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Central Information Commission

Mrp Murugan vs Ministry Of Human Resource Development on 24 July, 2014

                        CENTRAL INFORMATION COMMISSION
                        Room No.306, 2nd Floor, B-Wing, August Kranti Bhawan
                              Bhikaji Cama Place, New Delhi-110066.
                                        Website: cic.gov.in

                              File No.CIC/RM/A/2014/000026

 Appellant:                                          Shri P. Murugan, Chennai
 Public Authority:                                   CBSE, RO, Chennai and New Delhi
 Date of Hearing:                                    24.07.2014
 Date of Decision:                                   24.07.2014

Heard today, dated 24.07.2014 through video conferencing.
Appellant is present.
Public Authority is represented by Ms Poonam, Asstt Secretary/PIO and Shri YP
Verma, Consultant, CBSE, New Delhi, Shri R.Sundaram, PIO, CBSE, Chennai.

FACTS

Vide RTI dt 6.8.13, appellant had sought information on 12 points relating to his complaint letters dt 28.3.13, 26.7.13 and email dt 27.3.13 and 26.7.13 regarding alleged violation of affiliation bye laws by DAV School, Chennai and information pertaining to the same school.

2. CPIO vide letter dt 22.8.13, asked appellant to submit the requisite fee which was provided vide appellant's letter dt 27.8.13.

3. CPIO CBSE Chennai vide letter dt 19.9.13, provided a point wise response and transferred some queries to CBSE Delhi for providing the information.

4. An appeal was filed on 30.9.13.

5. AA Chennai vide order dt 28.10.13, upheld the decision of the PIO stating that available information had been provided.

6. CPIO CBSE Delhi vide letter dt 30.10.13 provided a response to query no. 7-

11.

7. Written submissions are received from FAA, CBSE Chennai, dt 21.7.14, and taken on record.

8. Submissions made by the appellant and public authority were heard. Appellant submitted that he is not satisfied with the information provided on query no. 2, 9 and 10 of his RTI.

DECISION

9. The Commission directs PIO CBSE Chennai to provide response to query no.2 and CPIO CBSE Delhi to provide a response to query no.9 and 10 within ten days from the date of receipt of the order.

The appeal is disposed of.

Sd/-

(Rajiv Mathur) 1 Chief Information Commissioner Authenticated true copy forwarded to:

The CPIO CBSE (Regional Office) New No. 3, (Old No. 1630-A) J Block, 16th Main Road, Anna Nagar(West) Chennai -600 040 The Asst. Secy. (Affiliation) & CPIO CBSE Shiksha Kendra,2, Community Centre Preet Vihar, New Delhi -110301.
The First Appellate Authority CBSE New No. 3, (Old No. 1630-A) J Block, 16th Main Road, Anna Nagar (West) Chennai -600 040.
Shri P Murugan 7A, Nataraj Road, Velachery Chennai -600 042.
(Raghubir Singh) Deputy Registrar .07.2014 2