Indian Kanoon - Search engine for Indian Law

Central Information Commission

Mranupam vs Jawaharlal Nehru University, New Delhi on 22 June, 2016

                    CENTRAL INFORMATION COMMISSION
       (Room No.315, B­Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)

                      Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)

                                     Information Commissioner

                                         CIC/SA/A/2016/000848



                                             Anupam v. JNU
                                         Important Dates and time taken:


    RTI/PIO: 21­11/31­12­15(40)         FAA Order: 13­1­2016                2nd Appeal: 8­3­2016

    Closed.                             Hearing: 21­06­2016                 Decided on: 22­06­2016




Appellant: Represented by Mr. Vinod Pandey

Public Authority: Mr. Jagdish Singh. 

FACTS: 

2.   Appellant had sought to know how many faculty members (Assistant Professors, Associate  Professor and Professors) are there in JNU faculty today, how many faculty members have  interdisciplinary educational qualifications, detailed information about faculty members having  interdisciplinary   educational   qualifications   etc.   Appellant   filed   First   Appeal.   PIO   replied   on  31.12.2015.   FAA   by   his   order   dated   13.01.2016   enclosed   the   reply   of   PIO.   Appellant  approached the Commission.

DECISION:

3.  The appellant's representative stated that the information was not furnished within time.  He  suspects   something   wrong   in   suppressing   the   information.     The   CPIO   stated   that   the  application was received on 30­11­2015 and the information was furnished on 31­12­2015.  The  Commission observes that the respondent office should have started the process of collecting  Page 1 the  information   without   waiting   for   17  days.     The   public   authority   provided  the   number   of  professors, Associate Professors and other details on their web site.  The CPIO represented  that a comprehensive data base on  the courses, teachers qualified, etc is under preparation  and he is hopeful of completing it within 3 months.  The Commission finds that it is essential  for a prestigious university like the JNU to disclose such information under section 4(1)(b). 

The appellant has been told to wait for the proposed data to be uploaded on their web site, as  explained by the CPIO.  Closed.  

 (M. Sridhar Acharyulu) Information Commissioner  Authenticated true copy Deputy Registrar Addresses of the parties:

1. TheCPIO under the RTI Act, , RTI Cell, Govt of India Jawaharlal Nehru University, Administrative  Block New lDelhi­110067

2. Shri Anupam  F­9/114­Sector­15 Rohini, Delhi­110089 Page 2 Page 3