Central Information Commission
Mr.Saurabh Sharma vs Government Of Nct Of Delhi on 1 November, 2010
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/C/2010/001302/9972
Complaint No. CIC/SG/C/2010/001302
Complainant : Mr. Saurabh Sharma,
C/o Joint Operation for Social Help(JOSH),
C-7/E, D.D.A Flats, Munirka,
New Delhi - 110 067
Respondents : (1) The Principal
Acharya Narendra Dev College,
Government of NCT of Delhi,
Govindpuri, Kalkaji,
New Delhi 110019
(2) The Principal
Bhaskaracharya College of Applied Sciences,
Government of NCT of Delhi,
Sector 2, Phase 1, Dwarka
New Delhi- 110075
(3) The Dean,
Maulana Azad Medical College,
Government of NCT of Delhi,
Bahadur Shah Zafar Marg,
Delhi- 110002.
(4) The Principal
Shaheed Rajguru College of Applied Sciences for
Women,
Government of NCT of Delhi ,
Jhilmil Colony, Vivek Vihar, Delhi-110095
(5) The Principal,
Shivaji College, Government of NCT of Delhi
Ring Road, Raja Garden,
New Delhi-110027.
(6) The Vice Chancellor,
Delhi Technological University,
Government of NCT of Delhi,
Shahbad Daulatpur,
Main Bawana Road, Delhi - 110 042.
Page 1 of 3
(7) The Principal.
College of Art,
Government of NCT of Delhi,
20-22, Tilak Marg, New Delhi-110 001
(8) The Principal,
Rajdhani College, Government of NCT of Delhi,
Mahatma Gandhi Marg, Raja Garden
New Delhi - 110015
(9) The Principal,
Maiteryi College, Government of NCT of Delhi,
Bapudham Complex, Chanakyapuri
New Delhi- 110021
(10) The Principal,
Lakshmibai College,
Government of NCT of Delhi,
Ashok Vihar - III, Delhi - 110 052
(11) The Principal,
Maharishi Valmiki College of Education,
Government of NCT of Delhi,
Geeta Colony, New Delhi - 110 031
Facts arising from the Complaint:
Mr. Saurabh Sharma has filed the present complaint under section 18 of the RTI act (hereinafter 'the act'), with the Commission, stating that respondents 1 to 11, who are public authorities as per the said act, have not updated their manuals which have been published in pursuance of their obligations under section 4 (1) (b) of the act. He has made special reference to manual (xi) of section 4 (1) (b), stating that the budget has not been updated at all.
The Commission has perused the websites of the respondents and has found that the information being displayed suo moto i.e. the manuals, have not been updated. The respondents have failed to update the information inspite of a clear and unambiguous provision for the same in the act, in the form of section 4 (1) (b) (xvii).
Decision:
The Complaint is allowed.
In view of the aforesaid and from the facts before it, the Commission under the powers vested in it by section 19 (8) (a) of the RTI act, hereby directs the following:-
1. The manuals published in pursuant of section 4 (1) (b) of the act, shall be updated by 5th December 2010.Page 2 of 3
2. Manual (xi) should be itemized and information must be for the previous two years and there should also be a report on current budget estimates.
3. A sign board of appropriate dimension shall be installed, mentioning the Name(s), designation(s), contact details including the office address/room number, availability hours and telephone numbers of the Central Public Information Officer(s), Central Assistant Public Information Officer(s) and First Appellate Authority, as the case may be, who have been notified under the RTI act 2005 (in case of a change of PIO or Appellate Authority, the sign board will be updated within ten days of the said change.) Information regarding the requisite fees to be paid under various provisions of the RTI Act 2005, modes of payment and the office where such fee will be accepted. Information regarding Information Handbook/manuals published under section 4 (1) (b) of the act; their location and time when they can be accessed should be also mentioned on the board. The exact link/URL to the page on the website of the college/ department where the information handbook can be viewed will also be mentioned. No acronym/abbreviation should be used. This information shall be inscribed both in English and Hindi, and shall be installed at a location having maximum public view. This will be maintained by the head of the public authority/ head of institution as the case may be, or the officer(s) so directed by them in writing, so long as the RTI act is in force. This should be done by the 5 th of December 2010.
4. The RTI link on the website should read as "Right to Information".
Each respondent shall send a report of compliance of the above directions to this Commission by 10th December 2010. The report may be sent to [email protected], with a copy to the complainant.
Notice of this decision be given free of cost to the parties. Any information in compliance with this order will be provided free of cost as per section 7(6) of RTI, Act, 2005.
Shailesh Gandhi Information Commissioner 01 November 2010 Page 3 of 3 (In any correspondence on this decision, mention the complete decision number.)(ANP) Page 4 of 3