Central Information Commission
Mr. Manoj Kumar vs Jawahar Navodaya Vidyalaya on 7 January, 2010
CENTRAL INFORMATION COMMISSION
Club Building, Opposite Ber Sarai Market,
Old JNU Campus, New Delhi - 110067.
Tel: +91-11-26161796
Decision No.CIC/SG/A/2009/002994/6324
Appeal No. CIC/SG/A/2009/002994
Appellant : Mr. Manoj Kumar,
House no.-23,
Road No.-8,
Shri Krishna Nagar
Patna, Bihar
Respondent : Mr. Davesh Narayan
Public Information Officer &
Principal,
Jawahar Navodaya Vidyalaya,
Chatra, Jharkhand-825401
RTI application filed on : 16/09/2009
PIO replied : 03/09/2009
First Appeal filed on : 13/10/2009
First Appellate Authority order : Not mentioned.
Second Appeal Received on : 26/11/2009
Notice of Hearing Sent on : 07/12/2009
Hearing Held on : 07/01/2010
Information sought:
Appellant sought information regarding explanation about letter No.582 dated 03/09/2009 issued by Principal of Jawahar Navoday Vidalaya, Chatra (Jharkand):
1. Appellant requested for reasons behind mishapening occurred on 05/01/1999.
2. Provide detail information about circumstances then TGT(Science ) was handed over to the in charge of P.S Chatra (as per letter no. 384 dated 05/01/1999).
3. Record regarding TGT (Science) was treated by Vidalaya including Vidalaya administration) after mishappening occurred for the first aid/ treatment provided by P.H.C/District Hospital of Chatra District.
4. Record which shows that information was passed to the parents of then TGT (Science) of J.N.V Chatra about the mishappening occurred as per letter no. 384 dated 05/01/1999.
PIO's Reply:
PIO replied that what information sought by the appellant in Sl. No. 1 to 4 was not available with his office.
Grounds for First Appeal:
Information not provided. PIO issued a letter dated 03/09/2009 in reply of RTI Application dated 16/09/2009. In this regard Appellant stated that this shows pre-planned reply was provide to him. Order of the First Appellate Authority:
Not mentioned.
Grounds for Second Appeal:
Misleading and false information, No any decision from the FAA.
Relevant Facts emerging during Hearing:
The following were present:
Appellant: Absent;
Respondent: Mr. Davesh Narayan, Public Information Officer & Principal;
The PIO states that there was a clerical error in reply in mentioning the date as 03/09/2009 instead of 03/10/2009. He has also shown evidence of the speed post receipt no. EJ001252310IN by which the information was sent. The PIO states that the queries were rather vague since the queries were related to a mishap which had occurred in 1999. However, the PIO is now been able to obtain some information regarding queries-1 & 2 from the old records. No information is available on queries-3 & 4 on record.
Decision:
The appeal is allowed.
The PIO is directed to send the information on queries-1& 2 to the appellant before 15 January 2010.
This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 07 January 2010 (In any correspondence on this decision, mention the complete decision number.)Rnj