Surendra Pratap Sing... v. Public Information O...

Room No. 415, 4th Floor, Block IV, Old JNU Campus, New Delhi - 110067. Tel : + 91 11 26161796 Decision No. CIC /SG/C/2009/000032/2577 Complaint No. CIC/SG/C/2009/000032 Complainant : Surendra Pratap Singh

28 A, Kirti Nagar (near Ram Janki Mandir) Bareilly - 243122 Respondent : Public Information Officer,

I.I.M.T. Engineering College, Mavana Road, Ganganagar, Meerut Facts arising from the Complaint: Mr. Surendra Pratap Singh had filed a RTI application with the PIO, Public Information Officer,I.I.M.T. Engineering College,Mavana Road, Ganganagar,Meerut on 27/09/2008 asking for certain information. Since no reply was received within the mandated time of 30 days, he had filed a complaint under Section 18 to the Commission. The Commission issued a notice to the PIO on 02/03/2009 asking him to supply the information by 26/03/2009 and sought an explanation for not furnishing the information within the mandated time. Financed private The finance controller of I.I.M.T. Engineering College,Mavana Road,Ganganagar vide letter dated 14/03/2009, stated that, Honble Commission has vide its order dated December 3rd, 2007 ( In the matter of Shahid Kapoor Vs IIMT College of Medical Sciences, Appeal No. 1255/ICPB/2007) has opined that self financed educational institution is not a Public Authority. No information can be obtained under RTI Act in respect of same. Our institution being self financed private college is not covered under the definition of (Public Authority) as given in section 2 (h) of the Right to Information Act 2005 and thereof no information can be obtained from us under the provisions of RTI Act. Decision: It appears from the above facts, that the college is not a public authority. The Complaint disposed off. Notice of this decision be given free of cost to the parties. Shailesh Gandhi Information Commissioner April 01, 2009. For any further communication with the Commission please mention the decision No. given at the top.