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Central Information Commission

Praveen Kumar vs University Grants Commission on 31 May, 2017

                              Central Information Commission
     Room No.307, II Fl oor, B Wing, August Kranti B hawan, Bhikaji Cama Place, New Delhi -110066
                                           website-cic.gov.in

                      Appeal No. CIC/SA/A/2016/000418/UGCOM/MP


Appellant                       :       Shri Praveen Kumar, Delhi
Public Authority                :       UGC, New Delhi

Date of Hearing                 :       May 15, 2017
Date of Decision                :       May 31, 2017

Present:
Appellant                       :       Not present
Respondent                      :       Ms. Paramjeet, CPIO & Under Secretary and Shri
                                        Rajesh Kumar, Asstt. - at CIC

RTI application                 :       16.06.2015
CPIO's reply                    :       26.11.2015
First appeal                    :       02.11.2015
FAA's order                     :       N.A.
Second appeal                   :       11.01.2016


                                              ORDER

1. Shri Praveen Kumar, the appellant had passed B.Sc (Chemistry) from EIILM University and sought copy of mark sheet and register of students mentioning his name.

2. Not having received any reply from the CPIO, the appellant approached the FAA. The FAA does not appear to have adjudicated in the matter. Subsequently, his appeal was transferred to HRD Dept., Sikkim. Aggrieved, the appellant came in appeal before the Commission stating that information had not been provided to him.

3. The matter was heard by the Commission. The appellant was not present in spite of the notice of hearing having been sent to him.

4. The respondent stated that the RTI applications dated 16.06.2015 and 26.08.2015 were received on 09.09.2015 and since the information sought related to the Directorate of Higher Education, HRD Dept., Gangtok, Sikkim, the same were transferred to the department concerned on 22.09.2015. She informed that the State Govt. of Sikkim had accorded approval for the dissolution of EIILM University in its cabinet meeting held on 28.04.2015. As per Section 48 of EIILM University Act, 2006, the Govt. appointed interim management to conduct the affairs of the University till the completion of the process of dissolution. This status of EIILM University had been informed to the appellant vide letter dated 02.05.2017.

5. The Commission accepts the submissions of the respondent and does not find any need to intervene in the respondent's decision. The appeal is disposed of.

(Manjula Prasher) Information Commissioner Authenticated true copy:

Dy Registrar Copy to:
Appellant Shri Praveen Kumar House No. B-11, Khutakar Road Bawana, Delhi-110039 The Central Public Information Officer University Grants Commission Under secretary, CPP-I/PU Bahadur Shah Zafar Road, New Delhi-110002 The First Appellate Authority University Grants Commission Bahadur Shah Zafar Road, New Delhi-110002