Central Information Commission
Dr.Prasanna T vs Jawaharlal Institute Of Post Graduate ... on 29 December, 2011
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/C/2011/900900/16653
Complaint No. CIC/SG/C/2011/900900
Relevant Facts emerging from the Complaint:
Complainant : Dr. Prasanna T.
24. Citizen Avenue. Mahaveer
Nagar Extn.. Lawspet,
Pondicherry
Respondent : Mr. K. Mahesh
CAPIO & Assistant Controller of Examinations
Jawahar Lal Institute of Post Graduate
Medical Education and research,
Pondicherry (JIPMER)
Administrative Block, JlPMkR,
Dhanvantari Nagar.
Pondicherry- 605006
RTI application filed on : 13/06/2011
First appeal filed on : Not mentioned.
Complaint filed on : 03/08/2011
Complaint Notice : 10/08/2011
Hearing held on : 29/12/2011
Information sought:
1, Places at JIPMER where direction/signage hoards to RTI Section are kept & No of such boards
2. Where is/are the list of PIOs at JIPM ER displayed inside JIPMER Campus?
3. Whether copies of Guides for Information Seekers available in your (CAPIO) Office and at other PIO office? If yes, in what languages?
4. Is there a standardized form available for filling RTI application at your office? If yes, is it also provided in the Institutes website?
5. What furniture facilities are available at RTI Section in JIPMER for use by RTI applicants?
6. Details of Provision made for electronic filling of RTI application at JI PMER
7. Official Email address of the CAPIO, CPIOs and FAAs of JIPMER
8. Copy of findings of Review if any undertaken by JIPMER administration or CAPIO about RTI services at JIPMER 9 List of trainings attended with regard to RU services by each of the current CAPIO cum Officer (RTI, current FAAs, and current PIOs?
10. What all issues (list of documents/information) disclosed under suo-moto proactive disclosure for public consumption as per relevant sections like Section 1(2) of the RTI act 2005 by JIPMER till date?
11. What provision is made for electronic filling of RU application at J1PM ER? What steps has the current CAPIO ruin Nodal Officer (RTI) taken towards the same?
12. Is there any efforts taken till date to collect the RI] fee or document charges at the CAMS office itself by maintaining a separate receipt book etc. rather than directing the RTI applicant to Cash Section of JIPMER after a round about process, by maintaining single window system of services?
13. Copy of Record management guidelines followed at JIPMHR.
14. Was any circular issued in JIPMER to all (Departments For management of is pro section 4(1) of the RTI Act? If yes, provide a copy.
15. Copy of Annual report of RTI implementation for the year 2010. Grounds of the Complaint:
Information has not been provided and the applicant was threatened to withdraw the application.
Submissions of the CPIO dated 30/08/2011
1. I have verified all our records available in our office; Dr.T. Prasanna has not filled/submitted any RTI application the Central Assistant Public Information officer cam on 09.05.2011.
2. Moreover, you haven't enclosed the complaint letter along with your letter under reference 1 cited above.
3. Inadvertently, you have enclosed a letter of Sri. Jitend Mumbai addressed to Mr. V.S.Das, Executive Director- Reserve Dept. Payment and Settlement Systems, 14th floor, Central S.B.S Marg, Fort Mumbai- 400 001.
Relevant Facts emerging during Hearing:
The following were present Complainant: Dr. Prasanna T. on video conference from NIC Pondicherry Studio; Respondent: Mr. K. Mahesh, CAPIO & Assistant Controller of Examinations; Mr. R. Gopal, LDC and Mr. James Sekar, Registrar (Academic) on video conference from NIC Pondicherry Studio; The Complainant states that he had sent two RTI applications alongwith a complaint letter in one envelop to the PIO. The PIO claims that the two RTI application who were not received and only a complaint which was forwarded to the concerned officer. Both the sides are effectively claiming that the other side is not telling the truth. The Commission is paying at the fact that in a academic institution such an atmosphere of mistrust is prevailing. The Complainant is also claiming that he has been threatened since he uses RTI application which again is being denied by the respondents. The Commissions would like to make it clear that any threats to RTI applicants would invite the Commission's interventions. The RTI applications of the Complainant basically seek information regarding certain RTI compliances and Section 4 compliances by the Instituting. The Commission directs the PIO to provide the information as per records on both the application to the Complainant.
Decision:
The complaint is allowed.
The PIO is directed to provide the information on both the RTI applications as per the available records to the Complainant before 10 January 2012. This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 29 December 2011 (In any correspondence on this decision, mention the complete decision number.) (PG)