Central Information Commission
Mr. N R Gupta vs Department Of Higher Education, Mhrd on 27 November, 2009
CENTRAL INFORMATION COMMISSION
Club Building, Opposite Ber Sarai Market,
Old JNU Campus, New Delhi - 110067.
Tel: +91-11-26161796
Decision No.CIC/SG/A/2009/002576/5732
Appeal No. CIC/SG/A/2009/002576
Appellant : Mr. N R Gupta
Q.No-22/2,
DIZ Area L.B Sadan,
Gole Market
New Delhi-110001
Respondent : Public Information Officer
Department of Higher Education,
MHRD Technical Section II
Shastri Bhawan, New Delhi-110001
RTI application filed on : 22/06/2009
PIO replied : 13/07/2009
First Appeal filed on : 06/08/2009
First Appellate Authority order : Not mentioned
Second Appeal Received on : 12/10/2009
Notice of Hearing Sent on : 24/10/2009
Hearing Held on : 27/11/2009
Information sought:
Appellant sought following information regarding letter No. D.O No. 2364/MOS/UD/R/09 dated d 17/02/2009:
1. Name of the officials who had the letter mentioned above for how many days and provide photocopy of what action taken by them.
2. Name and post of those officials who had to take action on the letter.
3. Photocopy of the decision made after taking any action on the letter, if any
4. Photocopy of Rules/orders on the basis of which this letter was disposed off, if any.
5. Date of taking action till which action will be completed, in cases on not taking action till now.
PIO's Reply:
PIO informed the Appellant that Prof. Govardhan Mehta Committee had not yet submitted its report to the Govt. of India regarding the revision of the pay scales of Workshop Instructor of Diploma level Institutions. Therefore, the question for implementation of the report did not arise.
Grounds for First Appeal:
Information provided by the PIO was not as sought by the Appellant.
Order of the First Appellate Authority: Not enclosed.
Grounds for Second Appeal:
Information as sought not provided. FAA did not make information available to the Appellant.
Submission received before the Hearing: Appellant informed the Commission vide his submission dated 10/11/2009 that he was satisfied with reply dated 05/11/2009 and therefore, withdrew his Appeal.
Relevant Facts emerging during Hearing: The following were present:
Appellant : Absent Respondent: Absent The Commission has received a letter from the appellant vide letter dated 10/11/2009 stating that he has received the information and wishes to withdraw the appeal.
Decision:
The Appeal is withdrawn.
The information has been provided to the appellant.
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 27 November 2009 (In any correspondence on this decision, mention the complete decision number.)