Central Information Commission
Anup Kumar vs University Grants Commission on 25 October, 2016
CENTRAL INFORMATION COMMISSION
(Room No.315, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)
Central Information Commissioner
CIC/RM/A/2014/003587-SA
Anup Kumar v. University Grants Commission
Important Dates and time taken:
RTI/PIO:5-8/8-11-13(95) FAA Order: 16-12-2013 2nd Appeal: 18-3-2014
Hearing: 25.10.2016 Decided on: 25.10.2016
Parties Present:
1. Appellant: Absent.
Public authority:Ms. Mahajan, CPIO & Mr. Surya Prakash, UGC
FACTS:
2. The appellant is asking information about validity of affiliation of CMJ University and if degree awarded against a certain roll numbers were valid or not, issued to which candidate etc. The CPIO gave reply on 08.11.2013, which was upheld by the FAA who stated that reasons and queries cannot be provided under RTI Act. The appellant approached the Commission. Decision:
3. The appellant sought information about CMJ University, which was closed and the matter before the High Court. The status of the degree and the university was explained on 8-11-2013, hence, closed.
Sd/-
(M. Sridhar Acharyulu) Central Information Commissioner Authenticated true copy Page 1 (Dinesh Kumar) Deputy Registrar Addresses of the parties:
1. The CPIO under RTI, RTI Cell, Govt of India University Grants Commission, MHRD Hans Bhavan, Bahadur Shah Zafar Marg, New Delhi-110002
2. Shri Anup Kumar C/o Shri Ramswaroop, 37A/67, Madhunagar Agra, UP Page 2