Central Information Commission
Dr. Tariq Islam vs Aligarh Muslim University on 29 January, 2011
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Decision No. CIC/SG/A/2010/000614/11177
Appeal No. CIC/SG/A/2010/000614
Relevant Facts emerging from the Appeal
Appellant : Dr. Tariq Islam
Department of Philosophy
Aligarh Muslim University
Aligarh - 202002, UP
Respondent : Mohd. Younus
Public Information Officer & Consultant
Selection Committees
Aligarh Muslim University, MHRD
Aligarh - 202002, Uttar Pradesh
RTI application filed on : 19/10/2009
PIO replied : 17/11/2009
First appeal filed on : 24/11/2009
First Appellate Authority order : 21/12/2009
Second Appeal received on : 08/03/2010
Notice of Hearing sent on : 27/12/2010
Hearing held on : 29/01/2011
Information sought:
I. Certified copy of Mark Sheet for High School, AMU. of Mr. Muqim. Note: I only require certified copy of the document whereon it is inscribed "Mark Sheet".
2. Certified copy of Mark Sheet for PUC, AMU, of Mr. Muqiin, Note: I only require certified copy of the document whereon it is inscribed "Mark Sheet".
3. Certified copy of Mark Sheet for BSc, AMU, of Mr. Muqim, Note: I only require certified copy of the document whereon it is inscribed "Mark Sheet".
4. Certified copy of Mark Sheet for MA, AMU, of Mr. Muqim, Note: I only require certified copy of the document whereon it is inscribed "Mark Sheet".
5. Certified copy of Mark Sheet for MA, University of Illinois, of Mr. Muqim, Note: I only require certified copy of the document whereon it is inscribed "Mark Sheet".
6. Certified copy of Mark Sheet for MPhil ofMr. Muqiti. Note: I only require certified copy of the document whereon it is inscribed "Mark Sheet,".
7. Certified copy of award PhD to Mr. Muqim, Note: I only require certified copy of the document whereon it is inscribed "Mark Sheet".
8. Date of award of MPhil.
9. Date of award of PhD.
Reply of the PIO:
1. Certificate of marks under roIl No.565 of High SchoolExamination,1966 passed in 1st Div from AMU is enclosed.
2. Certificate of marks under Roll No 873 of PreUnivcrsity (Science) Examination, 1967 passed in lInd Div. from AMU is enclosed.
3.Transcription of course, Bachelor of Arts tinder Roll.No.67 P1113078 passed in find Div from AMU is enclosed
4. Transcription of courses and mark sheet under Roll No.71 PYMOO6 of MA Philosophy Examination 1973 passed from AMU in 1st Division is enclosed.
5. Descriptive title of courses with marks and copy of degree of Master of Arts awarded on 07/12/1981 from University of Illinois are enclosed.
First Appeal:
1. The reply to points 1 to 5 of my application are misleading for I had required certified copies of documents with Mark sheet inscribed on them which have not been supplied instead documents without Mark sheet inscribed on it are supplied. It may be categorically stated whether the required documents, i.e. with Mark sheet inscribed on it, are available or not in the University with regard to Mr. Mohd. Muqim.
2. The reply to points 6-9 are limited to 1982 to 2001 by the CPIO whereas I did not require information limited to this period. Again I had required dates of the award of MPhiI aid PhD degree to Mr. Mohd. Muqim whereas the CPIO has asked me to supply the same in dire contravention of the RTI Act.
Order of the FAA:
In this connection I in exercise of the power as an Appellate Authority asked CPIO Mr. Mohd Yunus to examine your application pertaining to your query nos 1-5 who by Office order No. Admin/LD/ 5970/NT dated 10/12/09 was appointed as Asstt. Registrar (Record Section) to examine your application pertaining to your query Nos 1-5 and after examining your application lie found that the required mark--sheets earlier supplied by Consultant/CPIO (Record Section) to the information seeker was the only available record in the personal file of Mr. Mohd Muqim is self explanatory. I as an Appellate Authority have gone through the contents of your appeal (ltd 24/11/2009 and to inform you that the required documents with details pertaining to your query Nos. 144n the personal file of Mr. Mohd Muqim have already been provided to you wide. R. No. 68/Rcc dated 17/11/2009 which is self explanation'.
Ground of the Second Appeal:
The Appellant is aggrieved with the information supplied by the PIO. He believes the same is incomplete and incorrect Relevant Facts emerging during Hearing:
The following were present Appellant : Dr. Tariq Islam;
Respondent : Mohd. Younus, Public Information Officer & Consultant representing Mr. Moinuddin, Former Dy, Registrar (Retired);
The PIO has provided whatever information was available on the person file of Mohd. Muqim. The appellant states that he wants photocopies of any documents in which "Mark Sheet is Printed". The PIO states that there are no such documents on the records and whatever record is available on the records has been provided.
Decision:
The Appeal is disposed.
This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 29 January 2011 (In any correspondence on this decision, mention the complete decision number.) (AM)