Central Information Commission
Manoj Kumar Singh vs Delhi Skill University on 10 December, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: Nine Cases.
(1) CIC/GNCTD/A/2024/117277/DESUN
(2) CIC/GNCTD/A/2024/117278/DESUN
(3) CIC/GNCTD/A/2024/117353/DESUN
(4) CIC/GNCTD/A/2024/117559/DESUN
(5) CIC/GNCTD/A/2024/117758/DESUN
(6) CIC/DESUN/A/2024/132588
(7) CIC/DESUN/A/2025/104872
(8) CIC/DESUN/A/2025/105010
(9) CIC/DESUN/C/2025/107636
Manoj Kumar Singh .....अपीलकता/Appellant
....िशकायतकता /Complainant
VERSUS
बनाम
PIO,
Section Officer-(RTI Section), Delhi
Skill & Entrepreneurship University
(Govt. of NCT of Delhi), RTI Section,
Sector-9, Dwarka, New Delhi-110077 ..... ितवादीगण /Respondent
Date of Hearing : 08.12.2025
Date of Decision : 09.12.2025
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
The above-mentioned Second Appeals and Complaint have been clubbed
together as the parties are common and the grounds for filing the same are
identical in nature and hence, all these cases are disposed of through
common order.
CIC/GNCTD/A/2024/117277/DESUN & Others Page 1 of 29
(1) CIC/GNCTD/A/2024/117277/DESUN
Relevant facts emerging from appeal:
RTI application filed on : 10.02.2024
CPIO replied on : Not on record
First appeal filed on : 07.04.2024
First Appellate Authority's order : Not on record
2nd Appeal/Complaint dated : 03.06.2024
Information sought:
1. The Appellant filed an (online) RTI application dated 10.02.2024 seeking the following information:
"1. Please provide the certified copies of the advertisement for the post of Dy. Registrar and Assistant. Registrar for DSEU Dwarka.
2.Please provide the number of applications received for the post of Dy. Registrar and Assistant. Registrar for DSEU Dwarka.
3.Please provide the name of the Search Committee and Selection Committee members with designation for the recruitment of Dy. Registrar and Assistant. Registrar DSEU, Dwarka.
4. Please provide the name of the Dy. Registrar and Assistant Registrar selected so far by DSEU from the day of inception of DSEU to the date of supply of information.
5. Please provide the name and designation of the previous department of the Dy. Registrar and Assistant Registrar, selected so far for DSEU Dwarka.
6. Please provide the mode of recruitment i.e. Direct Recruitment or Deputation, written exam, interview etc. through which the Dy. Registrar and Assistant Registrar have been selected.
7. Please provide the certified copies of the advertisement for the post of Dy. Controller of Accounts, Accounts Officer and AAO for DSEU Dwarka.
8. Please provide the number of applications received for the post of Dy. Controller of Accounts, Accounts Officer and AAO for DSEU Dwarka.
9. Please provide the name of the Search committee and Selection Committee members with designation for the recruitment of Dy. Controller of Accounts, Accounts Officer and AAD for DSEU, Dwarka.
10. Please provide the name of the Dy. Controller of Accounts, Accounts Officer and AAO selected so far by DSEU from the day of inception of DSEU to the date of supply of information.CIC/GNCTD/A/2024/117277/DESUN & Others Page 2 of 29
11. Please provide the name and designation of the previous department of the Dy. Controller of Accounts, Accounts Officer and AAO selected so far for DSEU Dwarka.
12. Please provide the mode of recruitment i.e. Direct Recruitment or Deputation, written exam, interview etc. through which the Dy. Controller of Accounts."
2. Having not received any response from PIO, the Appellant filed a First Appeal dated 07.04.2024. The FAA order is Not on record.
(2) CIC/GNCTD/A/2024/117278/DESUN Relevant facts emerging from appeal:
RTI application filed on : 10.02.2024 CPIO replied on : Not on record First appeal filed on : 07.04.2024 First Appellate Authority's order : Not on record 2nd Appeal/Complaint dated : 03.06.2024 Information sought:
3. The Appellant filed an (online) RTI application dated 10.02.2024 seeking the following information:
"1. Please provide the teaching loads of all the professors, and associate professors (from the day of recruitment to the date of supply of information) recruited by DSEU for different streams.
2. Please provide the number of students admitted in the year 2021, 2022 and 2023in the branch of all the professors, and associate professors recruited by DSEU for different streams
3.Please provide the list of the permanent employees of DSEU with certified copies of documents showing them as permanent employees of DSEU including faculties recruited by DSEU till date.
4.On the DSEU website, all the employees of DTTE have been shown as permanent employees of DSEU, Please provide the certified copies of the rule/OM/Circulars, etc. through which DITE employees become permanent employees of DSEU.CIC/GNCTD/A/2024/117277/DESUN & Others Page 3 of 29
5.Please provide the certified copies of the rule/OM/Circulars, etc. through which DSEU can frame RRs of the Group 'A' category for appointment in DSEU and can appoint Group 'A' employees in DSEU.
6. Please provide the amount (campus-wise) spent on the construction of new infrastructure (rooms, Lifts, Ramps, etc.) maintenance of buildings, purchase of workshop and Lab equipment, etc., in each Campus of DSEU.
7. Please provide the certified copies of the dispatch register of DSEU showing entries from 1st Feb 2024 to the day of supply of information."
4. Having not received any response from PIO, the Appellant filed a First Appeal dated 07.04.2024. The FAA order is Not on record.
(3) CIC/GNCTD/A/2024/117353/DESUN Relevant facts emerging from appeal:
RTI application filed on : 24.02.2024 CPIO replied on : Not on record First appeal filed on : 05.04.2024 First Appellate Authority's order : Not on record 2nd Appeal/Complaint dated : 03.06.2024 Information sought:
5. The Appellant filed an (online) RTI application dated 24.02.2024 seeking the following information:
"1. Please provide the details of the chalk, duster, stationery, raw materials for the workshop, Laboratory, machinery and equipment for the workshop, Laboratory and other necessary items required for the teaching and learning process of the students purchased by the DSEU for its various campuses from 16.04.2021 to the date of supply of information.
2. Please provide certified copies of the receiving of items purchased at S. No. 1 by the Campus Director/store in-charge of the various campuses of DSEU.
3. Please provide certified copies of the noting sheet, orders, etc. through which a decision has been taken by the competent authority of DSEU that the university does not require AICTE approval for the courses running in various campuses of DSEU.CIC/GNCTD/A/2024/117277/DESUN & Others Page 4 of 29
4. Please provide certified copies of the documents which specify the tenure of the current Registrar of DSEU.
5. I come to know that illicit gratification has been given for appointing the current Registrar of the DSEU. Hence, please provide certified copies of the portion of the DSEU Act 2019 which empowers the VC to appoint a Registrar without advertising the post and calling the applications for the appointment of Registrar Post."
