Central Information Commission
Mr.M L Gouhari vs Ministry Of Human Resource Development on 19 September, 2013
CENTRAL INFORMATION COMMISSION
Room No.-307, 2nd Floor, B-Wing, August Kranti Bhawan
Bhikaji Cama Place, New Delhi-110066.
Website : cic.gov.in
Telephone No.: +91-11-26105682
File No.CIC/RM/A/2013/000271
Appellant: Shri M.L. Gouhari, New Delhi
Public Authority: EdCIL (India) Limited, Noida
Date of Hearing: 19.09.2013
Date of decision: 19.09.2013
Heard today, dated 19.09.2013.
Appellant is present along with Shri Rajesh Gouhari.
The Public Authority is represented by Shri Bishwambhar Datt, PIO along with Shri
VV Murari, Chief General Manager.
FACTS
Vide RTI dt 19.9.12, appellant had sought information on 6 points relating to details of funds received from the World Bank under TEQIP since 1992 and its distribution to various private, government and technical institutions including EdCIL.
2 PIO MHRD informed the appellant vide letter dt 10.10.12 that the information sought is not available with them and transferred the RTI to the Manager/PIO, TEQIP, EdCIL House for providing a response.
3. PIO EdCIL vide letter dt 29.10.12, provided a point wise response.
4. An appeal was filed on 3.11.12.
5. AA vide order dt 7.1.13, observed that the information provided by the PIO was based on information received from NPIU project and upheld the decision of the PIO.
6. Submissions made by the appellant were heard. Appellant submitted that there is a contradiction in the information provided at serial no.1 and 5 of the PIO's response. If no funds have been received from the World Bank as stated in response to query no.1, how has a response been provided to query no.5 indicating funds released. He further submitted that while information has been provided in respect of query no.3, a nil response has been provided for query no.4 which is against contradictory. PIO submitted that they receive funds from the MHRD for the TEQIP project are not aware of the breakup of grants from Govt of India and World Bank.
DECISION
7. The Commission directs the PIO EdCIL to transfer queries 1 and 2 to the MHRD for providing an immediate response to the appellant. PIO shall also resolve the contradiction between information provided at query no.1 and 5 and between 1 query no.3 and 4 and provide a response to the appellant within one week from date of receipt of the order.
The appeal is disposed of. Sd/-
(Rajiv Mathur)
Central Information Commissioner
Authenticated true copy forwarded to:
The CPIO EdCIL (India) Limited EdCIL House 18A, Sector 16A, Noida -201301.
The First Appellate Authority EdCIL (India) Limited EdCIL House 18A, Sector 16A, Noida -201301.
Shri M L Gouhari A -1/107, Janak Puri, New Delhi -110058.
(Raghubir Singh) Deputy Registrar .09.2013 2