Central Information Commission
Mrharsh Raturi vs Ministry Of Human Resource Development on 2 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/2014/001441SA
Harsh Raturi v. PIO, Hemwati Nandan Bahuguna Garhwal University
Important Dates and time taken:
RTI: 30.07.2013 Reply: 19.09.2013 Time: 51 days
FAA: 06.09.2013 FAO: 17.09.2013 Time: 11 days
SA: 26.03.2014 Hearing: 04.11.2015 Decision: 02122015
Result: Disposed of with direction.
Parties Present:
1. Appellant is not present. Dr. Y. S. Farwsan, Associate Prof., CPIO represents Public
authority.
FACTS:
2. Appellant by his RTI application sought to know whether Ramesh Chandra ever been a regular or private student of any Post Graduate Course/degree of the University, if yes, his enrolment number etc. Having received no reply, appellant filed first appeal. First appellate authority directed to provide information within a week. In compliance of FAA order, CPIO replied on 19.9.2013. Being unsatisfied, appellant approached the Commission. Proceedings Before the Commission:
3. Mr. Y. S. Farswan, CPIO represented that it is not possible to trace out the details of a person who passed out prior to 2001 without giving specific details, as they have more than 180 affiliated colleges and every year around 1.5 lakh students are passing out. He stated that District Election Officer also received such complaint and they have sought details of Mr. Ramesh Chand Pokhryal, now MP from Haridwar.
4. The Commission directs the respondent authority to send a notice to the address of the elected representative from Haridwar constituency in Lok Sabha seat, to furnish specific details of information, such as, when he had passed out MA from HNBG University, along with self attested copy of MA marksheet etc. The Commission also directs the respondent authority to send this notice to the Haridwar address of the MP and Lok Sabha Secretary, to hand over this letter to the MP Mr. Ramesh Chand Pokhryal to provide necessary specifications to the university, and the appellant so that University can verify the academic record of the MP. The Commission also directs the Secretary, Lok Sabha to collect the specific information from its records and send the same to the University for making necessary verification and giving reply to the appellant.
5. 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, Hemwati Nandan Bahuguna Garhwal University, Dist, Pauri Garhwal, Srinagar, Uttrakhand246174.
2. The Secretary, Lok Sabha, Central Secretariat, New Delhi, Delhi 110001.
2. Shri Harsh Raturi, 130/77 Kalidas Marg, Dehradun248001.