6. Having not received any response from PIO, the Appellant filed a First Appeal dated 05.04.2024. The FAA order is Not on record.
(4) CIC/GNCTD/A/2024/117559/DESUN Relevant facts emerging from appeal:
RTI application filed on : 28.02.2024 CPIO replied on : Not on record First appeal filed on : 05.04.2024 First Appellate Authority's order : Not on record 2nd Appeal/Complaint dated : 04.06.2024 Information sought:
7. The Appellant filed an (online) RTI application dated 28.02.2024 seeking the following information:
"1. Please provide the details of the chalk, duster, stationery, raw materials for the workshop, Laboratory, machinery and equipment for the workshop, Laboratory and other necessary items required for the teaching and learning process of the students purchased by the DSEU or institute from 16.04.2021 to the date of supply of information.
2. Please provide certified copies of the receiving of items purchased at S. No, 1 by the Campus Director/store in-charge of the Institutes/campus.
3. Please provide certified copies of the noting sheet, orders, etc. through which a decision has been taken by the competent authority of DSEU that the university does not require AICTE approval for the courses running in various campuses of DSEU.
4. Please provide the number of employees (year-wise) who retired after 16.04.2021 to the date of supply of information.
5. Please provide the name and designation of the authority with certified copies of supporting documents (covering letter, retirement CIC/GNCTD/A/2024/117277/DESUN & Others Page 5 of 29 order, etc.) verifying the services of the government employee retired at S. No. 4
6. Please provide the certified copies of the diary register if the Cabinet decision no. 2955 dated 02/03/2021 is received by the institute/campus officially,
7. Please specify the source of receipt of Cabinet decision no. 2955 dated 02/03/2021, if not received by the institute/campus officially.
8.Please the certified copies of the diary register if DUTTE order F.1(305) Declaring/HOO/HOA/PAO/DSEU/SB/DTTE/2021/982-995 dated
08.09.2021 is received by the institute/campus officially.
9. Please specify the south of receipt of LTTE order F.1(305) Declaring/HOO/HOA/PAO/DSEU/SB/DTTE/2001/02-995 dated 08.09.2021 if not received by the institute campus officially.
10. Please the certified copies of the diary register if DTTE order F3(305) Declaring/HOO/HOA/PAO/DSEU/SB/DTTE/2021/980-905 dated 09.09.2021 is received by the institute/campus officially,
11. Please specify the source of receipt of DTTE order F.1(305)Declaring/HOO/HOA/PAO/DSEU/SB/DTTE/2021/482-945 dated 09.09.2021 if not received by the institute/campos officially.
12. Please provide the certified copies of the diary register if the letter of Notification No. F1/2:21) Inclusion of Poly &ITI/DSEU/SB/DTTE/2020/584 dated 16.04.2021 is received by the institute/campus officially.
13. Please specify the source of receipt of the letter of Notification No. F.1/221) Inclusion of Poly & ITI/DSEU/SH/DITE/2020/584 dated 16.0.4.2021. if not received by the institute/campus officially."
8. Having not received any response from PIO, the Appellant filed a First Appeal dated 05.04.2024. The FAA order is Not on record.
(5) CIC/GNCTD/A/2024/117758/DESUN Relevant facts emerging from appeal:
RTI application filed on : 21.02.2024
CPIO replied on : Not on record
First appeal filed on : 07.04.2024
First Appellate Authority's order : Not on record
2nd Appeal/Complaint dated : 05.06.2024
CIC/GNCTD/A/2024/117277/DESUN & Others Page 6 of 29
Information sought:
9. The Appellant filed an (online) RTI application dated 21.02.2024 seeking the following information:
"1. Registrar DSEU has filed an affidavit in the Hon'ble High Court of Delhi vide WP (C) No. 12804/2023 and WP(C) 16232/2023 that "to put a cheque on manipulation of record by the staff in connivance with the campus Directors or with other staff, as economic measures, and also to maintain uniformity in respect of all campuses, the centralized system of accounting has been adopted where all the financial matters are being dealt in the Head Quarters of the University." Hence, please provide the following information under RTI Act 2005:
(i) Please provide the certified copies of the documents based on which Registrar DSEU have given the affidavit in the Hon'ble High Court of Delhi vide WP (C) No. 12804/2023 and WP(C) 16232/2023 stating "to put a cheque on manipulation of record by the staff in connivance with the campus Directors or with other staff."
(ii) Please provide the action taken by the DSEU authority for the manipulation of records by the staff in connivance with the campus Directors or with other staff.
2. Please provide the certified copies of the diary register if the Cabinet decision no. 2955 dated 02/03/2021 is received by DSEU officially.
3. Please specify the source of receipt of Cabinet decision no. 2955 dated 02/03/2021, if not received by DSEU officially.
4. Please the certified copies of the diary register if DTTE order F.1(305) Declaring/HOO/HOA/PAO/DSEU/SB/DTTE/2021/982-995 dated 08.09.2021 is received by DSEU officially.
5. Please specify the source of receipt of DTTE order F.1(305) Declaring/HOO/HOA/PAO/DSEU/SB/DTTE/2021/982-995 dated 08.09.2021 if not received by DSEU officially.
6. Please the certified copies of the diary register if DTTE order F.1(305) Declaring/HOO/HOA/PAO/DSEU/SB/DTTE/2021/982-995 dated 09.09.2021 is received by DSEU officially.
CIC/GNCTD/A/2024/117277/DESUN & Others Page 7 of 297. Please specify the source of receipt of DTTE order F.1(305) Declaring/HOO/HOA/PAO/DSEU/SB/DTTE/2021/982-995 dated 09.09.2021 if not received by DSEU officially.
8. Section-6(xix) of the DSEU Act 2019 states that "to establish and maintain such infrastructure, including campuses and training centers within its territorial jurisdictions, as may be necessary for attainment of its objects". However, this section does not give power to the DTTE for the merger of government institutions into DSEU nor DSEU for the merger of government institutions. Hence please specify the clause of the Act where the power of merger of government institutions has been given to DSEU.
9. Please specify the clause of the Act where the power has been given to DSEU for disbursement of the salary to the employees who are neither recruited by DSEU nor have joined the DSEU till date.
10. Please provide the details of the GIA salary and other GIA last received by DSEU."
10. Having not received any response from PIO, the Appellant filed a First Appeal dated 07.04.2024. The FAA order is Not on record.
