Central Information Commission
Jayant Kumar Singh vs Department Of Defence on 11 March, 2025
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No: CIC/MODEF/A/2022/664202, CIC/MODEF/C/2022/664240
CIC/MODEF/C/2022/664235, CIC/MODEF/A/2022/664187
CIC/MODEF/C/2022/664223 and CIC/MODEF/A/2023/664226
Jayant Kumar Singh .....अपीलकर्ाग /Appellant
VERSUS
बनाम
1. PIO,
Sainik School Sambalpur,
PO- Basantpur, Near Goshala,
Dist- Sambalpur, Odisha - 768025
2. PIO,
Sainik School Jhansi,
Vill - Shankargarh,
PO - Bhagvantpura, Jhansi - 284127
3. PIO,
Sainik School Mainpuri,
Nouner Kharra, Agra Road,
Mainpuri - 205001
4. PIO,
Sainik School Chittorgarh,
Bhilwara Road, Chittorgarh,
Rajasthan - 312021
Page 1 of 19
5. PIO,
Sainik School, Kalikiri,
Dist - Chittoor, Andhra Pradesh - 517234 ....प्रनर्वािीगण /Respondent
Date of Hearing : 04.03.2025
Date of Decision : 11.03.2025
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
The above-mentioned second appeals/complaints are clubbed together as
the Appellant/Complainant is common and subject-matter is
similar in nature and hence are being disposed of through a
common order.
CIC/MODEF/A/2022/664202
Relevant facts emerging from appeal:
RTI application filed on : 10.09.2021
CPIO replied on : 02.10.2021
First appeal filed on : 18.10.2021
First Appellate Authority's order : 06.12.2021
2nd Appeal/Complaint dated : 30.11.2022
Information sought:
The Appellant filed an RTI application dated 10.09.2021 (online) seeking the following information:
"Please provide the attested xerox copies of the following information of Section 4 of RTI Act 2005 found not available on your website on this date along with reasons for willful defiance of said Act since Mar 2006 and its non-up-dation till this date.
(a) Particulars of Organization, Functions & Duties.
(b) Powers & Duties of the Officers & the employees.
(c) Procedure followed in decision making process.
(d) Norms set for the discharge of functions.
(e) Rules, Regulations, Instructions, Manual & Records for discharging functions.
(f) Categories of documents held by the public authority.
(g) Arrangement for consultation with or representation by the members of public in relation to formulation of policy or implementation thereof.Page 2 of 19
(h) Boards, Councils, Committees & other bodies constituted as part of public authority.
(i) Directory of Officers & Employees.
(j) Monthly remuneration received by Officers & Employees including the system of Compensation.
(k) Budget allocation & proposed expenditure & Disbursement particulars - Plan Scheme.
(l) Manner of execution of subsidy programmes.
(m) Particulars of recipients of concessions & permits.
(n) Information available in electronic form Particulars of facilities available to citizens for obtaining information.
(o) Particulars of Public Information Officers.
(p) Citizens Charter as per the recommendation of the 2nd Administrative Reforms Commission.
(q) Affidavit of completing the website in all respect to the provisions of Section 4 of RTI Act 2005 to the Chief Justice of Honble High Court and respective Ministry of Central Government."
The CPIO furnished a point-wise reply to the Appellant on 02.10.2021 stating as under:
"(a) Particulars of Organization, Functions & Duties.
(i) Organizational information is available at the Home Page of the Sainik School Sambalpur website i.e. www.sainikschoolsambalpur.in.
(b) Power & Duties of the Officers & the employees.
(i) Sainik School Sambalpur follows the procedure for Power & Duties of the Officers & the employees as indicated in Sainik School Society Rules & Regulations 1997. Section heads proposes action with the help of staff (UDC, LDC). All the section heads responsible for generating proposal.
The section heads normally submit the proposal file to OS who in turn submits file to Adm Officer for any remarks or amendment thereafter to the proposal who in turn submits the file to Vice Principal/Principal. Level of decision making depends on the delegation of power in administrative and financial issues. Each individual in the channel is accountable with respect to submission of the facts, but the ultimate accountability lies with the highest level approving a proposal. Financial powers are held with the head of the organization.
