Central Information Commission
Rajan K M vs Navodaya Vidyalaya Samiti on 18 November, 2021
Author: Saroj Punhani
Bench: Saroj Punhani
के ीय सूचना आयोग
Central Information Commission
बाबागंगनाथमाग , मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
File No. : CIC/NAVVS/A/2020/676692
Rajan K M ......अपीलकता /Appellant
VERSUS
बनाम
CPIO,
Navodaya Vidyalaya Samiti,
RTI Cell, B-15, Institutional Area,
Block B, Industrial Area, Sector-62,
Noida, Uttar Pradesh- 201307 .... ितवादीगण /Respondent
Date of Hearing : 17/11/2021
Date of Decision : 17/11/2021
INFORMATION COMMISSIONER : Saroj Punhani
Relevant facts emerging from appeal:
RTI application filed on : 17/04/2020
CPIO replied on : 26/05/2020
First appeal filed on : 05/06/2020
First Appellate Authority order : 25/06/2020
2nd Appeal/Complaint dated : Nil
Information sought:
The Appellant filed an online RTI application dated 17.04.2020 seeking the following information;1
1. Give information in the form of Region -wise data regarding the number of teachers and other vocational staff held up in various JNVs during the lockdown period from 25.03.2020 up to 03.05.2020.
2. Give a copy of the letter from NVS Hqr. to all JNVs/ROs regarding collection of data on vocational staff who were held up at various places during Covid 19 lockdown.
3. Give information regarding the efforts taken by NVS to reach stranded NVS staff to places as desired by the staff as a measure to mitigate their sufferings.
4. Give information regarding considering the period from 25.03.2020 to 3.05.2020 as Covid19 emergency lockdown or vacation in conformity with National Disaster Management Act 2005 and health emergency lockdown.
5. Give copy of the resolutions taken by NVS Hqr. with regarding to preponment of vacation from 21.03.2020 in the first instance and then from 01.04.2020
6. Give information regarding the creation of its own digital learning platform by NVS.
7. Give information regarding the delay in the commencement of ATD 2020 after the notification.
8. Give information regarding the measures taken by NVS to avoid delay as occurred in ATD 2019 to improve the efficiency of the mechanism.
9. Give information regarding any decision approved by competent authority of NVS to enable vacation staff for the loss incurred while cancelling the flight, train and bus tickets on their homeward journey resulted by the preponement of vacation to 21.03.2020 to 25.05.2020 as per the initial DO letter from NVS.
The CPIO furnished a reply to the appellant on 26.05.2020 against point No. 6 of the RTI application which is as follows:-
Point No. 6:- No such platform as on date.
Being dissatisfied, the appellant filed a First Appeal dated 05.06.2020. FAA's order dated 25.06.2020 stated that the PIO has already provided the requisite information to the Appellant on 05.06.2020 through online RTI portal.
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal against points no. 1-5, 7- 9 of RTI Application.2
Relevant Facts emerging during Hearing:
The following were present:-
Appellant: Present through video-conference.
Respondent: Kirti Panwar, Assistant Commissioner & CPIO along with K.K. Gaur, Assistant Commissioner & CPIO present through intra-video conference.
The CPIO submitted that a point wise reply has already been provided to the Appellant vide online RTI portal on 01.07.2020.
To a query from the Commission, the Appellant affirmed the receipt of the averred reply however, he expressed his dissatisfaction to the fact that specific desired information has not been furnished to him.
Decision:
The Commission based upon a perusal of facts on records observes that the reply provided by CPIO adequately suffices the information sought by the Appellant as per the provisions of RTI Act.
However, considering the prayer of the Appellant, the CPIO is directed to revisit the contents of the RTI Application and provide a revised point wise categorical reply to the Appellant along with any additional available relevant information, after redacting the personal details of third party's disclosure of which is exempted under Section 8(1)(j) of RTI Act. In the event, the information sought for at any point of RTI Application is not available in his/her office record then a categorical statement to this effect may be reflected in the revised reply.
The aforesaid reply/information shall be provided by the CPIO free of cost to the Appellant through speed post 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 (सरोजपुनहािन) हािन) Information Commissioner (सूचनाआयु ) 3 Authenticated true copy (अिभ मािणत स#यािपत ित) (C.A. Joseph) Dy. Registrar 011-26179548/ [email protected] सी. ए. जोसेफ, उप-पंजीयक दनांक / 4