T.K. ROY Vs. PIO, DELHI UNIVERSITY

JUDGEMENT

(1.) PROCEEDINGS Before the Commission:

(2.) COMPLAINANT in his RTI application, under nine points, sought extract copy of log book of different dates, for which PIO sought payment of Rs. 52/ - on 19.06.2013, but Complainant did not pay the said amount. The officer represented respondent authority stated that Mr. Tarun K. Roy was employed in the Biodiversity Park Programme/project at CEMDE, University of Delhi as a temporary employee. He was terminated from service due to his misconduct and non -performance w.e.f. 01.09.2007. During the last 8 years this complainant and his proxies had filed around 200 RTI applications against Professor C.R. Babu and other persons working in the project. He also made more than 3 dozen appeals to different benches of CIC against the public authorities such as University of Delhi, DDA, Ministry of Environment and Forests, DBT, MHRD and even department of expenditure, Finance Ministry, GOI and majority of his appeal are dismissed by the CIC. He further stated that the Complainant had filed previously also sought for information about the log book of vehicle No. DL 1 CJ 3262.

(3.) RESPONDENT Officer also referred to the Commission decision in Case No. CIC/WB/A/2010/000802/AD dated 27.12.2010, wherein it was observed as follows: "The Commission would like to take this opportunity to reiterate that no further appeals on any issued related to Dr. C.R. Basu or the 'Biodiversity Park' will be heard by the Commission since the appellant has been provided with all the information on these subjects available with the public authority. This includes inspection of all the files being provided with copies of documents from the files. These subjects, therefore, remain closed as far as the Commission is concerned." Decision: