Central Information Commission
Shrijyotsna Rohekar vs Ministry Of Communications & ... on 7 May, 2014
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2013/000790/5062
07 May 2014
Relevant Facts emerging from the Appeal:
Appellant : Mrs. Jyotsna Rohekar
109/2, Chaitanya,
Road No. 5, J. P. Nagar,
Goregaon (East),
Mumbai - 400063
Respondent : CPIO (RTI) & Scientist "D"
National Informatics Centre
Department of Electronics & IT
(RTI Division)
A-Block, CGO Complex,
Lodhi Road, New Delhi - 110003
RTI application filed on : 29/10/2012
PIO replied on : 26/11/2012
First appeal filed on : 11/12/2012
First Appellate Authority order : 11/01/2013
Second Appeal dated : 11/02/2013
Information sought:
The applicant wants the list and/or appointment letter/letters of NIC employees who have been promoted as Scientist "B", and/or Scientist "C" and/or Scientist "D" and/or Scientist "E" and/or Scientist "F" for the period between 01.01.1999 and 30.10.2012 and hold the minimum qualification other then the Master's degree in Natural/Agricultural Sciences or Bachelor's degree in Engineering/Technology/Medicine as provided in OM No. 2/41/97/-PIC dated 9th Nov. 1988, by Government of India, Ministry of Personnel, Public Grievances and Pensions, Department of Personnel & Training relating to Modified Flexible Complementing Scheme.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mrs. Jyotsna Rohekar through TC M: 09819176612 Respondent: Mr. Swarup Dutta CPIO, Mr. G N Kalia, Rakesh Negi &Mr. Sibli Sirajee.
The appellant stated that she needs copy of the appointment letters of employees who are holding qualification other than Master's degree in Natural/Agricultural Sciences or Bachelor's degree in Engineering/Technology/Medicine as provided in OM No. 2/41/97/-PIC dated 9th Nov. 1988, issued by the DoPT. The CPIO stated that the NIC has almost 3500 officers and it is not possible to sort out the information without disproportionately diverting the resources of the public Page 1 of 2 authority. The appellant pleaded that she may be allowed to inspect the relevant records and take the information which she needs. The CPIO agreed.
Decision notice:
As stated by the CPIO he should permit the appellant to inspect the appointment letters of officers of the NIC and also allow her to take photocopies therefrom, free of cost, upto 50 pages within 30 days from the date of receipt of this order.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2