Central Information Commission
Mr.D Candane vs Ut Of Pondicherry on 23 September, 2011
Central Information Commission
Room No. 305, 2nd Floor, 'B' Wing, August Kranti Bhavan,
Bhikaji Cama Place, New Delhi110066
Web: www.cic.gov.in Tel No: 26167931
Case No. CIC/SS/A/2011/000875
Name of Appellant : Shri D. Candane
Name of Respondent : Pondicherry Institute of Post-Matric
Technical Education (PIPMATE),
Puducherry
Date of Hearing : 07.09.2011
ORDER
Shri D. Candane, the appellant has filed this appeal dated 27.1.2011 before the Commission against the Pondicherry Institute of Post-Matric Technical Education (PIPMATE), Puducherry for providing incomplete information to his RTI-request dated 20.10.2010. The matter came up for hearing on 07.09.2011 at Puducherry. The appellant was present in person, whereas the respondents were represented by Shri G. Panneerselvam, Director, Shri V. Canniga, PIO and Shri M.V. Purushothaman, Superintendent.
2. The appellant filed RTI-request dated 20.10.2010 seeking information on eleven queries pertaining to recruitment Notification No. PIPMATE/11012/10/95/AI dated 24.11.1995. The PIO vide letter No. 29/PIPMATE/RIA/2010/A1/893 dated 10.11.2010 provided point-wise information except on Point No. 1 and 7 stating that inspite of strenuous effort, the relevant file could not be traced out.
3. Aggrieved by reply from PIO, the appellant preferred first-appeal on 6.12.2010 before FAA. The FAA vide order dated 31.12.2010 disposed of appellant's first-appeal with the direction to PIO to furnish the information in respect of Point No. 1 and 3 within ten 2 Case No. CIC/SS/A/2011/000875 day. Further for Point No. 7, the PIO was directed to allow the appellant to see the relevant files available in the PIPMATE Office on any working day.
4. During the hearing the appellant submitted that information on Point No. 1 and 7 were very much available with PIPMATE and the PIO withholds the disclosure of information sought. The PIO in an earlier case has furnished copy of recruitment notification dated 24.11.1995 to Shri M. Vanchinathan vide letter dated 17.8.2010, similar information sought by him against Point No. 1. The information sought against Point No. 7 related to overall marks of merit awarded to candidates mentioned in the select list upon completion of recruitment process for the post of Lecturer in Mechanical Engineering for the recruitment carried out vide notification dated 24.11.1995. The respondent submitted that every possible step have been taken to locate the required particulars with true spirit, so as to furnish the same to the appellant. But even after making strenuous effort by the Section, the merit list sought for by the appellant could not be furnished to him. Thus, except this one information, all other information requested by the appellant has been furnished to him within specified time.
5. After hearing the parties and on perusal of relevant documents, the Commission observes that requisite information permissible under the RTI Act has been provided to the appellant except on Point No. 7, which pertained to nearly 16 years old record and is not traceable. The replies of respondent are upheld.
(Sushma Singh) Information Commissioner 23.09.2011 Authenticated true copy:
(K.K. Sharma) OSD & Deputy Registrar 3 Case No. CIC/SS/A/2011/000875 Address of the parties:
Shri D. Candane, S/O Shri M. Dhandabani, No. 37, 5th Cross Street, Ambal Nagar, Koundanpalayam, Ponducherry-605009.
The PIO, Pondicherry Institute of Post Matric Technical Education, Lawspet, Puducherry-605008.
The First Appellate Authority, Pondicherry Institute of Post Matric Technical Education, Lawspet, Puducherry-605008.