Central Information Commission
Mr.U Dinkar vs Ministry Of Human Resource Development on 3 December, 2012
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi-110067
Tel: +91-11-26105682
File No.CIC/DS/A/2011/002473/RM
Appellant: Shri U Dinkar, Mangalore
Public Authority: NIT Karnataka, Surathkal, Mangalore
Date of Hearing: 03.12.2012
Date of decision: 03.12.2012
Heard today, dated 03.12.2012 through video conferencing.
Appellant not present.
The Public Authority is represented by Shri Ravindra Nath, PIO and Dr G.Umesh,
AA.
FACTS
Vide RTI dt 21.2.11 appellant had sought information on eight points relating to NITK English Medium High School.
2. PIO NITK Mangalore, vide letter dt 15.3.11, informed appellant that NITK English Medium School was not a constituent body of NITK Suratkal and that it was a separate entity.
3. An appeal was filed on 11.4.11 questioning the response provided by PIO Suratkal and pointing out that alternatively his RTI should have been transferred u/s 6(3) of the RTI Act.
4. AA vide order dt 12.5.11, upheld the decision of the PIO.
5. Submissions made by the public authority were heard. Appellant's viewpoint could not be ascertained as he was absent.
1DECISION
6. The Commission directs the PIO, NITK, Surathkal to transfer the RTI to the NITK English Medium, under intimation to the appellant.
The appeal is disposed of.
Sd/-
(Rajiv Mathur) Central Information Commissioner Authenticated true copy forwarded to :
The CPIO (RTI Cell) National Institute of Technology Karnataka, Surathkal, P.O. Srinivasanagar -575025. Mangalore (D.K.) The First Appellate Authority (RTI Cell) National Institute of Technology Karnataka, Surathkal, P.O. Srinivasanagar -575025. Mangalore (D.K.) Mr. U. Dinkar Ex -Registrar "Sri Durga"
Udayanagara Extension P.O. Srinivasanagar -575025. Mangalore. (D.K.) (Raghubir Singh) Deputy Registrar .12.2012 2