Central Information Commission
Msasha Khare vs Indira Gandhi National Open University ... on 29 February, 2016
CENTRAL INFORMATION OMMISSION
(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/2015/001804SA
Ms. Asha Khare Vs. Indira Gandhi National Open University
Important Dates and time taken:
RTI/CPIO: 297/29814 (31) FA/FAO: 39/31114 (61) 2nd Appeal: 1722015
Disposed of with directions Hearing: 23022016 Decision: 29022016
Parties Present:
The appellant is not present. The Public Authority is represented by Mrs. Sadhana
Malhotra, Asstt Registrar and Mr. R.Sivaraj, Asst. Registrar.
FACTS:
2. The appellant filed the RTI application seeking information w.r.t detailed list of teachers who got benefit of enhancement of age of superannuation/retirement from 62 to 65 years viz. who got the benefit, governing rules etc . The CPIO gave pointwise reply. The appellant filed appeal before the first appellate authority (FAA). FAA directed CPIO to give detailed list of teachers who got benefit of enhancement of age of retirement with date of birth and date of retirement of such beneficiary. Dissatisfied, the appellant filed a second appeal before this Commission under section 19(3) of the RTI Act.
DECISION:
3. Both the parties made their submissions. The appellant submitted that she did not get complete information from the respondent authority. On the other hand the respondent CIC/CC/A/2015/001804SA Page 1 authority submitted that they had given complete set of rules laid down by the MHRD in the matter of service conditions of the employees functioning in the University. When the Commission questioned the appellant to explain what exact information she wanted from the Public Authority, she could not convince the Commission. The Commission, therefore, directs the appellant to be specific in her information requirements and take time to draft specific request for information and submit the same to the respondent authority, who is directed to furnish the information along with action taken report within one month from the date of receipt of the representation from the appellant. The appeal is disposed of accordingly.
(M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (U. C. Joshi) Deputy Secretary Addresses of the parties:
1. The CPIO under the RTI Act, Indira Gandhi National Open University, Maidan Garhi, New Delhi110068
2.Ms. Asha Khare J65, Sarita Vihar New Delhi110076 CIC/CC/A/2015/001804SA Page 2 CIC/CC/A/2015/001804SA Page 3