Central Information Commission
Sant Lal Verma vs Csio,Chandigarh on 27 November, 2020
Author: Vanaja N Sarna
Bench: Vanaja N Sarna
क य सच ु ना आयोग
CENTRAL INFORMATION COMMISSION
बाबा गंगनाथ माग
Baba Gangnath Marg
मु नरका, नई द ल - 110067
Munirka, New Delhi-110067
File no.: CIC/CSIOC/A/2019/113781
In the matter of:
Sant Lal Verma
... Appellant
VS
Public Information Officer,
CSIR ‐ Central Scientific Instruments Organisation(CSIO),
Sector 30‐C, Chandigarh ‐ 160030
...Respondent
RTI application filed on : 14/11/2018 CPIO replied on : 30/11/2018 First appeal filed on : 12/12/2018
First Appellate Authority order : 16/01/2019 Second Appeal dated : 21/03/2019 Date of Hearing : 26/11/2020 Date of Decision : 26/11/2020 The following were present: Appellant : Not present
Respondent: Shri Prashant Kumar Mohapatra, Principal Scientist & CPIO, present over VC Information Sought:
The appellant has sought the following information:
1. Whether the classes of M.Tech (Mechatronics) were conducted as per the time table provided by the Department of Mechatronics of CSIR‐ CSIO, Chandigarh from 1st January, 2017 to 1st June, 2018.
2. Provide the copies of time tables of classes of M.Tech (Mechatronics) of CSIR‐CSIO, Chandigarh which were conducted from 1st January 2017 to 1st June, 2018.
Grounds for Second Appeal The CPIO did not provide the requisite information 1 Submissions made by Appellant and Respondent during Hearing:
The appellant was not present to plead his case despite due service of hearing notice on 05.11.2020 vide speed post acknowledgment No.ED622940752IN.
The CPIO submitted that an appropriate reply was provided to the appellant on 30.11.2018.
Observations:
From a perusal of the relevant case records, it is noted that the reply of the CPIO and the order of the FAA, both are apt as no course of Mechatronics was conducted by the respondent organisation and hence the question of supplying the desired information does not arise. The CPIO in his written submissions dated 18.11.2020 has further informed that a diploma course was run by Indo Swiss Training Centre (ISTC) of CSIR‐CSIO in the name of Mechatronics and no course was also run by AcSIR ‐ Academy of Scientific & Innovative Research under CSIR‐CSIO in the name of M.Tech (Mechatronics). However, under the M.Tech (Mechatronics) programme which is run by Indian Institute of Engineering Science and Technology (IIEST), Shibpur, Kolkata in collaboration with CSIR‐CSIO, Chandigarh; CSIR‐CEERI, Pilani and CSIR‐CMERI, Durgapur, the thesis work of some selected students were held in CSIR‐CSIO, Chandigarh. The same was also explained by the CPIO during the hearing. The Commission, therefore, does not find any fault in the reply of the CPIO or the FAA's order.
The Commission also observed that the appellant had filed another RTI application seeking similar information which was decided on 17.12.2019 in File No. CIC/CSIRD/A/2018/169687 wherein the same stand was maintained by the respondent authority. In view of this, the appellant is advised to refrain from filing multiple RTI applications seeking similar information and as it has been time and again informed to him that no course of Mechatronics was conducted by the respondent organisation, there seems to be no purpose in filing repetitive RTI applications seeking the same/similar information. Decision:
In view of the above, the Commission upholds the reply of the CPIO and does not find any scope for any intervention in the matter, moreso, when the appellant himself was not present to plead his case.2
The appeal is disposed of accordingly.
Vanaja N. Sarna (वनजा एन. सरना)
Information Commissioner (सच
ू ना आयु त)
Authenticated true copy
(अ भ मा णत स या पत त)
A.K. Assija (ऐ.के. असीजा)
Dy. Registrar (उप-पंजीयक)
011‐ 26182594 /
दनांक / Date
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