Central Information Commission
Mr.Nitin Kamble vs Ministry Of Health And Family Welfare on 29 March, 2012
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2012/000403/18155
Appeal No. CIC/SG/A/2012/000403
Relevant Facts emerging from the Appeal
Appellant : Mr. Nitin Kamble
R/o: Nirmal Niwas,
Samta Nagar, Akalkot,
Dist: Solapur - 413216.
Respondent : Dr. Rita Mawar
Public Information Officer & Scientist "F" Ministry of Health & Family Welfare, The National Aids Research Institute (NARI), ICMR, Plot No.73, G Block, MIDC, Bhosari, Pune - 411026.
RTI application filed on : 16/05/2011
PIO replied : 22/07/2011
First appeal filed on : 05/07/2011
First Appellate Authority order : not mentioned
Second Appeal received on : 30/01/2012
Sl. Information Sought Reply of the PIO
1. Kindly provide me status report of my representation Regarding the status we have provided the
dated 23rd Feb 2011 (copy enclosed) addressed to The status of your application vide our letter No.
Director , NARI, Pune. NARI/NM/RTI/979 dated 3rd June 2011.
2. Kindly provide me copy of a circular from ICMR New There is no circular from ICMR for revised
Delhi which illustrates revised pay scales for pay scale for Community Educator (IAVI)
community educator (IAVI) from 23rd feb 2010 to 31st Project.
July 2010.
3. I was verbally informed by the Director NARI, that ICMR Circular is for ICMR funded projects
revised pay scales was not applicable to me, kindly only. For projects funded by other agencies
provide me hard copies of guide lines for project staff there are no guidelines. in this matter.
Grounds for the First Appeal:
The information provided by the PIO is not supported by any official certified document.
Order of the First Appellate Authority (FAA):
"not mentioned".
Grounds for the Second Appeal:
"Unsatisfactory information by PIO & no information by FAA".Page 1 of 2
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Nitin Kamble on video conference from NIC-Solapur Studio; Respondent: Dr. Rita Mawar, Public Information Officer & Scientist "F" and Mr. Rangarajan, AO on video conference from NIC-Pune Studio;
The PIO has provided information available as per records. The Appellant has a grievance for which he will have to approach an appropriate forum.
Decision:
The Appeal is disposed.
The information available on the records has been provided. This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 29 March 2012 (In any correspondence on this decision, mention the complete decision number.) (PG) Page 2 of 2