(c) Procedure followed in decision making process.
(i) Sainik School Sambalpur follows the procedure indicated in Sainik School Society Rules & Regulations 1997. Section heads proposes action Page 3 of 19 with the help of staff (UDC, LDC). The section heads normally submits the file to OS who in turn submits file to Adm Officer who in turn submits the file to Vice Principal/Principal. Level of decision making depends on the delegation of power in administrative and financial issues. Each individual in the channel is accountable with respect to submission of the facts, but the ultimate accountability lies with the highest level approving a proposal.
(d) Norms set for discharge of functions.
(i) The school follows norms set out for all Sainik Schools by Sainik School
(e) Society Regulations, Instructions, Manual & Records for discharging functions.
(i)The rules/regulations etc. applicable to Sainik School employee as per Sainik School Society Rules & Regulations 1997 are used for discharging of its functions.
(f) Categories of documents held by the public authority.
(i) Sainik School Society Rules & Regulations 1997. For financial and procurement purposes GFR 2017.
(g) Arrangements for consultation with or representation by the members of public in relation to formulation of policy or implementation thereof.
(i) Functioning of Sainik School Sambalpur does not involve, formulation of policy relating to Sainik Schools. Therefore no such arrangement is required, however public may contact to school through Contact us heading provided on School website i.e. www.sainikschoolsambalpur.in.
(h) Boards, Councils, Committees & other bodies constituted as part of public authority.
(i) As available on the School website i.e. www.sainikschoolsambalpur.in.
(i) Directory of Officers & Employees.
(i) Directory of Officers & Employees can be assessed through Sainik School Sambalpur website i.e. www.sainikschoolsambalpur.in.
(j) Monthly remuneration received by Officers & Employees including the system of Compensation.
Page 4 of 19(i) Salary to the staff is being paid as per recruitment notification in accordance with the recommendations of VII CPC. Officers salary is not being paid from school fund.
(k) Budget allocation & proposed expenditure & Disbursement particulars Plan Scheme.
(i) There is no agency under the administrative control of the School to which budget is allocated from Sainik School Sambalpur and hence no fund is disbursed."
Being dissatisfied, the appellant filed a First Appeal dated 18.10.2021. The FAA vide its order dated 18.10.2021, upheld the reply of CPIO.
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
CIC/MODEF/C/2022/664240 Relevant facts emerging from complaint:
RTI application filed on : 24.09.2021 CPIO replied on : 28.10.2021 First appeal filed on : Not on record
First Appellate Authority's order : Not on record 2nd Appeal/Complaint dated : 30.11.2022 Information sought:
The Complainant filed an RTI application dated 24.09.2021 (online) seeking the following information:
"Please provide the attested xerox copies of the following information of Section 4 (b) (i) of RTI Act 2005 found not available on your website on this date along with reasons for willful defiance of said Act since opening of school and its non-updation till this date after expiry of almost one year.
(a) Particulars of Organization, Functions & Duties.
(b) Powers & Duties of the Officers & the employees.
(c) Procedure followed in decision making process.
(d) Norms set for the discharge of functions.
(e) Rules, Regulations, Instructions, Manual & Records for discharging functions.
(f) Categories of documents held by the public authority.
(g) Arrangement for consultation with or representation by the members of public in relation to formulation of policy or implementation thereof.Page 5 of 19
(h) Boards, Councils, Committees & other bodies constituted as part of public authority.
(i) Directory of Officers & Employees.
(j) Monthly remuneration received by Officers & Employees including the system of Compensation.
(k) Budget allocation & proposed expenditure & Disbursement particulars - Plan Scheme.
(l) Manner of execution of subsidy programmes.
(m) Particulars of recipients of concessions & permits.
(n) Information available in electronic form Particulars of facilities available to citizens for obtaining information.
(o) Particulars of Public Information Officers.
(p) Citizens Charter as per the recommendation of the 2 nd Administrative Reforms Commission.
(q) Affidavit of completing the website in all respect within thirty days to the provisions of Section 3 & 4 of RTI Act to the Chief Justice of Honble Allahabad High Court, respective Ministry of Central Government and copy of the same to information seeker.
