Central Information Commission
Fateh Ram vs Ministry Of Tourism on 1 August, 2025
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/MTOUR/A/2024/629392
Shri Fateh Ram ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, Ministry of Tourism ...प्रनतवािीगण /Respondent
Date of Hearing : 30.07.2025
Date of Decision : 30.07.2025
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 13.06.2024
PIO replied on : 21.06.2024
First Appeal filed on : 22.06.2024
First Appellate Order on : 04.07.2024
2 Appeal/complaint received on
nd : 11.07.2024
Information soughtand background of the case:
The Appellant filed an RTI application dated 13.06.2024 seeking information on the following points:-
"Sir please inform about the following points.
1. Tourism degrees obtained from IGNOU New Delhi BTS Bachelor degree in Tourism Studies MTM Master degree in Tourism Management BTS MTM tourism degrees valid for government jobs or not Send with writing
2. BTS MTM For which posts are BTS MTM Tourism degrees valid in Government Jobs Send with writing
3. BTS MTM In which posts selection appointment and promotion are made for BTS MTM Tourism degree in Government jobs Send with writing Note Send information point wise in Hindi language and in annotated form"
The CPIO, vide letter dated 21.06.2024 replied as under:-
"Reply: All degrees obtained from recognized Universities/institutions/ colleges by UGC/AICTE etc. are valid for govt. jobs as per the description/requirement clustered in the recruitment rule or relevant rule position for any particular post. Any special educational qualification (if indicated) for any post needs to be acquired for applying to that particular post.
In view of the same, this RTI will be treated as disposed of."Page 1 of 2
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 22.06.2024. The FAA, vide order dated 04.07.2024 replied as under:-
"Reply: Comments of the CPIO has been obtained and information provided to the applicant is found suitable.
Accordingly, this RTI appeal may be treated as disposed off."
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
Hearing was scheduled after giving prior notice to both the parties.
Appellant: Not present Respondent: Shri Ajit Pal Singh - Asstt. DG, Ministry of Tourism was present during hearing.
The Respondent contended that information available on record had been duly sent to the Appellant, in response to his queries, in terms of the RTI Act. The Appellant has not participated in the hearing.
Decision:
Perusal of records of the instant case reveals that the Respondent had furnished information available on records, as defined under Section 2(f) of the RTI Act, in terms of the provisions of the Act. Considering the fact that the response of the PIO is legally appropriate and well within the precincts of the RTI Act and the Appellant has also chosen not to buttress the case, no further intervention is warranted in this case, under the RTI Act.
The appeal is disposed off accordingly.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 2 of 2 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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