(6) CIC/DESUN/A/2024/132588 Relevant facts emerging from appeal:
RTI application filed on : 25.05.2024 CPIO replied on : Not on record First appeal filed on : 25.07.2024 First Appellate Authority's order : Not on record 2nd Appeal/Complaint dated : 08.10.2024 Information sought:
11. The Appellant filed an (online) RTI application dated 25.05.2024 seeking the following information:
"1. Please provide the member of court cases with details filed against DSEU before joining Prut, Sahok Nagwat as VC of DSEL CIC/GNCTD/A/2024/117277/DESUN & Others Page 8 of 29
2. Please provide the number of commit cases with details led against DSEL after joining Prut Ashok Nagawat as VC of DUSET till the day of mappers of information
3. Please provide the amount details disbursed to the advocates to defend the court cases filed against DSEX from the day of inception of DSEU to the day of supply of information
4. Please provide the amount details disbursed to the legal advisor as a salary or as a consultant free for the legal issues of DISKU front the dig of inception of DSRU to the day of supply of information.
5. Please provide the case transfer for which the payment has been made to the advocates and legal advisors by DSEL from the day of inception of DISELT to the day of supply of information.
6. Please provide the name of the DSEU panel advocate and legal team of DSEU."
12. Having not received any response from PIO, the Appellant filed a First Appeal dated 25.07.2024. The FAA order is Not on record.
(7) CIC/DESUN/A/2025/104872 Relevant facts emerging from appeal:
RTI application filed on : 21.10.2024 CPIO replied on : Not on record First appeal filed on : 24.11.2024 First Appellate Authority's order : Not on record 2nd Appeal/Complaint dated : 10.02.2025 Information sought:
13. The Appellant filed an (online) RTI application dated 21.10.2024 seeking the following information:
"1. In an RTI reply both DTTE and DSEU have informed that the DTTE Notification dated 10.04.2021 was neither issued officially/unofficially to DSEU or any other authority nor it is in the public domain nor received by DSEU This means it is an internal file document of DITE only Hence please provide the order and mode through which the government-sanctioned peals of all the Groep A trailing and Group B & C nonteaching have been taken over automatically in DSEL CIC/GNCTD/A/2024/117277/DESUN & Others Page 9 of 29
2. In an RTI reply both DTTE and DSEU have informed that Cabinet decision No.2955 dated 2nd March 2021 was neither based officially/unofficially to DSEU or any other authority nor it is in the public domain nor received by DSEU. This means it is an internal file document of DITE only. Hence, please provide the order and mode through which the government-sanctioned posts of all the Group A' teaching and Group B & C non-teaching have been taken over automatically by DSEU
3. In the absence of official endorsement of DITTE Notification dated 16.04.2021 and Cabinet decision No.2955 dated and March 2021 to DSEU, and non-receipt of these documents by DSEU, these documents will be treated as internal file documents of DTTE only. In this situation, please provide the certified copies of the orders), rule positions, etc. through which all to Government Institutes of Technology (formerly, known as Polytechnics have been taken over by DSEU for academic and certification purposes
4. Since infrastructure, buddings, and resources of all to Government Institutes of Technology (formerly, known as Polytechnics) costing more than Rs. 1000 crores have not been handed over to DSEU officially tor academic and certification purposes and DTTE, is the custodian and administrative authority of these buildings and infrastructure till date Please provide the rule positions under which without transfer of ownership or legal rights, DSEU have transferred the right to usе оf infrastructure, buildings, and resources of all 10 Government Institutes of Technology (formerly, known as Polytechnic) to private organizations by signing an MOU
5. In as RTI reply DTTE and DoPT have informed that there is no rule position available with DTTE for the transfer of government-sanctioned posts to a corporate body or autonomous body. It is to be noted that Rule 37 or 38 and CCS Rule 20 of 1965 are not applicable here as the official merger/integration of poly-techniques and transfer of posts have not taken place till date and the rule position deemed by DoPT and DTTE in an earlier RTL. However, in the absence of official endorsement of DITE Notification dated 10.04 2021 and Cabinet decision No.2955 dated 2nd March 2021 to DSEU, please provide certified copies of legal and constitutional orders through which the administrative control of CIC/GNCTD/A/2024/117277/DESUN & Others Page 10 of 29 permanent government employees of DTTE have been taken over by DSEUU treating them deemed deputation"
14. Having not received any response from PIO, the Appellant filed a First Appeal dated 24.11.2024. The FAA vide order is Not on record.
(8) CIC/DESUN/A/2025/105010 Relevant facts emerging from appeal:
RTI application filed on : 19.10.2024 CPIO replied on : Not on record First appeal filed on : 23.11.2024 First Appellate Authority's order : Not on record 2nd Appeal/Complaint dated : 11.02.2025 Information sought:
15. The Appellant filed an (online) RTI application dated 19.10.2024 seeking the following information:
"A complaint was made by AGOTE via email on 20.09.2024 on the subject Urgent Attention Required. Abuse of Power and Financial Misconduct by Prof. Gagan Dhawan, Protem Registrar and AGOTE letter No. Fi(1)/AGOTE/2023-26/0025. Hence, please provide the following information under the RTI Act 2005:
1. Please provide the certified copies of the sanction order for grant of Professional Development Grant (PDG) to Prof. Gagan Dhawan.
2. Please provide certified copies of the noting sheet of the approval of the Professional Development Grant (PDG) to Prof. Gagan Dhawan.
3. Please provide the current status of the complaint filed by AGOTE via email vide No. Fi(1)/AGOTE/2023-26/0025 dated 20.09.2024
4. Please provide the day-to-day status of the complaint No. Ft(11/AGOTE/2023-26/0025 from the day of receipt of the complaint to the day of supply of information to this RT1.
5. Please provide the role of VC, DCA, and DDO in the grant and sanctioning of the Professional Development Grant to Prof. Gagan Dhawan,"CIC/GNCTD/A/2024/117277/DESUN & Others Page 11 of 29
16. Having not received any response from PIO, the Appellant filed a First Appeal dated 23.11.2024. The FAA order is Not on record.
(9) CIC/DESUN/C/2025/107636 Relevant facts emerging from complaint:
RTI application filed on : 22.12.2024 CPIO replied on : Not on record First appeal filed on : 22.01.2025 First Appellate Authority's order : Not on record 2nd Appeal/Complaint dated : 04.03.2025 Information sought:
17. The Complainant filed an (online) RTI application dated 22.12.2024 seeking the following information:
"In reference to the Show Cause Notice issued by DSEU vide E.No.2(222)/Admn./DSEU/Misc./2022/198 dated 20.12.2024, since the reply of the Show Cause Notice is to be submitted within 10 working days, hence please provide the following information under the Life and Liberty Act of the RTI Act 2005, so that I may able to submit the reply of the Show Cause Notice on time:
1. The Show Cause Notice was issued after the Board of Management of the University approved it in its meeting on 30.09.2024. Hence, please provide certified copies of all the agenda items put up to the Board of Management of the University, all the decisions taken, and the members who attended the meeting on 30.09.2024 with proof of their attendance.
2. Please provide certified copies of the complaint sent by AGOTE directly to the Hon'ble President of India and Hon'ble Prime Minister, as mentioned in the show cause notice dated 20.12.2024.