2. Specious and false reply on non compliance may attract action under Section 166A of Indian Penal Code 1860 and its a word of caution for lackadaisical approach in updating the website."
The CPIO furnished a point-wise reply to the complainant on 28.10.2021 stating as under:
"point no a: It is available at the home page of the school website i.e. (www.ssjhansi.co.in) Point no b: Powers & Duties of the Officers & the employees attached as appx 'A'.
Point no c: Decision making points varies from case to case, however all decision is taken as per approved Sainik Schools Society policies/guidelines.
Point no d: It is varying from case to case; however, all decision is taken as per approved Sainik Schools Society policies/guidelines.
Point no e: Rules, Regulations, Instructions, Manual record of discharging functions are taken as per Sainik Schools - Society policies/guidelines.Page 6 of 19
Point no f: As per the Sainik Schools Society guidelines. Documents are held by head of the section.
Point no g: All personals can visit this school with prior permission of the Principal.
Point no h: Local Board of Administration xxxxxxxxxx available at the home page of the Sainik School Jhansi website.
Point no i: under the heading "Contact us" and "Our family" link on the main page of the school website.
Point no j: As per laws of the institute the employees are governed by Sainik School Society, Ministry of Defence, Govt of India scales of pay and allowances.
Point no k: The letter for allocation of funds from state govt for FY 2021- 22 is attached as appx 'B'.
Point no l: Not applicable.
Point no m: Nil.
Point no n: Details of information in an electronic form given on the main page under the following links:-
http://ssjhansi.co.in
(i) Home
(ii) About us
(iii) Our family
(iv) Gallery
(v) Fee Collection
(vi) Tenders
(vii) RTI
(viii) Recruitment
(ix) Contact us Point no o: Under the heading "RTI" link on the main web page particulars of PIO is given. Particulars of PIO is as under:-
The Principal Sainik School Jhansi Vill - Shankargarh Post- Bhagwantapura Page 7 of 19 Jhansi, Uttar Pradesh - 284127 Point no p: It is available at the home page of the Sainik School Jhansi website under the section of Aim of the school.
Point no q: Sainik School Jhansi is a newly raised school. Website of this school is in under construction. Hence certain amendments will be taken place in future."
Being dissatisfied, the complainant failed to file a First Appeal. The FAA order is not on record.
Feeling aggrieved and dissatisfied, complainant approached the Commission with the instant Complaint.
CIC/MODEF/C/2022/664235 Relevant facts emerging from complaint:
RTI application filed on : 12.08.2020 CPIO replied on : 15.09.2020 First appeal filed on : Not on record
First Appellate Authority's order : Not on record 2nd Appeal/Complaint dated : 30.11.2022 Information sought:
The Complainant filed an RTI application dated 12.08.2020 (online) seeking the following information:
"1. It is requested to provide the attested copies of noting and sanctions obtained for not adhering to the provisions of RTI Act in terms of para 4 (1) (b) (i) to (xvii) and 1.1 to 1.8 of DoPT guidelines issued on 15 April 2013. The following proactive information were not found on your website in respect of Sainik School Mainpuri, Officers & Staff :-
Proactive/Suo moto Disclosures
(a) Organisational Information
(b) Recruitment
(c) Performance Reports
(d) Electronic information
(e) Citizens Charter
(f) Right to Information
(g) Administrative Information Page 8 of 19
(i) Directory
(ii) Pay Scales
(iii) Budget
(iv) Information of immovable property returns
(v) Rajbhasha cadre
(vi) Procurement and other related reports
(vii) Grievances redressal cell
(viii) Cell to deal with complaints from Women
(ix) Information about Command and Controlling Authorities
2. This information is not avertable under RTI Act 2005 and hence please avoid taking refuge of Sec 8 (1) (e), (g) and (j) or else substantiate your claim by convincing reasons. Please consider the decision of CIC on CIC/SG/A/2009/000740/3456 before terming the information voluminous and instructing appellant to reach for examination of documents related to this RTI request.
3. It is requested not to hold the information in want of fees. Total charges along with Bank Details may please be intimated with the information passed so as to enable me to remit the dues electronically."
