Central Information Commission
Dr.P Pardha Saradhi vs University Of Delhi on 8 January, 2011
CENTRAL INFORMATION COMMISSION
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Decision No. CIC/SG/A/2010/000431/10844
Appeal No. CIC/SG/A/2010/000431
Relevant Facts emerging from the Appeal
Appellant : Dr. P. Pardha Saradhi
C-8, 29-31, Probyn Road,
Delhi University Staff Quarters,
Delhi - 110007.
Respondent : Mr. Jay Chanda
Public Information Officer & Dy. Registrar University of Delhi Main Campus, Delhi - 110007.
RTI application filed on : 07/09/2009 PIO replied : 03/10/2009 First appeal filed on : 22/10/2009 First Appellate Authority order : 04/12/2009 Notice of Hearing sent on : 22/12/2010 Hearing held on : 08/01/2011
The Appellant had sought following information regarding his Complaint against Prof Deepak Pental.
S. No. Information Sought Reply of the PIO
i) Details of action taken till date in regard to the Letter from the Head dated 23/09/2009
Complaint by the Head, Department of Genetics. had been provided (enclosed).
ii) Details of action taken till date in regard to the The letter of the Complainant had been
Complaint by the Inter Disciplinary & Applied forwarded to the Department of Genetics Sciences. by Dean FIAS.
iii) Whether the complaints against top University University deals with complaints authorities handled in any way different from the received according to the University complaints raised against others (other teachers and Rules. administrative staff).
iv) Details of the plagiarism complaints received against No other complaints of plagiarism had various teachers (Professors, Readers and Lecturers) been reported to the office of Dean, of University of Delhi since 2001 till date by FIAS. University of Delhi and the action taken in respect to each of these cases so far.
First Appeal:
Incomplete and unsatisfactory information received from the PIO. Order of the FAA:
Not enclosed.
Ground of the Second Appeal:
Incomplete information received from the PIO after FAA's order. Relevant Facts emerging during Hearing:
The following were present Appellant : Dr. P. Pardha Saradhi;
Respondent : Mr. Jay Chanda, Public Information Officer & Dy. Registrar;
The Appellant had sought information on query-04 about complaints of plagiarism received in the University of Delhi for the period 2001 onwards. The PIO states that he tried to obtain the information but cannot guarantee that it would cover the complete information since there are 84 departments and it would be difficult to collate the information for the 09 year period. The Appellant is now restricting the scope of his query to complaints of plagiarism received from 2005 onwards in the office of the Vice Chancellor, Registrar and Director (University of Delhi -South Campus).
Decision:
The Appeal is partially allowed.
The PIO is directed to give details of complaints of plagiarism received from 2005 onwards as directed above to the Appellant before 07 February 2011. 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 08 January 2011 (In any correspondence on this decision, mention the complete decision number.)(GJ)