3. Please provide a certified copy of the complaint dated 20.10.2024 as mentioned enclosed in the show cause notice dated 20.12.2024 but not enclosed with the Show Cause Notice.
4. Please provide the certified copy of the Provision of DSEU Act or any other document through which the DSEU adopted the CCS Rules CIC/GNCTD/A/2024/117277/DESUN & Others Page 12 of 29 ((Recognition of Service Association) Rules, 1993, and CCS (Conduct) Rules, 1964).
5. Please provide certified copies of the provision of the RTI Act 2005 under which seeking information under the RTI Act is a crime or any punishable offence.
6. Please provide a certified copy of the document which shows the items like furniture, machinery, lab equipment, etc. taken over by DSEU from DTTE in compliance with the DTTE letter of Notification dated 16.04.2021.
7. Please provide the certified copy of the taken-on strength of DTTE employees by DSEU.
8. Please provide a certified copy of the appointment letter issued to the CVO DSEU and his joining in DSEU.
9. Please provide a certified copy of the documents showing that the DSEU is a government organisation."
18. Having not received any response from PIO, the Complainant filed a First Appeal dated 22.01.2025. The FAA order is 04.03.2025.
19. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeals and Complaint.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant/Complainant: Present in person.
Respondent: Ms. Bindu Nair, DR/CPIO along with Shri Jatin Verma, AR/ the then CPIO, Dr. Suman Dhawan, Ex-CPIO and Shri Dushyant Kumar, Assistant, all present in person.
20. Proof of having served a copy of Second Appeals/Complaint on Respondent while filing the same in CIC on 03.06.2024 is not available on record. However, on being queried by the Commission, the parties confirmed service.
CIC/GNCTD/A/2024/117277/DESUN & Others Page 13 of 2921. A written submissions in the form of a point-wise reply in each case have been filed by the present CPIO, which is taken on record. Contents of the same (case File No. wise) are reproduced below for ready reference:
File No. CIC/GNCTD/A/2024/117277/DESUN Information sought Reply
1. Please provide the certified copies of the advertisement 1. Information sought is for the post of Dy. Registrar and Assistant. Registrar for available im the public DSEU Dwarka. domains.
2. Please provide the number of applications received for 2. Dy. Registrar-140 Asst.
the post of Dy. Registrar and Assistant. Registrar for DSEU Registrar-184 Dwarka.
3. Please provide the name of the Search Committee and 3. Third party Selection Committee members with designation for the information recruitment of Dy. Registrar and Assistant. Registrar DSEU, Dwarka.
4. Please provide the name of the Dy. Registrar and 4. Information sought is Assistant Registrar selected so far by DSEU from the day available in the public of inception of DSEU to the date of supply of information. domains.
5. Please provide the name and designation of the 5. Third party previous department of the Dy. Registrar and Assistant information can not be Registrar, selected SO far for DSEU Dwarka. provided under section 8(1)(J) of RTI Act.
6. Please provide the mode of recruitment i.e. Direct 6. Information sought is Recruitment or Deputation, written exam, interview etc. available in the public through which the Dy. Registrar and Assistant Registrar domains. have been selected.
7. Please provide the certified copies of the advertisement 7. Information sought is for the post of Dy. Controller of Accounts, Accounts available in the public Officer and AAO for DSEU Dwarka. domains.
8. Please provide the number of applications received for 8. Sr. Account Officer-nil the post of Dy. Controller of Accounts, Accounts Officer Account Officer-03 ΑΛΟ-
and AAO for DSEU Dwarka 159. Please provide the name of the Search committee and 9. Third party Selection Committee members with designation for the information can not be recruitment of Dy. Controller of Accounts, Accounts provided under section Officer and AAO for DSEU, Dwarka. 8(1)(J) of RTI Act.
10. Please provide the name of the Dy. Controller of 10. Information sought is Accounts, Accounts Officer and AAO selected so far by available in the public DSEU from the day of inception of DSEU to the date of domains. supply of information.
11. Please provide the name and designation of the 11. Third party previous department of the Dy. Controller of Accounts, information can not be Accounts Officer and AAO selected so far for DSEU provided under section CIC/GNCTD/A/2024/117277/DESUN & Others Page 14 of 29 Dwarka. 8(1)(J) of RTI Act.
12. Please provide the mode of recruitment i.e. Direct 12. Information sought is Recruitment or Deputation, written exam, interview etc. available in the public through which the Dy. Controller of Accounts domains. Apologize for the delay response."
File No. CIC/GNCTD/A/2024/117278/DESUN "With reference to above referred RTI received on dated 10/02/2024, the reply as received from the concerned department is as under: -
Information sought Reply 1. Please provide the teaching loads of all the 1 & 2. Responded already on
professors, and associate professors (from the day 18/03/2024 copy attached at of recruitment to the date of supply of Annexure-X. information) recruited by DSEU for different streams.
2. Please provide the number of students admitted in the year 2021, 2022 and 2023 in the branch of all the professors, and associate professors recruited by DSEU for different streams
3. Please provide the list of the permanent 3. The information sought is employees of DSEU with certified copies of not available in material documents showing them as permanent format, employees of DSEU including faculties recruited by DSEU till date.
4. On the DSEU website, all the employees of DTTE 4. Information sought not have been shown as permanent employees of available in material form as DSEU. Please provide the certified copies of the the same is under process. rule/OM/Circulars, etc. through which DTTE employees become permanent employees of DSEU.
5. Please provide the certified copies of the 5. The information sought is rule/OM/Circulars, etc. through which DSEU can available in the Public frame RRs of the Group 'A' category for Domain i.e. notification appointment in DSEU and can appoint Group 'A' issued on 16/04/2021 by employees in DSEU. DTTE.
6. Please provide the amount (campus-wise) spent 6. Details enclosed at on the construction of new infrastructure (rooms, Annexure A, B & C. Lifts, Ramps, etc.) maintenance of buildings, purchase of workshop and Lab equipment, etc. in each Campus of DSEU.
7. Please provide the certified copies of the 7. The information sought is dispatch register of DSEU showing entries from ambiguous. Specific date CIC/GNCTD/A/2024/117277/DESUN & Others Page 15 of 29 1st Feb 2024 to the day of supply of information regarding the specific is not mentioned.
Apologize for the delay response."
CIC/GNCTD/A/2024/117353/DESUN
Information sought Reply
1. Please provide the details of the chalk, duster, 1. The information
stationery, raw materials for the workshop, sought is not available
Laboratory, machinery and equipment for the in material format, as
workshop, Laboratory and other necessary items the Campus Director's
required for the teaching and learning process of the has financial power till
30.09.2023 for such
students purchased by the DSEU for its various
purchases.
campuses from 16.04.2021 to the date of supply of information.