The CPIO furnished a point-wise reply to the complainant on 15.09.2020 stating as under:
"1. It is intimated that the first batch started on 22 Jul 19.
2. Keeping in view the suo moto disclosure, the information is being disclosed timely.
3. You may visit our school's website -sainikschoolmainpuri.com."
Being dissatisfied, the complainant failed to file a First Appeal. The FAA order is not on record.
Feeling aggrieved and dissatisfied, complainant approached the Commission with the instant Complaint.
CIC/MODEF/A/2022/664187 Relevant facts emerging from appeal:
RTI application filed on : 10.09.2021
Page 9 of 19
CPIO replied on : 11.10.2021
First appeal filed on : 18.10.2021
First Appellate Authority's order : 06.12.2021 2nd Appeal/Complaint dated : 30.11.2022 Information sought:
The Appellant filed an RTI application dated 10.09.2021 (online) seeking the following information:
"Please provide the attested xerox copies of the following information of Section 4 of RTI Act 2005 found not available on your website on this date along with reasons for wilful defiance of said Act since Mar 2006 and its non updation till this date.
(a) Particulars of Organization, Functions & Duties.
(b) Powers & Duties of the Officers & the employees.
(c) Procedure followed in decision making process.
(d) Norms set for the discharge of functions.
(e) Rules, Regulations, Instructions, Manual & Records for discharging functions.
(f) Categories of documents held by the public authority.
(g) Arrangement for consultation with or representation by the members of public in relation to formulation of policy or implementation thereof.
(h) Boards, Councils, Committees & other bodies constituted as part of public authority.
(i) Directory of Officers & Employees.
(j) Monthly remuneration received by Officers & Employees including the system of Compensation.
(k) Budget allocation & proposed expenditure & Disbursement particulars - Plan Scheme.
(l) Manner of execution of subsidy programmes.
(m) Particulars of recipients of concessions & permits.
(n) Information available in electronic form Particulars of facilities available to citizens for obtaining information.
(o) Particulars of Public Information Officers.
(p) Citizens Charter as per the recommendation of the 2nd Administrative Reforms Commission.
(q) Affidavit of completing the website in all respect to the provisions of Section 4 of RTI Act 2005 to the Chief Justice of Honble High Court of Rajasthan and respective Ministry of Central Government."Page 10 of 19
The CPIO furnished a reply to the Appellant on 11.10.2021 stating as under:
"(a) to(p) : The information will be published on this School's official website by 31 Oct 21."
Being dissatisfied, the appellant filed a First Appeal dated 18.10.2021. The FAA vide its order dated 06.12.2021, upheld the reply of CPIO.
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
CIC/MODEF/C/2022/664223 Relevant facts emerging from complaint:
RTI application filed on : 12.08.2020 CPIO replied on : 01.10.2020 First appeal filed on : Not on record
First Appellate Authority's order : Not on record 2nd Appeal/Complaint dated : 30.11.2022 Information sought:
The Complainant filed an RTI application dated 12.08.2020 (online) seeking the following information:
"1. It is requested to provide the attested copies of noting and sanctions obtained for not adhering to the provisions of RTI Act in terms of para 4 (1) (b) (i) to (xvii) and 1.1 to 1.8 of DoPT guidelines issued on 15 April 2013. The following proactive information were not found on your website in respect of School, Officers and Staff :-
Proactive/Suo moto Disclosures
(a) Actual information about LBA and Board of Governors
(b) Recruitment
(c) Performance Reports
(d) Electronic information
(e) Citizens Charter
(f) Right to Information
(g) Administrative Information
(i) Directory
(ii) Pay Scales Page 11 of 19
(iii) Budget
(iv) Information of immovable property returns
(v) Rajbhasha cadre
(vi) Procurement and other related reports
(vii) Information about Cadets Mess and Menu
2. This information is not avertable under RTI Act 2005 and hence please avoids taking refuge of Sec 8 (1) (e), (g) and (j) or else substantiate your claim by convincing reasons. Please consider the decision of CIC on CIC/SG/A/2009/000740/3456 before terming the information voluminous and instructing appellant to reach for examination of documents related to this RTI request.
