Central Information Commission
Dr. Prabhajot Kaur Gill vs All India Council For Technical ... on 9 February, 2009
CENTRAL INFORMATION COMMISSION
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Decision No. CIC /SG/A/2008/00359/1550
Appeal No. CIC/SG/A/2008/00359
Relevant Facts emerging from the Appeal
Appellant : Dr. Prabhajot Kaur Gill,
House No. 385, Sector-10
Panchkula-Haryana.
Respondent 1 : Dr. Nirendra Dev,
Deputy Director & P.I.O, All India Council for Technical Education, 7th Floor, Chander Lok Building, Janpath, New Delhi-110001.
RTI application filed on : 08/09/2008 PIO replied : 14/10/2008 First appeal filed on : 22/10/2008 First Appellate Authority order : not replied. Second Appeal filed on : 22/12/2008
The appellant had asked in RTI Application regarding copy of notification of the approval by AICTE, official file noting portion for consideration of degree course etc. Detail of required information:-
1. Notification along with its official file noting portion by which institution of Mechanical Engineers (India) Mumbai was given approval for the first time by AICTE.
2. If at any time, the approval by AICTE was withdrawn, a copy of notification and its official file noting portion with page mark.
3. Notification or the basis of which, the approval was again given to IME, Mumbai.
4. Notification and its official file noting portion for consideration of degree course conducted by IME (India) Mumbai, as equivalent to B.E./AMIE.
5. I require all the notifications along with their file and noting portions related with approval to IME and recognition of degree course conducted by IME Mumbai since its inception and status of degree holders from its first batch till date.
The PIO replied.
I am refer to your application dated 08/09/2008 (received on 15/09/2008) and to inform you that as per record available IME is not approved by AICTE.
The First Appellate Authority ordered:-
Not replied.
Relevant Facts emerging during Hearing:
The following were present Appellant: Dr. Prabhajot Kaur Gill, Respondent: Dr. Nirendra Dev PIO The appellant states that the PIO has given information that IME is not approved by AICTE. She wishes to know if it was approved at any time, and subsequently approval may have been withdrawn. The PIO is directed to inform the appellant if IME was ever approved by AICTE.
Decision:
The Appeal is allowed.
The PIO will inform the appellant before 25 February 2009 if IME was ever approved by AICTE.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties.
Shailesh Gandhi Information Commissioner February 09, 2009.
(In any correspondence on this decision, mentioned the complete decision number.)