Central Information Commission
Nomanuddin Hassan vs Aligarh Muslim University on 14 February, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गं गनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा / Second Appeal No. CIC/ALMUV/A/2024/616589+
CIC/ALMUV/A/2024/616593+
CIC/ALMUV/A/2024/616591+
CIC/ALMUV/C/2024/608117
Nomanuddin Hassan ... अपीलकता/Appellant
VERSUS
बनाम
CPIO:
Aligarh Muslim University, ... ितवादीगण/Respondents
Aligarh, Uttar Pradesh
Relevant dates emerging from the appeal:
Sl. Second Date of Date of Date of Date of FAA's Date of
No. Appeal/ RTI CPIO's First Order Second
Complaint Application Reply Appeal Appeal/
No. Complaint
1. 616589 20.11.2023 20.12.2023 20.12.2023 24.01.2024 Nil
2. 616593 23.11.2023 23.12.2023 25.12.2023 27.01.2024 Nil
3. 616591 20.11.2023 20.12.2023 20.12.2023 24.01.2024 Nil
4. 608117 20.11.2023 20.12.2023 20.12.2023 24.01.2024 Nil
Note: The above referred appeal/complaint have been clubbed for decision as these
relate to RTI Applications seeking similar information.
Date of Hearing: 10.02.2025
Date of Decision: 14.02.2025
Page 1 of 10
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
Second Appeal No. CIC/ALMUV/A/2024/616589
1. The Appellant filed an RTI application dated 20.11.2023 seeking information on the following points:
1) Provide me the name wise UGC sanctioned list of all staffs of AMU RCA with their designation and salary paid to each of them annually for the session of 2020-2021, 2021-2022, 2022-2023. Please provide.
2) Provide me the list of names of teaching staff sanctioned under UGC Scheme for the session 2020-2021, 2021-2022, 2022-2023, 2023-2024. Please provide.
3) Provide me the details of total number of hours of classes taken by each teaching staff sanctioned under UGC Scheme for the session 2021-2022, 2022-2023. Please provide.
4) Provide me the details of total number of hours of classes taken by each teaching staff sanctioned under UGC Scheme in UPSC Civil services coaching programme each in the session 2021-2022, 2022-2023. Please provide.
5) Provide me the details of total number of hours of classes taken by each teaching staff sanctioned under UGC Scheme in SSC-CGL coaching programme each in the session 2021-2022, 2022-2023. Please provide, etc./ other related information 1.1. The CPIO replied vide letter dated 20.12.2023 and the same is reproduced as under:-
1-2: UGC has not sanctioned any staff by name.
3: 2021-2022 (129 hours approx.) Page 2 of 10 2022-2023 (270 hours approx.) 4: 2021-2022 (75hours approx.) 2022-2023 (185 hours approx.) 5: 2021-2022 (32 hours approx.) 2022-2023 (35 hours approx.)etc. 1.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 20.12.2023 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 24.01.2024 stated that:
Query no.1: List of staff sanctioned by the UGC is as follows:
Sanctioned Appointment Status Professor Appointment Pending Assistant Professor (02) Appointment made as per University Rules at Academic
level 10 of UGC of following two Assistant Professor:
1. Dr. Sablu Khan
2. Dr. Saima Shadab Stenographer Appointment Pending L.D.C. Mr. Mahendra Singh Gusai is working against the post Attendants (02) 01 appointment pending and one is made i.e. Ms. Sana Khanam at UP Government minimum wages.
Query no. 2: UGC has sanctioned only 3 teaching posts i.e. one Professor and two Assistant Professor only (one for male and one for female).
Rest of the replies were found correct.
1.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated Nil.
Page 3 of 10Second Appeal No. CIC/ALMUV/A/2024/616593
2. The Appellant filed an RTI application dated 23.11.2023 seeking information on the following points:
1) Provide me the schedule i.e. Time Table of Classes held with Name of the teacher, subject or topic taken along with Date, Time and Duration of the classes for UPSC Civil Services Coaching Programme in the session 2022-2023. Please Provide.
