Central Information Commission
Mohd. Safder Imam vs Indian Institute Of Youth Welfare on 21 December, 2009
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/C/2009/001401/6017
Appeal No. CIC/SG/C/2009/001401
Relevant Facts emerging from the Appeal:
Complainant : Mohd. Safder Imam,
Consultation Room, Lawyers Chamber Block
HighHouse No. F-18, Back Lane,
Rajouri Garden, New Delhi - 110027.
Respondent : Public Information Officer
Indian Institute of Youth Welfare, 134, Shivaji Nagar, Nagpur - 440010.
RTI application filed on : 18/08/2009 PIO replied : Not replied First appeal filed on : Not Filed First Appellate Authority order : Not ordered Complaint received on : 09/10/2009 Date of Notice of Hearing : 20/11/2009 Hearing Held on : 21/12/2009 Information Sought:
The Complainant had sought following information:
i) Whether the experience certificate no. Cert/2000/HD-19 dated 19/07/2000 was issued by the said institute.
ii) Copy of the prospectus if any, of the graduate course conducted by the said institute in 1998-99 and 1999-2000.
iii) Details of all courses conducted by the said institute with patterns.
iv) Whether Ms Manisha Tripathy was a regular PhD student of JNU in 1998-99 and 1999-2000.
v) Whether Ms. Manisha Tripathy worked in the said institute.
vi) Details of tenure of Ms Manisha Tripathy in the said institute.
vii) Details of grade in which she was appointed and the subject she was teaching in the said institute.
viii) Details of affiliation and recognition given to the said institute.
ix) Name of the body which granted PhD course to the said institute.
x) Whether the said institute was working as an NGO or on the behalf of some NGO.
xi) Name and details if any, of Sociology teaching staff.
xii) Details of course under which the paper "Youth and Development" was being taught to the students.
xiii) Month was details of lectures given by Ms. Manisha Tripathy.
xiv) Details of remuneration paid to Ms. Manisha Tripathy during his tenure in the said institute and the basis on which it was given to her.
xv) Whether the remuneration paid to Ms. Manisha Tripathy was monthly and details of mode through which she was paid her remuneration. xvi) Copy of the Account Book mentioning the payment to Manisha Tripathy Pandey during 1998-1999 and 1999-2000.
xvii) Copy of the salary/payment register if any, of the said institute. xviii) Copy of the attendance register of the said institute. Whether Ms Manisha Tripathy Pandey put her signature during her stint in the institute. xix) Copy of the attendance register in which PG student who were studying under Ms Manisha Tripathy during 1998-1999 and 1999-2000.
PIO's reply:
Not replied.
Ground of the First Appeal:
Nt appealed.
Ground of the Complaint:
Non-receipt of information from the PIO.
Submission received from the PIO:
The Director of the IIYW vide his letter dated 02/11/2009 has contended that the said institute is not a public authority under Section 2(h)(d) of the RTI Act, 2005. This fact was established by the CIC's decision no. CIC/OK/C/2007/00326 dated 05/01/2008.
Relevant Facts emerging during Hearing: The following were present:
Complainant : Mohd. Safder Imam;
Respondent : Absent;
The Indian Institute of Youth Welfare has sent a representation on 02/11/2009 in which they have stated that the Commission by it order on CIC/OK/C/2007/00326 dated 05/01/2008 has accepted that the Institute is not a public authority as per Section 2(h) of the RTI Act. In view of this, this bench cannot hear this matter as there is existing ruling that the Institution is not a public authority.
Decision:
The Complaint is dismissed.
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 21 December 2009 (For any further correspondence in this matter, please quote the file number mentioned above.) (GJ)