Central Information Commission
Shri A.K. Bhardwaj vs Kvs on 28 July, 2008
Central Information Commission
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No.CIC/OK/A/2008/00189
Dated: 28 July 2008
Name of the Appellant : Shri A.K. Bhardwaj
C/o Dr. V.P. Singh, E-55
Bajaj Nagar, Jaipur, 302015
Name of the Public Authority : KVS
Background:
Shri A.K. Bhardwaj of Jaipur filed an RTI-application with the Public Information Officer, Kendriya Vidyalaya Sangathan, Jaipur, on 3 June 2007, seeking information on the Action Taken Report on his application dated 10 October 2006 seeking repair and maintenance of staff quarter No. 1/IV, KVS Campus, RO Jaipur, etc.
2. The PIO vide his letter dated 18 July 2007 replied to his RTI-application. Not satisfied with the reply of the PIO, the Appellant filed an appeal with the first Appellate Authority on 24 August 2007 who vide his letter dated 25 September 2007 replied to his First Appeal. Thereafter, the Appellant approached the Central Information Commission with a Second Appeal on 24 December 2007.
3. The Bench of Dr. O.P. Kejariwal, Information Commissioner, heard the matter on 17 July 2008.
4. Shri Kanhaiya Chaudhary, Assistant Commissioner & CPIO, KVS Hq, Ms. Neelam Shekhawat, Administrative Officer & PIO and Dr. K.P. Chamola, Assistant Commissioner & Appellate Authority, represented the Respondents.
5. The Appellant, Shri A.K. Bhardwaj, was present through audio conference.
Decision:
6. The Commission heard both the parties: the Appellant through audio conference and noted that while on the one hand, the Respondents maintained that they had supplied all the information asked for by the Appellant including the copies of the relevant pages from the files, on the other, the Appellant kept on insisting that he was being provided with misleading and false information. Under the circumstances, the Commission directs the Respondents to open up the concerned files to the Appellant for his inspection. This may be done before 14 August 2008 at a time mutually convenient, and the Appellant will be authorized to get photocopies of the documents that he requires free of cost subject to a limit of 20 pages beyond which he can get the photocopies after paying the fee prescribed in the RTI-Act. In case the Appellant notices or comes to the conclusion that the notings on the files are at variance with the material supplied to him, he may take up the matter with the concerned authorities for redressal of his grievance on the basis of the material he had received from the original files. He is also free to approach the Commission again in case he is convinced that this constitutes willful denial of correct information.
7. The Commission ordered accordingly.
Sd/-
(O.P. Kejariwal) Information Commissioner Authenticated true copy:
Sd/-
(G. Subramanian) Assistant Registrar Cc:
1. Shri A.K. Bhardwaj, C/o Dr. V.P. Singh, E-55, Bajaj Nagar, Jaipur, 302015
2. The Public Information Officer, Kendriya Vidyalaya Sangathan, (Regional Office), 92, Gandhi Nagar Marg, Bajaj Nagar, Jaipur
3. The Appellate Authority, Kendriya Vidyalaya Sangathan, (Regional Office), 92, Gandhi Nagar Marg, Bajaj Nagar, Jaipur
4. Officer Incharge, NIC
5. Press E Group, CIC