Central Information Commission
Mr. Vrashabh Prasad Jain vs Mahatma Gandhi Antararastriya Hindi ... on 30 March, 2009
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Decision No. CIC/SG/A/2009/000014/2508
Appeal No. CIC/SG/A/2009/000014
Relevant facts emerging from the Appeal:
Appellant : Mr. Vrashabh Prasad Jain
B -1/23 Sector G, Janaki Puram,
Lucknow -226021
Respondent : Mr. Manoj Kumar Ray
Public Information Officer Mahatma Gandhi Antararastriya Hindi Vishwavidyalaya Pancatilaa, WARDHA (Maharastra) RTI application filed on : 18/07/2008 PIO's Reply : 12/09/2008 First Appeal filed on : 16/10/2008 First Appellate Authority order : Not mentioned Second Appeal filed on : 23/12/2008 Information Sought:
The appellant had asked information from PIO, Mahatma Gandhi Antarrastriya Hindi Vishwavidyalaya through his 40 questions regarding funds for hindi use, hindi grammar, astrology, micro biology and so on in 2005.
PIO's Reply:
The PIO gave replies to the most of the queries mentioning information/facts sought by the appellant. Whereas, it looks that the appellant had sought correct queries/information.
Since the appellant felt that replies were irrelevant/inadequate the appellant filed first appeal before the First Appellate Authority on 16/10/2008. Appellate authority did not entertain his first appeal.
First Appellate Authority Ordered:
Not mentioned.
Relevant facts emerging during hearing: The following were present.
Appellant: Mr. Vrashabh Prasad Jain Respondent: Mr. Manoj Kumar Rai PIO The appellant has sought information most of which will not qualify for 'information' defined in the RTI Act. However the following information must be provided to him:
1. Work done on the six projects indicating progress.
2. Reasons on record for no progress on some of projects.
Decision:
The Appeal is allowed.
The PIO will provide the information described above to the appellant before 15 April 2009.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties.
Shailesh Gandhi Information Commissioner 30th March 2009 (In any case correspondence on this decision, mention the complete decision number.)