Central Information Commission
Mr.Md. Intab Alam vs Ministry Of Human Resource Development on 3 April, 2012
Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi110066
Telefax:01126180532 & 01126107254 websitecic.gov.in
Appeal: No. CIC/DS/A/2011/000810
Appellant /Complainant : Md. Intab Alam, Aligarh
Public Authority : Aligarh Muslim University, Aligarh
(Prof. Ziauddin Khairoowala, AA and Mohd.
Salman,
CPIO through videoconferencing)
Date of Hearing : 03 April 2012
Date of Decision : 03 April 2012
Facts:
1. Appellant submitted RTI application dated 12 October 2010 before the CPIO, AMU, Aligarh seeking details of the recruitment procedures adopted by the Ministry of HRD approved R.C.A. (Residential Coaching Academy) and other related details through 17 points - enclosed herewith as AnnexureA.
2. Vide CPIO Order dated 12 November 2010, CPIO provided information to the Appellant.
3. Not satisfied by the CPIO reply, Appellant preferred appeal dated 29 November 2010, before the First Appellate Authority.
4. Vide FAA Order dated 29 December 2010, FAA informed the appellant that additional information has already been provided through letter dated 24.12.2010. .
5. Being aggrieved and not being satisfied by the above response of the public authority, the appellant preferred second appeal before the Commission.
6. Matter was heard today via videoconferencing from Aligarh where respondent as above was present. Appellant did not appear. The first appellate authority stated Appeal: No. CIC/DS/A/2011/000810 that prior to February 2010, the institution referred to by the appellant was run as a residential coaching Academy (RCA) and admission was given to students for receiving coaching for entrance tests without applying the norms / guidelines prescribed by Ministry of HRD/UGC. Later, after mid February 2010, after taking approval from the competent authorities, the institution was converted into and Academy as per the guidelines prescribed by the Ministry of HRD and UGC which provided coaching to candidates for appearing in national level entrance examinations. Respondent stated that already information was provided to the appellant along the lines of the averments made by him at the hearing today. However, he would provide additional information in terms of copies of the correspondence between the Director of the Academy and other institutions prior to and in the build up to the conversion of the RCA to the Academy.
Decision notice
7. The Commission is satisfied with the information provided during the hearing by the first appellate authority and the CPIO. Accordingly additional information as recorded above will be provided to the appellant within two weeks of receipt of the order.
(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:
(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Tel. No. 01126105027 Copy to:
1. Md. Intab Alam C/o Md. Abdul Qadir Room No. 4, Morrison Court, Aftab Hall Appeal: No. CIC/DS/A/2011/000810 Aligarh Muslim University Aligarh202002 (UP)
2. The CPIO Residential Coaching Academy Aligarh Muslim University Aligarh202002 (UP)
3. The Appellate Authority Residential Coaching Academy Aligarh Muslim University Aligarh202002 (UP) Appeal: No. CIC/DS/A/2011/000810