Central Information Commission
Kailash Chandra Panda vs Kendriya Vidyalaya Sangathan on 9 July, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गं गनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा / Second Appeal No. CIC/BSNLD/A/2024/603491/KVSAN
Kailash Chandra Panda ... अपीलकता/Appellant
VERSUS
बनाम
CPIO: Kendriya Vidyalaya
Sangathan, New Delhi ... ितवादीगण/Respondents
Relevant dates emerging from the appeal:
RTI : 27.10.2023 FA : 04.11.2023 SA : 24.01.2024
CPIO : 02.11.2023 FAO : 29.11.2023 Hearing : 07.07.2025
Date of Decision: 09.07.2025
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 27.10.2023 seeking information on the following points:
1. How many Kendriya Vidyalaya Sangathan are functioning at Odisha?
2. How many Kendriya Vidyalaya Sangathan have not Odia (ଓଡ଼ିଆ) language as subject of learning for students? Please provide the list of such Schools.
2. The CPIO replied vide letter dated 02.11.2023 and the same is reproduced as under:-
"The information sought is not covered under 2(f) of the RTI Act-2005 as RTI Act is not a forum for answering question of giving of clarification/opinion.Page 1 of 3
Kendriya Vidyalayas are following a common scheme of education as per its mandate, with common syllabus, textbooks and medium of instruction so that the students are not inconvenienced when they move from one KV to the other along with their parents.
Accordingly, in all the Kendriya Vidyalayas, two languages viz., English and Hindi are taught in classes 1-5, three languages are taught in classes 6-8 viz., English, Hindi and Sanskrit and two languages i.e., English and Hindi/Sanskrit in classes 9-10.
However, Regional languages are taught in KVs as per the demand of students as an additional arrangement, provided 15 or more students are willing to opt for the same."
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 04.11.2023 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 29.11.2023 upheld the reply given by the CPIO.
4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 24.01.2024.
5. The appellant remained absent during the hearing despite notice and on behalf of the respondent Dr. Ritu Pallavi, Assistant Commissioner, attended the hearing in-person.
6. The respondent while defending their case inter alia submitted that the appellant query was not clear, hence, exemption under section 2 (f) of the RTI Act has been sought. On being queried, the respondent added that there is no Kendriya Vidyalaya Sangathan functioning at Odisha rather there is only one Sangathan functioning in New Delhi. Further, available information regarding languages taught on point no. 2, has been furnished. Also, data on number of schools teaching Odia language is not maintained by them.
Page 2 of 37. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observes that the CPIO has furnished appropriate reply to the RTI application on 02.11.2023. In view of the above, the Commission finds no scope of intervention in the matter. Accordingly, the appeal is disposed of.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 09.07.2025 Authenticated true copy O. P. Pokhriyal (ओ. पी. पोख रयाल) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1 The CPIO Kendriya Vidyalaya Sangathan, Head Quarters, 18, Institutional Area, Shaheed Jeet Singh Marg, New Delhi -
110016 2 Kailash Chandra Panda Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)