Indian Kanoon - Search engine for Indian Law

Central Information Commission

Sonuram Bhanwaria vs Kendriya Vidyalaya Sangathan on 24 February, 2021

Author: Saroj Punhani

Bench: Saroj Punhani

                               के   ीय सूचना आयोग
                        Central Information Commission
                            बाबा गंगनाथ माग, मुिनरका
                         Baba Gangnath Marg, Munirka
                          नई द ली, New Delhi - 110067


File No : . CIC/KVSAN/A/2019/640575

Sonuram bhanwaria                                          अपीलकता /Appellant
                                                        .....अपीलकता 



                                      VERSUS
                                       बनाम

CPIO
Kendriya Vidyalaya Sangathan,
RTI Cell, HQ, Administration Wing, 18,
Institutional Area, Shaheed Jeet Singh Marg,
New Delhi 110016                                      .... ितवादीगण /Respondent



Date of Hearing                   :   24/02/2021
Date of Decision                  :   24/02/2021

INFORMATION COMMISSIONER :            Saroj Punhani

Relevant facts emerging from appeal:

RTI application filed on          :   22/04/2019
CPIO replied on                   :   07/05/2019
First appeal filed on             :   07/05/2019
First Appellate Authority order   :   13/05/2019
2nd Appeal/Complaint dated        :   15/05/2019



                                        1
 Information sought

and background of the case:

The Appellant filed RTI application dated 07.05.2019 seeking information on following five points;

1. भत िव ापन सं या-13 (सन्-2017) म LDC पदो के िलये TYPING SPEED ENGLISH 35 W.PM. तथा िह दी म 30 W.P.M. माँगी गयी है इसके िलये AVERAGE KEYDEPRESSIONS(KDP) ित WORD कतने होग के बारे म नही बताया गया है AVERAGE KEYDEPRESSIONS(KDP) ित WORD के बारे म जानकारी उपल ध करवाय

2. DOPT भारत सरकार के ारा बनाये गये fresh Model Recruitment Rules िजनक! पालना Lower Division Clerk post के िलये गयी है उन िनयम" क! ितिलपी उपल ध करवाये तथा order no. उपल ध करवाय

3. DOPT भारत सरकार के ारा जारी Model Recruitment Rules क! ित आवेदन म सल# है $या इन Model RRs क! अनुपालना क! गयी है।

5. य द आवेदन म सल# Model RRs क! अनुपालना नही क! गयी है तो जो Model Recruitment Rules काम म िलये गये है उनक! ितिलपी उपल ध करवाये।"

The CPIO furnished point wise information to the Appellant 07.05.2019 stating as follows:-

"Reply :- Ans. 1. As per Advt. 13 for the post of LDC typing speed in English is 35 w.p.m and for Hindi is 30 w.p.m. Ans. 2 to 5:- Recruitment rules follow by KVS for the post of LDC as per advt. 13 is available on KVS website under administration link."

Being dissatisfied, the appellant filed a First Appeal dated 07.05.2019. FAA's order dated 13.05.2019 upheld the reply of CPIO.

Grounds for the Second Appeal:

Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.

Relevant Facts emerging during Hearing:

The following were present:-

Appellant: Ganesh Sharma, Representative of Appellant present through audio conference.

Respondent: R K Meena, SO & Representative of CPIO present through intra- video conference.

The CPIO submitted that the available information was provided to the Appellant in response to the RTI Application. He further submitted that as regards the grievance of the Appellant, clarification in the matter is awaited from the agency that conducted the averred examination i.e EdCIL.

The Appellant narrated the context in which he has insisted upon knowing the Average Key Depressions (KDP) and stated that the Respondent office cannot expect him to wait indefinitely for receiving the clarification from EdCIL and that it should expedite the matter. He further prayed for directions to be ordered in this regard.

Decision The Commission observes from a perusal of the facts on record that the CPIO has provided a factual reply to the RTI Application, however, on point no.1 therein, the specific information related to Average Key Depressions (KDP) has not been provided. Now, since the said information is not available with the Respondent office and it has sought for the same from the concerned agency, the CPIO is directed to adequately liaise with the agency for expediting their response and upon receipt of the relevant information, the same should be provided to the Appellant, free of cost.

The Appellant shall be informed about the status of the action taken in the matter as directed above within 15 days from the date of receipt of this order under due intimation to the Commission.

The appeal is disposed of accordingly.

Saroj Punhani (सरोज पुनहािन) हािन) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स यािपत ित) (C.A. Joseph) Dy. Registrar 011-26179548/ [email protected] सी. ए. जोसेफ, उप-पंजीयक दनांक / 4