Central Information Commission
Ms. Prof Pramila Sharma vs University Of Delhi on 30 December, 2010
In the Central Information Commission
at
New Delhi
File No: CIC/WB/A/2010/000898AD
Date of Hearing : December 30, 2010
Date of Decision : December 30, 2010
Parties:
Applicant
Prof. Pramila Sharma
40 Arjun Marg
DLF Phase One
Gurgaon 122 002
Haryana
Appellant - Present
Respondent
Daulat Ram College
4, Patel Marg
Maurice Nagar
Delhi 110 007
Represented by : Shri S.K.Sharma, CPIO & SO(Admn.), Dr. Renu Dinakar, Appellate Authority and
& Acting Principal and Shri B.R.Joshi, S.O (Acounts)
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
Decision Notice
The Commission directs the PIO to provide the information about the missing teachers to the Appellant by
30.1.11 and the Appellant to submit a compliance report to the Commission by 6.2.11. The PIO is also
directed to comply with the Full Bench Decision no. CIC/AT/D/10/000111 dated 15.11.2010 with regard to
compliance with Section 4 of the RTI Act by Mrach, 2011 and to send a compliance report to the
Commission.
The Commission also directs the PIO to show cause as to why a penalty of Rs.250/ per day (Maximum
Rs.25000/) should not be levied against him for not responding to the RTI Application within the stipulated
time period as prescribed in the RTI Act. This should include reasons for as alleged by the Appellant,
backdating of the responses.
In the Central Information Commission
at
New Delhi
File No: CIC/WB/A/2010/000898AD
ORDER
Background
1. The Applicant filed an RTI application dt.15.5.10 with the PIO, Daulat Ram College seeking the details of teachers who had availed EOL (academic) in Daulat Ram College, 1966 till date such as Name of Teacher, Name of Department, Duration of leave, Academic qualification of teacher at the time of availing EOL(academic), certified copy of leave application, certified copy leave memo granting EOL etc. On not receiving any reply, the Applicant filed an appeal dt.9.7.10 with the Appellate Authority. The Principal replied on 6.7.10 stating that the Form No.16 has already been sent on 21.6.10. The Applicant then filed an appeal dt.18.7.10 with the Appellate Authority stating that information provided was not relevant to the information being sought by her. desired. In response to the RTI application, the Principal replied on 6.7.10 enclosing the copies of leave registers as available. The Principal also invited the Appellant to inspect the records. The Appellant filed a second appeal dt.20.8.10 before CIC stating that the Principal's letter dt.6.7.10 was speedposted on 14.7.10 containing irrelevant information and in response to her letter dt.18.7.10, the Principal had replied bearing the date 6.7.10 but had actually sent the reply on 24.7.10 and that it is a deliberate tactic by the Principal to cover up the delay by backdating the letter. Decision
2. The Commission after hearing the submissions by both sides and on perusal of documents on record directs the PIO to provide the information about the missing teachers to the Appellant by 30.1.11 and the Appellant to submit a compliance report to the Commission by 6.2.11. The PIO is also directed to comply with the Full Bench Decision no. CIC/AT/D/10/000111 dated 15.11.2010 with regard to compliance with Section 4 of the RTI Act by Mrach, 2011. and to send a compliance report to the Commission.
3. The Commission also directs the PIO to show cause as to why a penalty of Rs.250/ per day (Maximum Rs.25000/) should not be levied against him for not responding to the RTI Application within the stipulated time period as prescribed in the RTI Act. This should include reasons for as alleged by the Appellant, backdating of the responses. He is directed to submit his written response so as to reach the Commission by 6.2.11.
4. The appeal is disposed of with the above directions.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Prof. Pramila Sharma 40 Arjun Marg DLF Phase One Gurgaon 122 002 Haryana
2. The Public Information Officer Daulat Ram College 4, Patel Marg Maurice Nagar Delhi 110 007
3. The Appellate Authority Daulat Ram College 4, Patel Marg Maurice Nagar Delhi 110 007
4. Officer Incharge, NIC