Central Information Commission
Deepak Gupta vs University Of Delhi on 27 October, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गं गनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा / Second Appeal No. (As Per Annexure)
Deepak Gupta ... अपीलकता/Appellant
VERSUS
बनाम
CPIO: University of Delhi,
New Delhi ... ितवादीगण/Respondent
Relevant dates emerging from the appeal(s):
Sl. No. Second Date of Date of Date of Date of Date of
Appeal RTI CPIO's First FAA's Second
No. Application Reply Appeal Order Appeal
1. 656612 05.07.2024 05.08.2024 06.08.2024 Not on 18.12.2024
record
2. 656611 05.07.2024 05.08.2024 06.08.2024 Not on 18.12.2024
record
3. 656005 15.07.2024 Not on 20.08.2024 Not on 16.12.2024
record record
4. 655997 25.07.2024 Not on 27.08.2024 Not on 16.12.2024
record record
The instant set of appeals have been clubbed for decision as these relate to similar
RTI Applications and same subject matter.
Date of Hearing: 14.10.2025
Date of Decision: 27.10.2025
Page 1 of 7
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
Second Appeal No. CIC/UODEL/A/2024/656612
1. The Appellant filed an RTI application dated 05.07.2024 seeking information on the following points:
1. Provide the information that how many CCTV are installed in the college.
2. Provide the information that who have the access to the CCTV.
3. Provide the copy of rule and procedure to install the CCTV in the college.
4. Provide the information that how many employees are working in the college.
5. Provide the information that on how many employees you have installed the direct CCTV with name.
1.1. The CPIO replied vide letter dated 05.08.2024 and the same is reproduced as under :-
1. 46 CCTVs are installed in the college Building.
2. With the college administration.
3. Delhi Rules for Regulation of CCTV systems in NCT of Delhi, 2018 Under sub-
section (1) of section 147 read with section 29, subsection (b), (c), (d), (f), (l), (n) (0) and (r) of Section 60 Delhi Police Act, 1978.
4. Total 372 employees are working in the college.
5. Generally installed in sensitive areas.
1.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 06.08.2024 alleging that the information provided was incomplete, false and misleading. FAA's order, if any, is not available on record. 1.3. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 18.12.2024.
Page 2 of 7Second Appeal No. CIC/UODEL/A/2024/656611
2. The Appellant filed an RTI application dated 05.07.2024 seeking information on the following points:
1. Provide the photocopy of medical bills submitted by Deepak Gupta (Assistant in KMC) from 1 Jan 024 till date i.e. 5/7/2024 and passed by college for payment.
2. Provide the photocopy of leave application of Deepak Gupta for the following dates: 11/01/2024, 18/01/2024 to 19/01/2024, 03/03/2024
3. Provide the copy of rule for claim of empty wrapper of medicine while submitting the medical bills for reimbursement.
2.1. The CPIO replied vide letter dated 05.08.2024 and the same is reproduced as under :-
1. The bills are with you as you have submitted it.
2. All leave records of the mentioned dates is with you.
3. Kirori Mal College is the constituent body of Delhi University and Delhi University has been following the guidelines as per provisions of CS (MA) Rules, 1944 in this regard.
As constituent body of Delhi University, Kirori Mal College has to follow the notification of Delhi University No. Fin.XIII/2014-2015/128/233/252 dated 05.01.2015 i.e. "All concerned are requested that the empty labels/wrappers cartons and vial of the medicines/drugs purchased from the market and consumed may not be defaced/destroyed and be preserved for production to the concerned Medical Section for claiming reimbursement of the same as and when demanded." 2.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 06.08.2024 alleging that the information provided was incomplete, false and misleading. FAA's order, if any, is not available on record.
Page 3 of 72.3. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 18.12.2024.
Second Appeal No. CIC/UODEL/A/2024/656005
3. The Appellant filed an RTI application dated 15.07.2024 seeking information on the following points:
1. Provide the photocopy of Agenda and Minutes of Governing Body meeting held on 11.05.2024 related to Deepak Gupta (Assistant In KMC)
2. I will pay for the photocopy charges for the same as per rule. 3.1. Having not received any response from the CPIO, the Appellant filed a First Appeal dated 20.08.2024. FAA's order, if any, is not available on record. 3.2. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 16.12.2024.