2. Please provide certified copies of the receiving of 2. Not available at items purchased at S. No. 1 by the Campus DSEU HQ in material Director/store in-charge of the various campuses of format. DSEU.
3. Please provide certified copies of the noting sheet, 3. The information orders, etc. through which a decision has been taken sought is available at by the competent authority of DSEU that the university AICTE guidelines on the does not require AICTE approval for the courses public domain. running in various campuses of DSEU.
4. Please provide certified copies of the documents 4. The information which specify the tenure of the current Registrar of sought is available on DSEU. the Public Domain
5. I come to know that illicit gratification has been 5. The information given for appointing the current Registrar of the DSEU. sought is available on Hence, please provide certified copies of the portion of the Public Domain the DSEU Act 2019 which empowers the VC to appoint a Registrar without advertising the post and calling the applications for the appointment of Registrar Post Apologize for the delay response."
File No. CIC/GNCTD/A/2024/117559/DESUN
Information sought Reply
1. Please provide the details of the chalk, duster, stationery, raw 1. The
materials for the workshop, Laboratory, machinery and information
equipment for the workshop, Laboratory and other necessary sought is not
items required for the teaching and learning process of the available in
students purchased by the DSEU or institute from 16.04.2021 to material format,
the date of supply of information. as the Campus
CIC/GNCTD/A/2024/117277/DESUN & Others Page 16 of 29
Director's has
financial power
till 30.09.2023.
2. Please provide certified copies of the receiving of items 2. Not available
purchased at S. No, 1 by the Campus Director/store in-charge of at DSEU HQ in
the Institutes/campus. material format.
3. Please provide certified copies of the noting sheet, orders, etc. 3. AICTE hand through which a decision has been taken by the competent book Chapter- I, authority of DSEU that the university does not require AICTE Point 1.1 g. approval for the courses running in various campuses of DSEU. (Copy attached at Annexure-A)
4. Please provide the number of employees (year-wise) who 4. Third party retired after 16.04.2021 to the date of supply of information. information cannot be provided under section 8 (1)(j) of RTI Act.
5. Please provide the name and designation of the authority with 4. Third party certified copies of supporting documents (covering letter, information retirement order, etc.) verifying the services of the government cannot be employee retired at S. No. 4 provided under section 8 (1)(j) of RTI Act.
6. Please provide the certified copies of the diary register if the 6-13. Orders Cabinet decision no. 2955 dated 02/03/2021 is received by the number sought institute/campus officially, have been
7. Please specify the source of receipt of Cabinet decision no. 2955 received by dated 02/03/2021, if not received by the institute/campus DSEU, HQ.
officially. However, 8.Please the certified copies of the diary register if DUTTE order specific date is F.1(305) Declaring/HOO/HOA/PAO/DSEU/SB/DTTE/2021/982-995 not available in dated 08.09.2021 is received by the institute/campus officially. the record.
9. Please specify the south of receipt of LTTE order F.1(305) Declaring/HOO/HOA/PAO/DSEU/SB/DTTE/2001/02-995 dated 08.09.2021 if not received by the institute campus officially.
10. Please the certified copies of the diary register if DTTE order F3(305) Declaring/HOO/HOA/PAO/DSEU/SB/DTTE/2021/980-905 dated 09.09.2021 is received by the institute/campus officially,
11. Please specify the source of receipt of DTTE order F.1(305)Declaring/HOO/HOA/PAO/DSEU/SB/DTTE/2021/482-945 dated 09.09.2021 if not received by the institute/campos officially.
12. Please provide the certified copies of the diary register if the letter of Notification No. F1/2:21) Inclusion of Poly &ITI/DSEU/SB/DTTE/2020/584 dated 16.04.2021 is received by CIC/GNCTD/A/2024/117277/DESUN & Others Page 17 of 29 the institute/campus officially.
13. Please specify the source of receipt of the letter of Notification No. F.1/221) Inclusion of Poly & ITI/DSEU/SH/DITE/2020/584 dated 16.0.4.2021. if not received by the institute/campus officially Apologize for the delay response."
File No. CIC/GNCTD/A/2024/117758/DESUN "1 (i & ii)-With regard to point number 1: The information sought for at sub point no. i & ii of point no. 1 of the application is hypothetical in nature as in the reply affidavit, it is only as a general averment based on the facts which come in the notice of the university with regard to manipulation of record and no such instance/ information as sought for by the applicant which can be defined as an information under sec 2 (f) of the RTI act 2005. Even in the reply affidavit no instance has been mentioned. This averment was made in the reply affidavit as one of the ground with all among other grounds taken therein only as a preventive measure, only to avoid manipulation of records. The information can not be provided as it is not in the form of information, as under sec 2 (f) of the act.
2 & 3. Since, this university has never ever received the said cabinet decision, therefore, in such circumstances, the question of the dairy no, of receipts thereof, and its source of receipt does not arise at all. A copy of the Cabinet decision, if essential may be obtained from the Cabinet Secretariat, Government of NCT of Delhi, 4 & 5. The copy of DTTE communication no. F.1(305) Declaring/HOO/HOA/PAO/DSEU/SB/DTTE/2021/982-995 dated 8.9.2021 was officially marked to the University and the same is available in the public domain. However, the same may be downloaded from the website of DTTE. 6 & 7.-A copy of diary register of DSEU showing receipt of DTTE communication no. F. 1(305) Declaring/HOO/HOA/PAO/DSEU/ SB/DTTE/2021/982-995 dated 9.9.2021 is enclosed as annexure-1.
8.-A copy of DSEU act 2019 showing section 6 (xix) is attached herewith as annexure-2. DSEU has not merged the institutions.
9. DSEU has disbursed salaries to the employees who have provided their services in compliance of the office order."
File No. CIC/DESUN/A/2024/132588 Information sought Reply CIC/GNCTD/A/2024/117277/DESUN & Others Page 18 of 29 1. Please provide the member of court Point 1. No such, information has been cases with details filed against DSEU compiled by the university. The RTI Act, before joining Prut, Sahok Nagwat as VC 2005 does not make it obligatory on the of DSEL part of the Public Authority to create information or to interpret the information for its extraction/dissemination. Such information cannot be provided which is not maintained in the form/manner as desired by the RTI applicant and the reply to the query cannot be created and designed in the manner and wish of the appellant. 2. Please provide the number of commit Point 2. No such, information has been cases with details led against DSEL after compiled by the university. The RTI Act, joining Prut Ashok Nagawat as VC of 2005 does not make it obligatory on the DUSET till the day of mappers of part of the Public Authority to create information information or to interpret the information for its extraction/dissemination. Such information cannot be provided which is not maintained in the form/manner as desired by the RTI applicant and the reply to the query cannot be created and designed in the manner and wish of the appellant. 3. Please provide the amount details Point 3. The details the amount disbursed disbursed to the advocates to defend the to the advocates to defend the court court cases filed against DSEX from the cases filed against DSEU from the day of day of inception of DSEU to the day of inception of DSEU has not been supply of information computed and compiled by the university. The information sought for does not come under the definition of "information" as defined under the RTI Act, 2005. 4. Please provide the amount details Point 4. The details of the amount disbursed to the legal advisor as a salary disbursed to the legal advisor as a salary
or as a consultant free for the legal issues or as a consultant fee for the legal issues of DISKU front the dig of inception of of DSEU from the day of inception of DSRU to the day of supply of information. DSEU have not been computed and compiled by the university. The Information sought does not come under the definition of "information" under RTI Act, 2005.
