Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Central Information Commission

Mr.Kuldeep Singh Kharia vs Ministry Of Human Resource Development on 31 October, 2012

                    CENTRAL INFORMATION COMMISSION
                          Club Building (Near Post Office)
                        Old JNU Campus, New Delhi-110067
                               Tel: +91-11-26105682


                        File No.CIC/DS/A/2011/002893/RM




Appellant:                              Mr. Kuldeep Singh Khaira,
                                        Ludhiana


Public Authority:                       Indira Gandhi National Open
                                        University (IGNOU), New Delhi


Date of Hearing:                        25.7.2012


Date of decision:                       31.10.2012




Heard today, dated 25.7.2012 through video conferencing.


Appellant is present.


The Public Authority is represented by Ms Anita Kumari Raj, SO/PIO, IGNOU,
Prof S.B.Arora, IGNOU, Shri B.K.Bhadri , CPIO MHRD, and Shri A.K.Singh,
Director, ICT, HRD and AA.


The above parties were heard and records perused.
 FACTS

Vide RTI dated February 15, 2011 the appellant sought action taken on his representation dated January 15, 2010 regarding action against IGNOU for conducting online post graduate diploma course in Acupuncture.

2. The PIO responded vide letter dated March 21, 2011.

3. An appeal was filed on April 4, 2011. The Appellate Authority vide order dated May 10, 2011 directed the CPIO to provide additional information immediately.

4. Not satisfied with the response, he filed the present appeal.

5. The appellant submitted that he has not received any response to his RTI from the CPIO nor have the directions made by the AA dt May 10, 2011 been complied with. The appellant also submitted that in view of the delay, a penalty should be imposed on the CPIO.

6. The CPIO submitted that on receipt of his RTI, as the matter pertained to IGNOU, it was transferred to them. However, no copy seems to have been marked to the appellant.

DECISION

7. The CPIO is directed to provide a point wise response to the appellant within ten days from date of receipt of this order. He is also directed to explain within ten days, the reasons for not responding to the RTI dt Feb 14, 2011 in time. A final view would be taken by the Commission on receipt of response from the CPIO.

Sd/-

(Rajiv Mathur) Central Information Commissioner 31.10.2012 Present: Ms Anita Kumari Raj, SO/PIO along with Prof S.B.Arora, SOHS, IGNOU.

CPIO RTI Cell, MHRD, New Delhi is absent.

PIO IGNOU informed that RTI dt 15.2.11 has been responded to vide their letter dt 21.3.11 and MHRD vide their letter dt 27.7.12 have reiterated the same. In view of the above, the appeal is disposed of. Further proceedings against CPIO is also dropped.

Sd/-

(Rajiv Mathur) Central Information Commissioner Authenticated true copy forwarded to :

Shri Kuldeep Singh Khalra C/o. 3344, Chet Singh Nagar, Gill Road Ludhiana - 141003 The Section Officer & CPIO Indira Gandhi National Open University School of Health Science , Maidan Garhi, New Delhi The CPIO (RTI Cell) Department of Higher Education M/o. Human Resource Development Shastri Bhawan, New Delhi 110001 (Raghubir Singh) Deputy Registrar .11.2012 4