Central Information Commission
Sunil Kumari vs Ut Of Chandigarh on 31 January, 2023
Author: Uday Mahurkar
Bench: Uday Mahurkar
के न्द्रीय सच
ू ना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
द्वितीय अपील संख्या / Second Appeal No.:- CIC/UTOCH/A/2022/122606-UM
Ms. Sunil Kumari
....अपीलकताा/Appellant
VERSUS
बनाम
CPIO
Panjab University,
Sector-14, Chandigarh - 160 014
प्रद्वतवादीगण /Respondent
Date of Hearing : 12.01.2023
Date of Decision : 31.01.2023
Date of RTI application 11.10.2021
CPIO's response 09.11.2021
Date of the First Appeal 17.11.2021
First Appellate Authority's response 20.12.2021
Date of diarized receipt of Appeal by the Commission 12.05.2022
ORDER
FACTS The Appellant vide his RTI application sought information on 04 points, as under:-
The CPIO, Panjab University, vide letter dated 09.11.2021 furnished a reply to the Appellant. Dissatisfied with the reply received from the CPIO, the Appellant filed a First Appeal. The FAA vide order dated 20.12.2021 furnished a reply to the Appellant. Thereafter, the Appellant filed a Second Appeal before the Commission.
HEARING:
Facts emerging during the hearing:
The following were present:
Appellant: Present through AC Respondent: Absent The Appellant stated that he was furnished with a year wise list of students who took admission in the PU on the basis of qualification acquired from the EIILM University, Sikkim but his question regarding the courses which these students are pursuing and their names , is not provided as per the application. According to the appellant, the respondent conveyed to him about the unavailability of records as they maintain records of past 7 year only.
He claimed that the information on the point no. 2, point no. 3, point no.4 is not provided to him regarding list of students who took admission in the PU on the basis of qualification acquired from the EIILM University, Sikkim, the courses which these students are pursuing in PU and the qualifications these students had acquired from the EllLM University Sikkim respectively. When questioned about the given information on point no.2, the appellant stated that he had just received the list of number of students who took admission instead of the name of students. The objective behind his appeal is to protect the interest of the students studying there whose academic degree is questioned and declared invalid and fake on recognition.
The Respondent remained absent during the hearing.
DECISION:
Keeping in view the facts of the case and the submissions made by the Appellant and on the perusal of the documents on record, the Commission directs the CPIO to furnish a point wise suitable reply to the Appellant, protecting the provisions of Section 8 of the RTI Act 2005 and redacting the personal details of the third parties, strictly in accordance with the spirit of transparency and accountability as enshrined in the RTI Act, 2005 within a period of 21 days from the receipt of this order under the intimation to the Commission.
The Appeal stands disposed accordingly.
(Uday Mahurkar) (उदय माहूरकर) ू ना आयुक्त) (Information Commissioner) (सच Authenticated true copy (अद्विप्रमाद्वणत एवं सत्याद्वपत प्रद्वत) (R. K. Rao) (आर. के . राव) (Dy. Registrar) (उप-पंजीयक) 011-26182598 / [email protected] द्वदनांक / Date: 31.01.2023