Central Information Commission
Markapuri Surya vs All India Council For Technical ... on 11 February, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गं गनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा / Second Appeal No. CIC/AICTE/A/2024/116115
Markapuri Surya ... अपीलकता/Appellant
VERSUS
बनाम
CPIO: All India Council for
Technical Education, ... ितवादीगण/Respondents
New Delhi
Relevant dates emerging from the appeal:
RTI : 25.07.2023 FA : 22.12.2023 SA : 17.05.2024
CPIO : Not on record FAO : 08.03.2024 Hearing : 03.02.2025
Date of Decision: 11.02.2025
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 25.07.2023 seeking information on the following points:
Application for the details of Mother Theressa College of Engineering and Technology situated at Peddabonkur Village, Peddapalli Mandal & District, Telangana State.
1. Please furnish the details of approval copies for the academic year 2021-24.
2. Please furnish the details of online application for approval renewal for the year 2021-24.Page 1 of 4
3. Please furnish the details of Scrutiny/inspection report of AICTE for the year 2021-24.
4. Please furnish the details of approved building plan, House numbers, land survey numbers and lease deed.
5. Please furnish the details of Society by law copies, etc./ other related information
2. Having not received any response from the CPIO, the Appellant filed a First Appeal on 22.12.2023. The FAA vide order dated 08.03.2024 observed as under: -
"I as Appellate Authority perused the matter and found out that the applicant has sought information on 9 points related to the documents submitted by the Institute Mother Theressa College of Engineering and Technology situated at peddabonkur Village peddapalli. Further, it is to inform to the applicant that for point no. 1 & 3 the available/existing information is being shared to you as an attachment along with this letter. Further, the information requested by the applicant is third party information, which comes under section 11(1) of the RTI Act, 2005. Accordingly, notice to third party under section 11(1) of the RTI Act, 2005 is sent by the PIO SCRO Regulation Bureau AICTE to the institution Mother Theressa College of Engineering and Technology for consent to disclose the information. Further, as the reply/information form the institution is received to the PIO SCRO Regulation Bureau AICTE the same will be shared to you."
3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 17.05.2024
4. The appellant remained absent and on behalf of the respondent Lt. Cdr. Akhil Sherone, CPIO, attended the hearing in-person.
5. The respondent while defending their case inter alia submitted that they had written to the Institute Mother Theressa College of Engineering and Technology, seeking their consent under Section 11 (1) of the RTI Act. However, due to non-response from Page 2 of 4 the Institute to both CPIO's letter and FAA's communication, the CPIO decided to disclose the information, which was held under their custody, vide letter dated 31.01.2025. However, on being queried the respondent was unable to confirm as to whether the land records sought in the RTI application were disclosed to the appellant or not.
6. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observes that the respondent had duly taken appropriate steps to contact the concerned Institute and followed the procedure laid down under Section 11 (1) of the RTI Act. Further, the CPIO relied upon their latest submissions dated 31.01.2025 which did not contain an annexure of documents furnished to the appellant. Therefore, it could not be ascertained whether the documents such as lease deed of the Institute, sought in point no. (iv) of the RTI application were disclosed or not. In view of the above, the respondent is directed to provide a revised reply, upon examination of the specific points in the RTI application by giving a categorical reply against each point, along with a list of documents provided by them. In the event that certain information is exempted, the relevant exemption clauses as per the RTI Act shall be invoked by the CPIO. The said information/reply should be provided free of cost to the Appellant by the CPIO within 15 days from the date of receipt of this order, under due intimation to the Commission. Accordingly, the appeal is disposed of.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 11.02.2025 Authenticated true copy Bijendra Kumar (िबज कुमार) Dy. Registrar (उप पंजीयक) 011-26180514 Page 3 of 4 Addresses of the parties:
1 The CPIO All India Council for Technical Education (AICTE), Nelson Mandela Marg, Vasant Kunj, New Delhi - 110070 2 Markapuri Surya Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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