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Central Information Commission

Manoj Kumar Sood vs Niper, Hyderabad on 28 August, 2025

                                        के ीय सूचना आयोग
                              Central Information Commission
                                   बाबा गं गनाथ माग,मुिनरका
                               Baba Gangnath Marg, Munirka
                                   नई िद   ी, New Delhi - 110067
ि तीय अपील सं        ा / Second Appeal No. CIC/NIPER/A/2024/131402+
                                         CIC/NIPHY/A/2024/637069

 Manoj Kumar Sood                                                  ... अपीलकता/Appellant

                                           VERSUS
                                            बनाम
 CPIO:
 National Institute of Pharmaceutical                         ... ितवादीगण/Respondents
 Education & Research (NIPER),
 Hyderabad, Telangana

Relevant dates emerging from the appeal:

 RTI : 27.06.2024                  FA      : 24.07.2024            SA     : 20.08.2024

 CPIO : 19.07.2024                 FAO : 13.08.2024                Hearing : 22.08.2025
The instant set of appeals have been clubbed for decision as these relate to similar
RTI Applications and same subject matter.

Date of Decision: 28.08.2025
                                           CORAM:
                                     Hon'ble Commissioner
                                   _ANANDI RAMALINGAM
                                          ORDER

1. The Appellant filed an RTI application dated 27.06.2024 seeking information on the following points:

1) May provide the sanctioned Order(s) of Government of India for all the non-

teaching positions.

2) May also provide Reservation Roster followed by the Institute for non-teaching position.

2. The CPIO replied vide letter dated 19.07.2024 and the same is reproduced as under:-

NIPER, Hyderabad has been sanctioned Five(5) JTA posts by Government of India. These posts were filled in the previous employment notifications as per the Reservation norms of Government of India.

3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 24.07.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 13.08.2024 stated that:

NIPER, Hyderabad has been Sanctioned '5' JTA posts by Gol. The Reservation Roaster is followed as per the Gol guidelines which can be viewed from the various recruitment notifications available in Institute's website.

4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 20.08.2024.

5. The appellant and on behalf of the respondent Mr. Manoj, then CPIO and Dr. Ganna, CPIO, attended the hearing through video conference.

6. The appellant inter alia submitted that he had sought sanction order of the government of India for all the non-teaching positions and reservation roster but the same was not provided till date. He requested the Commission to direct the respondent to furnish the information as sought.

7. The respondent, while defending their case, reaffirmed their earlier response dated 19.07.2024 and submitted that all relevant available information had been furnished to the appellant. On being queried by the Commission regarding availability of the information, the respondent stated that they have the information but the same was not provided since there was no any public interest in disclosing.

8. The Commission after adverting to the facts and circumstances of the case, hearing both parties and perusal of records, observes that the reply given by the respondent is evasive and misleading. The respondent, without applying his mind, had simply denied the information and most importantly they had not specified any of the exemptions clauses or Page 2 of 3 sub-clauses as enumerated under sections 8 and 9 of the RTI Act. Therefore, the Commission directs the respondent to provide a revised point-wise reply to the appellant, specifying the correct exemptions clauses or sub-clauses as enumerated under section 8 and 9 of the RTI Act, wherever applicable, within 15 days from the date of the receipt of this order, under intimation to the Commission. With this observation and direction, the appeals are disposed of.

Copy of the decision be provided free of cost to the parties.

Sd/-

(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 28.08.2025 Authenticated true copy O. P. Pokhriyal (ओ.पी. पोख रयाल) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:

1. The Central Public Information Officer, National Institute of Pharmaceutical Education & Research (NIPER), Balanagar, Hyderabad, Telangana - 500037

2. Manoj Kumar Sood Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

Nil Powered by TCPDF (www.tcpdf.org) Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

Nil Powered by TCPDF (www.tcpdf.org)