Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Central Information Commission

Mr.Prof. R J Dsouza vs Ministry Of Human Resource Development on 21 May, 2013

                CENTRAL INFORMATION COMMISSION
                Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066


                               File No. CIC/RM/A/2012/000288/LS

   Appellant                         :         R. J. D'souza

   Respondent             :          National Institute of Technology Karnataka (NITK), Mangalore

   Date of hearing         :         21.5.2013

   Date of decision        :         21.5.2013

   FACTS

Heard today dated 21.5.2013. The parties have not appeared before the Commission. Hence, the matter is being decided on the basis of material on record.

2. In the RTI application dated 31.12.2010, the appellant had sought huge information on the procedure adopted in NITK for the employees to get advance permission to go on long leave etc. He had also sought copies of the relevant records in regard thereto. The CPIO had meticulously responded to it vide letter dated 1.2.2011 providing para-wise information to the appellant. On appeal, the AA had directed the CPIO to provide additional information to the appellant vide order dated 6.3.2011.

3. In the appeal memo filed before this Commission, the appellant has requested the Commission to direct the concerned authority to provide him documents regarding 2 (a) (ii) and 2 (b) of the RTI application.

3. I have no hesitation to order that if any such documents are being held by the CPIO, they may be provided to the appellant, free of cost, in 03 weeks time. If there are no such documents, the appellant may be informed accordingly.

4. Before parting with this matter I would like to observe that the appellant has raised flimsy issues in the RTI application. This matter is petty and administrative in nature and should have been sorted out at NITK level and should have never reached this Commission.

Sd/-

(M.L. Sharma) Central Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges, prescribed under the Act, to the CPIO of this Commission.

(K L Das) Dy. Registrar Address of parties

1. The CPIO National Institute of Technology Karnataka, Surathkal, Mangalore - 575025

2. Shri R. J. D'souza Dept. of Mathematical and Computational Sciences, National Institute of Technology Karnataka, Surathkal, P.O.- Srinivasnagar - 575025, Mangalore