Date of Decision:17/04/2018
Relevant facts emerging from the Appeal:
| Appellant |
: |
Anil Bhatiya |
| Respondent |
: |
CPIO, O/o Deputy Registrar (Colleges), Punjab University, Chandigarh. |
| RTI application filed on |
: |
01/10/2016 |
| PIO replied on |
: |
20/10/2016 |
| First appeal filed on |
: |
26/10/2016 |
| First Appellate Authority order |
: |
08/12/2016 |
| Second Appeal dated |
: |
14/12/2016 |
Information sought:
The Appellant sought information through 6 points regarding rules/regulations
under which DAV Management, New Delhi interferes with affiliated DAV
colleges despite these colleges having their own governing bodies.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present:-
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Appellant: Not present. Respondent: Bacchan Singh, Supdt. (RTI Cell) & Rep. of CPIO and Kulvindar Singh, Senior Asstt., O/o Deputy Registrar (Colleges),Punjab University, Chandigarh present through VC.
Rep. of CPIO submitted that appropriate reply has been provided to the Appellant.
Decision
Commission has gone through the case records and observes that appropriate reply has been provided to the Appellant by the CPIO. Appellant has not availed the opportunity to appear before the Commission to plead his case/contest CPIO's submission. Commission upholds the submission of the CPIO. No further action lies.
The appeal is disposed of accordingly.
(Divya Prakash Sinha)
Information Commissioner
Authenticated true copy
(H P Sen)
Dy. Registrar/Designated Officer
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