1. The complainant filed RTI application dated nil seeking information regarding: details of transaction vide which his scholarship amount has been credited to his college viz. date of transaction, mode of transaction and amount of transaction, etc.
2. The response of CPIO is not on record. The first appeal of the complainant is not on record. The response of FAA is not on record. The complainant filed complaint on 26.07.2016 before the Commission on the ground that information has not been provided to him.
Hearing:
3. The respondent no. 1 participated in the hearing through VC. The respondent no. 2 was personally present in the hearing. The complainant was absent.
4. The respondent no. 2 placed on record their written submissions dated 22.12.2017.
5. The respondent no. 1 stated that they have not received any document from the complainant in this matter. He further stated that they are not ‘public authority’ within the purview of Section 2(h) of the RTI Act, 2005, being a private college with no funding from Govt.
6. The respondent no. 2 stated that on 22.11.2016, complete information has been furnished to the complainant.
7. During the hearing, the Commission inquired from the respondent the reason for delay in giving reply/information to the complainant. The respondent stated that due to frequent internal transfers the reply could not be sent in time. The respondent further tendered an unconditional apology for any lapse on her part which she stated that was neither intentional nor deliberate.
8. The respondent further stated that they have now developed a mechanism to check the disposal of RTI application in their department.
Discussion/Observation:
9. The Commission observed that there is a delay in furnishing information to the complainant. However, no malafide was observed on the part of the respondent.
DECISION
10. The respondent is advised to be cautious in future and ensure that the information is provided within the stipulated period of time to the applicants.
11. No further intervention of the Commission is required in the matter.
The complaint is disposed of. Copy of the order be given to the parties free of cost.
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