Central Information Commission
Smt.Seema vs Ministry Of Human Resource Development on 15 January, 2013
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi-110067
Tel: +91-11-26105682
File No.CIC/DS/A/2011/003674/RM
Appellant: Smt. Seema, G3/33 G.F. Rohini, Sector-
11, Delhi
Public Authority: National Council for Teacher Education,
New Delhi
Date of Hearing: 15.01.2013
Date of decision: 15.01.2013
Heard today, dated 15.01.2013.
Appellant is represented by her husband, Shri Sandeep Kumar.
The Public Authority is represented by Dr Jai Prakash Dwivedi, Research
Officer/PIO.
FACTS
Vide RTI dt nil appellant had sought information on 5 points.
2. PIO vide letter dt 18.5.11, provided a point wise response.
3. An appeal was filed.
4. AA vide order dt 7.7.11, upheld the decision of the PIO and disposed of the appeal.
5. Submissions made by the appellant and public authority were heard. Shri Sandeep Kumar submitted that he was not satisfied with the responses provided by the public authority.
DECISION 1
6. The Commission finds that the response provided is in conformity with the provisions of the RTI Act.
The appeal is accordingly disposed of.
Sd/-
(Rajiv Mathur) Central Information Commissioner Authenticated true copy forwarded to :
The CPIO (RTI Cell) NCTE Wing -II, Hans Bhawan, 1, Bahadur Shah Zafar Marg, New Delhi -110 002.
The Under Secretary & First Appellate Authority (RTI Cell) NCTE Wing -II, Hans Bhawan, 1, Bahadur Shah Zafar Marg, New Delhi -110 002.
Smt. Seema W/o Sandeep Kumar Mor G 3/33 G.F. Rohini Sec -11 Delhi -110085.
(Raghubir Singh) Deputy Registrar .01.2013 2