Central Information Commission
Mrc S Kalra vs University Of Delhi on 18 December, 2015
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)
Information Commissioner
CIC/RM/A/2014/000595SA
C. S. Kalra v. PIO,Delhi University.
Important Dates and time taken:
RTI: 27.06.2013 Reply: 02.07.2013 Time: 05 days
FAA: 09.09.2013 FAO: 21.10.2013 Time: 42 days
SA: 23.01.2014 Hearing: 09.11.2015 Decision: 18122015
Result: Disposed of.
Parties Present:
1. Appellant is present. Mr. Gopal Krishan, Mr. Rajendra Singh and Mr. Jagbir Singh
represent Public authority.
FACTS:
2. Appellant by his RTI application sought to know the name & designation of the officials of the university who were associated with execution/completion or handling of Common wealth Games 2010, certified copy of the proceedings of the relevant committee, copy of letter dated 22.11.2011 from Mr. Prabodh Kumar, IPS, Joint Director of CBI etc. CPIO replied on 2.7.2013 stating that the IPO was not correctly marked. Being unsatisfied, appellant filed First Appeal. FAA by his Order dated 21.10.2013 directed the appellant to pay requisite fee and collect the information. Being unsatisfied, appellant approached the Commission. Proceedings Before the Commission:
3. The appellant stated that Delhi University filed defamation case against him. He needs to have certain information to defend himself in the court. He served as a teacher in Economics department. After serving for 37 years, he was retired in 2005. The appellant stated that he wants reply for point 1 to 10. He also stated that institution cannot file defamation case, only the individual can file defamation case. Registrar has to defend the defamation case, but the Registrar himself filed defamation case against the appellant in the Hon'ble High court.
5. The officer representing Engineering Deptt of the University stated that question No. 1, 2 & 5 pertain to their section. He said that he needs 30 days time to picking up the all the relevant documents and providing certified copies of the same. Decision:
6. Having heard the submissions, Commission directs the Engineering section of Delhi University to provide certified copies of documents related to point No. 1, 2 & 5 to the appellant within 30 days from the date of receipt of this order. The Commission also directs the CPIO to provide certified copies of information of point No. 3, 4, 6, 7, 8 and 10 to the appellant, within one month from the date of receipt of this order.
7. The Commission orders accordingly.
(M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (U. C. Joshi) Deputy Secretary Addresses of the parties:
1. The CPIO under RTI, O/o Dy. Registrar, University of Delhi, Delhi110007 (RTI Cell).
2. Shri C. S. Karla, 770, Vikas Kunj, Vikaspuri, New Delhi110018.