Central Information Commission
Mahendra Kusan Ramteke vs Netaji Subhas Institute Of Technology on 20 February, 2024
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
File No : CIC/NSIOT/A/2023/102974
Mahendra Kusan Ramteke .....अपीलकर्ाग/Appellant
VERSUS
बनाम
CPIO,
Netaji Subhas University of
Technology, Azad Hind Fauj
Marg, Sector 3, Dwarka,
New Delhi - 110078 ....प्रनर्वािीगण /Respondent
Date of Hearing : 09-02-2024
Date of Decision : 19-02-2024
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 11-08-2022
CPIO replied on : 19-09-2022
First appeal filed on : 06-10-2022
First Appellate Authority's order : 01-11-2022
2nd Appeal/Complaint dated : 09-01-2023
Information sought:
The Appellant filed an RTI application dated 11.08.2022 seeking the following information:1
"1. साल 2021-2022 शिक्षा काल में B Tech 1St Year के शलए कुल शकतने छात्रों नें अॅडशमिन पाई थी। उनमें से शकतने स्टु डन्ट Disability कॅटे गरी वाले थे। कृपया जानकारी चाहीए।
2. भारत सरकार / शिल्ली सरकार का क्या उपक्रम है जर Disability Person कर शिक्षा के हे तु अनुकूल हैं । ऐसे Disability स्टु डन्ट का शिक्षा आभीयान की जर भी आपके ऑफीस मे जानकारी है कृपया िे ने का कष्ट करें ।
3. उपररक्त शिक्षा काल के समय शजतने भी Disability कॅटे गरी में छात्रों की अॅडमीिन हुई है । उन सभी की लीस्ट कृपय भेज िें ।
4. आवेिक का लडका नामे नकुल महे न्द्र रामटे के इनका 2021-2022 मे B.Tech, 1St Year, Branch -MPAE, Roll No-2021UMP4357 मे अॅडमीिन हुवा था। 1St और 2nd Semester में इस बच्चे की शकतनी Attendance है और University Examination के शलए Normal students physically Disability students, genetically disability students इनके शलए क्या Attendance अशनवायय है । इस सोंम्बध में जर भी शलखीत जानकारी उपलब्ध हे कृपया िे ने का कष्ट करें ।
5. छात् नकुल रामटे के ने शिनाों क 16/02/2022 कर genetically disability sickle cell SS (pattern) diease के सोंम्बोंध में कुछ relaxation शमलने हे तु एक आवेिन पेि शकया था। उसपर क्या काययवाही हुई है । उसके बाि 21 जुन 2022 से 16 जुलाई 2022 तक hospital मे लगातार अॅडमीट हरने के कारण, मेडीकल सशटय फीकेट अॅडमीनीस्टर े िन सेक्सन में पेि शकया था। उसपर भी पॉशिशटव काययवाही हुई है क्या। या शफर जर भी काययवाही हुई है । कृपया इस बात की भी मुिे जानकारी चाहीए। साथ-साथ पालक शक है शसयत से, मैं यह भी जानना चाहता हूँ की, छात् नकुल कर 2nd semester exam में शहस्सा लेने से आखखर क्यर मना कर शिया गया। कृपया शवस्तृत जानकारी िे ।"
The CPIO furnished a point-wise reply to the Appellant on 02.09.2022 stating as under:
"With reference to your U.O.No.116(718)/RTI/NSUT/22/261 dated 16.08.2022 regarding seeking information i/r/o Sh. Mahendra Kaushan Ramteke, Jetvan Grah, sai Baba Colony, Near PBMS College, Dighori, Nagpur, Maharashtra- 440034, under RTI Act., 2005, point wise reply is given as under:-
1. Total 1986 candidates take Admissions in B.Tech. course in the University for the Academic session 2021-22, in which 18 numbers candidates takes admissions under PH category.
2. 5% seats are reserved for the Persons with disability in the University.
