 2024

                             के ीय सूचना आयोग
                       Central Information Commission
                          बाबा गंगनाथ माग, मुिनरका
                        Baba Gangnath Marg, Munirka
                         नई िद      ी, New Delhi - 110067

File No: CIC/UTPON/A/2023/133990

M Velmurugan                                           .....अपीलकता/Appellant

                                         VERSUS
                                          बनाम


PIO,
O/O THE CPIO Puducherry Technological University,
East Coast Road, Pillaichavadi,
Puducherry - 605014                           .... ितवादीगण /Respondent

Date of Hearing                      :    13.11.2024
Date of Decision                     :    19.11.2024

INFORMATION COMMISSIONER :                Vinod Kumar Tiwari

Relevant facts emerging from appeal:

RTI application filed on             :    03.04.2023
CPIO replied on                      :    07.05.2023
First appeal filed on                :    07.06.2023
First Appellate Authority's order    :    14.07.2023
2nd Appeal/Complaint dated           :    02.08.2023

Information sought

:

The Appellant filed an (offline) RTI application dated 03.04.2023 seeking the following information:
"1 Kindly arrange to provide the details of the action taken by the PEC/PTU administration on the direction of the Vice Chairman, Governing Body cum Secretary to Govt. (Edn) Page 1 of 4 2 Kindly arrange to provide the details of action taken on the direction of the Director, DHTE by the authorities PEC/PTU. of the 3 Kindly arrange to provide the details of action taken on the direction of the O/o the Higher & Technical Education, Chief Secretariat by the authorities of PEC/PTU.
4 Kindly arrange to provide the copy of the note submitted to the Chairman, Governing Body.
5 Please provide the details as to whether the vacancies notified meant for SC were filled up, if not filled please provide the reasons thereof.
6 Kindly provide the office copy of the note sent to the DHTE."

The CPIO furnished a point-wise reply to the Appellant on 07.05.2023 stating as under:

"1 to 3 The file is under process copy enclosed as annexure -I 4 Copy enclosed as annexure - II 5 At the time of recruitment the SC vacancy will be filled 6 Copy enclosed as annexure - III"

Being dissatisfied, the appellant filed a First Appeal dated 07.06.2023. The FAA vide its order dated 14.07.2023, held as under:

"With reference to RTI appeal application cited under reference 2 it is hereby informed that the information provided by the Public Information Officer, PTU vide reference cited 3 above are the only available information in our records."

Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.

Relevant Facts emerged during Hearing:

The following were present:-
Appellant: Present through video-conference. Respondent: Ms. J Kalaiselvy, Asst. Registrar-cum-PIO, present through video- conference.
Page 2 of 4
Appellant contended that complete requested information has not been provided to him by the PIO. He prayed the Commission to direct the respondent to furnish all the information against this RTI application.
Respondent submitted that a point-wise reply along with available information has already been provided to the appellant vide letter dated 07.05.2023 which is affirmed by the FAA. She further apprised the Commission that issue raised by the appellant regarding filling up the vacant posts of Helper under SC category is sub-judice before the Hon'ble High Court of Madras bearing case No. WP (C) 16816/2012. She added that it was already informed to the appellant that if the vacant posts of helper will be filled by the selection committee under SC category, then his application/representation would also be taken into consideration by the competent authority.
Decision:
The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, observes that as far as RTI application is concerned, appropriate response has been provided by the respondent vide letter dated 07.05.2023 and the clarification given by the PIO during the hearing serves the purpose of appellant of filing this RTI application, in terms of RTI Act.
In view of the above, no relief can be ordered in this matter.
The appeal is disposed of accordingly.
Vinod Kumar Tiwari (िवनोद कुमार ितवारी) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स!ािपत ित) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Page 3 of 4 Copy To:
The FAA Puducherry Technological University, East Coast Road, Pillaichavadi, Puducherry - 605 014 Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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