Central Information Commission
Devendra Kumar Jain vs Department For The Welfare Of Sc, St, Obc ... on 28 May, 2019
के न्द्रीयसूचनाआयोग
Central Information Commission
बाबागंगनाथमागग,मुननरका
Baba Gangnath Marg, Munirka
नईददल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/DWOSM/A/2017/160193
Devendra Kumar Jain ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, Deputy Director (SCH), Dept. for the Welfare
for SC/ST/OBC/Minority, GNCTD, Vikas
Bhawan, IP Estate, New Delhi ...प्रनतवादी /Respondent
Through: Sh. Raj Kumar
Date of Hearing : 24.05.2019
Date of Decision : 27.05.2019
Information Commissioner : Shri Y. K. Sinha
Relevant facts emerging from appeal:
RTI application filed on : 12.04.2017
PIO replied on : 05.05.2017
First Appeal filed on : 20.05.2017
First Appellate Order on : 15.06.2017
2ndAppeal/complaint received on : 30.08.2017
Information soughtand background of the case:
The Appellant vide his RTI application dated12.04.2017 sought informationon
02 points regarding outstanding amounts of grant towards tuition fees of his child, for six months period pertaining to FY 2014-15 and 2015-16 and also the tentative time by when the amount due for FY 2015-16 shall be released.
PIO responded vide letter dated 05.05.2017 informing the appellant that tuition fees reimbursement for the first six months of 2015-16 has been credited while the amounts pending for the remaining period would be considered after completion of pending cases for the year 2015-16. Dissatisfied with the response of the CPIO the Appellant filed first appeal dated20.05.2017. The FAA Page 1 of 2 passed an order dated15.06.2017 directing the concerned department to respond within fifteen days(incomplete FAA order has been filed with the second appeal, only one page (front) is available on the file record). Aggrieved by non-compliance of the FAA's order, the Appellant approached the Commission with his Second Appeal.
Facts emerging in Course of Hearing:
A submission in the form of letter a dated 14.05.2019 has been received today i.e. 23.05.2019 from the Dy. Director & PIO (DSCST) Vikas Bhawan, I. P. Estate, New Delhi, enclosing a copies of i) PIO reply, ii) FAA order (complete), and a revised reply dated 08.05.2019 indicating the credit of ECS Return after correction of particulars of beneficiaries and iii) the current status of payments of tuition fees in favour of appellant's son having been released as on 08.05.2019.
Respondent alone has appeared, while the appellant when contacted over telephone has refused to appear for hearing since his grievance has been redressed and the outstanding payments towards his child's tuition fees have been received by him.
Decision In view of the fact that information as sought has been provided to the appellant, to his satisfaction, and even the grievance is redressed, no purpose shall be served in keeping this matter pending. It is deemed appropriate that the instant case is dismissed as such.
Y. K. Sinha(वाई. के . नसन्द्हा) Information Commissioner(सूचना आयुक्त ) Authenticated true copy (अभिप्रमाणितसत्यापितप्रतत) Ram Parkash Grover (राम प्रकाश ग्रोवर) Dy. Registrar (उप-पंजीयक)/ 011-26180514 Page 2 of 2