CIC/GNCTD/A/2024/117277/DESUN & Others Page 19 of 295. Please provide the case transfer forPoint 5. The details of case number for which the payment has been made to the which the payment has been made to the advocates and legal advisors by DSEL advocates and legal advisors by DSEU from the day of inception of DISELT to the from the day of inception of DSEU has not day of supply of information. been computed and compiled by the university. The nformation sought does not come under the definition of "information" as defined u/s 2(f) of the RTI Act, 2005. The RTI Act provides access to all information that is available and existing. It is clear from a combined reading of section 3 and the definitions of 'information' and 'right to information' under clauses(f) and (j) of section 2 of the Act. If a public authority has any information in the form of data or analysed data, or abstracts, or statistics, an applicant may access such information, subject to the exemptions in section 8 of the Act. But where the information sought is not a part of the record of a public authority, and where such information is not required to be maintained under any law or the rules or regulations of the public authority, the Act does not cast an obligation upon the public authority, to collect or collate such non available information and then furnish it to an applicant.
6. Please provide the name of the DSEU Point 6. One OSD (Legal) and two legal panel advocate and legal team of DSEU retainers/Advocates with some administrative staff are looking after the legal work of the university.
Apologize for the delay response."
File No. CIC/DESUN/A/2025/104872 Information sought Reply 1. In an RTI reply both DTTE and DSEU have informed that the The information DTTE Notification dated 10.04.2021 was neither issued sought are
officially/unofficially to DSEU or any other authority nor it is in clarificatory in the public domain nor received by DSEU This means it is an nature which do internal file document of DITE only Hence please provide the not come under order and mode through which the government-sanctioned the definition of CIC/GNCTD/A/2024/117277/DESUN & Others Page 20 of 29 peals of all the Groep A trailing and Group B & C nonteaching information under have been taken over automatically in DSEL sec 2(F) of RTI Act, 2005.
2. In an RTI reply both DTTE and DSEU have informed that The information Cabinet decision No.2955 dated 2nd March 2021 was neither sought are based officially/unofficially to DSEU or any other authority nor it clarificatory in is in the public domain nor received by DSEU. This means it is an nature which do internal file document of DITE only. Hence, please provide the not come under order and mode through which the government-sanctioned the definition of posts of all the Group A' teaching and Group B & C non-teaching information under have been taken over automatically by DSEU sec 2(F) of RTI Act, 2005.
3. In the absence of official endorsement of DITTE Notification The information dated 16.04.2021 and Cabinet decision No.2955 dated and sought are March 2021 to DSEU, and non-receipt of these documents by clarificatory in DSEU, these documents will be treated as internal file documents nature which do of DTTE only. In this situation, please provide the certified copies not come under of the orders), rule positions, etc. through which all to the definition of Government Institutes of Technology (formerly, known as information under Polytechnics have been taken over by DSEU for academic and sec 2(F) of RTI Act, certification purposes 2005.
4. Since infrastructure, buddings, and resources of all to The information Government Institutes of Technology (formerly, known as sought are Polytechnics) costing more than Rs. 1000 crores have not been clarificatory in handed over to DSEU officially tor academic and certification nature which do purposes and DTTE, is the custodian and administrative not come under authority of these buildings and infrastructure till date Please the definition of provide the rule positions under which without transfer of information under ownership or legal rights, DSEU have transferred the right to usе sec 2(F) of RTI Act, оf infrastructure, buildings, and resources of all 10 Government 2005. Institutes of Technology (formerly, known as Polytechnic) to private organizations by signing an MOU
5. In as RTI reply DTTE and DoPT have informed that there is no The information rule position available with DTTE for the transfer of government- sought are sanctioned posts to a corporate body or autonomous body. It is clarificatory in to be noted that Rule 37 or 38 and CCS Rule 20 of 1965 are not nature which do applicable here as the official merger/integration of poly- not come under techniques and transfer of posts have not taken place till date the definition of and the rule position deemed by DoPT and DTTE in an earlier information under RTL. However, in the absence of official endorsement of DITE sec 2(F) of RTI Act, Notification dated 10.04 2021 and Cabinet decision No.2955 2005. dated 2nd March 2021 to DSEU, please provide certified copies of legal and constitutional orders through which the administrative control of permanent government employees of CIC/GNCTD/A/2024/117277/DESUN & Others Page 21 of 29 DTTE have been taken over by DSEUU treating them deemed deputation Apologize for the delay response."
File No. CIC/DESUN/A/2025/105010
Information sought Reply
1. Please provide the certified copies of the sanction order Third party
for grant of Professional Development Grant (PDG) to Prof. information can not
Gagan Dhawan. be provided under
section 8 (1)(j) of RTI
Act.
2. Please provide certified copies of the noting sheet of the approval of the Professional Development Grant (PDG) to Prof. Gagan Dhawan.
3. Please provide the current status of the complaint filed by Information sought is AGOTE via email vide No. Fi(1)/AGOTE/2023-26/0025 dated not in material form. 20.09.2024
4. Please provide the day-to-day status of the complaint No. Information sought is Ft(11/AGOTE/2023-26/0025 from the day of receipt of the not in material form. complaint to the day of supply of information to this RTI.
5. Please provide the role of VC, DCA, and DDO in the grant Information sought is and sanctioning of the Professional Development Grant to not in material form. Prof. Gagan Dhawan Apologize for the delay response."
File No. CIC/DESUN/C/2025/107636 Information sought Reply In reference to the Show Cause Notice issued by DSEU vide E.No.2(222)/Admn./DSEU/Misc./2022/198 dated 20.12.2024, since the reply of the Show Cause Notice is to be submitted within 10 working days, hence please provide the following information under the Life and Liberty Act of the RTI Act 2005, so that I may able to submit the reply of the Show Cause Notice on time:
1. The Show Cause Notice was issued after the Board of Management of the University approved it in its meeting on 30.09.2024. Hence, please provide certified copies of all the agenda items put up to the Board of Management of the University, all the decisions taken, and the members who attended the meeting on 30.09.2024 with proof of their attendance.
