Central Information Commission
Dr. D. D. Joshi vs Ministry Of Human Resource Development on 26 July, 2023
Author: Heeralal Samariya
Bench: Heeralal Samariya
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग ,मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
नितीय अपील संख्या/Second Appeal No.: CIC/MOHRD/A/2022/647840
Dr. D. D. Joshi .....अपीलकताग /Appellant
VERSUS/बनाम
Public Information Officer Under RTI,
Jamia Hamdard (Ministry of Education),
Mehrauli-Badarpur Road, Near Batra Hospital,
Block-D, Hamdard Nagar, New Delhi-110062.
...प्रनतवािीगण/Respondents
Relevant facts emerging from appeal:
RTI application filed on : 18.06.2022
CPIO replied on : 27.06.2022
First appeal filed on : 25.07.2022
First Appellate Authority order : 29.09.2022
Second Appeal received at CIC : 06.09.2022
Date of Hearing : 26.07.2023
Date of Decision : 26.07.2023
सूचना आयुक्त : श्री हीरालाल सामररया
Information Commissioner: Shri Heeralal Samariya
Page 1 of 4
Information sought:
The Appellant sought following information:
• PIO furnished reply, vide letter dated 27.06.2022, as under:
• Dissatisfied with the response received from PIO, Appellant filed First Appeal, vide letter dated 25.07.2022.
• PIO furnished reply vide letter dated 29.09.2022:
• Written submission has been received from the Appellant vide letter dated 03.07.2023, as under :Page 2 of 4
Grounds for Second Appeal:
The PIO has not provided correct information to the Appellant.
Relevant Facts emerging during Hearing: The following were present: -
Appellant: Absent Respondent: Mr. Mirza Rahil Beg, Systems Analyst/PIO, Jamia Hamdard The Respondent stated that the relevant information relating to Mr. G. N. Qazi has been duly furnished to the Appellant from their official record. He further stated that he would abide by the order of the Commission if any.
Decision:
Perusal of records reveals that information as defined under Section 2(f) of the RTI Act from available official records, has been duly provided to the Appellant, in terms of provisions of the RTI Act, 2005. Thus, the Commission is of the considered opinion that no further intervention of the Commission is warranted in this case.
The appeal is disposed of accordingly.
Heeralal Samariya (हीरालाल सामररया) Information Commissioner (सूचना आयुक्त) Authenticated true copy.
(अनिप्रमानणतसत्यानपतप्रनत) Ram Parkash Grover (रामप्रकाशग्रोवर) Dy. Registrar (उप-पंजीयक) 011-26180514 Page 3 of 4 Page 4 of 4