Central Information Commission
Vishnu Prasad Rai vs Jawaharlal Nehru University, New Delhi on 25 February, 2026
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No: Six cases.
(1) CIC/JNUND/A/2025/606762
(2) CIC/JNUND/A/2025/606761
(3) CIC/JNUND/A/2025/606759
(4) CIC/JNUND/A/2025/606758
(5) CIC/JNUND/A/2025/606755
(6) CIC/JNUND/A/2025/606753
VISHNU PRASAD RAI .....अपीलकर्ाग /Appellant
VERSUS
बनाम
The CPIO
JAWAHAR LAL NEHRU UNIVERSITY,
DEPUTY REGISTRAR, RTI CELL,
J.N.U., NEW DELHI-110067 ....प्रनर्वािीगण /Respondent
Date of Hearing : 24.02.2026
Date of Decision : 24.02.2026
INFORMATION COMMISSIONER : Sudha Rani Relangi
Note- The above-mentioned Second Appeal have been clubbed together for
disposal through common order as the parties are common and it is based on
same RTI application.
(1) CIC/JNUND/A/2025/606762
(2) CIC/JNUND/A/2025/606761
(3) CIC/JNUND/A/2025/606759
(4) CIC/JNUND/A/2025/606758
(5) CIC/JNUND/A/2025/606755
(6) CIC/JNUND/A/2025/606753
Relevant facts emerging from appeals:
Page 1 of 4
RTI application filed on : 03.10.2024
CPIO replied on : NA
First appeal filed on : 27.11.2024
First Appellate Authority's order : NA
2nd Appeal/Complaint dated : Nil
Information sought:
1. The Appellant filed an RTI application dated 03.10.2024 seeking the following information:
"......................c) The specific semesters (mentioning whether monsoon or winter) in which the full mess rebates were granted
3. Any relevant policies or guidelines that govern the granting of full mess rebates on medical grounds." (Incomplete RTI application annexed in all the instant Second Appeals)
2. Having not received the reply from the CPIO, the Appellant filed a First Appeal dated 27.11.2024. The FAA order is not on record.
3. Aggrieved by the non-disposal of First Appeal, Appellant is before the Commission with the instant Second Appeals.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Not present.
Respondent: Shri Abhishek Kr. Singh, Dy. Registrar/Nodal CPIO along with Shri Jeewan Lata Pathak, Sr. Asst. and Shri Abhijeet Dwivedi, Senior Warden, Mahi Mardani present in person.
4. Appellant remained absent during hearing despite service.
5. Written statement of the CPIO is taken on record. CPIO relied on his written statement and stated that information sought by the Appellant pertains to List of beneficiary/students, Rule position and other related information regarding granting of full mess rebates on medical grounds to the students, records of which are maintained by the concerned hostels of JNU. Therefore, the RTI application under reference was forwarded to the senior wardens of the JNU for providing the information directly to the Appellant. All the concerned wardens of hostel in the capacity of deemed PIO furnished their Page 2 of 4 respective replies to the Appellant on 29.10.2025, 31.05.2025, 30.05.2025, 29.05.2025, 28.05.2025, 26.05.2025, 04.04.2025, 13.01.2025, 03.12.2024, 14.11.2024, 13.11.2024, 12.11.2024, 11.11.2024, 08.11.2024, 30.10.2024, 29.10.2024, 24.10.2024, 22.10.2024, 17.10.2024 and 16.10.2024. CPIO stated that with a covering letter dated 04.06.2025, the then Nodal CPIO, Shri Manoj Kumar furnished all the replies to the Appellant along with a copy of list of students availing the rebate of mess on medical ground by masking their names and other personal details. In addition to it, copy of Hostel Manual with reference to relevant clauses were also provided to the Appellant (copy enclosed in the written statement).
6. CPIO, out of RTI context, apprised the Bench that Appellant, a student of JNU was allegedly found guilty of availing mess rebate on fabricated medical certificates, due to which some fines were imposed on him which he did not clear on full and final settlement basis. Thereafter, the attendance of the Appellant could not be secured as he was not available in the hostel from past many months. On being pointed out by the Bench, the Nodal CPIO averred that as per records the FAA's final order is not available, however, there was certain oral discussions held in the First Appeals of the Appellant. Decision:
7. Heard the parties appeared in hearing.
8. The Commission on perusal of facts of the Appeals in hand noted that the core contention raised by the Appellant in the instant Second Appeals was non-receipt of any decision from the CPIO. On the other hand, the CPIO clarified that reply along with relevant available information, as is accessed from the concerned senior wardens of the hostels of JNU were already provided to the Appellant through a consolidated reply dated 04.06.2025, a copy of which has been send to the Appellant.
9. After having a look on the replies of the CPIO, the Commission observes that despite the fact that Appellant has enclosed incomplete RTI application in the instant Second Appeals, yet, the CPIO made his sincere efforts to provide a point-wise reply vide letter dated 04.06.2025, along with the relevant permissible information including list of beneficiary students availing the mess rebate of medical grounds, relevant Rule position, after accessing the same from the concerned department. The reply of the CPIO adequately suffices the information sought by the Appellant in terms of the RTI Act, 2005.
Page 3 of 410. Further, the Appellant neither appeared during hearing to contest his case nor filed any written statement to controvert the version of the CPIO.
11. In light of the above, intervention of the Commission is not warranted in the matters at this juncture and the submissions of the CPIO are upheld.
The Appeals are disposed of accordingly.
Sd/-
Sudha Rani Relangi(सुधा रानी रे लंगी) Information Commissioner (सूचनाआयुक्त) Authenticated true copy (अनिप्रमानणर्सत्यानपर्प्रनर्) (Anil Kumar Mehta) Dy. Registrar 011- 26767500 Date Shri VISHNU PRASAD RAI Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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