2. Please provide certified copies of the complaint sent by AGOTE directly to the Hon'ble President of India and Hon'ble CIC/GNCTD/A/2024/117277/DESUN & Others Page 22 of 29 Prime Minister, as mentioned in the show cause notice dated 20.12.2024.
3. Please provide a certified copy of the complaint dated 20.10.2024 as mentioned enclosed in the show cause notice dated 20.12.2024 but not enclosed with the Show Cause Notice.
4. Please provide the certified copy of the Provision of DSEU The information Act or any other document through which the DSEU adopted sought are the CCS Rules ((Recognition of Service Association) Rules, clarificatory in 1993, and CCS (Conduct) Rules, 1964). nature which do not
5. Please provide certified copies of the provision of the RTI come under the Act 2005 under which seeking information under the RTI Act is definition of a crime or any punishable offence. information under
6. Please provide a certified copy of the document which sec 2(F) of RTI Act, shows the items like furniture, machinery, lab equipment, etc. 2005.
taken over by DSEU from DTTE in compliance with the DTTE The information letter of Notification dated 16.04.2021. sought does not
7. Please provide the certified copy of the taken-on strength cover under the of DTTE employees by DSEU. Purview of the Life &
8. Please provide a certified copy of the appointment letter Liberty Act of the RTI issued to the CVO DSEU and his joining in DSEU. Act 2005.
9. Please provide a certified copy of the documents showing that the DSEU is a government organisation Apologize for the delay response."
22. The Appellant/Complainant contended at the outset that neither any reply has been provided to him by the CPIO in any of matter being heard today nor his First Appeal was disposed of by the FAA till date despite issuing notice in this regard. He alleged that there is large-scale corruption going on in the Respondent Public Authority in recruitment of Deputy Registrar, Assistant Registrar, Associate Professors and Professors by favoring their candidates. He contended that even Section 4 (1) of the RTI Act is not properly complied with by their office as there is no proper upfront disclosure of appointments, MoM of BOM (Minutes of meetings of the Board of Members), etc. Appellant/Complainant, by narrating the factual background, submitted that he was transferred to DSEU by DTTE and was made to serve the organization without any specific transfer/appointment order from the University. Due to which, he is deprived of the benefits of promotion despite having been selected through UPSC for appointment under the DTTE. He also filed multiple Writ Petitions before the Hon'ble High Court of Delhi seeking justice in the matter and in turn also filed these RTI applications to gather relevant CIC/GNCTD/A/2024/117277/DESUN & Others Page 23 of 29 information. However, he is aggrieved by the fact that no information has been provided to him so far except a vague reply in case File No. CIC/DESUN/A/2025/104872 only. He sought time from the Commission to file a detailed written submission in the matters, which was allowed by the Bench.
23. Respondent, Ms. Bindu Nair, present CPIO while inviting attention of the Commission towards the contents of their averred written submissions stated that upon receipt of hearing notice from the Commission, a point-wise reply against each of instant RTI application has been uploaded on the CIC's portal which she volunteered to provide to the Appellant/Complainant in the meanwhile. She further submitted that Appellant/Complainant is a habitual RTI applicant who filed multiple RTI applications seeking similar information and his core grievance relates to the issue of his non-promotion. On a query from the Bench as to why a copy of her written submission was not shared with the Appellant as required in CIC hearing notice para 4, she could not give any response.
24. Upon being queried by the Commission regarding the reason for such inordinate delay in giving the reply, the Respondents tendered their oral apology and Shri Jatin Verma, AR and the then CPIO vaguely explained that he was busy in election duty at the relevant time for 3-4 months and there was a delay caused by the deemed transferee PIOs who did not provide the relevant information despite repeated reminders. However, he failed to show any supporting documents in support of his explanation as such.
25. To a further query from the Commission regarding availability of information in public domain, Ms. Bindu Nair on being given an opportunity to show the website of the DSEU, she tried to open the website, however, she was unable to assist the Bench in showing all the requisite information. It is noted by the Bench that the Respondent came unprepared and not well versed with the facts of these cases, they merely took the plea that the academicians like Appellant are around 400 in numbers engaged in their University and due to lack of manpower they are unable to facilitate due assistance to such applicants including Appellant/ Complainant. Bench noted that even today in the hearing, four persons appeared from Administration of DSEU and yet claimed shortage of staff in the modern electronic era. It is any body's guess as to the state of management of human resources in the Respondent Public Authority.
CIC/GNCTD/A/2024/117277/DESUN & Others Page 24 of 2926. The Respondent lastly said that due to resistance of the Appellant/Complainant in participation of hearing before FAA, the FAA kept the First Appeals of these matters in abeyance. However, they could not produce any evidence for the same as there was to interim order on record. Further, on being queried as to whether there is any update in FA matter, the respondents said that the FA office is a different office and they did not have access to the records of the same.
27. Post hearing, the Commission is in receipt of a common written submission from the Appellant/Complainant vide letter dated 08.12.2025 which is taken on record. Contents of the same are reproduced below for ready reference:
"1. Systemic Failure and Non-Compliance with the RTI Act The actions of the Public Authority (DSAEU) demonstrate a systemic failure and clear disregard for the provisions of the Right to Information Act, 2005. • Massive Non-Response: It is submitted that almost all of the RTI applications forming the subject matter of the present appeals have not been responded to, either by the PIO or the FAA, DSAEU.
• Delayed and Misleading Reply: In the case of RTI ID DSAEU/R/2024/60144, the reply was provided only on 25.11.2025 (a delay of approximately 13 months, as the RTI ID suggests a 2024 application date), which is a gross violation of the statutory timeline. Furthermore, the reply falsely stated that the RTI sought a clarification, whereas the original application clearly asked for a copy of the orders. This constitutes a deliberate attempt to obstruct information. • False Submission before CIC: The DSAEU PIO has stated before the Hon'ble CIC that the documents are being uploaded on the DSAEU website. This is factually incorrect. Documents were uploaded only during the specific tenure of Sh. Vivek Agrrawl, DANICS as Registrar on diverted capacity, and the practice has been discontinued both before and after his period, proving the PIO's submission is false.
2. Conflict of Interest and Obstruction of Justice There is a blatant conflict of interest and procedural irregularity in the appointment and function of key authorities, which directly leads to the denial of information.
• FAA is Custodian of Records: As per the DSAEU Act 2019, the Registrar, DSAEU, is the Custodian of Records. It is submitted that the FAA and the Custodian of Records are the same person, i.e., Prof. Gagan Dhawan, Registrar, DSAEU. This CIC/GNCTD/A/2024/117277/DESUN & Others Page 25 of 29 duality of roles creates a clear and unresolvable conflict of interest, where the person responsible for rectifying the PIO's mistake is the very person who is the custodian of the records being sought. This structure inherently ensures the information remains undisclosed.