3. It is requested not to hold the information in want of fees. Total charges along with Bank Details may please be intimated with the information passed so as to enable me to remit the dues electronically."
The CPIO furnished a reply to the complainant on 01.10.2020 stating as under:
"Sainik School was raised in 2014. Initially, the school website was designed & was ready for use with effect from June 2015. The website was not complete in all forms, hence the upgradation of the website was approved in the month of Jul 2019. However, due to COVID-19, the new website could not be completed on time & is still under progress. The details of the website are attached as enclosure to this letter."
The CPIO furnished a point-wise reply to the complainant on 30.09.2020 stating as under:
"A Information is present on the website.
B Information is updated on the website from time to time.
C Academic Performance of the cadets is published in the website from time to time D In progress E Information about aim and objective, vision and mission of the school is present in the website F In progress Page 12 of 19
-
G(i) In progress
(ii) In progress
(iii) In progress
(iv) In progress
(v) In progress
(vi) In progress
(vii) Information about cadets' mess is present in the website.
Mess Menu will be uploaded on reporting of the cadets."
Being dissatisfied, the complainant failed to file a First Appeal. The FAA order is not on record.
Feeling aggrieved and dissatisfied, complainant approached the Commission with the instant Complaint.
CIC/MODEF/A/2023/664226 Relevant facts emerging from appeal:
RTI application filed on : 03.10.2021 CPIO replied on : 10.11.2021 First appeal filed on : 10.12.2021
First Appellate Authority's order : 18.01.2022 2nd Appeal/Complaint dated : 30.11.2022 Information sought:
The Appellant filed an RTI application dated 03.10.2021 (online) seeking the following information:
"1. Please provide the attested xerox copies of the following information of Section 4 (b) (i) of RTI Act 2005 found incomplete/not available on your website along with reasons for willful defiance of said Act for long and its non updating till this date.
(a) Particulars of Organization, Functions & Duties.
(b) Powers, Duties & Responsibilities of the Officers & employees.
(c) Procedure followed in decision making process.Page 13 of 19
(d) Norms set for the discharge of functions.
(e) Rules, Regulations, Instructions, Manual & Records for discharging functions.
(f) Categories of documents held by the public authority.
(g) Arrangement for consultation with or representation by the members of public in relation to formulation of policy or implementation thereof.
(h) Boards, Councils, Committees & other bodies constituted as part of public authority.
(i) Directory (exhaustive) of Officers & Employees.
(j) Monthly remuneration received by Officers & Employees including the system of Compensation.
(k) Budget allocation & proposed expenditure & Disbursement particulars: Plan Scheme.
(l) Manner of execution of subsidy programs.
(m) Particulars of recipients of concessions & permits.
(n) Information available in electronic form Particulars of facilities available to citizens for obtaining information.
(o) Particulars of Public Information Officers.
(p) Citizens Charter as per the recommendation of the 2nd Administrative Reforms Commission.
(q) Affidavit of completing the website in all respect within 30 days with dates of necessary changes incorporation under the provisions of Section
3 & 4 of RTI Act to the Supreme Court of India, respective Ministry of Central Government & undersigned.
2. The flow of information should not be incorrectly withheld by taking refuge under the exemption clause contained in Section 8 (1) (d), (e), (g),
(h), (j) & 11 of the Act. The CPIO has to act consciously and avoid obstructing with a mala fide intention. Any information which could be produced in the court of law as evidence under Sec 74 of Indian Evidence Act 1872 cannot be withheld under the Sec 8 (1) (d), (e), (g), (h) & (j) and
11. Being the custodian of the information, it is mandatory on your part to decide judicious supply.
3. Plz inform the name, designation and office address of the officers, whose assistance was sought by CPIO in connection with taking decision and supplying information desired under section-5(4) read with 5(5) of Act & also furnish an affidavit declaring the veracity & authenticity of the information supplied. Evasion of reply within the stipulated period of 30 days attracts the provision of IPC 1860."
