Central Information Commission
Kamlesh N Pathak vs S.V. National Institute Of Technology, ... on 30 March, 2022
CIC/SNITS/C/2020/688954
के ीयसूचनाआयोग
Central Information Commission
बाबागंगनाथमाग,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
िशकायत सं या / Complaint No. CIC/SNITS/C/2020/688954
In the matter of:
Kamlesh N Pathak ... िशकायतकता/Complainant
VERSUS
बनाम
CPIO, ... ितवादीगण /Respondent
Sardar Vallabhbhai
National Institute of Technology,
Ichchhanath Surat- 395 007,
Gujarat
Relevant dates emerging from the Complaint:
RTI Application filed on : 09.07.2020
CPIO replied on : 06.08.2020
First Appeal filed on : 25.08.2020
First Appellate Authority order : Not on Record
Complaint received on : 13.10.2020
Date of Hearing : 29.03.2022
The following were present:
Complainant: Shri Kamlesh N Pathak, participated in the hearing through video
conferencing from NIC Surat
Respondent: Shri Pramod Kumar Mathur, Registrar and Shri K.K. Singh, Deputy
Registrar & PIO (Admin.), participated in the hearing through video conferencing
from NIC Surat.
Page 1 of 6
CIC/SNITS/C/2020/688954
ORDER
Information Sought:
The Complainant filed online RTI application dated 09.07.2020 seeking information on the following eight points:
1) "List of Directly Recruited Assistant Professors (V CPC designation) appointed between the dates from 01.01.2006 to 18.08.2009.
2) List of Directly Recruited Professors (V CPC designation) appointed between the dates from 01.01.2006 to 18.08.2009.
3) LIST of Assistant Professors recruited (as asked in point 1 above) and were extended the protection provided under NIT Council resolution 3.18 (c) of 3rd meeting of NIT council dtd. 18.11.2011. (Institute inward no. 379 dtd. 26.12.2011).
4) List of Assistant Professors recruited (as asked in point 1 above) and were NOT extended the protection provided under NIT Council resolution 3.18 (c) of 3rd meeting of NIT council dtd. 18.11.2011 and were charged with the recovery proceedings vide 44th BoG, SVNIT meeting dated.23.02.2017 at resolution number 16.
5) Kindly provide the copy of Action Taken Report/ Reply given in the case of representation submitted vide inward no. 5838 dtd. 01.01.2018 (copy attached as Annexure-I).
6) List of faculty who have been mapped from AGP Rs.9000/- to Rs. 9500/- in pursuance to MHRD leer F.33-9/2011-TS.III /Dated 06.10.2017 and subsequent letters.
7) List of faculty who have been mapped from AGP Rs.10,000/- to Rs. 10500/- in pursuance to MHRD leer F.33-9/2011-TS.III /Dated 06.10.2017 and subsequent letters.
8) List of faculty drawing AGP Rs. 9000/- , but are NOT mapped to AGP Rs. 9500/- with reasons (as per records) thereof for non mapping."
The Central Public Information Officer, Sardar Vallabhbhai National Institute of Technology, Surat vide letter dated 06.08.2020, enclosed a letter/note given by the Registrar, PIO-Admin, Sardar Vallabhbhai National Institute of Technology, Surat dated 05.08.2020 wherein informed to the Complainant as under:
Page 2 of 6CIC/SNITS/C/2020/688954 Being dissatisfied, the appellant filed a First Appeal dated 25.08.2020, 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.
Submissions made by Complainant and Respondent during Hearing:
The Complainant submitted that the Respondent has only provided information with respect to point no. 6 and 7 of the RTI Application and for other points of RTI Page 3 of 6 CIC/SNITS/C/2020/688954 Application no information has been provided to him. He further apprised the bench that he required the said information for a pending court case.
The Respondent submitted that whatever information is available in their records has already been given to Complainant vide letter dated 05.08.2020 and further added that information with respect to point no. 1 to 5 and 8 of the RTI Application is not available in the requisite format as sought by the Complainant, however, the same is available on their website in public domain.
At the instance of the Commission whether the First Appeal has been adjudicated or not, the Respondent submitted that First Appeal has been adjudicated on 18.09.2020. The contents of the same are as under:
A date-wise trajectory has been received by the Commission from the Respondent, dated 02.03.2022, wherein the Commission has been apprised as under:Page 4 of 6
CIC/SNITS/C/2020/688954 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 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. 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 : 29.03.2022 Page 5 of 6 CIC/SNITS/C/2020/688954 Authenticated true copy (अिभ मािणत स यािपत ित) B. S. Kasana (बी. एस. कसाना) Dy. Registrar (उप-पंजीयक) 011-26105027 Addresses of the parties:
1. The First Appellate Authority (FAA) Sardar Vallabhbhai National Institute of Technology, Ichchhanath Surat395007, Gujarat
2. The Central Public Information Officer (CPIO) Sardar Vallabhbhai National Institute of Technology, Ichchhanath Surat- 395 007, Gujarat
3. Mr. Kamlesh N Pathak Page 6 of 6