Central Information Commission
Praveer Raaj vs Niper Kolkata on 18 January, 2022
Author: Uday Mahurkar
Bench: Uday Mahurkar
के न्द्रीय सचू ना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मनु नरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
निकायत संख्या / Complaint No. CIC/NIPKO/C/2020/681591-UM
Mr. Praveer Raaj
.... निकायतकताग /Complainant
VERSUS
बनाम
CPIO,
NIPER Kolkata,
168, Maniktala Main Road,
Kolkata-700054
.... प्रनतवािीगण /Respondent
Date of Hearing : 10.01.2022
Date of Decision : 17.01.2022
Date of RTI application 04.06.2020
CPIO's response 03.07.2020
Date of the First Appeal Not on record
First Appellate Authority's response Not on record
Complaint Dated Nil
ORDER
FACTS The Complainant vide his RTI application sought information on following points, as under:-
The CPIO, NIPER Kolkata, vide letter dated 03.07.2020 furnished a reply to the Complainant. The order of the FAA, if any, is not on the record of the Commission. Thereafter, the Complainant filed a Complaint before the Commission.Page 1 of 2
HEARING:
Facts emerging during the hearing:
The following were present:
Complainant: Absent Respondent: Mr Sukant Halder Library and information officer, Present through AC The Complainant remained absent during the hearing. In spite of several efforts made by the Commission he could not be connected. The Respondent submitted that a complete reply has been furnished to the Complainant vide email dated 6.01.2022. When queried by the Commission about the delayed response, the Respondent apologized and informed the Commission that it was the previous CPIO who had denied information but he has provided complete information to the complainant on joining as CPIO recently.
DECISION:
Keeping in view the facts of the case and the submissions made by the Respondent and on the perusal of records, the Commission observes that information has not been furnished by the previous CPIO in a time bound manner. Therefore the Commission takes a strict view of the conduct of the Respondent Public Authority and cautions them to conduct in keeping with the spirit of the RTI law in future failing which the Commission will be forced to take necessary disciplinary action according to the RTI Act, 2005. Since a suitable reply has been furnished to the Complainant no further intervention is required by the Commission in the matter.
The Complaint stands disposed accordingly.
(Uday Mahurkar) (उिय माहूरकर) ू ना आयुक्त) (Information Commissioner) (सच Authenticated true copy (अनिप्रमानणत एवं सत्यानित प्रनत) (R. K. Rao) (आर. के . राव) (Dy. Registrar) (उि-िंजीयक) 011-26182598 / [email protected] निनाक ं / Date: 17.01.2022 Page 2 of 2