Indian Kanoon - Search engine for Indian Law

Central Information Commission

Mromkar vs University Of Delhi on 30 March, 2016

                   CENTRAL INFORMATION COMMISSION
                     (Room No.315, B­Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)



                     Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)

                                            Information Commissioner




                                            CIC/SA/A/2016/000030




                                 Omkar v. PIO, University of Delhi.

                                            Important Dates and time taken:




     RTI: 05.05.2015                      Reply: 18.05.2015

     SA: 28.12.2015                       Hearing: 11.03.2016                       Decision: 30­03­2016




     Result:  Closed.




Parties Present:


1.      Mr. Preetam Kumar represents appellant. Mr. H. C. Pokhriyal, Mr. O. P. Tanwar and Mr. 

Raja Ram represent Public authority.


FACTS:

2. The   appellant   filed   the   RTI   application  seeking  information   with   respect   to  student  election proposed to be conducted students of School of Open Learning. The CPIO gave copy  of letter dated 31.12.2014 to the appellant. The appellant filed appeal before the first appellate  authority   (FAA).   FAA   gave  no   response.   Dissatisfied,   the   appellant   filed   a   second   appeal  before this Commission under section 19(3) of the RTI Act. Proceedings Before the Commission:

3. PIO submitted that information pertained to the RTI application had been furnished to  the appellant Mr. Omkar and he also shown acknowledgement signed by the appellant. PIO  stated that students of School of Open Learning wanted to conduct election and that such  election   proposed   by   the   Open   Student   Organization   (OSO)   is   against   the   norms   of   the  university as there is no provision in the ordinance of SOL for student's election. Since there  was apprehension for possibility of disturbance, the Executive Director wrote letter to SHO,  Maunce Nagar and copy of the same was also provided to the appellant. Sufficient information  has been provided. The appeal is closed.

(M. Sridhar Acharyulu) Information Commissioner  Authenticated true copy (U. C. Joshi) Deputy Secretary Addresses of the parties:

1. The CPIO under RTI, School of Open Learning, Campus of Open Learning,  Delhi University, Delhi­110007.

2. Shri Omkar, D­12/482, Surrender Colony Part­I, Jharoda Burari, Delhi­110084.