Central Information Commission
Mrqadir Alvi vs Ministry Of Human Resource Development on 16 November, 2015
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)
Information Commissioner
CIC/SA/A/2015/000941
(Video Conference - Amroha)
Qadir Alvi Vs. Kendriya Vidyalaya Sanghatan, New Delhi
Important Dates and time taken:
RTI/CPIO:Dt.Nil/311011 FA/FAO51/6415(91) 2nd Appeal: 1562015
Disposed of with directions Hearing:10112015 Decision: 16112015
Parties present: The appellant is present for video conference at NIC studio, Amroha. The
Public Authority is represented by Mr.S.Vijaya Kumar, CPIO, KVS, New Delhi.
FACTS: 2. Appellant by his RTI application had sought information regarding the tenure policy
for the teaching staff at a particular station. Claiming that information has not been received from the Public Authority, he approached the Commission in second appeal, after exhausting the first appeal.
DECISION:
3. Both the parties made their submissions. The appellant sought certain clarifications regarding the transfer policy of the Public Authority. Therefore, the Commission directs the CPIO to furnish information regarding the said policy to the appellant within 15 days from the date of receipt of this order. The appeal is disposed of accordingly.
CIC/SA/A/2015/000941 Page 1 (M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (U.C.Joshi) Deputy Secretary Address of the parties :
1. The CPIO under RTI Act, Government of India, Kendriya Vidyala Sanghatan, Headquarters, (Ins2 Section) 18Institutional Area, Shaheed Jeet Singh Marg, New Delhi110016
2. Shri Qadir Aliv Janta Radio Service, Bajar Jat, Amroha244211 CIC/SA/A/2015/000941 Page 2