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Central Information Commission

Sevakram Namdev vs All India Council For Technical ... on 11 May, 2021

Author: Saroj Punhani

Bench: Saroj Punhani

                                के   ीय सूचना आयोग
                         Central Information Commission
                             बाबागंगनाथमाग , मुिनरका
                          Baba Gangnath Marg, Munirka
                          नई द ली, New Delhi - 110067


File No : CIC/AICTE/A/2019/123801

Sevakram Namdev                                          ....अपीलकता /Appellant



                                       VERSUS
                                        बनाम


CPIO,
All India Technical Education
Council, RTI Cell, Central Regional
Office, Airport Port Bypass New Jail
Road, Bhopal - 462036.                              .... ितवादीगण /Respondent


Date of Hearing                   :    11/05/2021
Date of Decision                  :    11/05/2021

INFORMATION COMMISSIONER :             Saroj Punhani

Relevant facts emerging from appeal:

RTI application filed on          :    22/02/2019
CPIO replied on                   :    Not on record
First appeal filed on             :    28/03/2019
First Appellate Authority order   :    Not on record
2nd Appeal/Complaint dated        :    15/05/2019



                                          1
 Information sought

and background of the case:

The Appellant filed RTI application dated 22.02.2019 seeking information as follows;-

Having not received any response from the CPIO, the Appellant filed a First Appeal dated 28.03.2019. FAA's order, if any, is not available on record.

Being aggrieved and dissatisfied with the non-receipt of information, Appellant approached the Commission with the instant Second Appeal.

Relevant Facts emerging during Hearing:

The following were present:-

Appellant: Present through audio -conference. Respondent: C S Verma, Regional Officer & CPIO present through audio- conference.

The Appellant narrated the factual context of his RTI application and stated that no reply/information has been received from the CPIO till date. He further stated that his outstanding dues for the period w.e.f. 01.07.2018 to 14.08.2018 were also not released by the Respondent public Authority.

The CPIO submitted that RTI application was duly replied to the Appellant on 27.03.2019 whereby he was advised to approach the concerned record holder i.e. EdCIL and NIELIT to get the desired information as the Appellant was posted as DEO to AICTE through EdCIL only.

Upon query from the Commission, CPIO agreed to procure the information sought from the concerned record holder i.e. EdCIL and NIELIT and provide the same directly to the Appellant.

Upon further query from the Commission, the Appellant denied the receipt of averred reply.

Decision:

The Commission based upon a perusal of facts on record ad proceedings during hearing directs the CPIO to resend a copy of reply dated 27.03.2019 and also to procure the relevant point wise information as sought for in the instant RTI Application from EdCIL and NIELIT and provide the same directly to the Appellant, free of cost through speed/registered post. The said direction should be complied by the CPIO within 15 days from the date of receipt of this order under due intimation to the Commission.

Also, taking an empathetic view to the grievance raised by the Appellant regarding non release of his outstanding salary, the CPIO is advised to look into the matter and facilitate the release of the outstanding dues, if any, of the Appellant as per the extant rules and regulations.

The appeal is disposed of accordingly.

Saroj Punhani (सरोज पुनहािन) हािन) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स"यािपत ित) (C.A. Joseph) Dy. Registrar 011-26179548/ [email protected] सी. ए. जोसेफ, उप-पंजीयक दनांक / 3