Central Information Commission
Mr. Dinesh Kumar vs Dyal Singh College on 4 February, 2009
CENTRAL INFORMATION COMMISSION
Room No. 415, 4th Floor,
Block IV, Old JNU Campus,
New Delhi - 110 066.
Tel: + 91 11 26161796
Decision No. CIC /SG/A/2008/00174/1492
Appeal No. CIC/SG/A/2008/00174
Relevant Facts emerging from the Appeal
Appellant : Mr. Dinesh Kumar,
278, Ashram,
New Delhi-110014.
Respondent 1 : PIO,
Dyal Singh College, Lodhi Road, New Delh-110003.
RTI filed on : 26/08/2008 PIO replied : 29/09/2008 First appeal filed on : 20/10/2008 First Appellate Authority order : not replied. Second Appeal filed on : 27/11/2008
The appellant had asked in RTI application for the pay fixation.
Detail of information required:-
S. No. Information Sought. The PIO replied.
1. What is the procedure for pay fixation of an The statement of fixation of employee of the College? pay alongwith relevant documents in respect of an employee of the college is forwarded to University of Delhi, for its approval.
2. How long does it take to complete the process The query is pertaining to of pay fixation after the employee fills up the University of Delhi. pay fixation form?
3. In my case, what are the reasons for delay, if The case for fixation of any is any, since April 11, 2008, the time I filled up in respect of Dr. Dinesh the pay fixation form? Kumar under process with the University of Delhi.
4. For any delay in my pay fixation case (refer The query is pertaining to point iii) above, who is responsible for the University of Delhi. same?
5. What are the reasons for not processing my The case was forwarded for pay fixation form(s) during the period April pay fixation to University of 11, 2008 to May 18, 2008, in spite of my two Delhi vide letter No. letters dated May 1, 2008 and May 7, 2008? DSC/Admn./114 dated 19/05/2008 and there has been no delay as such.
6. Please give me a copy each of all the The PIO had given documents/letters/minutes of selection information of point No. 6 to committee meeting held on August 30, 2007 the appellant.
and Sept.18, 2007 under MPS-98 scheme for senior lecturer and reader respectively in the Department of Mathematics/letters communicated to University of Delhi in my pay fixation case/my own letter with notes etc. beginning from the minutes of aforesaid selection committee meeting on August 30, 2007.
The First Appellate Authority ordered. Not replied.
Relevant Facts emerging during Hearing:
The following were present Appellant : Mr. Dinesh Kumar, Respondent : Dr. I.S.Bakshi Principal The appellant has not been given the copies demanded at point 6. The respondent states that the papers have been shown to the appellant. The appellant denies this. All the copies demanded at point 6 will be given to the appellant.
Decision:
The Appeal is allowed.
The PIO will give all the copies of documents demanded at point 6 to the appellant before 20 February 2009.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties.
Shailesh Gandhi Information Commissioner January 04, 2009.
(In any correspondence on this decision, mentioned the complete decision number.)