Central Information Commission
Nikil Kumar Singh vs University Grants Commission on 22 March, 2017
Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place,
New Delhi-110066
website-cic.gov.in
Case No. CIC/RM/A/2014/000272/MP
Appellant : Shri Nikhil Kumar Singh, Patna.
Public Authority : University Grants Commission, New Delhi.
Date of Hearing : 03rd March, 2017
Date of Decision : 17th March, 2017
Present
Appellant : Not present.
Respondent : Ms. Kundala Mahajan, US & Shri Rajesh
Kumar, Assistant at CIC.
RTI application : 06.05.2013
CPIO's reply : 25.06.2013
First Appeal : 21.06.2013
FAA's order : 25.10.2013
Appeal : 16.12.2013
Information Commissioner : Manjula Prasher
ORDER
1. The appellant, Shri Nikhil Kumar Singh submitted RTI application before the Central Public Information Officer (CPIO), University Grants Commission (UGC), New Delhi seeking details of enrolled candidates in MA PHE Course with Eastern Institute for Integrated Learning in Management (EIILM) University, Sikkim during the period July 2009 to June 2010.
2. The CPIO informed the appellant that the information sought pertained to Eastern Institute for Integrated Learning in Management (EIILM) University, Sikkim, hence he transferred the RTI application to the CPIO, EIILM for providing information directly to the appellant. Dissatisfied with the decision of the CPIO, CIC/RM/A/2014/000272/MP 1 the appellant approached the first appellate authority (FAA), who concurred with the decision of the CPIO.
3. Being aggrieved, the appellant approached the Commission, stating that the desired information had not been provided to him.
4. The matter was heard by the Commission. The appellant was not present in spite of a notice of hearing having been sent to him. The respondents stated that the appellant's RTI application and appeal had been transferred to the Registrar, EIILM, Sikkim for providing information directly to the appellant. The appellant sent another RTI application dated 24.09.2013, which was also transferred to the Director/CPIO, Higher Education Department, Govt. of Sikkim, Sikkim for providing information directly to the appellant. However, in response to the appellant's letter dated 24.09.2013 the CPIO vide letter dated 28.02.2017 informed the appellant that the dissolution of the EIILM University, Sikkim has been approved and interim Management put in place by the Government of Sikkim vide notice dated 30.04.2015. Accordingly, the UGC also issued public notice advising the students not to take admission in any subject in EIILM University, Sikkim. The said public notice was also available on the website of the UGC www.ugc.ac.in.
5. Having considered the submissions of the respondents and perused the relevant documents in file, the Commission observes that the CPIO had appropriately responded to the appellant. The appeal is disposed of.
(Manjula Prasher) Information Commissioner Authenticated true copy:
Deputy Registrar CIC/RM/A/2014/000272/MP 2 Address of the parties:
Shri Nikhil Singh, The Central Public Information Officer, Pushpa Palace, University Grants Commission, B-Area, Meethapur, Bahadur Shah Zafar Marg, Patna-800001. New Delhi-110002.
The First Appellate Authority, University Grants Commission, Bahadur Shah Zafar Marg, New Delhi-110002.CIC/RM/A/2014/000272/MP 3