Himanshu Kamboj vs Central Board Of Secondary Education on 22 November, 2019

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Central Information Commission

Himanshu Kamboj vs Central Board Of Secondary Education on 22 November, 2019

Bench: Vanaja N Sarna

                            क य सच  ु ना आयोग
                    CENTRAL INFORMATION COMMISSION
                             बाबा गंगनाथ माग
                            Baba Gangnath Marg
                        मु नरका, नई द ल - 110067
                        Munirka, New Delhi-110067

                              Decision no.: CIC/CBSED/A/2018/129165/02241
                                          File no.: CIC/CBSED/A/2018/129165

In the matter of:
Himanshu Kamboj
                                                             ... Appellant
                                       VS
Central Public Information Officer,
Central Board of Secondary Education
Regional Office, Todarmal Marg,
Ajmer- 306 001, Rajasthan
                                                            ... Respondent

RTI application filed on : 24/03/2018 CPIO replied on : 05/04/2018 First appeal filed on : 07/04/2018 First Appellate Authority order : 13/04/2018 Second Appeal dated : 05/05/2018 Date of Hearing : 22/11/2019 Date of Decision : 22/11/2019 The following were present:

Appellant: Not present Respondent: Praveen Gupta, Private Secretary, representative of the CPIO, present over VC.

Information Sought:

The appellant has sought the certified copies of documents pertaining to the following:-

1. All India Secondary School Examination 1993 roll no- 2128160 Name-

Gagandeep Singh S/o Sh. Gurmit singh, DOB 26/12/1977,year of passing 1993 from Government Girls Model Sr. Sec. School Sector- 40, Chandigarh.

2. All India Senior Secondary School Certificate Examination 1995 roll no- 2220733 Name-Gagandeep Singh, school code- SCH-4873 issued from Delhi dated 30/05/95 by controller of Examination CBSE.

Grounds for Second Appeal The CPIO did not provide the desired information. Submissions made by Appellant and Respondent during Hearing:

The Appellant was not present to plead his case despite service of duly served notice on 06.11.2018 vide speed post acknowledgment no. ED365248568IN.

The representative of the CPIO submitted that an appropriate reply was provided vide letter dated 05.04.2018.

Observations:

Based on a perusal of the record, it is noted that an appropriate reply was provided to the appellant by the FAA on 13.04.2018 as the information is duly exempted u/s 8(1)(j) of the RTI Act being related to a third party. Moreover, since the appellant was not present to plead his case or contest the CPIO's reply or FAA's order, no further relief can be given.

Decision:

In view of the above observations, the Commission finds no scope for any intervention in the matter.

The appeal is disposed of accordingly.




                                           Vanaja N. Sarna (वनजा एन. सरना)
                                   Information Commissioner (सच
                                                              ू ना आयु त)
Authenticated true copy
(अ भ मा णत स या पत          त)


A.K. Assija (ऐ.के. असीजा)
Dy. Registrar (उप-पंजीयक)
011- 26182594 /
 दनांक / Date

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