Vide RTI application dated 14.03.2016, the appellant sought information regarding transfer of medical students from government recognized private medical college to government medical college. The CPIO vide letter dated 14.04.2016 stated that query is in the nature of eliciting opinion, hence it does not constitute information as defined u/s 2(f) of the RTI Act, 2005. Dissatisfied with response received from CPIO, the appellant filed first appeal. The FAA vide order replied to his queries and gave further clarification on the matter.
Relevant facts emerging during hearing:
The appellant was not present for the hearing. The respondent is present and heard. He stated that the FAA in his communication to the appellant has clarified the matter in great detail stating that regulation VI of GMER 1997 provides for migration and this is permissible from one recognised college to another recognised college. Further the State Government under the GMER, 1997 can frame appropriate guidelines for implementing such provisions relating to the migration.
DECISION
After hearing the Respondent and perusal of records, the Commission finds that the matter has been adequately dealt with by the FAA which answers the queries of the appellant. No further action is called for in this case.
The appeal is disposed of accordingly.