Central Information Commission
Mr.Shekhar Chand vs University Of Delhi on 8 April, 2011
CENTRAL INFORMATION COMMISSION
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Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2010/001112/11911
Appeal No. CIC/SG/A/2010/001112
Relevant Facts emerging from the Appeal
Appellant : Mr. Shekhar Chand
71 A, Gali No. 5,
Kundan Nagar, P.O. Laxmi Nagar,
Delhi -110092
Respondent : Dr. P. V. Arya
Public Information officer & Assistant Professor University of Delhi Dyal Singh College Lodi Road, New Delhi -110003.
RTI application filed on : 24/02/2010 PIO replied : 19/03/2010 & 20/04/2010 First appeal filed on : 29/03/2010 First Appellate Authority order : Not mentioned. Second Appeal received on : 29/04/2010 Notice of hearing sent on : 09/03/2010 Hearing held on : 08/04/2011 Information Sought:
The Appellant through his 27 queries had sought information about number of private and government exams conducted since 2006 with their day and date and number of exams held in each day, number of correspondence centers are running, amount given to college for conducting exams with amount and cheque number and date, name of invigilator and remuneration given to invigilators, name of the incharge of the correspondence courses and so on..............
Reply of the PIO:
No reply mentioned.
However, the PIO vide his letter dated 19/03/2010 asked the Appellant to come for the hearing on 25/03/2010 at 03.30PM.
First Appeal:
No information was provided by the PIO.
PIO on 20/04/2010 replied after first appeal:
"Refer to your RTI dated 24.02.231Q received on O4.O3.2010.You were requested to inspect the documents on 25.03.2010, so that college could give you the exact information as per your request. Instead of inspection of documents, you preferred to file an appeal to the First Appellate Authority . Since the information sought is in bulk, you are once again requested to come for the inspection on any of the following three dates 03.05.2010, 05.05.2010, 07.05.2010. You are also requested to confirm the date of inspection at least 02 days in advance at any of the following Phone no."
Order of the FAA:
Not mentioned.
Ground of the Second Appeal:
Neither the PIO nor First appellate Authority provided any information.
Relevant Facts emerging during Hearing:
The following were present:
Appellant : Mr. Shekhar Chand;
Respondent : Dr. P. V. Arya, Public Information officer & Assistant Professor;
The Appellant has sought information on 19 queries which are fairly exhaustive and require information to be furnished since the period January 2006 onwards. The PIO has offered an inspection of the relevant records as per the provisions of Section-7(9) of the RTI Act since providing the information sought by the Appellant would disproportionately divert the resources of the Public authority.
Decision:
The Appeal is disposed.
The Appellant may inspect the relevant records after giving one weeks notice to the PIO in writing. The Appellant will have to pay the fees for the inspection as well as for photocopies of any records which he wants since the PIO has offered inspection within the time prescribed in the RTI Act.
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 08 April 2011 (In any correspondence on this decision, mention the complete decision number.) (SM)