Central Information Commission
Rajasekaran M vs All India Council For Technical ... on 28 September, 2016
CENTRAL INFORMATION COMMISSION
(Room No.315, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)
Central Information Commissioner
CIC/CC/A/2014/002009-SA
Rajasekaran M v. PIO, AICTE
Important Dates and time taken:
RTI: 05.08.2014 FAO: Nil SA: 09.10.2014
Disposed of Hearing: 28.09.2016 Decided on: 28.09.2016
Parties Present:
1. Appellant: absent
Public authority: Mr. Ruchika Kem
FACTS:
2. Appellant had sought for certified copy of the application filed by the PGP, College of Engineering and Technology for the first time to seek approval from AICTE, New Delhi along with all enclosures appended therein with respect to the Handbook on approval process of AICTE to conduct the Engineering courses as per Section 2 (j)(ii) of RTI Act etc. Appellant filed First Appeal and thereafter, approached the Commission.
Decision :
3. The Commission directs the respondent authority to provide copies of applications and enclosures submitted by the PGP College of engineering, Paramathi, Namakkal, Tamil Nadu for approval, to the appellant, within 20 days from the date of receipt of this order.
Sd/-
(M. Sridhar Acharyulu) Central Information Commissioner Authenticated true copy (Dinesh Kumar) Deputy Registrar Copy of decision given to the parties free of cost.
Addresses of the parties:
1. The CPIO under RTI, All India Council for Technical Education, Southern Regional Office, Shastri Bhawan, 26, Haddows Road, Nungambakkam, Chennai-600006.
2. Shri Rajasekaran M, 27/8 East Street, Pothanur-PO, Namakkal Distt.-638181, Tamil Nadu.