M. Sridhar Acharyulu, IC
1. Appellant by his RTI application had sought for information on following points:
a. Certified name and address of the study centre that has deposited a sum of Rs. 11,400 in Indian Overseas Bank for doing M.Phil from Distance Education.
b. Certified name and address of the candidate for whom a sum of Rs. 11,400 cased on 05.01.2009 in the bank for doing M.Phil from distance education mentioning the name and address of the study centre etc.
2. Being unsatisfied, appellant filed First Appeal. PIO replied on 22.08.2015 providing para wise information. Being unsatisfied, appellant approached the Commission.
DECISION
3. Respondent Officer stated that appellant had raised similar issue in 2013 and information on the same had already been furnished. The director also stated that though they had received the DD from Haryana coordinator and it was meant for exam fee, since there was no application for admission of Ms Archana, it is not possible for them to refund the money as claimed by the appellant. Director stated that coordinator from Haryana was removed in 2010 itself. Having heard the submission and perused the record, Commission directs the institute to re-examine the claim of appellant and inform him what action they have taken on refund of Rs. 11400 to Ms Archana. With this observation, the present appeal is disposed of.
Comments