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Central Information Commission

Mr.U Dinkar vs Ministry Of Human Resource Development on 23 May, 2012

                CENTRAL INFORMATION COMMISSION
                      Club Building (Near Post Office)
                    Old JNU Campus, New Delhi-110067
                           Tel: +91-11-26105682


                    File No.CIC/DS/A/2011/001375/RM


Appellant:                            Mr. U. Dinkar


Public Authority:                     National Institute of Technology,
                                      Surathkal, Mangalore


Date of Hearing:                      23.5.2012


Date of decision:                     23.5.2012




Heard today, dated 23.5.2012 through video conferencing.


Appellant not present.


The Public Authority is represented by Dr Govind Raj, Registrar and Shri
Ravindranath, PIO.


The above officers were heard and records perused.


FACTS

Vide RTI dt 28.8.10, the appellant sought information relating to Faculty members of NITK, who had visited abroad during January-August 2010, expenditure involved and specific details regarding Dr Sandeep Sancheti, Director, NITK for tours undertaken by him.

2. The PIO responded vide letter dt 8.10.10. The appellant filed an appeal on 14.10.10 pointing out that while he had sought certified copies of documents e.g. TA bill claim vouchers, Airline tickets etc, the PIO had offered inspection of the documents. The Appellate Authority vide their order dt 12.11.10 affirmed the decision of the PIO and disposed of the appeal.

3. Not satisfied with the response, he filed the present appeal.

4. The Registrar submitted that all their documents are maintained in strip bound files and it was not possible to open it up. In view of this, they had asked the appellant to come for visual inspection of the documents and that photo copies would be provided of those documents which the appellant desires. But the appellant has not agreed to visual inspection so far.

DECISION

5. In view of the above, the PIO is directed to arrange for visual inspection of files by the appellant at a mutually convenient date and time and to provide him photo copies of those documents which the appellant desires. The appeal is disposed of.

Sd/-

(Rajiv Mathur) Central Information Commissioner Copy to :

Shri U. Dinkar, Ex-Registrar, Sri Durga, Udayanagara Extension, P.O. Srinivasanagar, Mangalore - 575 025 The CPIO (RTI Cell), National Institute of Technology Karnataka, Surathkal, Mangalore - 575 025 The Appellate Authority (RTI Cell), National Institute of Technology Karnataka, Surathkal, Mangalore - 575 025 (Raghubir Singh) Deputy Director 3