Central Information Commission
Mrvenu Gopal Gajjala vs Ministry Of Rural Development on 14 August, 2015
CENTRAL INFORMATION COMMISSION
CLUB BUILDING (NEAR POST OFFICE)
OLD JNU CAMPUS, NEW DELHI110067
Decision No.CIC/YA/A/2014/001012/SB/
Appeal No.CIC/YA/A/2014/001012/SB
Dated: 14.08.2015
Appellant: Major G.Venu Gopal,
H.No. 145/3 RT, Vijaya Nagar Colony,
Hyderabad,
Andhra Pradesh - 500 057.
Respondent: Central Public Information Officer,
National Institute of Rural Development,
Rajendranagar, Hyderabad,
Andhra Pradesh - 500 057.
Date of Hearing: 14.08.2015
ORDER
1. Major G.Venu Gopal, filed an application under the Right to Information Act, 2005 (RTI Act) on 05.10.2013 with the CPIO, National Institute of Rural Development (NIRD) seeking information on the following points:
1. Names of the faculty members on contract, whose services were regularized in reference to letter No. K15018/3/2D11/TRG dated 31.01.2012 of MORD, Admn/A/A6/2011/36/11/ dated 11.01. 20 12 of NIRD vide Order No. 848.
2. Name of the faculty members, their appointment on contract, date of appointment and their qualification and subject of specialization, whose services were regularized in the year 2012.
3. (a) Name of the selection committee members constituted for regularization of faculty members on contract
(b) Names of the expert members and their field of expertise, who were present on the day of selection.
(c) Name of subject specialist and field of specialization who were present on the day of selection.
(d) Name of the representative of MORD and Executive Council and their particular who were present.
2. The CPIO vide letter dated 16.11.2013 had provided information to the appellant. The appellant was also informed of the charges towards photocopying of the material so that requisite documents could be provided to the appellant on payment of the same. The appellant filed the first appeal 25.11.2013 with the FAA on the ground that incomplete information was provided. The FAA vide order dated 03.01.2014 upheld the decision of the CPIO. Not satisfied the response of the CPIO, the appellant filed the appeal dated 21.03.2014 before the Commission on the ground that incomplete information was provided to him.
Hearing:
3. The appellant Major G.Venu Gopal despite notice was absent. The respondent Shri A. Devapriya, CPIO and Assistant Registrar, NIRD attended the video conferencing.
4. The respondent submitted that complete information was provided to the appellant vide letter dated 16.11.2013. The respondent further submitted that the copies of documents were also provided on 03.12.2013. The respondent also submitted that the FAA vide his order dated 03.01.2014 had clarified that complete constitution of selection committee was provided to the appellant. The appellant was further informed that the relevant consideration for inviting members in the selection committee was knowledge, experience and expertise in the field of rural development.
Decision:
5. The Commission heard the submission of the respondent and perused the records. The Commission finds that information as available had been provided to the appellant. Hence, no further action is required in the matter.
6. The appeal is disposed of. Copy of decision be given free of cost to the parties.
(Sudhir Bhargava) Information Commissioner Authenticated true copy.
(V.K. Sharma) Designated Officer