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Central Information Commission

Mr.Dr Devender Pratap Singh vs Ministry Of Human Resource Development on 19 February, 2014

                         CENTRAL INFORMATION COMMISSION
                        Room No.-307, 2nd Floor, B-Wing, August Kranti Bhawan
                               Bhikaji Cama Place, New Delhi-110066.
                                         Website : cic.gov.in
                                  Telephone No.: +91-11-26105682



                             File No.CIC/RM/A/2013/001148


 Appellant:                                          Dr. Devender Pratap Singh, Bhopal
 Public Authority:
                                                     Maulana Azad National Institute of
                                                     Technology, Bhopal
 Date of Hearing:                                    19.02.2014
 Date of decision:                                   19.02.2014



Heard today, dated 19.02.2014 through video conferencing.

Appellant is present.

Public Authority is represented by Shri Prashant Bhatnagar, Coordinator, RTI Cell.

FACTS

Vide RTI dt 11.7.13, appellant had sought information on 8 points.

2. An appeal was filed on 13.8.13 as no information was provided.

3. AA vide order dt 30.8.13, provided a point wise response.

4. Submissions made by the appellant and public authority were heard. Appellant submits that he is not satisfied with the response of the AA to query no.1, 4, 5, 6, 7 and 8 of his RTI. He further questioned the delay in providing a response and the fact that the PIO failed to provide any response.

DECISION

5. The Commission directs Shri Prashant Bhatnagar, Coordinator, RTI Cell, to provide following information to the appellant within two weeks from the date of receipt of the order:

i) Query no.1 - to clarify whether BOG approval was taken.
ii) Query no.4 - copies of merit list and waiting list.
iii) Query no. 5 - copy of appointment letter.
iv) Query no. 6 - provide a specific response to the query raised.
v) Query no.8 - copy of appointment order of CPIO/AA.

6. A show cause notice be issued to the PIO as to why action u/s 20(1) of the RTI Act be not initiated against him for the unwarranted delay in providing the 1 information. His written submission should reach the Commission within three weeks from date of receipt of the order.

7. If there are other persons responsible for delay in providing information to the appellant, the PIO is directed to inform such persons of the show cause notice and direct them to provide a response to the Commission.

The appeal is disposed of.

Sd/-

(Rajiv Mathur) Central Information Commissioner Authenticated true copy forwarded to:

The CPIO Maulana Azad National Institute Of Technology, Bhopal -462051.
The Director & First Appellate Authority Maulana Azad National Institute Of Technology, Bhopal -462051.
Dr. Devender Pratap Singh House No.14, Amirganj, Hikmat Tower Flat No.4 2nd Floor, Near Gogahr, Paripark Lower Idgah Hills, Bhopal -462001.
(Raghubir Singh) Deputy Registrar .02.2014 2