Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Central Information Commission

Mr.Mh Intab Alam vs Ministry Of Human Resource Development on 3 April, 2012

                          Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi­110066
                   Telefax:011­26180532 & 011­26107254 website­cic.gov.in


                           Appeal: No. CIC/DS/A/2011/000808  


Appellant /Complainant       :       Md. Intab Alam, Aligarh     

Public Authority             :       Aligarh Muslim University, Aligarh
                                     (Prof. Ziauddin Khairoowala, AA and Mohd. 
Salman,
                                     CPIO  ­ through videoconferencing) 

Date of Hearing              :         03 April 2012 
Date of Decision             :         03 April 2012


Facts:­ 

1. Appellant submitted  RTI application dated 19 October 2010 before the CPIO,  AMU, Aligarh seeking details of the administrative procedures adopted by the Ministry  of HRD approved R.C.A. (Residential Coaching Academy) and other related details. 

2. Vide   CPIO   Order   dated   20   November   2010,   CPIO   provided   point   wise  information to the Appellant.

3. Not   satisfied   by   the   CPIO   Reply,   Appellant   preferred   appeal   dated   30  November 2010, before the First Appellate Authority.

4. Vide FAA Order dated 21 December 2010, FAA upheld the CPIO's Order.

5. Being aggrieved and not being satisfied by the above response of the public  authority, the appellant preferred second appeal before the Commission.

6. Matter was heard today  via video conferencing from  Aligarh where respondent  as above was present and made submissions. Appellant was not present.  It is noted     that the appellant has sought similar information regarding RCA and its conversion into  and Academy which is subject to all the norms and guidelines prescribed by Ministry of  HRD/UGC.

Decision notice

7. The respondent has provided information to the Commission at length during  the hearings and we are satisfied.  Part information has already been provided to the  appellant.   Additional information along the lines provided to the Commission during  the hearing will be provided also to the appellant in writing by the respondent, within  two weeks of receipt of the order. 

(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:

(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Tel. No. 011­26105027 Copy to:­
1. Md. Intab Alam  C/o Md. Abdul Qadir Room No. 4, Morrison Court, Aftab Hall Aligarh Muslim University Aligarh­202002 (UP)
2. The CPIO Residential Coaching Academy Aligarh Muslim University Aligarh­202002 (UP)
 3. The Appellate Authority    Residential Coaching Academy Aligarh Muslim University Aligarh­202002 (UP)