Central Information Commission
Mr.Rajwanthi Sharma vs Ministry Of Human Resource Development on 16 November, 2012
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi-110067
Tel: +91-11-26105682
File No.CIC/DS/A/2011/002025/RM
Appellant: Ms. Rajwanti Sharma, Alwar,
Rajasthan
Public Authority: NVS, Bhopal & Jawahar
Navodaya Vidyalaya, Kendrapara,
Orissa
Date of Hearing: 16.11.2012
Date of decision: 16.11.2012
Heard today, dated 16.11.2012 through video conferencing.
Appellant is present.
The Public Authority is represented by Shri A.K.Srivastava, Asstt
Commissioner/PIO along with Shri D.Satyam, SO(Admn) and Shri
O.P.Sharma, SO(Finance)
FACTS
Vide RTI dt 30.11.10 appellant had sought information relating to deductions made for his CPF contribution.
2. Regional Office, Bhopal, NVS, vide letter dt 16.12.10, forwarded the application to the Principal, NVS, Kendrapara, Orissa. PIO Regional Office, Bhopal, vide letter dt 11.1.11, informed appellant that according to information available with their Accounts Branch, the CPF Annual Slip had been sent to Principal, Kendrapara on 25.2.2005. Accordingly, appellant was directed to get the information directly from Principal, Kendrapara.
3. An appeal was filed on 21.1.11 with the Principal, Kendrapara seeking the information. No response seems to have been provided.
4. Submissions made by the appellant and public authority were heard. The appellant submitted that she did not receive any response from Principal, Kendrapara, in response to her appeal dt 21.1.11. CPIO NVS Bhopal informed the Commission that they have since received the information from the Principal, Smt Parvathi Pradhan and the same had been sent to the appellant on 9.11.12 vide registered post. The appellant however, states that she has not received any response.
DECISION
5. CPIO KVS Bhopal is directed to provide another copy of the reply to the appellant within seven days.
6. A notice be issued to Smt Parvathi Pradhan, Principal, NVS, Kendrapara (Orissa)/PIO to explain as to why action should not be initiated against her for imposition of fine, u/s 20(1) of the RTI Act, for her failure to provide information to the appellant, even though the RTI had been transferred to her from Regional Office, Bhopal on 16.12.10. Her written submissions should reach the Commission within three weeks from date of receipt of the order.
The appeal is disposed of.
Sd/-
(Rajiv Mathur) Central Information Commissioner Authenticated true copy forwarded to :
Shri Rajwanthi Sharma T G T Hindi, Infront of Palwa House, Alwar Rajastan - 301001 The Asstt. Officer & CPIO(RTI Cell) Navodaya Vidyalaya Samiti, Regional Office, 160, Zone II M.P. Nagar, Bhopal - 462011 The First Appellate Authority (RTI Cell) Jawahar Navodaya Vidyalaya Baro, Kendrapara,Orissa (Raghubir Singh) Deputy Registrar .11.2012 4