Central Information Commission
Dr.Sambhav Garg vs University Grants Commission on 24 January, 2014
CENTRAL INFORMATION COMMISSION
Room No.-307, 2nd Floor, B-Wing, August Kranti Bhawan
Bhikaji Cama Place, New Delhi-110066.
Website : cic.gov.in
Telephone No.: +91-11-26105682
File No.CIC/RM/A/2013/001167
Appellant: Dr. Sambhav Garg, Jagadhri
Public Authority: UGC, New Delhi
Date of Hearing: 24.01.2014
Date of decision: 24.01.2014
Heard today, dated 24.01.2014 through video conferencing.
Appellant is present.
Public Authority is represented by Ms Sunita Kalra, SO, on behalf of PIO and Shri
Satya Prakash, Assistant, UGC, New Delhi.
FACTS
Vide RTI dt 14.8.13, appellant had sought guidelines framed by UGC for pursuing the same Degree again, for acquiring more knowledge or securing higher marks from the same University or different University.
2. An appeal was filed on 24.9.13 as no response was provided.
3. AA vide order dt 3.10.13, provided a response to the query.
4. Submissions made by the appellant and public authority were heard. Appellant submitted that he is not satisfied with the response provided and the response by the public authority should have been in a question and answer form. He also submitted that there has been considerable delay in providing the response. Public authority submitted that vide their letter dt 3.10.13, UGC guidelines available had been provided and subsequently vide their letter dt 14.11.13 (copy submitted to the Commission), it was clarified that the UGC had not notified any regulations on pursuing of two Degrees simultaneously.
DECISION 1
5. The Commission finds that information sought by the appellant has been provided. However, there has been considerable delay. The RTI was filed on 14.8.13 and a response was provided on 3.10.13.
6. A show cause notice be issued to the CPIO UGC, New Delhi as to why action u/s 20(1) of the RTI Act be not initiated against him for the unwarranted delay in providing the information. His written submission should reach the Commission within three weeks from date of receipt of the order.
7. If there are other persons responsible for delay in providing information to the appellant, the PIO is directed to inform such persons of the show cause notice and direct them to provide a response to the Commission.
The appeal is disposed of.
Sd/-
(Rajiv Mathur) Central Information Commissioner Authenticated true copy forwarded to:
The Under Secretary & CPIO University Grants Commission Bahadur Shah Zafar Marg, New Delhi -110 002.
The Joint Secretary & First Appellate Authority University Grants Commission Bahadur Shah Zafar Marg, New Delhi -110 002.
Dr. Sambhav Garg R/o Garg House,# 458, Sethni Street, Devi Bhawan Bazar, Jagadhri -135 003. Distt. Yamuna Nagar (Haryana) 2 (Raghubir Singh) Deputy Registrar .01.2014 3