Central Information Commission
Mr.M L Gouhari vs Ministry Of Human Resource Development on 18 July, 2013
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi-110067
Tel: +91-11-26105682
File No.CIC/RM/A/2012/001164
Appellant: Shri M.L. Gouhari, New Delhi
Public Authority: EdCIL (India) Ltd., NOIDA and MHRD,
Deptt. of Higher Education, New Delhi
Date of Hearing: 18.07.2013
Date of decision: 18.07.2013
Heard today, dated 18.07.2013.
Appellant is present with Shri Rajesh Gauhari.
The Public Authority is represented by Shri Bishwamhar Datt, CPIO EdCIL along with
Shri RC Tully, Under Secretary/CPIO representing AA, MHRD.
FACTS
Vide RTI dt 26.5.12, appellant had sought information on 4 points.
2. An appeal was filed on 5.8.12, as no information was provided.
3. CPIO MHRD vide order dt 9.11.12, forwarded a copy of letter received from EdCIL dt 8.10.12.
4. Submissions made by the appellant and public authority were heard. Appellant submitted that he is not satisfied with the response provided by the public authority.
DECISION
6. The Commission directs CPIO MHRD to provide a specific response in respect of the following as per the provisions of the RTI Act within three weeks from date of receipt of the order:
i) Query no.1 - copies of file notings and correspondence be provided.1
ii) Query no.2 - whether MHRD was apprised of charge sheet issued to 22 employees.
iii) Query no.3 & 4 - a specific response to be provided to the queries raised.
The appeal is disposed of.
Sd/-
(Rajiv Mathur) Central Information Commissioner Authenticated true copy forwarded to:
The CPIO EDCIL(India) Limited Ed.CIL House, 18A, Sector 16A, Noida -201301.
The First Appellate Authority M/o HRD, Dept. of Higher Education, Shastri Bhawan, New Delhi Shri M L Gouhari A-1/107, Janak Puri, New Delhi-110058.
(Raghubir Singh) Deputy Registrar .07.2013 2