Central Information Commission
Karthik vs National Institute Of Technology ... on 10 January, 2017
CENTRAL INFORMATION COMMISSION
(Room No.315, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
Phone: 011- 26181927 | Fax: 011- 26185088
Email: [email protected]
CIC/SA/C/2016/900170
CIC/SA/C/2016/900174
CIC/SA/C/2016/000279
CIC/SA/C/2016/900314
Karthik v. PIO, NIT Tiruchirappali
Important Dates and time taken:
RTI: 16.03.2016 FAO: Nil SA: 22.04.2016, 22.04.2016,
16.06.2016, 21.06.2016
Closed Hearing: 12.12.2016 Decided on: 10-01-2017
Parties Present:
1. Complainant: Ms Soumya, Law Student, IP University
Public authority: present
FACTS:
2. The appellant filed RTI application seeking information regarding calibration laboratory in Department of Energy & Environment of NIT. PIO provided the information sought in his reply dated 28.03.2016. Appellant approached this Commission.
Decision:
3. The registrar Mr. Palanivel stated that the appellant was a temporary faculty NIT, Tiruchirapalli. He stated that he has filed repeated and multiple RTI applications. The Commission advises appellant not to file repeated RTI requests. As sufficient information has already been provided, hence, closed.
SD (M. Sridhar Acharyulu) Central Information Commissioner Authenticated true copy (Dinesh Kumar) Deputy Registrar Copy of decision given to the parties free of cost.
Addresses of the parties:
1. The CPIO under RTI, National Institute of Technology, Tiruchirappali, Tanjore Main Road, NH-67, Near BHEL, Trichy, Tamil Nadu-620015.
2. Shri Karthik, 2/16 Annai Illam 3rd Extension, Ezhil Nagar, Tirchy, Tiruchirappali, Tamil Nadu-620014.