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Central Information Commission

Rishi Kumar vs University Of Allahabad on 29 March, 2019

Author: Vanaja N Sarna

Bench: Vanaja N Sarna

                               क य सूचना आयोग
                    CENTRAL INFORMATION COMMISSION
                              बाबा गंगानाथ माग
                            Baba Gangnath Marg,
                         मुिनरका, नई द ली -110067
                        Munirka, New Delhi-110067

                              Decision no.: CIC/UOALD/A/2017/607763/00327
                                          File no.: CIC/UOALD/A/2017/607763

In the matter of:

Rishi Kumar
                                                                 ... Appellant
                                      VS
Central Public Information Officer
University of Allahabad, Senate House
Campus University Road, Old Katra,
Prayagraj (Allahabad) - 211 002, Uttar Pradesh
                                                                ... Respondent

RTI application filed on : 30/08/2017 CPIO replied on : 01/09/2017 First appeal filed on : 02/10/2017 First Appellate Authority order : Not on record Second Appeal dated : 14/11/2017 Date of Hearing : 28/03/2019 Date of Decision : 28/03/2019 The following were present:

Appellant: Not present Respondent: Dr Shailendra Mishra, Assistant Professor, Department of Anthropology.
Information Sought:
The appellant has sought the following information:
(a) What is the official website address of Allahabad University, when was it hacked and when was it restored (time line refers to the date of application i.e. 30/08/2017).
1
(b) Being one of the oldest and most reputed University of India, what set of norms of cyber security are followed by the University.
(c) Has the website been Hacked/Compromised earlier also. If yes, provide the exact dates and full details pertaining to the hacking/security breach.
(d) Who maintains the web security.
(e) Other related information.

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 of attending the hearing to plead his case or contest the CPIO's submissions. The CPIO submitted that an appropriate reply was provided to the appellant on 05.12.2017.

Observation:

Based on a perusal of the records, the Commission observed that the CPIO has provided an appropriate reply by virtue of his letter dated 05.12.2017.
Decision:
In view of the above, the Commission finds no scope for intervention in the matter and upholds the submissions of the CPIO. No further action lies.
The appeal is disposed of accordingly Vanaja N. Sarna (वनजा एन. सरना) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मा णत स या पत ित) A.K. Assija (ऐ.के. असीजा) Dy. Registrar (उप-पंजीयक) 011- 26182594 / दनांक / Date 2