Central Information Commission
Ambuj Bajpai vs Central Board Of Secondary Education on 28 July, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गं गनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा / Second Appeal No. CIC/CBSED/A/2024/658093
Ambuj Bajpai ... अपीलकता/Appellant
VERSUS
बनाम
CPIO: Central Board Of
Secondary Education, Delhi ... ितवादीगण/Respondents
Relevant dates emerging from the appeal:
RTI : 17.09.2024 FA : 17.10.2024 SA : Nil
CPIO : 14.10.2024 FAO : 29.11.2024 Hearing : 22.07.2025
Date of Decision: 28.07.2025
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 17.09.2024 seeking information on the following points:
I am writing to seek information under the Right to Information Act, 2005 concerning the action taken on two complaints that my colleague previously filed to CBSE via E - Mail against fraud of Sandila Loins Public School , Sandila , Hardoi 241204 Affiliation No 2131949 School Code 70596 The details of the complaint are as follows: -
Date of Filing the Complaint: 13/02/2024 Medium of Filling the Complaint: E - mail at [email protected] Page 1 of 4
- Sandila Lions Public School (Sandila, District-Hardoi) allowed some children to take Dummy classes (whose permission CBSE never gives) in the 2023-24 session, one of which was SOUMYA......
1. Status of the Complaint: - What action has been taken in response to the complaint? - Who has been assigned to handle this complaint?
2. Details of Any Investigations: - Were any investigations conducted? If so, please provide a summary of the findings.
3. Outcomes or Resolutions: - What was the outcome of the complaint? - Were any corrective measures or sanctions imposed on the school?
4. Documentation: - Copies of any reports or documents related to the action taken on the complaint.
5. Further Actions: - Are there any further actions planned or recommended? If so, please provide details ..., etc./ other related information
2. The CPIO replied vide letter dated 14.10.2024 and the same is reproduced as under :-
"The desired information even if available in the records of the Board cannot be provided as it falls under the category of third-party information.
Such information are exempted under Section 8 (1) (d) of the RTI Act, 2005. Hence, no such information can be provided to the applicant in this regard."
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 17.10.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 29.11.2024 upheld the reply given by the CPIO.
4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated Nil.
Page 2 of 45. The appellant attended the hearing through video conference and on behalf of the respondent Seema Khakha and Pankaj Khsettry, attended the hearing in-person.
6. The appellant inter alia submitted that the reply given by the respondent was unsatisfactory and the information pertains to serious allegations of fraud in the Physics Board Practical Examination, a matter of public examination integrity. Therefore, the disclosure of information was warranted in larger public interest.
7. The respondent while defending their case inter alia submitted that the appellant had sought information regarding the complaint wherein he was not the complainant. Besides, the information pertained to third-party, hence, cannot be divulged as per Section 8 (1) (j) of the RTI Act.
8. The Commission after adverting to the facts and circumstances of the case, hearing both parties and perusal of records, observes that appropriate response has been given by the CPIO, as per provisions of the RTI Act. Moreover, the appellant merely expressed his inhibitions and in absence of any evidence substantiating his claim, no further action is warranted in the matter pertinent to a complaint filed by a third-party. Accordingly, the appeal is dismissed.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 28.07.2025 Authenticated true copy O. P. Pokhriyal (ओ. पी. पोख रयाल) Dy. Registrar (उप पंजीयक) 011-26180514 Page 3 of 4 Addresses of the parties:
1 The CPIO Central Board Of Secondary Education, CPIO, RTI Branch, "Shiksha Kendra", Headquarter, 2, Community Centre, Preet Vihar, Delhi -110092 2 Ambuj Bajpai Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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