Central Information Commission
Mr.Rajendra Singh Bhati vs All India Council For Technical ... on 25 March, 2011
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2010/000439/11655
Appeal No. CIC/SG/A/2010/000439
Relevant Facts emerging from the Appeal:
Appellant : Mr. Rajinder Singh Bhati
Bhawani Niketan,
Near Purva Guest House,
Sardarsahar, Churu,
Rajasthan
Respondent : Mr. M. S. Ghuge
PIO & Assistant Director All India Council for Technical Education 7th Floor, Chander Lok Building, Janpath, New Delhi RTI application filed on : 21/10/2009 PIO replied : 04/11/2009 First appeal filed on : 26/12/2009 First Appellate Authority order : Not mentioned Second Appeal received on : 17/02/2010 Sl. Information Sought i. Certified copies of all the letters with respect to a writ petition no. 131/2008 against Gandhi Vidya Mandir, Shardarshahar with respect to MBA course. ii.. Date wise copies of all the replies submitted.
PIO's reply:
I am to refer to your RTI application dated 21/10/2009 (received on 27/10/2009) and to inform you that application fee paid through IPO is not in any favour it is blank. Hence you are requested to send the requisite application fee by DD/IPO for Rs.10/- drawn in favour of Member secretary- AICTE, New Delhi. Further action will be taken on receipt of the prescribed application fee alongwith fresh application as per RTI Act.
First Appeal:
PIO has not provided information. Refusal to received IPO is wrong.
Order of the FAA:
Not mentioned.
Ground of the Second Appeal:
Complete information should be provided. Penal provisions be invoked under Section 20(1).
Relevant Facts emerging during Hearing: The following were present:
Appellant : Absent;
Respondent : Mr. M. S. Ghuge, PIO & Assistant Director;
The PIO states that the original RTI application of the Appellant is not on the records of the AICTE. Since the application initially has been rejected it is not clear whether the application had reached the PIO subsequently. The Commission is giving a copy of the RTI Application to the PIO with the directions to send the information to the Appellant before 25 April 2011 as per the RTI Act. Decision:
The Appeal is allowed.
The PIO is directed to provide the information free of cost to the Appellant before 25 April 2011.
This decision is announced in open chamber. 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.
Shailesh Gandhi Information Commissioner 25 March 2011 (In any correspondence on this decision, mention the complete decision number.) (SM)