M. Sridhar Acharyulu, IC
2. Appellant had sought for information in relation to letter dated 15.11.2012 issued by Dr. S.P Gupta on behalf of Kirori Mal College, Delhi. He wanted copy of the letter dated 15.11.2012 issued by Dr. S.P Gupta showing the complete reference number of the letter issued by Dr. S.P Gupta on behalf of Kirori Mal College etc. PIO replied on 13.04.2016 Appellant filed First Appeal. FAA disposed of the appeal stating that the information for point no. 1-4 has been furnished and for point no. 5 to 15 stated that the application was transferred to Coordinator, UGC-NET examination 2012-13 along with the objections raised in the appeal, who had stated that he is constrained to supply the information as the criminal FIR has been filed against him in the Maurice Nagar P.S, Delhi and the case is pending before the Hon'ble High Court. He has further stressed upon that the information of the queries of the application would prejudice his case and hence denied the information under section 8(1)(h) of the RTI Act. Appellant approached the Commission.
DECISION
3. The appellant, a relative of terminated Prinicipal, and his associates like Mr. Sushil, Mr. R.K Gupta, Mr. Parul Rana, Mr. Girish Bhansal, Mr. S.K Gupta and Mr. Shiv Shankar Gupta are filling multiple RTI applications generated by one computer in the same font demanding frivolous information which is motivated by private vengeance of erstwhile Principal against the College. Most of the RTI questions were responded, he has also filed an FIR. Hon'ble Delhi High Court has stayed the investigation in this case. Commission finds it is yet another frivolous and harassing RTI application. Hence, rejected.