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Central Information Commission

Mrp C Sharma vs Ministry Of Defence on 1 August, 2016

              CENTRAL INFORMATION COMMISSION
             Club Building (Near Post Office)
              Old JNU Campus,New Delhi­110067
               Tel: +91­11­26106140/26179548

                                 File No. 
                      CIC/RM/A/2014/001137/SD
                            Date of Decision:01/08/2016
Relevant facts emerging from the Appeal:

Appellant            : Davinder Singh
                       180/230 Akash Avenue
                       Fatehgarh Churian Road
                       Amritsar - 143001
Respondent           : 1.Principle & CPIO
                       Army Public School
                       Pangode, Trivandrum - 695006

                     2.CPIO
                     RTI Cell
                     Sena Bhawan
                     IHQ of MoD (Army)
                     D. H. Q. P.O.I, 
                     New Delhi - 110011
RTI   application  : 20/09/2013
filed on
PIO replied on     : 04/12/2013
First              : 07/12/2013
appeal/Complaint 
filed on
First   Appellate  : No order
Authority order
Second   Appeal  : 24/01/2014
dated 
 
INFORMATION COMMISSIONER   :       SHRI DIVYA PRAKASH SINHA

Information sought

:

The   Appellant   sought   some   information   about   his  children from Army Public School Trivandrum.
1
Reasons for Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present:­ Appellant: Not present.
Respondent:  Maj R.N. Sharma, GSO1(Legal) & CPIO, IHQ  of MoD (Army) present in person and Dipu, PGT(Eng) &  CPIO   ,   Army   Public   School,   Trivandrum   present   on  phone.
CPIO   submitted   that   Principal,   Army   Public   School,  Trivandrum   had   denied   information   taking   the   plea  that   the   School   is   not   covered   by   RTI   Act.     CPIO  further submitted that the matter related to custody  of the children of the appellant which has since been  settled.
DECISION  The   appellant   has   not   availed   the   opportunity   to  appear   before   the   Commission   to   plead   his  case/contest CPIO's response.  Commission upholds the  submission of the CPIO.  No further action lies.
The appeal is disposed of accordingly.
(Divya  Prakash  Sinha) Information Commissioner Authenticated true copy (Raghubir Singh) Dy. Registrar/Designated Officer 2 3