Central Information Commission
Mrshine Sasidharan vs Department Of Higher Education on 4 August, 2016
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)
Central Information Commissioner
CIC/CC/A/2014/000535SA
Shine Sasidaran v. PIO, All India Council for Technical Education
Important Dates and time taken:
RTI: 23.012.2013 Reply: 21.05.2014
SA: 21.08.2014 Hearing: 04.08.2016 Decided on: 04.08.2016
Result: closed
Parties Present:
1. Appellant is not present. Public authority: Ms. Ruchika Kem, Assistant Director, Mr.
Rajesh Chadha, Consultant, AICTE
FACTS:
2. Appellant sought information regarding recognition of IME diploma course/Tech. Engineering issued by IME in Supreme Education Council of Qatar. PIO stated that as per AICTE policy the request for granting equivalence to degree courses for academic purpose will be referred to AIU/UGC and the request for granting equivalence to degree course for employment purpose is left to the discretion to the employer. Appellant filed FAA, but there was no response.
Decision :
3. Sufficient information is furnished, hence, closed.
(M. Sridhar Acharyulu) Central Information Commissioner Authenticated true copy (Dinesh Kumar) Deputy Registrar Copy of decision given to the parties free of cost. Addresses of the parties:
1. The CPIO under RTI, All India Council for Technical Education, 7th Floor, Chanderlok Building, Janpath, New Delhi110001.
2. Shri Shine Sasidaran, K. S. Land, Kovoor, PostPalayam, Kunnu, Varkala, Trivandrum, Kerala695146.