1. The appellant, Shri Keshav Singh Thakur submitted RTI application before the Central Public Information Officer (CPIO), University Grants Commission, New Delhi seeking eligibility criteria for the post of Lecturer in Universities; copy of circular dated 10.02.1993; circular dated 15.06.1993; copy of instructions issued in 1992 for giving exemption from appearing NET to holders of Ph. D/M. Phil etc. through three points.
2. Not having heard from the CPIO, the appellant filed an appeal before the first appellate authority (FAA). The FAA did not adjudicate on the appeal.
3. Aggrieved with non-receipt of information from the respondent authority, the appellant filed the instant appeal before the Commission.
4. The matter was heard by the Commission. The appellant was not present in spite of a notice of hearing having been sent to him. The respondents stated that the CPIO vide letter dated 18.06.2014 provided copy of circular containing eligibility criteria for appointment to the post of Lecturer. The FAA vide order dated 06.08.2014 informed the appellant the UGC formulated the guidelines relating to exemption from appearing NET for M. Phil/Ph. D students which were effective from 11.07.2009 were posted on their website. The appellant was not present to indicate any shortcoming in the information provided by the respondents.
5. The Commission observes that the respondent authority had adequately responded in the matter. The Commission upholds the decision of the FAA. The appeal is disposed of.