Central Information Commission
Smtsusheela Kumari vs Gnctd on 22 January, 2015
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)
Information Commissioner
CIC/SA/A/2014/000737
Ms. Sushila Kumari v. Sant Nirankari Girls Senior Secondary School, Delhi
Important Dates and time taken:
RTI: 16.9.2013 Reply: 30.10.2013 Time:
FAA:22.11.2013 FAO: Time:
SA: 19.2.2014 Hearing:15.01.2015 Decision:22.01.2015
Show cause
Compliance
Result: Rejected
Parties Present:
The Respondent Authority was represented by Mrs. R. Kaur, Principal with Mr. R.K. Sharma, Sant
Nirankari School, Delhi and the Applicant was absent.
Information sought:
1. Appellant through his RTI application sought to know as to what post was held by the Chairman of Sant Nirankari Kanya Sr Sec School before being appointed toas a chairman;
detail of the member of Staff Selection Committee who were constituted pursuant to advertisement dated 17.06.2011 etc CPIO Response:
2. CPIO gave para wise reply.
Ground for First Appeal:
3. Residential address of the member of the SSC members not provided.
First Appellate Authority Order:
4. FAA ordered that residential address of the members cannot be furnished in view of the CIC Orders. However, it is put to record that the Official address of all the members were provided.
Ground For Second Appeal :
5. Unsatisfactory reply.
Proceedings Before the Commission:
6. The Commission having heard the submission and on perusal of file, find that there is no merit in the case and there is no reason to interfere with the First Appellate Authority order.
Hence, appeal is rejected.
Sd/ (M Sridhar Acharyulu) Information Commissioner Authenticated true copy (Bablu Lal) Deputy Registrar Address of parties
1. The CPIO under the RTI Act, Sant Nirankari Girls Sr. Sec. School Govt. of NCT of Delhi Sant Nirankari Colony Delhi110 009
2. Ms. Sushila Kumari 8/8, Nakul Gali, Vishwas Nagar Shahdara Delhi110032