2) Provide me the schedule i.e. Time Table of Classes held with Name of the teacher, subject or topic taken along with Date, Time and Duration of the classes for Judicial Services Coaching Programme in the session 2022-2023. Please Provide.
3) Provide me the schedule ile Time Table of Classes held with Name of the teacher, subject or topic taken along with Date, Time and Duration of the classes for SSC- CGL Coaching Programme in the session 2022-2023. Please Provide.
4) Provide me the attendance list of Students of UPSC Civil Services Coaching Programme under UGC Scheme along with total number of classes attended by each of them out of total number of classes conducted in the session 2022-2023. Please Provide.
5) Provide me the attendance list of Students of Judicial Services Coaching Programme under UGC Scheme along with total number of classes attended by each of them out of total number of classes conducted in the session 2022-2023. Please Provide.
6) Provide me the attendance list of Students of SSC-CGL Coaching Programme under UGC Scheme along with total number of classes attended by each of them out of total number of classes conducted in the session 2022-2023. Please Provide Page 4 of 10 2.1. The CPIO replied vide letter dated 23.12.2023 and the same is reproduced as under:-
1-3: Schedule of Classes is available on the website https://amu.ac.in/residential-coaching-academy.
4-6: Information related to the attendance record of other students is a Third- Party Information which is exempted under the Section 8(1)(j) of the RTI Act- 2005. The information may be given to the concerned candidate admitted in coaching programme or his/her parents.
2.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 25.12.2023 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 27.01.2024 stated that:
In the above context, it is to say that replies of your queries sought under RTI Act-2005 vide application R. No.367 / RCA dated 25.11.2025 mailed on your mail ID by CPIO on 23.12.2023 were thoroughly examined by me, however, for the reply of query no. 2 & 3 of RTI application, class schedule for Judicial Services and SSC-CGL coaching programme have been corrected and uploaded on the website, Rest of the replies of your queries provided by the CPIO has found to be correct and in order.
2.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated Nil.
Second Appeal No. CIC/ALMUV/A/2024/616591
3. The Appellant filed an RTI application dated 20.11.2023 seeking information on the following points:
1) Provide me the list of all candidates who have appeared in interview of AMU RCA UPSC Coaching Programme for the session 2023-2024 and were not recommended for Hostel. Please provide.Page 5 of 10
2) Provide me the reservation policy followed i.e. according to central government rules or as per AMU Rules for admission to AMU RCA UPSC Coaching Programme, SSC-CGL Coaching Programme, Judicial services coaching programme. Also mention vertical reservations, horizontal reservations, percentage of seats reserved for minorities, SCs, STs, Women, PwDs. Please provide.
3) Provide me the details of seats or percentage of seats reserved for SCs, STs, PwDs in AMU RCA Boys Hostel and in AMU RCA Girls Hostel respectively.
4) Provide me the list of all sources of funding to AMU RCA for the session 2021- 2022, 2022-2023, 2023-24. Please provide.
5) Provide me the copy of Audit report of AMU RCA for the session 2020-21, 2021-
2022, 2022-2023. Please provide, etc./ other related information 3.1. The CPIO replied vide letter dated 20.12.2023 and the same is reproduced as under:-
1. All the out stationed candidates who appeared in the interview were recommended for hostel facility, except those who stayed 2 years in hostel without any result.
2. There is no reservation in any coaching programmes. However, candidates are selected on the entrance test merit. Some relaxation is given to Women, SC, ST and PwD candidates.
3. No such reservation is provided for hostel accommodation. The hostel facility is provided on the basis of entrance test merit and AMU RCA rules.
4. List of funding sources to RCA, AMU:
2021-2022 (CWC) 2022-2023 (UGC) 2023-2024 (UGC) Page 6 of 10
5. Audit Agency has not issued any Audit Report for the Session 2020-2021, 2021-2022, 2022-2023etc.
3.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 20.12.2023 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 24.01.2024 stated that:
In the above context, it is to say that replies of your queries sought under RTI Act-20 vide application R. No.357 / RCA dated 21.11.2023 mailed on your mail ID by CPIO on 20.12.2023 were thoroughly examined by me and found correct & in order. However, for query No. 3 RCA rules are already available at website of RCA under SOPs.
