Central Information Commission
Mr. Faisal Zia Siddiqui vs Aligarh Muslim University on 3 December, 2008
CENTRAL INFORMATION COMMISSION
Room No. 415, 4th Floor, Block IV,
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Decision No. CIC /WB/A/2008/01003/SG/0390
Appeal No. CIC/WB/A/2008/01003/
Relevant Facts emerging from the Appeal
Appellant : Mr. Faisal Zia Siddiqui,
Lecturer in Civil Engg. Section
University Polytechnic,
Aligarh Muslim University,
Aligarh - 202002.
Respondent 1 : Prof. S.Iqbal Ali
Assitt. Registrar/PIO, Aligarh Muslim University, Aligarh, U.P.-202002.
RTI filed on : 04/02/2008
PIO replied : 16/02/2008
First appeal filed on : 02/05/2008
First Appellate Authority order : 21/05/2008
Second Appeal filed on : 12/07/2008
Detail of required information:
S. No. Information Sought. The PIO replied.
1. The total sum/amount collected as As per this office record the courses of
Development charges for the said Diploma in Mechanical Refrigeration and
course from the students since its Air-Conditioning were started form the
inception, separately for each year. session 2004-2005. Twenty students have been admitted every year. From the session 2004-2005 to 2007-2008 and the amount of development charges have been realized Rs. 2,00,000/- each year. The amount of development charges were being realized by the students section form the admitted candidate under Category - A and deposited in SBIMU fund account which is dealt in the accounts section.
2. Total number of equipments purchased Not related with this section.
for the said course since its inception for the development charged.
3. Breakup of the total cost spent on Not related with this section.
equipment for RAC Lab.
4. Breakup of utilization of the Not related with this section.
development charges on RAC Lab.
5. Name, designation and section of the Not related with this section.
Technical staff sent for training to run the RAC Lab.
The First Appellate Authority ordered.
"The Appellate Authority of Student Section of Finance and Account Department Aligarh Muslim University has examined the query No. 1 of your application and your appeal. The Appellate Authority is of the view that information relating to above mention query has already been provided. The Appellate Authority has nothing to add in this regard. Relevant Facts emerging during Hearing:
The following were present Appellant : Mr. Faisal Zia Siddiqui, Respondent : Prof. S.Iqbal Ali The appellant accepts that now the information that he needs is the one on point 3. The respondent shows that he has asked In-Charge Mechanical engineering Section, Mr. Sabir Ali Khan and In-Charge RAC lab Mr. Sohail Siddiqui to provide this information since it is maintained in a register in their labs.
Decision:
Appeal partially allowed.
In-Charge Mechanical engineering Section, Mr. Sabir Ali Khan and In-Charge RAC lab Mr. Sohail Siddiqui are directed to provide the information to the appellant before 20 December, 2008.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties.
Shailesh Gandhi Information Commissioner 3 December, 2008