Central Information Commission
Syamsundar vs Indian Institute Of Technology, Kanpur on 12 September, 2024
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/IITKP/A/2023/657000 +
CIC/IITKP/A/2023/651999
Syamsundar ... अपीलकता /Appellant
VERSUS
बनाम
CPIO: Indian Institute of
Technology, Kanpur ... ितवादीगण/Respondent
Relevant dates emerging from the appeals:
Sl. No. Second Date of Date of Date of Date of Date of
Appeal RTI CPIO's First FAA's Second
No. Application Reply Appeal Order Appeal
1. 657000 12.10.2023 10.11.2023 16.11.2023 22.11.2023 29.12.2023
2. 651999 14.09.2023 12.10.2023 12.10.2023 02.11.2023 16.11.2023
The instant set of appeals have been clubbed for decision as these relate to the same
subject matter.
Date of Hearing: 03.09.2024
Date of Decision: 10.09.2024
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
Second Appeal No. CIC/IITKP/A/2023/657000 Page 1 of 5
1. The Appellant filed an RTI application dated 12.10.2023 seeking information on the following points:
This year IIT Kanpur organized its annual cultural fest (Antaragni 22) from 16th March to 19th March 2023. As a part of this cultural fest, they organized several competitions and Nrityangana (the solo classical dance competition) was one of them. Nrityangana (the solo classical dance competition) was held on 17th March 2023.
I wish to seek the following details of the Nrityangana event:
(i) Name of the all the participants participated in the Nrityangana event with their respective registration numbers.
(ii) Name of the participants with their respective institutions/colleges, they represented in the above event.
1.1. The CPIO replied vide letter dated 10.11.2023 and the same is reproduced as under:-
"Name of the other participants and their college name is a personal information of an individual's third person information, which cannot be revealed under section 8(1)(j) of the RTI Act, 2005."
1.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 16.11.2023 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 22.11.2023 upheld the reply given by the CPIO.
1.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 29.12.2023.
Second Appeal No. CIC/IITKP/A/2023/651999
2. The Appellant filed an RTI application dated 14.09.2023 seeking information on the following points:
This year IIT Kanpur organized its annual cultural fest (Antaragni 22) from 16th March to 19th March 2023. As a part of this cultural fest, they organized several Page 2 of 5 competitions and Nrityangana (the solo classical dance competition) was one of them.
I wish to seek the following details of Nrityangana (the solo classical dance competition) which was held on 17 March 2023.
(i) Name and Qualification of the judges who assessed the performance of the participants in the solo classical dance competition.
(ii) Copy of original score sheet containing marks of each participant duly signed by the Judges be provided
(iii) List of winners who secured first, second and third positions in the solo classical dance category be provided.
2.1. The CPIO replied vide letter dated 12.10.2023 and the same is reproduced as under:-
(i) Name and qualification of the judge who assessed the performance of the participants in the solo classical dance competition cannot be revealed under section 8(1)(g) and 8(1)(j) of the RTI Act, as it contains details of other candidates and Selection Committee members.
(ii) Score Sheet contains marks of other candidates, which is personal information of an individuals, the disclosure of the same has no relationship to any larger public activity or interest. Hence, the same cannot be revealed under section 8(1)(j) of the RTI Act, 2005.
(iii) There is only one winner announced for the competition. Since there were less no of participants.
2.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 12.10.2023 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 02.11.2023 upheld the reply given by the CPIO.
2.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 16.11.2023.
Proceedings:
Page 3 of 53. The appellant remained absent and on behalf of the respondent Shri Prakalp Sharma, CPIO, attended the hearing through video conference.
4. The respondent while defending their case inter alia submitted that the cultural programme/event "Nrityangana" was organized by an elected body of students which was not funded by the Institute. Moreover, incidents of violence had taken place in the event and FIR was lodged for the incidents. The CPIO further stated that many participants and judges were present in the event and disclosure of the list of students who attended the event in a case where investigation is pending, was exempted under the provisions of the RTI Act. Therefore, they had denied the information to the appellant under the provisions of Section 8 (1) (g) and (j) of the RTI Act.
5. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observes that appropriate reply was given by the CPIO in both the cases on 10.11.2023 and 12.10.2023, respectively. During the hearing, the respondent placed on record certain facts regarding an FIR lodged with respect to incidents that took place in the cultural event. However, the same was not reflected in their written reply. In view of the above, the respondent is directed to provide a revised reply in lines of their oral submission to the appellant within 15 days from the date of receipt of this order, under intimation to the Commission. With these observations and directions, the appeal is disposed of.
Copy of the decision be provided free of cost to the parties.
Sd/-
आनंदी राम लंगम)
(Anandi Ramalingam) (आनं म
सूचना आयु )
Information Commissioner (सू
दनांक/Date: 10.09.2024
Authenticated true copy
Col S S Chhikara (Retd) (कन ल एस एस िछकारा ( रटायड )) Dy. Registrar (उप पंजीयक) 011-26180514 Page 4 of 5 Addresses of the parties:
1. The CPIO Indian Institute of Technology, Kanpur, P.O. - I.I.T. Kanpur, Kanpur - 208016
2. Syamsundar Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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