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Central Information Commission

Mr.D Patel vs Ministry Of Human Resource Development on 30 August, 2013

                      CENTRAL INFORMATION COMMISSION
                Room No.-307, 2nd Floor, B-Wing, August Kranti Bhawan
                       Bhikaji Cama Place, New Delhi-110066.
                                 Website : cic.gov.in
                         Telephone No.: +91-11-26105682


                          File No.CIC/RM/A/2013/000165


Appellant:                            Dr. D. Patel, Jamshedpur
Public Authority:                     National Institute of Technology, Jamshedpur

Date of Hearing:                      30.08.2013
Date of decision:                     30.08.2013



Heard today, dated 30.08.2013 through video conferencing.

Appellant is present.

The Public Authority is represented by Shri Shailendra Kumar, Registrar/CPIO, Shri
RJ Singh, ex-CPIO and Prof AM Tigga, Dean, Faculty/FAA.

FACTS

Vide RTI dt 17.10.12, appellant had sought information on 5 points relating to all faculty members who have been considered for promotion on the post of Lecturer, Asstt Professor and Professor on the basis of interview held during May 2008 to Sept 2011.

2. CPIO vide letter dt 29.11.12, informed the appellant that information sought relates to third party and hence is exempted under the RTI Act. Moreover, the information sought is voluminous and not available at one place. A copy of the format for marks distribution during interview was provided.

3. An appeal was filed on 26.12.12.

4. AA vide order dt 17.1.13, upheld the decision of the CPIO.

5. Submissions made by the appellant and public authority were heard. Appellant expressed dissatisfaction over the response provided. Public authority submitted that in queries a and b, the information sought is voluminous and they were willing to provide inspection of the concerned documents in respect of query no.a.

DECISION

6. The Commission issues following directions to the CPIO:

i) to allow inspection of concerned documents in respect of query a.
ii) in respect of query b, appellant to specify the information required and CPIO shall provide the information as per provisions of the RTI Act.
1
iii) CPIO to provide a specific response to query d and e.

The above information be provided within three weeks from date of receipt of the order.

The appeal is disposed of.

Sd/-

(Rajiv Mathur) Central Information Commissioner Authenticated true copy forwarded to:

The CPIO National Institute of Technology Jamshedpur -831014.
The First Appellate Authority National Institute of Technology Jamshedpur -831014.
Shri D Patel Asstt. Prof.,Deptt. of Prod.& Indl.Engg. NIT Jamshedpur PO RIT Adityapur, Jamshedpur -831014.
(Raghubir Singh) Deputy Registrar .09.2013 2