JAMIA HAMDARD UNIVERSITY Vs. PROF M SRIDHAR ARCARYULU

JUDGEMENT

(1.) None appears for respondent no. 3 despite service.

(2.) The petitioner seeks quashing of the order dated 04.05.2016 whereby the CIC has held that there appears to be a genuine grievance of non-payment of bills after execution of the contracted work. Further the CIC has issued a show cause notice to the CPIO to show cause as to why maximum penalty be not imposed for not providing complete information and has required the Registrar and the Vice- Chancellor to address the grievances raised by Mr. Arshad Malik (Respondent No. 3) and report to the Commission about the action taken. The order records that the non-compliance of the order would lead to penalty proceedings under Sec. 20 of the Right to Information Act, 2005 (hereinafter referred to as the 'Act').

(3.) The application seeking information was filed by one Mr. Khan Zulfiqar Khan and Associates on 16.02015. On 104.2015 the requisite information was provided to the applicant therein. It is contended that despite the supply of the information, the applicant - Mr. Khan Zulfiqar Khan made an application to the CIC about the alleged non supply of information.