3. Non-Disclosure and Violation of Judicial Undertakings The conduct of the Public Authority also raises serious concerns regarding its lack of transparency even in matters under judicial scrutiny. • Non-Disclosure of Board Minutes: DSAEU has conducted the 12th, 13th, and 14th Board of Management (BOM) meetings, but the minutes have not been made public till date. Crucially, the information for the 12th BOM was not supplied even under RTI.
• Contempt of Court/Non-Compliance: DSAEU has failed to file a reply in two Hon'ble High Court of Delhi matters: WP(C) 17247/2024 and WP(C) 1847/2025. • Breach of Affidavit: The Registrar/FAA filed an affidavit in the Hon'ble High Court of Delhi vide WP (C) No. 12804/2023 and WP(C) 16232/2023 stating that "to put a cheque on manipulation of record by the staff... the centralized system of accounting has been adopted where all the financial matters are being dealt in the Head Quarters of the University." Despite this formal, sworn statement regarding transparency and centralized records, the information is still not being supplied, indicating a mala fide intent to hide the records.
PRAYER TO THE HON'BLE CIC In view of the grave facts and systemic violations submitted above, the Hon'ble Central Information Commissioner is requested to consider and pass the following necessary orders kindly:
1. Direct the PIO, DSAEU, to provide all the requested information free of cost as mandated under the RTI Act, 2005, within a specified timeframe.
2. Take disciplinary action against the PIO, DSAEU, and the FAA, Prof. Gagan Dhawan, under Section 20(2) of the RTI Act, 2005, for persistent non compliance and dereliction of duty.
3. Impose the maximum permissible penalty on the PIO, DSAEU, under Section 20(1) of the RTI Act, 2005, for the refusal to provide information, intentional delay, and giving false statements, with the intent to demotivate and harass the Appellant.
4. Pass any other order(s) as the Hon'ble CIC may deem fit in the interest of justice, transparency, and the effective implementation of the Right to Information Act."CIC/GNCTD/A/2024/117277/DESUN & Others Page 26 of 29
Decision:
28. The Commission after adverting to the facts and circumstances of the cases, hearing both the parties at length and perusal of the records observes that a period of more than one and a half year has elapsed since the filing of RTI applications, yet no reply has been given to the Appellant/Complainant in each case till date of hearing. Moreover, no substantial explanation for such abject failure has been rendered by the Respondent (present and the then CPIO) in writing.
29. During hearing, the reason advanced by the Respondent is rather irksome as it was incumbent upon the Public Authority to proactively maintain/access the RTI database and ensure that RTI Applications (online/offline) are dealt with in a time bound manner. Failure to dispose the RTI Application for the simple reason that it could not be disposed owing to official assignments, lack of manpower, non-coordination between departments/deemed PIOs per se, is reflective of the disregard for the RTI Act, the Respondent Public Authority has. The act of the erring CPIOs, the then, the present CPIO and also the deemed PIOs concerned, tramples upon the citizen's right under the RTI Act as well as shows lack of respect towards the Commission. A bare perusal of contents of replies further reveals that all other queries of the Appellant/Complainant in each of these RTI application are not addressed properly in the replies.
30. The Respondents are expected to have applied their minds while providing categorical information on each point, which may serve the purpose of filing the RTI Application. Further, the PIO should either have transferred the RTI Application to the concerned authority by invoking Section 6(3) of the RTI Act or provided access to information by procuring the same from the concerned PIO under Section 5(4) of the RTI Act. Neither was done in this case. The Respondent has not provided adequate replies to the Appellant/Complainant in each of these cases, and because she knew she was giving a bad and evasive reply she deliberately chose not to write her name, official designation and contact details while signing the reply. The Commission would also like to draw the attention of the Respondents towards its previous decision dated 15.09.2025 in the case File No. CIC/DESUN/A/2024/634588 wherein the PIO of the Respondent Public CIC/GNCTD/A/2024/117277/DESUN & Others Page 27 of 29 Authority was warned for similar lapses. Repeat error only goes on to establish that the PIOs have total disregard for the RTI Act and citizens right to information besides the contemptuous attitude towards the Commission also. Hence, prima facie a mala fide is attributable to the Respondents in each of the cases. The Commission finds that these cases are fit for its interference.
31. Accordingly, the Commission show causes the then CPIO, Shri Jatin Verma, Deputy Registrar, Dr. Suman Dhawan, former CPIO, Ms. Bindu Nair, Deputy Registrar-cum-the present CPIO, DESU, Dwarka, New Delhi as to why Penalty and Disciplinary Proceedings under Section 20 (1) and Section 20 (2) of the RTI Act should not be imposed on them for the above detailed reasons. Written explanations of the erring official/CPIOs must reach the Commission through post and via uploading on http://dsscic.nic.in/online-link-paper compliance/add within four weeks from the date of receipt of this order.
32. Ms. Bindu Nair, present CPIO is directed to serve a copy of this order to the concerned transferee and deemed CPIO to secure their written explanation also for timely compliance of this order and a proof of service be uploaded on the CIC's portal.
33. The First Appellant Authority to ensure compliance of the direction.
34. In addition to above, it is also noted by the Commission that the FAA has also failed to discharge his duties cast on him under the RTI Act by non- adjudication of First Appeals of the Appellant/Complainant on merits despite service. The stonewalling of flow of information is all too visible in the matter to be ignored. However, the Commission would like to give him one chance to come clean and correct the gross error in the matter. Moreso, when the real custodian of the records, the bench has been told, is the FAA himself.
35. In the given circumstances, the Commission finds it just and reasonable, in accordance with principles of natural justice, that a fair and proper hearing be conducted by the First Appellate Authority, by giving due opportunity to the parties (Appellant/Complainant, the CPIO concerned and the third-parties, if any) to present their cases before the FAA. Hence, the present cases are remanded back to the First Appellant Authority for adjudication of each of the instant First Appeals on merits, in the light of the arguments/written submission filed by the Appellant/Complainant, as per the provisions of the RTI CIC/GNCTD/A/2024/117277/DESUN & Others Page 28 of 29 upon providing fair opportunity to both the parties by serving hearing notice in advance. The First Appeals shall be decided by a reasoned, speaking order on merits within six weeks from the date of receipt of order. Even if the Appellant/Complainant chooses not to appear before him, the FAA has to pass well-reasoned speaking orders in each case. Failure to comply with this order will attract penal action against the FAA in both the capacity of the actual custodian and deemed PIO as per the RTI Act.
The instant Second appeals and complaint are disposed of accordingly.
Vinod Kumar Tiwari (िवनोद कुमार ितवारी) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स"ािपत ित) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Copy To:
The FAA, Delhi Skill and Entrepreneurship University, Integrated Institute of Technology Complex, Sector 9, Dwarka, New Delhi - 110077.CIC/GNCTD/A/2024/117277/DESUN & Others Page 29 of 29
Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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