Central Information Commission
Sonu Yadav vs National Institute Of Technology, ... on 18 January, 2023
CIC/NITTI/C/2021/649108
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
िशकायत सं या / Complaint No. CIC/NITTI/C/2021/649108
In the matter of:
Sonu Yadav ... िशकायतकता/Complainant
VERSUS
बनाम
CPIO, ... ितवादीगण /Respondent
National Institute of
Technology, Tanjore Main
Road, Tiruchirappalli,
Tamil Nadu -620015
Relevant dates emerging from the Complaint:
RTI Application filed on : 01.09.2021
CPIO replied on : 07.09.2021
First Appeal filed on : Undated
First Appellate Authority order : Not on Record
Complaint received on : 18.10.2021
Date of Hearing : 23.12.2022
The following were present:
Complainant: Shri. Sonu Yadav, participated in the hearing through video
conference from NIC Sagar
Respondent: Shri. Manickavasakar, Superintendent (Selection Grade-II),
National Institute of Technology, Tanjore, participated in the hearing
through video conference from NIC Tiruchirappalli
Page 1 of 6
CIC/NITTI/C/2021/649108
ORDER
Information Sought:
The Complainant filed an online RTI application dated 01.09.2021 seeking information on the following five points:
"I want information on the following points regarding the declared result F. No. NITT/DO/2021/RC/NT/Results/Technician/04 whose advertisement number and date is NITT/R/RC/NT/2020/04, 16.12.2020:
1) On which date this result is released.
2) The candidates mentioned in the result have been appointed or are yet to be appointed, if the appointment has been made, please mention the date of appointment of the candidates.
3) Provide the list of marks obtained by selected candidates and unselected candidates in the main test.
4) Whether the declared result has been prepared only on the basis of merit of the marks obtained in the main test or preference has also been given to any candidate, if any candidate has been given preference, then provide information about it and also mention the reason for its preference or criteria.
5) How many posts were filled related to electrical engineering and from which category they were filled."
The CPIO, National Institute of Technology, Tiruchirappalli, Tamilnadu vide letter dated 07.09.2021, enclosed a letter given by The CPIO, National Institute of Technology, Tiruchirappalli dated 07.09.2021 wherein informed to the Complainant as under:
Page 2 of 6CIC/NITTI/C/2021/649108 Being dissatisfied, the Complainant filed a First Appeal dated Undated, which has not been adjudicated by the First Appellate Authority as per available records.
Grounds for Complaint:
The Complainant filed a Complaint u/s 18 of the RTI Act on the ground of unsatisfactory reply furnished by the Respondent. Complainant requested the Commission to direct the CPIO to provide the information sought for and take appropriate legal action against the Respondent.
Submissions made by Complainant and Respondent during Hearing:
The Complainant submitted that he is not satisfied with the reply furnished by the Respondent as it is misleading.
The respondent submitted that a categorical reply with respect to the instant RTI Application on the basis of the information available on record has been furnished to the Complainant.
The Complainant interjected that how can it be verified that the result was declared on 28.07.2021, to which the Respondent submitted that web link for the same has been provided and further added that appointments letters were also issued to the selected candidates on the same date.
The Complainant further interjected and raised dissatisfaction with the reply furnished by the Respondent on point 5 of the RTI Application, to which the Respondent submitted that the averred recruitment process for appointment of technical assistant was generic as it was not for candidates from any specific stream/branch.Page 3 of 6
CIC/NITTI/C/2021/649108 A written submission has been received by the Commission from the office of CPIO, NIT Tiruchirappalli, vide letter dated 19.12.2022, wherein the Commission has been Apprised as under:
Decision:
Upon perusal of the facts on record as well as on the basis of the proceedings during the hearing, the Commission observes that the instant matter is a complaint filed under Section 18 of the RTI Act. Hence, the only adjudication required to be made by the Commission is to determine if the information has been denied with a mala fide intention or unreasonable cause Page 4 of 6 CIC/NITTI/C/2021/649108 to the information seeker. Since the Respondent has provided adequate information to the Complainant within the stipulated time-frame, no mala- fide can be attributed against the Respondent. Further, the Respondent has provided adequate explanation with respect to the contentions raised by the Complainant during hearing. Hence, the Commission finds no further scope of intervention in the instant matter.
With the above observations, the complaint is disposed of. Copy of the decision be provided free of cost to the parties.
The complaint, hereby, stands disposed of.
Amita Pandove (अिमता पांडव) Information Commissioner (सूचना आयु ) दनांक / Date : 17.01.2023 Authenticated true copy (अिभ मािणत स यािपत ित) B. S. Kasana (बी. एस. कसाना) Dy. Registrar (उप-पंजीयक) 011-26105027 Page 5 of 6 CIC/NITTI/C/2021/649108 Addresses of the parties:
1. The First Appellate Authority (FAA) National Institute of Technology, Tanjore Main Road, Tiruchirappalli, Tamil Nadu -620015
2. The Central Public Information Officer (CPIO) National Institute of Technology, Tanjore Main Road, Tiruchirappalli, Tamil Nadu -620015
3. Mr. Sonu Yadav Page 6 of 6