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[Cites 3, Cited by 0]

Central Information Commission

Dr.Kamalkant Sharma vs Ministry Of Human Resource Development on 5 March, 2013

                CENTRAL INFORMATION COMMISSION
                      Club Building (Near Post Office)
                    Old JNU Campus, New Delhi-110067
                           Tel: +91-11-26105682


                    File No.CIC/DS/A/2012/001234/RM


Appellant:                        Prof. (Dr) Kamalakant Sharma, Thane


Public Authority:                 Tripura University, Agartala,
                                  Suryamaninagar, Tripura West.


Date of Hearing:                  05.03.2013


Date of decision:                 05.03.2013



Heard today, dated 05.03.2013 through video conferencing.

Appellant is present.

The Public Authority is absent.


FACTS

Vide RTI dt 3.8.12, appellant had sought certain information.

2. As no response was received, an appeal was filed on 29.9.12.

3. The appellant submitted that he has not received any response from the CPIO and the FAA, even though he had filed his RTI on 3.8.12. As the public authority did not attend the hearing, their views could not be ascertained.

DECISION 1

4. The Commission directs the CPIO to provide a response to the appellant within three weeks from date of receipt of the order.

5. A show cause notice be issued to the CPIO Shri Sanit Deb Roy as to why action u/s 20(1) of the RTI Act be not initiated against him for gross negligence in not responding to the RTI application. His written submission should reach the Commission within three weeks from date of receipt of the order.

6. If there are other persons responsible for delay in providing information to the appellant, the CPIO is directed to inform such persons of the show cause notice and direct them to provide a response to the Commission.

7. A copy of this order be marked to Vice Chancellor. The Commission would like the Vice Chancellor, Prof Anjan Ghosh, to enquire into the matter and to ascertain why provisions of the RTI Act are not being implemented by the designated CPIO and FAA and also for their failure to attend the Commission's hearing. In terms of Section 19(8) of the RTI Act, we direct the Vice Chancellor to take such steps as may be necessary to secure compliance with the provisions of this Act.

The appeal is disposed of.

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

The Registrar & CPIO (RTI Cell) Tripura University Agartala, Suryamaninagar -799022. Tripura West The Pro- Vice Chancellor & First Appellate Authority Tripura University Agartala, Suryamaninagar -799022. Tripura West Prof. Dr. Kamalakant Sharma Flat -1703, Cariton CHS, Hiranandani Estate, Ghodbunder Road, Patlipuada, Thane -400 607.

     Prof. Anjan Ghosh,                            (with reference to para-7
     Vice Chancellor,                              of the Order.)

                                        2
 Tripura University
Agartala, Suryamaninagar -799022. Tripura West (Raghubir Singh) Deputy Registrar .03.2013 3