Raghu Raman R vs University Grants Commission on 4 February, 2020

[Cites 0, Cited by 0]

Central Information Commission

Raghu Raman R vs University Grants Commission on 4 February, 2020

Bench: Vanaja N Sarna

                            क य सच  ु ना आयोग
                    CENTRAL INFORMATION COMMISSION
                             बाबा गंगनाथ माग
                            Baba Gangnath Marg
                        मु नरका, नई द ल - 110067
                        Munirka, New Delhi-110067

                            Decision no.: CIC/UGCOM/A/2018/633861/02795
                                        File no.: CIC/UGCOM/A/2018/633861
In the matter of:
Raghu Raman R
                                                            ... Appellant
                                      VS
Central Public Information Officer
University Grants Commission (UGC)
Bahadur Shah Zafar Marg, New Delhi - 110 002
                                                           ...Respondent

RTI application filed on : 28/07/2018 CPIO replied on : 31/08/2018 First appeal filed on : 02/09/2018 First Appellate Authority order : Not on record Second Appeal dated : 19/10/2018 Date of Hearing : 03/02/2020 Date of Decision : 03/02/2020 The following were present:

Appellant: Not present Respondent: Smt. Manju Nagpal, Section Officer and CPIO's representative, Shri Shyam Bahadur, Section Officer, present in person Information Sought:

The appellant has sought the following information:

1. Information regarding referred journals as notified by UGC for maximum score of 25 per publication.

2. Information regarding other reputed journals as notified by the UGC for maximum score of 10 per publication.

Grounds for Second Appeal The CPIO did not provide the desired information.

Submissions made by Appellant and Respondent during Hearing:

The Appellant has not availed of the opportunity to plead his case despite duly served notice on 18.01.2020 vide speed post acknowledgment no. ED581029028IN.

The CPIO submitted that she is from the Policy division and the matter pertains to Journal division. On a query by the Commission she submitted that the first appeal was transferred to the Appellate Authority of the Journal division and an apt reply was provided by the Appellate Authority on 12.11.2018. Observations:

Based on a perusal of the record, it was noted that an apt reply was provided by the FAA on 12.11.2018 as follows:

"Please refer to the latest "UGC Regulations on Minimum Qualifications for Appointment of Teachers and Other Academic Staff in Universities and Colleges and Measures for the maintenance of standards in higher education, 2018 dated 18th July 2018" for details about API score calculation and promotion."

Decision:

In view of the above reply by the FAA, it was noted that the reply dated 12.11.2018 is proper. Moreover, the Appellant has not availed of the opportunity to plead his case or contest the CPIO's submissions. The Commission accordingly upholds the reply of the FAA. No further action lies.

The Respondent is however, cautioned to exercise due care in future to ensure that correct and complete information is furnished timely to the RTI applicant(s) as per provisions of the Act failing which penal proceedings under Section 20 shall be initiated.

The appeal is disposed of accordingly.

Vanaja N. Sarna (वनजा एन. सरना) Information Commissioner (सच ू ना आय! ु त) Authenticated true copy (अ भ मा णत स या पत त) A.K. Assija (ऐ.के. असीजा) Dy. Registrar (उप-पंजीयक) 2 File no.: CIC/UGCOM/A/2018/633861 011- 26182594 / दनांक / Date 3

Unlock Advanced Research with PRISMAI

Central Information Commission