Central Information Commission
Mr. P.D. Raphael vs Central Board Of Secondary Education on 12 December, 2008
CENTRAL INFORMATION COMMISSION
Room No. 415, 4th Floor, Block IV,
Old JNU Campus, New Delhi -110 066.
Tel: + 91 11 26161796
Decision No. CIC /OK/A/2008/01102//SG/0504
Appeal No. CIC/OK/A/2008/01102/
Relevant Facts emerging from the Appeal:
Appellant : Mr. P.D. Raphael,
Pudussery House, Calvary Corner,
Poothole Post,
Thrissur, Kerala - 680004.
Respondent 1 : PIO,
Central Board of Secondary Education Shiksha Bhawan, Preet Vihar, Delhi - 110092.
RTI filed on : 16/04/2008 PIO replied : not mentioned. First appeal filed on : 10/06/2008 First Appellate Authority order : 26/06/2008 Second Appeal filed on : 25/07/2008
The appellant asked regarding non response of appellant complaint's from the Secretary, CBSE, Chennai.
Detail of information required.
Kindly furnish the true copies of all documents in connection with my complaint to the Secretary, CBSE, Chennai, Preet Vihar, New Delhi - 110092. on non-response from the Secretary, CBSE, Chennai dated 03/11/2007 and 10/03/2008 (the steps taken on my complaint, memo issued if any reply if any, my complaint number for further correspondence etc. The PIO replied.
"With reference to your application dated 10/06/2008 under RTI Act, 2005. The Appellate Authority directed to inform to appellant that the case is under process and the reply will be sent to the appellant shortly."
The First Appellate Authority ordered:
"Examined the appeal of appellant. The assistant Registrar (Admin - T), CPIO has correctly referred the Act, Statute and Ordinance (Academic) of this University where the powers and functions of the University officers and the functionaries have been provided. The appellant may see the relevant chapter / Clause there. Appellant has sought the information on point No. 2 with specific reference of the letter D. No. 6249/Poly. Dated 30/11/2008 from the Principal, University Polytechnic. In this connection it is to inform to the appellant that the rules are silent on this point. The powers and duties of the Principal, University Polytechnic have not been prescribed in the rules. The CIC decision made vide CIC/OK/A/2006/00046 dated 02/05/2006 is not relevant in this particular case with this observation the appeal of the appellant may prefer an appeal to the Central Information Commission (CIC) New Delhi against the above decision of appellate authority."
Relevant Facts emerging during Hearing:
The following were present Appellant : Absent Respondent : Ms. Rama Sharma PIO The appellant has sent a letter dated 1/12/2008 seeking to withdraw her appeal.
Decision:
The appeal is disposed.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties.
Shailesh Gandhi Information Commissioner 12th December, 2008.
(In any correspondence on this decision, mentioned the complete decision number.)