Date of Hearing : 14.01.2026 Date of Decision : 14.01.2026
INFORMATION COMMISSIONER : Jaya Varma Sinha Relevant facts emerging from appeal:
RTI application filed on : 21.11.2023 CPIO replied on : 14.12.2023 First appeal filed on : 28.01.2024 First Appellate Authority's order : Not on record 2nd Appeal dated : 14.05.2024
Information sought:
1. The Appellant filed an RTI application dated 21.11.2023 (offline) seeking the following information:
"सिवनय िनवेदन है िक Modern Institute of Medical Sciences Indore को M.P. Govt की तरफ से Letter No. - F.N.-S-282/2013/1/55 िद. 27.9.2013 के तहत Essentiality Certificate िदया गया था। माननीय उ% &ायालय के आदेश के उपरा( भी MCI के *ारा दोबारा िनरी+ण 1 / 5
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CIC/MH&FW/A/2024/114967
कर ,रपोट न देने के कारण तथा कॉलेज के *ारा किमयो ंको पूरा करने के हलफनामे के साथ अवसर के समानता के मौिलक अिधकार के तहत कॉलेज चलाने की मांग करने के उपरा(, माननीय &ायालय के *ारा स2 2015-16 म3 नामांकन लेने हेतु, आपको मा&ता देने हेतु सशत आदेश िदया गया था, िजसम3 छा2ो ंके पढ़ाई करने के अवसर के समानता के मौिलक अिधकार को समा6 नही ंिकया गया था तथा मा&ता वष 2015-16 म3 जारी न होने पर आवंिटत पा89म को र: करने की शत जारी थी। आपके *ारा िद. 30.9.2015 को LOP के तहत उपरो; कॉलेज को मा&ता दान की गई। अगले स2 2016-17 के िलये AFRC के *ारा िश+ण शु< को 3.75 लाख से बढ़ाकर 5.00 लाख ित वष कर दी गई। कॉलेज के *ारा बढ़े >ये शु< पर नये छा2ो ंको वेश देकर अवैध लाभ कमाने हेतु, OIC/DME, भोपाल, म. . के *ारा जानबूझकर गलत जवाब माननीय उ% &ायालय म3 िदलाकर, छा2ो ंकी यािचका खा,रज करा दी गई िजससे मेरी पूित सदमे का िशकार हो गई और कॉलेज को अवैध कमाई करने का अवसर दान हो गया और कॉलेज को जA होने वाली ₹ करोड़ की रािश को भी जA नही ंिकया गया।
इस सDभ म3 मEने आपको पहले भी आवेदन के माFम से जानकारी दी थी और पुनः िद. 16.10.2023 के माFम से अपनी पूित को &ायोिचत करने का आHह िकया है। अतः आपसे अनुरोध है िक आपके तरफ से की गई कायवाही की जानकारी, RTI-2005 के अिधिनयम के अ(गत उपलI कराने का कJ कर3 ।"
2. The CPIO furnished a reply to the Appellant on 14.12.2023 stating as under:
"2. In this regard, it is submitted that your letter dated 16/10/2023 has been forwarded to the Government of Madhya Pradesh vide this Ministry's letter dated 30/10/2023 (copy attached) for taking further necessary action in the matter as the issue pertains to them."
3. Being dissatisfied, the Appellant filed a First Appeal dated 28.01.2024, which was not adjudicated by the FAA as per available record.
4. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Shri R.K. Roy, representative of the Appellant attended the hearing through VC.
Respondent: Ms. Rajni Bala, CPIO-cum-Under Secretary,
5. The representative of the Appellant stated that the Respondent has not provided the relevant information as sought in the instant RTI Application 2 / 5
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6. The Respondent submitted that the averred medical college of which the Appellant is seeking information in the instant RTI Application is private college and is under the jurisdiction of State Government of Madhya Pradesh.
7. The Commission interjected and asked the Respondent that whether the First Appeal has been adjudicated by the First Appellate Authority, the Respondent submitted that First Appeal has been adjudicated by the First Appellate Authority on 16.02.2024.
8. A written submission has been received from the Respondent vide letter dated nil, stating as under:
"It is submitted that an RTI application dated 21.11.2023 was received in this Section on 07.12.2023 through the RTI Cell, seeking information regarding the action taken on the representation dated 16.10.2023 submitted by Sh. Sardar Bhagat Singh. The said representation was examined and it was found that the matter pertained to the State Government of Madhya Pradesh. Accordingly, the grievance was forwarded to the State Government of Madhya Pradesh vide this Ministry's letter dated 30.10.2023 for taking necessary action. The same was duly conveyed to the applicant in the reply to the RTI application issued on
14.12.2023.
Subsequently, the applicant preferred an RTI appeal dated 28.01.2024, stating that no response had been received from the concerned State Government and requesting further intervention. In this regard, it is submitted that as the representation has already been forwarded to the competent authority in the State Government of Madhya Pradesh, the matter does not lie within the purview of this Ministry. The same was duly conveyed to the applicant in the reply to the RTI appeal issued on 16.02.2024. Copy of the reply of RTI and RTI appeal is attached."
Decision:
9. The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, observes that the subject-matter of the instant RTI Application pertains to the State Government of Madhya Pradesh. Since the Commission is not 3 / 5
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empowered to adjudicate upon the matters which is outside the purview of Central List, the Appellant is advised to take-up the issue before the competent authority/forum.
10. No intervention of the Commissions is required in the instant case.
The appeal is disposed of accordingly. Jaya Varma Sinha (जया वमा िस ा)
Information Commissioner (सूचना आयु)
Authenticated true copy (अिभ मािणत सKािपत ित)
(Ashutosh Vasishta)
Dy. Registrar 011- 26107042 4 / 5
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Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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