Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Central Information Commission

Mrrajinder K Singla vs Ministry Of Human Resource Development on 5 April, 2016

                   CENTRAL INFORMATION COMMISSION
                      (Room No.315, B­Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)


                     Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)

                                       Information Commissioner

                                         CIC/CC/A/2015/002157­SA
                                         CIC/CC/A/2015/002158­SA
                                         CIC/CC/A/2015/002159­SA
                                         CIC/CC/A/2015/002160­SA
                                         CIC/CC/A/2015/002161­SA
                                  (Video Conference - Chandigarh)


            Rajinder K Singla, Chandigarh Vs. DAV College, Chandigarh
                                             Important Dates and time taken:


 CIC/CC/A/2015/002157­SA
  RTI/PIO: 5­9/10­10­14 (35)               1st Appeal: 10­11­2014                    2nd Appeal: 27­2­2015

  Disposed of                              Hearing: 31­3­2016                        Decision: 05­04­2016 



 CIC/CC/A/2015/002158­SA
  RTI/PIO:1 5­9/10­10­14 (25)              1st Appeal: 10­11­2014                    2nd Appeal: 27­2­2015

  Disposed of                              Hearing: 31­3­2016                        Decision: 05­04­2016



 CIC/CC/A/2015/002159­SA
  RTI/PIO: 9­9/10­10­14 (31)               1st Appeal: 10­11­2014                    2nd Appeal: 27­2­2015

  Disposed of                              Hearing: 31­3­2016                        Decision: 05­04­2016



 CIC/CC/A/2015/002160­SA
  RTI/PIO: 13­9/10­10­14 (27)              1st Appeal: 10­11­2014                    2nd Appeal: 27­2­2015

  Disposed of                              Hearing: 31­3­2016                        Decision: 05­04­2016



 CIC/CC/A/2015/002161­SA
  RTI/PIO: 8­9/10­10­14 (32)               1st Appeal: 10­11­2014                    2nd Appeal: 27­2­2015

  Disposed of                              Hearing: 31­3­2016                        Decision: 05­04­2016




CIC/CC/A/2015/002158­SA TO 2161­SA [5 Files]                                                                 Page 1
 Parties present:    


   The appellant is not  present at NIC Studio, Chandigarh.  The Public Authority represented 

by Mr. Bhatia, Special Officer is present at the same studio.     The appellant filed the above 

5(five) appeals against the same authority and hence they are taken up together for hearing. 


FACTS: 

CIC/CC/A/2015/002157­SA

2.     Appellant by his RTI application had sought information regarding the advance diploma  in  Medical Lab  technology under UGC Community  College  Scheme,   for    the academic  session 2014­15.   He wanted the details of amount of grants received from the  UGC and  other sources for the said diploma, copy of the sanction/release letter by which college has  received grants from UGC, copy of the proposal/application made by the college to the UGC  for procuring this diploma etc.  PIO replied on 10.10.2014 requesting the appellant to come  for inspection.  Being unsatisfied, appellant filed First Appeal.    Claiming non­furnishing of  complete information, appellant approached Commission. CIC/CC/A/2015/002158­SA

3.     Appellant by his RTI application had sought for list of teachers and their subjects   of  teaching, list of teachers whose appointment has been approved by the University along with  the dates of approval, list of teachers whose appointment has been rejected by the University  along with the date of rejection etc.   PIO replied on 10.10.2014 requesting the appellant to  come for inspection. Being unsatisfied, appellant filed First Appeal. Claiming non­furnishing  of complete information, appellant approached Commission. CIC/CC/A/2015/002159­SA

4.    Appellant by his RTI application had sought information regarding the certified copies of  documents with regard to existing vacancies of the college. He wanted the total number of  posts under 95% grant­in­aid of the Government,  number of posts lying vacant, number of  posts filled against the    permanent  posts  and   on  temporary  basis  etc.    PIO  replied  on  10.10.2014 requesting the appellant to come for inspection.     Being unsatisfied, appellant  CIC/CC/A/2015/002158­SA TO 2161­SA [5 Files]  Page 2 filed First Appeal.   Claiming non­furnishing of complete information, appellant approached  Commission.

CIC/CC/A/2015/002160­SA

5.   Appellant by his RTI application had sought information regarding copies of documents  relating to  diploma courses being conducted in the college for the academic  session 2014­

15.   He wanted the names of the Universities that will award these diplomas to the students,  copy of the affiliate/approval obtained from the University that will award these diplomas etc.  PIO   replied   on   10.10.2014   requesting   the   appellant   to   come   for   inspection.       Being  unsatisfied,   appellant   filed  First   Appeal.   Claiming  non­furnishing  of  complete  information,  appellant approached Commission.

CIC/CC/A/2015/002161­SA

6.  Appellant by his RTI application had sought information regarding the conversion of cycle  shed of the college into basement for class rooms.   He wanted to know the total surface  area, number of rooms constructed thereon and the number  allotted to this rooms, copies of  the map duly approved by the competent authority etc.  PIO replied on 10.10.2014 requesting  the appellant to come for inspection. Being unsatisfied, appellant filed First Appeal. Claiming  non­furnishing of complete information, appellant approached Commission. DECISION: 

CIC/CC/A/2015/002157­SA CIC/CC/A/2015/002158­SA CIC/CC/A/2015/002159­SA CIC/CC/A/2015/002160­SA CIC/CC/A/2015/002161­SA

7.    Heard the submissions.   The respondent officer submitted that  the appellant was in the  habit of filing RTI applications, which are frivolous and having no public interest  and had filed  nearly 250 RTI applications so far.  The information asked by the appellant in the above five  appeals was voluminous and of no use to him and hence they offered inspection, but the  appellant instead of   availing the same, going on filing first appeals and thereafter second  appeals and thus harassing the Public Authority.   On 25­2­2011, the CIC in its order No.  CIC/CC/A/2015/002158­SA TO 2161­SA [5 Files]  Page 3 CIC/LS/C/2009/000770­DS   had already ruled that the appellant was abusing the RTI and  directed the CPIO to reject the appellant's RTI applications at his level, as there was no public  interest involved in the same.  The Commission having heard the submissions and perused  the record, directs the CPIO to prepare a comprehensive note on the RTI applications filed by  the appellant and upload the same into their official website along with this order within 15  days from the date of receipt of this order.  

8.     All the five appeals are disposed of accordingly. 

 (M. Sridhar Acharyulu) Information Commissioner  Authenticated true copy (Babu Lal) Deputy Registrar Addresses of the parties:

1. The CPIO under the RTI Act, RTI Cell DAV College, Chandigarh, Sector­10­D,  Chandigarh­160011 CIC/CC/A/2015/002158­SA TO 2161­SA [5 Files]  Page 4
2. Shri Rajinder K.Singla 102, Sector­23A,  Chandigarh­160023 CIC/CC/A/2015/002158­SA TO 2161­SA [5 Files]  Page 5