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Central Information Commission

Kamal Jit Singh vs Indian Council For Cultural Relations on 4 September, 2018

                               के   ीय सूचना आयोग
                         Central Information Commission
                               बाबा गंगनाथ माग
, मुिनरका
                         Baba Gangnath Marg, Munirka
                           नई  द
ली, New Delhi - 110067


ि तीय अपील सं या / Second Appeal Nos.- CIC/ICCRL/A/2017/153550;
                   CIC/ICCRL/A/2017/156721; CIC/ICCRL/A/2017/156723;
                   CIC/ICCRL/A/2017/156720; CIC/ICCRL/A/2017/159584;
                   CIC/ICCRL/A/2017/159585; CIC/ICCRL/A/2017/159586;
                   CIC/ICCRL/A/2017/159587; CIC/ICCRL/A/2017/159576;
                   CIC/ICCRL/A/2017/159582; CIC/ICCRL/A/2017/159583;
                   CIC/ICCRL/A/2017/159581; CIC/ICCRL/A/2017/159580;
                   CIC/ICCRL/A/2017/159577; CIC/ICCRL/A/2017/159579;
                   CIC/ICCRL/A/2017/159575; CIC/ICCRL/A/2017/159574
                   (Total 17 cases)

                          Adjunct Order Dated 04.09.2018
Hearing:
1.   The instant matter is listed today for further hearing.
2.    Both the parties participated in the hearing personally. Mr. Subhash
Chandra Agrawal (RTI Consultant) represented the respondent. The written

submissions are taken on record.

3. During the hearing, the appellant limited his query(s) to seeking records of the AYs 2014-15 and 2015-16 relating to allocation of seats for admission of ICCR scholars in the three (3) colleges as referred to in para 48 of order dated 02-07-2018.

4. The respondent agreed to provide the information as per para 3 above, within 30 days from the date of receipt of this order. Discussion/observation:

5. This Commission observed that the respondent should provide to the appellant records of the AYs 2014-15 and 2015-16 relating to allocation of seats for admission of ICCR scholars in the three (3) colleges as referred to in para 48 of this Commission's order dated 02-07-2018, within 30 days from the date of receipt of this order.

Decision:

6. The respondent is directed to take action as per para 5 above.

These appeals are disposed of. Copy of the order be given to the parties free of cost.

Radha Krishna Mathur (राधा कृ ण माथुर) Chief Information Commissioner (मु य सूचना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) S.C. Sharma Dy. Registrar एस. सी. शमा , उप-पंजीयक एस. सी.

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