3. Third-party information can not be provided."2
The CPIO furnished a point-wise reply to the Appellant on 02.09.2022 stating as under:
"With reference to U.O No.116 (718)/RTI/NSUT/22/261, dated 16/08/2022, in respect of Sh. Mahendra Kushan Ramteke, Jeevan Grah, Sai Baba Colony, Near PBMS College Dighori, Nagpur, Maharashtra-440034, received from PIO, for seeking information under RTI Act.
Reply 1/3 This matter does not pertain to Academic Branch, NSUT, pertain to Admission Cell, NSUT.
Reply 2: The Applicant is seeking third party information. It is stated that information sought by the applicant falls under clause 8(1) (J) of the RTI Act, hence not provided.
Reply 4: Attendance of Ist & 2nd semester in respect of the Nakul Mahendra Ramteke. 2021UMP4357 is enclosed.
As per norms, Regulations Clause 11.1 (Attendance/ Detention)" Students of the programme are expected to attend every lecture, tutorial and practical class scheduled for them, & Clause 11.6 "A student shall not be permitted to appear in the Mid Semester Examination/End Semester Examination if his/her attendance tilt MSE/ESE is below 60%.
Reply 5: The University follows these norms, Regulations, to follow the criteria of attendance. Vide Notification No. 220(312)/Short Attd/2018/ Acad/NSIT/829 de 3/8/22 wherein, whose attendance was below 60% were completely detained and whose attendance is 60% to 70% were released after submitting affidavit. Although the student has below 60% attendance hence not allowed appearing for 2ND semester examination as per norms."
The CPIO furnished a point-wise reply to the Appellant on 19.09.2022 stating as under:
"1. Total 1986 candidates take Admissions in B.Tech. course in the University for the Academic session 2021-22, in which 18 numbers candidates takes admissions under PH category.
2. 5% seats are reserved for the Persons with disability in the University.
3. Third-party information can not be provided."3
Being dissatisfied, the appellant filed a First Appeal dated 06.10.2022. The FAA vide its order dated 01.11.2022, held as under:-
"After considering the records and on examination of the records & submissions of the officers/officials present in the hearing, the SPIO is hereby directed as under:
Q.No. 1.& 2: Upheld the decision of the SPIO.
Q.No.3: To provide the information in respect of Q. No. 3 to the appellant.
Q.No.4: Upheld the decision of SPIO..
Q.No.5: To provide the information in respect of Q.No. 5 regarding notification No.220(312)/Short Attd./2018/Acad/NSIT/829 dated 3.8.22 to the Appellant within fifteen working days from the issue of this disposal order."
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Absent Respondent: 1.Mr. Amar Nath Sharma, S.O, APIO, Present in person
2.Mr. Sunil kumar, Dealing Assistant, Present in person.
3. Mr. Kusum Sharma, Head Clerk Present in person Appellant has not availed the opportunity of hearing despite service of notice.
The Respondent reiterated the factual matrix of the case. He further stated that due to shortage of attendance of appellant's son, he was not allowed to appear in the 2nd semester examination. With respect to the present RTI application they have provided point-wise information to the appellant.
Decision:
The Commission has gone through the case records and on the basis of proceedings during the hearing observes that available and existing information has been provided to the Appellant by the CPIO vide letter dated 02.09.2022 and 06.10.2022. In this regard, the Commission finds no infirmity in 4 the reply. Further, the CPIO during hearing tendered clarifications which was found to be in consonance with the provisions of RTI Act.
Moreover, the Appellant did not avail of the opportunity to plead his case or contest CPIO's submission despite receipt of hearing notice. In view of this, no intervention in the matter is required.
The appeal is disposed of accordingly.
Vinod Kumar Tiwari (विनोद कुमार वििारी) Information Commissioner (सूचना आयुक्त) Date 19-02-2024 Authenticated true copy (अनिप्रमानणर् सत्यानपर् प्रनर्) (R K Rao) Dy. Registrar 011- 26181827 Date 5