Central Information Commission
Baldev Devgar Buva vs Kendriya Vidyalaya Sangathan on 3 October, 2017
Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New
Delhi-110066
website-cic.gov.in
Case No. CIC/KVSAN/A/2017/183267/MP
Appellant : Shri Baldev Devagir Buwa, Dhule.
Public Authority : Kendriya Vidyalaya No. 01, Surat.
Date of Hearing : 28th September, 2017
Date of Decision : 29th September, 2017
Present
Appellant. : Shri B.S. Marathe assisted the appellant
through VC.
Respondent : Ms. Sabhiha , Admission Incharge & Mr.
Pratibha, PGT (Maths) Member in
Admission Committee through VC.
RTI application : 07.07.2016
CPIO's reply : 05.08.2016, 28.04.2016 (not enclosed)
First Appeal : 27.08.2016
FAA's order : 22.09.2016
Second Appeal : 10.10.2016
Information Commissioner : Manjula Prasher
ORDER
1. The appellant, Shri Baldev Devagir Buwa submitted RTI application before the Central Public Information Officer (CPIO), Kendriya Vidyalaya No. 01, Surat seeking authenticated list of admissions given to candidates during 2014-15, 2015-16 by KV N0- 01, Surat, along with students' names, dates of birth and dates of admission.
2. The CPIO requested the appellant to remit Rs. 80/- towards the cost of photocopying charges of 40 pages of information. Dissatisfied from the response of the 1 CPIO, the appellant filed an appeal before the first appellate authority on the grounds that the CPIO did not provide the details of the FAA. The FAA held that the CPIO vide letter dated 24.08.2016 provided the name and address of the FAA.
3. Not quite satisfied with the decision of the FAA, the appellant filed the instant appeal before the Commission on the grounds that the FAA had disposed of the appeal without providing him an opportunity for hearing.
4 The matter was heard by the Commission. The appellant's representative stated that the CPIO provided incorrect information, as he sought the list of admissions done by the School during the years 2014-15, 2015-16 category-wise admissions done on the recommendations of MPs' quota and general admissions and the CPIO had provided consolidated list of students admitted during these years. The respondents stated that the complete list of admissions had been provided to the appellant. The appellant had a grievance as his son could not be admitted in the school as his son was older by 18 days as compared to the prescribed age limit.
5. Having considered the submissions of both the parties, the Commission observes that the CPIO had provided list of candidates admitted in the School during the years 2014-15 and 2015-16 along with their names and date of birth which contained third party information, whereas the CPIO should provide only the numbers of students admitted in the school along with dates of admission during these years. The Commission advises the CPIO to be careful in future while dealing with the RTI matters. The appeal is disposed of.
(Manjula Prasher) Information Commissioner Authenticated true copy:
Deputy Registrar 2 Address of the parties:
Shri Baldev Devagir Buwa, The Central Public Information Officer, 184, Padmanabh Nagar, Kendriya Vidyalaya No. 01, Sakri Road, Ichhanath, Opp. SVNIT College, Dist.Dhule-424001 (Maharashtra) Surat-395007.
The First Appellate Authority, Kendriya Vidyalaya Sangathan, Ahmadabad Region, Sector-30, Gandhinagar-382030 (Gujarat) 3