Central Information Commission
B N Reddy vs Ministry Of Human Resource Development on 10 November, 2016
CENTRAL INFORMATION COMMISSION
(Room No.315, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)
Central Information Commissioner
CIC/CC/A/2014/000794-SA
B.N.Reddy v. Association of Indian Universities
Important Dates and time taken:
RTI Application: 18-6-2014 1st Appeal: 23-7-2014 2nd Appeal: 8-9-2014
Disposed of. Hearing: 10-11-2016 Decided on: 10-11-2016
Parties Present:
1. Appellant: Absent.
Public authority: Mr. Dixit
FACTS:
2.
RTI CPIO FAA
The appellant sought to have The CPIO gave the following The FAA
following information: reply/response/information: directed/responde
d as follows:
1. Copy of rules by which No reply
PGDM degree holders
are eligible to do Ph.D No FAA
from any university in
India along with list of
such universities etc.
Decision:
Page 1
2. The PIO of AIU submitted they have provided information on 2500 queries by way of e-mail, written and personal visit made by the appellant within 6 months. Mr. Sambhav Srivastava is in charge of evaluation division, stated that they are committed to the clarifications to any person, from anywhere, as a matter of service. They have placed all relevant guidelines, brochures, policies and procedures on the official web site:
www.aiu.ac.in. The printed copies of the same are also available in their office free of cost. The evaluation division has prepared a special information brochure on policies and procedures for equivalence of qualifications and degrees which is also available on www.aiu.ac.in. The amended version of this brochure is also available on the web site with information updated upto 30-6-2016. The Commission also advises the Association of Indian Universities to prepare a set of frequently asked questions and answers (FAQs) and place them on the official website to prevent the clarification requests under RTI on such matters.
3. The PIO stated that the information was dispatched to the appellant twice but it was not received. The CPIO noticed that the appellant did not give the name of the building, e-mail ID or telephone number. The Commission directs the appellant to provide accurate address, email and phone number to the Public authority immediately. Disposed of.
SD/-
(M. Sridhar Acharyulu) Central Information Commissioner Authenticated true copy (Dinesh Kumar) Deputy Registrar Page 2 Addresses of the parties:
1. The CPIO under RTI, RTI Cell, Association of Indian Universities, 16, Camrade Indrajit Gupta Marg, Kotla Marg, Opposite Bal Bhavan New Delhi-110002
2. Shri B.N.Reddy No. 6-3-885/7/B, 2nd Floor Somajiguda, Hyderabvad-500082 Page 3