Central Information Commission
Jalaja P. B. vs Department Of Personnel & Training on 13 June, 2024
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग,मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/DOP&T/A/2023/107451
Jalaja P. B. ... अपीलकताग/Appellant
VERSUS
बनाम
Administrative Staff College
of India, Hyderabad ...प्रनतवािीगण/Respondents
Relevant dates emerging from the appeal:
RTI : 25.10.2022 FA : 01.12.2022 SA : 07.02.2023
Reply : Not on record Order : Not on record Hearing : 07.06.2024
Date of Decision: 11.06.2024
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 25.10.2022 seeking the following information:
"I, Jalaja P.B., C/o Ajimon P.B., Pullamveli Parambil (H), Coreya Road, Pachalam, Kochi 682012 wish to seek information/copy of documents regarding Study on Rationalisation of Cadre Structure for Civilian Personnel of Indian Navy prepared by Administrative Staff College of India.
(i) Period during which the study was carried out.Page 1 of 3
(ii) Number, Designation and Department of members in the team assigned for the study.
(iii) Course offered by Administrative Staff College of India on Material Management, Logistics, Storekeeping and Supply Chain Management.
(iv) Name and Number of Government and Private institutions dealing with Material Management, Logistic, Storekeeping or Supply Chain Management studied by ASCI prior to this study.
(v) Specific list of units recommended by Navy for study if any. ...etc.
2. Having not received any response from the respondent, the Appellant filed a First Appeal on 01.12.2022. No further reply or order is available on record.
3. Aggrieved with the same, the Appellant approached the Commission with the instant Second Appeal dated 07.02.2023.
4. The appellant attended the hearing through video conference and the respondent remained absent.
5. The appellant inter alia submitted that the respondent authority had not responded to his RTI application so far. The appellant pleaded that there was no response despite a period of one year and eight months having elapsed.
6. The Commission after adverting to the facts and circumstances of the case, hearing the appellant and perusal of records, observes that the RTI application was addressed to Administrative Staff College of India, Hyderabad. It is evident from the perusal of contents available at the website of ASCI as well as DoPT, that ASCI is not included as a public authority under the ambit of RTI Act, in the lists containing names of the organisations, attached offices and autonomous bodies under DoPT. The appellant pleaded that he had filed the second appeal merely on the ground that the respondent did not respond to his RTI application within stipulated time limit, without advancing any arguments or prayer that ASCI be declared as a public authority. Moreover, the onus of producing arguments and evidence to establish that the ASCI is a public authority under Section 2 (h) of the RTI Page 2 of 3 Act is on the appellant. However, the appellant not having pressed on this issue and not having discharged this onus, the Commission finds no ground to pass any relief in the matter. Accordingly, the appeal is dismissed.
Copy of the decision be provided free of cost to the parties.
(Anandi Ramalingam) (आनंिी रामललंगम) Information Commissioner (सूचना आयुक्त) दिनांक/Date: 11.06.2024 Authenticated true copy Col S S Chhikara (Retd) (कनगल एस एस निकारा, (ररटायर्ग)) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1. Administrative Staff College of India, Nodal CPIO, RTI Cell, Bella Vista, Raj Bhavan Road, Khairatabad, Hyderabad-500082
2. Jalaja P. B. Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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