Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Central Information Commission

Major (Retd.)Rajesh Dhankar vs Iit, (Bombay) on 15 December, 2008

                  CENTRAL INFORMATION COMMISSION
                      Room No.415, 4th Floor, Block IV,
                     Old JNU Campus, New Delhi 110 066
                           Tel: + 91 11 26161796

                                           Decision No. CIC /OK/A/2008/00844/SG/0521
                                                     Appeal No. CIC/OK/A/2008/00844/

Relevant Facts emerging from the Appeal:

Appellant                            :       Major (Retd.)Rajesh Dhankar,
                                             CTR - 119, IIT Campus, Powai,
                                             Mumbai- 400076

Respondent 1                         :       Dr. Indu Saxena,
                                             Dy. Registrar
                                             IIT, (Bombay),
                                             Powai,
                                             Mumbai-400076


RTI filed on                         :       29/10/2007
APIO replied                         :       03/12/2007
First appeal filed on                :       05/12/2007
First Appellate Authority order      :       not mentioned
Second Appeal filed on               :       27/08/2008

Information sought

& replies, if any:

The appellant had sought information on the committee reports with the approval of the director for engaging and terminating private security agencies ever since the practice of outsourcing was implemented. The PIO in his reply said that he has attached 16 pages relating to the information so sought for. However, the appellant found the answer of the PIO incomplete, so he filed an appeal before the FAA.
First Appellate Authority's order:
No order, hence the appellant has filed a second appeal.
Relevant Facts emerging during Hearing: The following were present Appellant: Major (Retd.)Rajesh Dhankar Respondent: Dr. Indu Saxena The appellant states that he wants a particular report of which Prof. S.K. Gupta, Prof. K.M. Gupt and Prof. P. Gopalan and some others were members issued in June 2005. The respondent states that the committee did not recommend a termination, hence it was not given. It appears that there are different nomenclatures by which this report is called. The PIO is asked to give the report required by the appellant. Before parting with the matter, the Commission notes that if the First appellate authority had done his duty, the matter need not have come in the Second appeal.
Decision:
The appeal is allowed.
The PIO will give the copy of the report of which Prof. S.K. Gupta, Prof. K.M. Gupt and Prof. P. Gopalan and some others were members issued in June 2005 This decision is announced in open chamber. Notice of this decision be given free of cost to the parties.
Shailesh Gandhi Information Commissioner 15th December, 2008.
(In any correspondence on this decision, mention the complete decision number) ms