Central Information Commission
Niralee Jitendra Chavda vs S.V. National Institute Of Technology, ... on 24 February, 2023
CIC/SNITS/A/2021/147958
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या/ Second Appeal No. CIC/SNITS/A/2021/147958
In the matter of:
Niralee Jitendra Chavda ... अपीलकता/Appellant
VERSUS
बनाम
CPIO, ... ितवादीगण /Respondent
Sardar Vallabhabhai National
Institute of Technology, (SVNIT)
Ichchhanath Surat- Dumas, Road,
Keval Chowk, Surat,
Gujarat -395007
Relevant dates emerging from the appeal:
RTI Application filed on : 15.06.2021
CPIO replied on : 01.07.2021
First Appeal filed on : 05.07.2021
First Appellate Authority order : 05.08.2021
Second Appeal received on : 10.11.2021
Date of Hearing : 28.12.2022
The following were present:
Appellant: Ms. Niralee Jitendra Chavda, participated in the hearing through
video conference from NIC Surat
Respondent: Shri. Ravi Kant, CPIO & Incharge Registrar & Shri. S.N
Sharma, Dean, Academic from Sardar Vallabhabhai National Institute of
Technology, (SVNIT), participated in the hearing through video conference
from NIC Surat
Page 1 of 6
CIC/SNITS/A/2021/147958
ORDER
Information sought:
The Appellant filed an RTI Application dated 15.06.2021 seeking information as under:
The CPIO, Sardar Vallabhbhai National Institute of Technology, Surat, Gujarat vide letter dated 01.07.2021, enclosed a letter given by the Dean (Academic), S. V. National Institute of Technology, Surat dated 30.06.2021 wherein informed to the Appellant as under:
Being dissatisfied, the Appellant filed a First Appeal dated 05.07.2021. The First Appellate Authority vide order dated 05.08.2021, informed as under:Page 2 of 6
CIC/SNITS/A/2021/147958 Grounds for Second Appeal:
The Appellant filed a Second Appeal u/s 19 of the Act on the ground of unsatisfactory reply furnished by the Respondent. Appellant requested the Commission to direct the CPIO to provide complete information sought for.
Submissions made by Appellant and Respondent during Hearing:
The Appellant stated that she is not satisfied with the reply furnished by the Respondent with respect to the instant RTI Application as the Respondent has arbitrarily denied the information under section 8(1)(j) of the RTI Act. She further added that she has a grievance with respect to admission in the preferred college. The Commission interjected that this is not a platform where one can seek admission in the preferred college.
The Respondent submitted that a categorical reply has been furnished to the Appellant on the basis of the inputs as received from the office of Dean- SVNIT, Surat vide letter dated 30.06.2021 wherein the information sought has been denied under section 8(1)(j) of the RTI Act. However, when the Appellant filed First Appeal then consent/dissent of the concerned third party has been sought by invoking section 11 of the RTI Act and thereafter a reply dated 05.08.2021 has been furnished to the Appellant along with the First Appellate Order wherein the requisite information has been furnished on the basis of the inputs received from the concerned third party. The contents of the letter dated 05.08.2021 are as under:Page 3 of 6
CIC/SNITS/A/2021/147958 The Appellant interjected that she has not been provided admission in the college of her preference despite securing required marks/rank, to which the Shri. S.N Sharma, Dean, Academic submitted that admissions are done on central level by Joint Seat Allocation Authority (JOSA) that is constituted to look over the admissions of IITs, NITs, IIITs & JFTIs. He further added that they can accept the admissions of candidates as allocated by JOSA and the said grievance of the Appellant can only be resolved by JOSA.
A written submission has been received by the Commission from the Appellant vide letter dated 16.12.2022 and the same is on record.
Decision:
Upon perusal of the facts on record as well as on the basis of the proceedings during the hearing, the Commission observes that the Respondent has adequately attended the instant RTI Application within the stipulated time frame by furnishing a reply to the Appellant. Further, the Respondent has furnished requisite disclosable information to the Appellant upon invoking Page 4 of 6 CIC/SNITS/A/2021/147958 section 11 of the RTI Act and the Commission finds no infirmity with the same. Moreover, the Appellant is harping on the redressal of her grievance, which is beyond the adjudicatory powers of the Commission. Hence, the Commission finds no further scope of intervention in the instant matter. With the above observations, the instant Second Appeal is disposed of. Copy of the decision be provided free of cost to the parties.
The Appeal, hereby, stands disposed of.
Amita Pandove (अिमतापांडव) Information Commissioner (सूचना आयु ) दनांक / Date: 24.02.2023 Authenticated true copy (अिभ मािणत स यािपत ित) B. S. Kasana (बी. एस. कसाना) Dy. Registrar (उप-पंजीयक) 011-26105027 Page 5 of 6 CIC/SNITS/A/2021/147958 Addresses of the parties:
1. The First Appellate Authority (FAA) Sardar Vallabhabhai National Institute of Technology, (SVNIT) Ichchhanath Surat- Dumas, Road, Keval Chowk, Surat, Gujarat -395007
2. The Central Public Information Officer Sardar Vallabhabhai National Institute of Technology, (SVNIT) Ichchhanath Surat- Dumas, Road, Keval Chowk, Surat, Gujarat -395007
3. Mr. Niralee Jitendra Chavda Page 6 of 6