Indian Kanoon - Search engine for Indian Law

Central Information Commission

Mrvikas Lamba vs University Of Delhi on 7 April, 2016

                          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/CC/A/2015/902773­SA
                                           CIC/CC/A/2015/902774­SA


                                    Vikas Lamba Vs. Hansraj College
                                               Important Dates and time taken:



    RTI Application: 17­9­2014               1st Appea: 7­10­2014                      2nd Appeal: 18­2­2015

    Disposed of with directions              Hearing: 29­3­2016                                   07­04­2016
                                                                                       Decision: 



Parties present:   


   Both the parties are not present.   


FACTS: 

CIC/CC/A/2015/902773­SA

2.   Appellant by his RTI application had sought for information regarding allotment of hostel  rooms.     He wanted the criteria on the basis of which hostels were allotted, percentage of  reservation given to various categories etc.     Having received no information, appellant filed  First Appeal.   Claiming non­furnishing of information, appellant approached the Commission. CIC/CC/A/2015/902774­SA

3.       Appellant by his RTI application had sought for number of vote of each candidates in  Hansraj Students Union election and in the election for representative of the college on the  central   council   of   DUSU  2014­15  etc.   Having  received  no  information,   appellant   filed  First  Appeal. Claiming non­furnishing of information, appellant approached Commission. DECISION:

CIC/CC/A/2015/902773­SA CIC/CC/A/2015/902773­SA Page 1 CIC/CC/A/2015/902774­SA

4.       Having perused the available record on the file, the Commission directs the respondent  authority   to   furnish   the   information   sought   by   the   appellant   including   the   rules   and  regulations/policy regarding Students Union Elections, etc.   within 15 days from the date of  receipt of this order.  Both the appeals are disposed of accordingly.    

 (M. Sridhar Acharyulu) Information Commissioner  Authenticated true copy (Babu Lal) Deputy Registrar Addresses of the parties:

1. The PIO under the RTI Act,  RTI Cell Hansraj College, University of Delhi Mahatma Hansraj Marg, Malka Ganj,  Delhi­110007

2. Shri Vikas Lamba 26, Ground Floor, C­2­Block Malkaganj, Delhi­110007 CIC/CC/A/2015/902773­SA Page 2 CIC/CC/A/2015/902773­SA Page 3