3.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated Nil.
Second Appeal No. CIC/ALMUV/C/2024/608117
4. The Complainant filed an RTI application dated 20.11.2023 seeking information on the following points:
1) Please provide me the UGC list of candidates selected for UPSC, SSC, and Judicial services coaching programme in AMU RCA for the session 2021-2022, 2022-2023, 2023-24 along with their categories i.e. Minority, SC, ST, Women, and PwD. Please provide.
2) Provide me the details of number of candidates applied and number of candidates appeared in entrance examination of UPSC, SSC, and Judicial services coaching programme in AMU RCA for the session 2023-2024. Please provide.
3) Provide me the marks obtained by all candidates who have appeared in entrance examination of AMU RCA for admission to UPSC coaching programme of Page 7 of 10 session 2023-2024 under separate heads like in objective, essay, Interview, and total. Please provide.
4) Provide me the marks obtained by all candidates who have appeared in entrance examination of AMU RCA for admission to SSC-CGL coaching programme of session 2023-2024. Please provide.
5) Provide me the marks obtained by all candidates who have appeared in entrance examination of AMU RCA for admission to Judicial services coaching programme of session 2023-2024. Please provide. etc./ other related information 4.1. The CPIO replied vide letter dated 20.12.2023 and the same is reproduced as under:-
1-2: Please visit website- https://amu.ac.in/residential-coaching-academy 3-5: Marks obtained by other candidates is a Third-Party Information, the disclosure of such information is exempted under Section 8(1)(j) of the RTI Act- 2005. However, concerned person can see his/ her marks in the RCA office during office hoursetc.
4.2. Dissatisfied with the response received from the CPIO, the Complainant filed a First Appeal dated 20.12.2023 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 24.01.2024 stated that:
In the above context, it is to say that replies of your queries sought under RTI Act-2005 vide application R. No.356 / RCA dated 21.11.2023 mailed on your mail ID by CPIO on 20.12.2023 were thoroughly examined by me and found to be correct and genuine. However, for your satisfaction the answer of your queries is given below:
For Query no. 2 information is available on the website, you may visit website. As far as Query No. 3.4 and 5 are concerned, University does not provide the marks obtained by all candidates who appeared in the entrance exam. However, concerned candidate can obtain his own marks on request. Disclosure of marks Page 8 of 10 obtained by other candidates comes under the Third-Party Information which is exempted under Section 8 (1) (j) Of RTI Act, 2005.
4.3. Aggrieved with the FAA's order, the Complainant approached the Commission with the instant Complaint dated Nil.
Hearing Proceedings:
5. The appellant and on behalf of the respondent Shri Taufeez Khan, CPIO, attended the hearing through video conference.
6. The appellant inter alia submitted that he was not satisfied with the response given with respect to point nos 1, 2 and 7 off the RTI application in CIC/ALMUV/A/2024/616589. Further, the replies given by the CPIOs in other three appeals were incomplete and not satisfactory.
7. The respondent while defending their case inter alia submitted that no list was maintained in the manner of name-wise sanctioned list of all staffs, as indicated in the RTI application in CIC/ALMUV/A/2024/616589. Further, they endorsed the replies given by the CPIOs in all the other three appeals.
8. The Commission after adverting to the facts and circumstances of the case, hearing both parties and perusal of records, observes that the CPIO has provided appropriate replies to the RTI Application, as per the provisions of the RTI Act. Moreover, the CPIO was not under an obligation to provide the information in the event the same was already available in the public domain. That being so, the Commission finds no scope of intervention in the matters. Accordingly, the appeals are dismissed.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 14.02.2025 Page 9 of 10 Authenticated true copy Bijendra Kumar (िबज कुमार) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1. The CPIO, Section Officer, Residential Coaching Academy (RCA), Aligarh Muslim University, Aligarh, Uttar Pradesh - 202002
2. Nomanuddin Hassan Page 10 of 10 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org) Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org) Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)