Central Information Commission
Mr.R.K.Rastogi vs Dtte (Hq) on 12 August, 2009
CENTRAL INFORMATION COMMISSION
Club Building, Opposite Ber Sarai Market,
Old JNU Campus, New Delhi - 110067.
Tel: +91-11-26161796
Decision No. CIC/SG/A/2009/001530/4417
Appeal No. CIC/SG/A/2009/001530
Appellant : Mr.R.K.Rastogi
B-57, Sarita Vihar
New Delhi-110076
Respondent : Mr. V.K. Beniwal
Joint Secretary (TTE)
PIO, DTTE (HQ),
Muni Maya Ram Marg, Pitampura,
Delhi - 110088
Tel No. 27326169
RTI application filed on : 25/02/2009 to Delhi College of Engineering
RTI Transferred to PIO DTTE HQ) : 16/03/2009
PIO replied : 30/03/2009
First Appeal filed on : 22/05/2009
First Appellate Authority order : 09/06/2009
Second Appeal filed on : 19/06/2009
Information sought:
1) Mention the guidelines of the Dogra Committee recommendations for placement of lecturers of Delhi College of Engineering in the selection grade.
2) List of the lecturers of DCE granted selection grade of Rs.3700-5700.
3) Reasons for excluding the Appellant from consideration for the selection grade.
Reply of PIO:
1) The 08 pages of the recommendation be obtained against the payment of prescribed fees.
2) Specified time period not mentioned. Hence the concerned file may be inspected on a mutually agreed time and date and list be obtained from the Deputy Director(SB).
Against the payment of Rs.2 per page.
Grounds for First Appeal:
Clear response not received, information incomplete.
Order of the First Appellate Authority:
The appeal was disposed off on the basis that the Appellant was suitably replied as well as provided with the complete and correct copies of documents requested.
Grounds for Second Appeal:
Unsatisfactory information as well as FAA's order.
Relevant Facts emerging during Hearing:
The following were present:
Appellant: Mr.R.K.Rastogi Respondent: Mr. V.K. Beniwal, PIO The Respondent states that the PIO of the Engineering transferred two parts of the RTI application on 16/03/2009 and he furnished the reply on 30/03/2009. On 26/03/2009 the remaining part of RTI Application was transferred to him and he provided the information on 27/05/2009 since the additional fee was paid on 23/05/2009. The Appellant states he has also inspected the relevant file and obtained the information which he alleges shows that he was unjustly denied the selection grade. He would have to pursue this matter at some other forum.
Decision:
The appeal is allowed.
The information has been provided to the Appellant.
This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 12 August 2009 (In any correspondence on this decision, mention the complete decision number.) (SP)