Second Appeal No. CIC/UODEL/A/2024/655997
4. The Appellant filed an RTI application dated 25.07.2024 seeking information on the following points:
1. Provide the information as regards the submission of original prescription Whether it is required under CGHS rule. Whether the putting the stamp on original prescription i.e "KIRORI MAL COLLEGE PAID & CANCELLED" is it allowed under CGHS rule.
2. Provide the information as regards the Wrappers of costly medicines and injections, define the term costly medicines and injections. Is there is any cut off for costly medicines and injections? Please provide amount if any as per CGHS rule for the same.
3. Supply a copy of the audit objection raised by the audit party regarding the reimbursement of medical bills to staff.Page 4 of 7
4. Provide the copy of CGHS rule related to submission of GST invoice for reimbursement of medical bills. Total how many staff members are claiming the reimbursement of medical bills from 01.01.2024 till now i.e 25.07.2024 and out of total how many staff including pensioners had submitted the GST invoice.
5. Provide the copy of CGHS rule related to submission of GST return of seller (chemist) at the time of submission of medical bills for reimbursement and how many staff members have submitted the same GST return from the seller at the time of claiming the reimbursement of medical bills from 01.01.2024 till now i.e 25.07.2024. ..., etc./ other related information 4.1. Having not received any response from the CPIO, the Appellant filed a First Appeal dated 27.08.2024. FAA's order, if any, is not available on record. 4.2. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 16.12.2024. Hearing proceedings and Decision:-
5. The appellant remained absent and on behalf of the respondent Mr. Dhiraj Kumar, Associate Professor, attended the hearing in-person.
6. The respondent while defending their cases inter alia submitted that in file nos.
CIC/UODEL/A/2024/656612 and CIC/UODEL/A/2024/656611, a point-wise suitable replies has been furnished to the appellant vide letters dated 05.08.2024. The respondent further submitted that the sought medical bills have been submitted to court and leave records have been furnished to the appellant vide letter dared 13.10.2025. When queried by the Commission regarding responses furnished by the CPIO in file nos. CIC/UODEL/A/2024/656005 and CIC/UODEL/A/2024/655997, the respondent was not aware about the facts of the cases.
7. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observes that in file nos. CIC/UODEL/A/2024/656612 and CIC/UODEL/A/2024/656611, the CPIO has provided Page 5 of 7 appropriate point-wise replies to the appellant vide letter dated 05.08.2024 and the Commission finds no scope of intervention in the matter. Accordingly, the appeals are dismissed.
8. Further in file nos. CIC/UODEL/A/2024/656005 and CIC/UODEL/A/2024/655997, the Commission observes that replies to the RTI applications have not been furnished by the CPIO. Moreover, the representative of the CPIO present for hearing was not able to assist the Commission with facts of the cases. Further, the CPIO, Mr. Dinesh Khattar, Principal, has not made any efforts to respond to the RTI applications of the above multiple cases even upon receipt of hearing notice nor did he appear before the bench to represent the cases. The CPIO has sent an authority letter dated 13.10.2025 to the Commission without mentioning any reason that prevented him from appearing. Furthermore, Mr. Dhiraj Kumar, Associate Professor, failed to explain the cogent reasons for not responding to the RTI application till date. In view of this, the Commission issues a Show-cause notice to the CPIO, Mr. Dinesh Khattar, Principal, as to why action under Section 20(1) of the RTI Act should not be initiated against him for not responding to the RTI application within stipulated time and keeping himself absent before the bench. Therefore, the Commission directs the CPIO, Mr. Dinesh Khattar, Principal, to furnish written explanation regarding his above mentioned conducts along with the comments of the First Appellate Authority by uploading on http://dsscic.nic.in/online-link-paper-compliance/add, within 25 days from the date of the receipt of this order. Furthermore, the CPIO is directed to furnish a point-wise reply to the appellant, as per provision of the RTI Act, within 15 days from the date of the receipt of this order, under intimation to the Commission. With this observation and direction, the appeals are disposed of.
Page 6 of 7Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 27.10.2025 Authenticated true copy O. P. Pokhriyal (ओ. पी. पोख रयाल) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1. The CPIO Office of the Public Information Officer, Kirori Mal College (University of Delhi), University Enclave, Delhi - 110007 2 Deepak Gupta Annexure of Second Appeals Sl. No. Second Appeal No. 1 CIC/UODEL/A/2024/656612 2 CIC/UODEL/A/2024/656611 3 CIC/UODEL/A/2024/656005 4 CIC/UODEL/A/2024/655997 Page 7 of 7 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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