Central Information Commission
Ambika Roy vs All India Council For Technical ... on 29 May, 2024
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग ,मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/AICTE/A/2023/607487
Ambika Roy ... अपीलकताग/Appellant
VERSUS
बनाम
CPIO:
All India Council For Technical
Education, New Delhi ...प्रनतवािीगण/Respondent
Relevant dates emerging from the appeal:
RTI : 15.09.2022 FA : 10.11.2022 SA : 24.01.2023
CPIO : Not on record FAO : Not on record Hearing : 22.05.2024
Date of Decision: 28.05.2024
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 15.09.2022 seeking information on the following points:
(i) "Whether the Courses mentioned in Column A in the table below from the institutions mentioned in Column B are accredited under the All India Council for Technical Education (AICTE)?
If Yes, then the period of validation of the accreditation of the institutions mentioned in Column "B".
Page 1 of 4 A B
Course Institution
1 Application Software Certificate Friend's System Institute
Course (6 months)
2 Diploma in Information Technology Asansol Youth Computer
Application (12 months) Center
Hutton Rd, Pathak Bari,
Asansol, West Bengal 713301
3 Diploma in Information & New Katwa Youth Computer
Technology Application (12 months) Training Center, West Bengal
4 Diploma in Information Technology Jatiya Yuva Computer
(12 months) Education Center, Panikhali,
Nadia, West Bengal
5 Diploma in Computer Application (6 Vedanta Foundation, Mumbai
months)
6 Office Practice (12 months) Matangini commercial
Certificate Course in Office Practice Institute (West Bengal State (12 months) Council of Technical & Vocational Education and Skill Development) Tamluk, West Bengal
2. Aggrieved with the non-receipt of any reply from the CPIO, the Appellant filed a First Appeal on 10.11.2022. FAA's order, if any, is not available on record.
Page 2 of 43. Due to non-receipt of any order from the First Appellate Authority, the Appellant approached the Commission with the instant Second Appeal dated 24.01.2023.
4. The Appellant remained absent during the hearing and on behalf of the Respondent, Dr. M S Ghuge, Asstt. Director & CPIO along with Nishant, YP attended the hearing in person.
5. The Respondent submitted that the reply to the RTI Application was provided to the Appellant on 18.10.2022 stating that the accreditation to the averred courses do not fall under the ambit of AICTE and the First Appeal was also decided on 28.12.2022. It was further submitted that that 'AICTE is giving approval for conducting Diploma program of 3 years duration and not awarding accreditation to short term programs less than 3 years while none of the program listed in the table is of 3 years duration'.
6. The Commission after adverting to the facts and circumstances of the case, and perusal of records, observes that the CPIO has provided an appropriate reply to the RTI Application as per the provisions of the RTI Act. However, in the absence of the Appellant to confirm the receipt of the averred reply and considering the fact that the instant appeal was filed on the grounds of non-receipt of CPIO's reply, the Commission directs the CPIO to resend a copy of the same to the Appellant via email and speed/registered post within 7 days of the receipt of this order.
7. The Appeal is disposed of accordingly.
Copy of the decision be provided free of cost to the parties.
(Anandi Ramalingam) (आनंदी रामल ंगम) Information Commissioner (सूचना आयुक्त) निनां क/Date: 28.05.2024 Authenticated true copy Col S S Chhikara (Retd) (कनगल एस एस निकारा (ररटायर्ग )) Dy. Registrar (उप पंजीयक) 011-26180514 Page 3 of 4 Addresses of the parties:
1. The CPIO All India Council for Technical Education, Nodal CPIO, RTI Cell, Head Office: Delhi, Nelson Mandela Road, Vasant Kunj, New Delhi-110070 Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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