Central Information Commission
Mr. Rajesh Gouhari vs Ministry Of Human Resource Development on 21 January, 2011
In the Central Information Commission
at
New Delhi
File No: CIC/WB/A/2010/000396AD
Date of Hearing : January 21, 2011
Date of Decision : January 21, 2011
Parties:
Applicant
Shri Rajesh Gouhari
H.No. A1/107,
Janakpuri
New Delhi - 110058.
Applicant was present.
Respondent(s)
M/o Human Resource Development
Deptt of Higher Education
Vigilence Section
Shastri Bhawan
New Delhi.
Represented by : Shri K.S.Mahajan, US, M/o HRD
Shri M.K.Sharma, So, M/o HRD
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
Decision Notice
As given in the decision.
In the Central Information Commission
at
New Delhi
File No: CIC/WB/A/2010/000396AD
ORDER
Background
1. The RTI Application dated 25.1.2010 was filed by the Applicant with the PIO, Chief Vigilance Officer, M/o HRD, New Delhi seeking the copy of the directions by CVO, MHRD to CMD EdCIL in compliance with instructions of CVC and also wanting to know whether the CVO MHRD has issued directions so far or not and if not the reasons thereof. The CPIO MHRD Vigilance Section replied on 18.2.2010 stating that no directions have so far been issued as the matter is under process. The Applicant filed his first appeal on 20.2.2010 stating that the information is incomplete and requested that the matter be got examined properly as to why Vigilance Department has not yet issued directions to CMD EdCIL in disrespect of India's Appex Institution - the Central Vigilance Commission. On not receiving any reply from the Appellate Authority he filed his second appeal before the Commission on 13.5.2010 seeking the information once again. Decision
2. The Commission noted that with regard to point no.1 of the RTI application no directions have so far been issued as the matter is under process. In this connection CPIO, MHRD explained that MHRD has no jurisdiction over the said matter and that it is EdCIL who has to take a decision and hence no directions have been issued by the CVO MHRD to CMD. He also stated that letters have been sent to EdCIL requesting them to take appropriate action decision on the matter for reasons already given hereinabove. The Commission accordingly directs the CPIO, MHRD to provide copies of the letters written to EdCIL as mentioned by him, to the Appellant by 20.2.2011.
3. The complaint is accordingly disposed of.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Shri Rajesh Gouhari H.No. A1/107, Janakpuri New Delhi - 110058.
2. The Public Information Officer M/o Human Resource Development Deptt of Higher Education Vigilence Section Shastri Bhawan New Delhi.
3. The Appellate Authority M/o Human Resource Development Deptt of Higher Education Vigilence Section Shastri Bhawan New Delhi.
4. Officer Incharge, NIC.