Central Information Commission
Mrshyam Prakash Srivastava vs University Grants Commission on 12 March, 2016
CENTRAL INFORMATION OMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)
Information Commissioner
CIC/RM/A/2014/004145SA
(Video Conference - Sawai Madhopur)
Shyam Prakash Srivstava, Sawai Madhopur Vs. University Grants Commission,
Delhi
Important Dates and time taken:
RTI/CPIO: 32/7314 (32) FA/FAO: 44/2342014 2nd Appeal: 272014
Disposed of with directions Hearing: 08032016 Decision: 12032016
Parties Present:
The appellant is present at NIC Studio, Sawai Madhopur, which was connected by the NIC
after the public authority had briefed and left the Commission. The Public Authority is
represented by Ms. Nirmal Kaur, US and Mr. Rajesh Kumar, Asstt.
FACTS:
2. The appellant filed the RTI application seeking information regarding grant of recognition to the constituent colleges of IASE as deemed University. The CPIO gave reply that affiliation is given only to IASE and not to its constituent colleges. The appellant filed appeal before the first appellate authority (FAA). FAA upheld CPIO. Dissatisfied, the appellant filed a second appeal before this Commission under section 19(3) of the RTI Act. DECISION:
CIC/RM/A/2014/004145SA Page 1
3. Both the parties made their submissions. The appellant submitted that the said
organisation Gandhi Vidya Mandir is running the Institute of Advanced Studies in Education (IASE) in another name also. In response to this, the respondent officers submitted that the Gandhi Vidya Mandir had applied for granting the status of "Deemed to be University" to its organisation IASE and the same had been examined and with the recommendation of the UGC, the MHRD had notified the said organisation has "Deemed to be University". In this connection, they had presented to the Commission copies of request letter of Gandhi Vidya Mandir dated 1532001, along with the copies of relevant Gazette notification and letter to the AICTE. The Commission having perused the same, directed the respondent authority to furnish the same to the appellant within 15 days from the date of receipt of this order. The appeal is disposed of accordingly.
(M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (U. C. Joshi) Deputy Secretary Addresses of the parties:
1. The CPIO under the RTI Act, Govt of India University Grants Commission, MHRD, Bahadur Shah Zafar Marg, New Delhi110002
2.Mr. Shyam Prakash Srivastava 65, Nasiya Colony, Gangapur City CIC/RM/A/2014/004145SA Page 2 Sawai Madhopur (Rajasthan) PIN: 322201 CIC/RM/A/2014/004145SA Page 3