Page 14 of 19The CPIO furnished a point-wise reply to the Appellant on 10.11.2021 stating as under:
"A Details are available on the school website at www.sskal.ac.in under the About Us tab.
B Details available on school website at www.sskal.ac.in.
C Authority lies with the Sainik Schools Society, MOD, LBA & BOG. Details are available on the school website.
D The school is affiliated with CBSE. Hence, the norms set by CBSE is followed by the school in all academic-related aspects. Other aspects will be controlled by Sainik Schools Society, MoD, LBA & BOG. Details are available on the school website.
E As per the directions promulgated by Sainik Schools Society, MOD, LBA & BOG and CBSE. Details are available on the school website.
F Details are available on the school website at www.sskal.ac.in under the Mandatory Public Disclosure tab.
G Details are available on the school website at www.sskal.ac.in H Details are available on the school website.
I Details are available on the school website.
J Details are available on the school website.
K Details are available on the school website.
L Details are available on the school website.
M Please visit the school website.
N Details are on the school website O Details are available on the school website.
P No such information regarding any such affidavit can be provided by any organisation in this regard."Page 15 of 19
Being dissatisfied, the appellant filed a First Appeal dated 10.12.2021. The FAA vide its order dated 18.01.2022, upheld the reply of CPIO.
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Present through video conference. Respondent: Wing Commander B. Bhawani, CPIO & Vice Principal, Sambalpur (Respondent No. 1); D. K. Mishra, CPIO, Jhansi (Respondent No. 2); Shri Vijay, CPIO, Mainpuri (Respondent No. 3); Maj. C. Srikumar, Administrative Officer /CPIO, Chittorgarh (Respondent No.4) and Ms. Misha Purshottam, Squadron Leader/CPIO, Kalikiri (respondent No.5), appeared through video conference.
The appellant/complainant inter alia submitted that information provided by the respondent was misleading as their offices were not complying with provisions of Section 4 (1) (a) & (b) of the RTI Act. He stated that CPIOs replied irrelevantly and illogically without understanding the need for websites to keep updated. He further submitted that the respondent officials had purposely and wilfully opposed Section 4 & 5 of the RTI Act and all the way decided to obstruct the flow of information to citizens of India to conceal and shelter their corrupt practices and exploitation. The appellant requested the Commission to direct the respondent to pass necessary directions in the matters.
He further pleaded that the disclosure by different schools is not in a common pattern and each school is exercising its sweet will which information is to disclose and which one not to particularly those relating to contract works and tenders.
The respondents while defending their cases inter alia submitted that they had already provided point-wise information as available on their web portal in compliance of the provisions of section 4 (1) (b) of the RTI Act.
The respondent No. 1 filed a written submission dated 28.02.2025 disclosing complete facts of the case and requested the Commission to place the same Page 16 of 19 on record, copy of the same marked to the appellant. The relevant paras of the same are reproduced as under:
"(a) Notice of hearing i.r.o CIC Order No. CIC/MODEF/A/2022/664202 issued by CIC dated 17 Feb 2025 received in this school through email from Sainik Schools Cell on 24 Feb 2025.
(b) CIC order of File NO. CIC/MODEF/A/2022/664215 date of decision 31 Jan 2025 received from Sainik Schools Cell, Ministry of Defence vide 39(04)/RTI/2024/D(SSC) dated 24 Feb 2025 (copy enclosed).
As per the directions from the Sainik School Cell, Ministry of Defence, Government of India vide para 1(b) under reference, this school is in the process of updating the documents as per Section 4(1)(b) of RTI Act on website and will be completed as per the given due date as directed by Sainik Schools cell of even reference dated 24 Feb 25. It is also informed that school's new website is under process and when it is developed, all the relevant documents mentioned in the RTI Act will be uploaded. However, as per the CBSE rules all the public disclosures are available in the existing school website."
The respondent No. 2 submitted that all relevant details pertaining to RTI disclosure as per Section 4 (i) (b) of RTI Act 2005 have been displayed on their school's website for information of public.
The respondent No. 3 submitted that all permissible information is already available in the public domain through the Sainik School Mainpuri Website, i.e., Sainikschoolmainpuri.com. The last update was done on 27 Feb 2025.
The respondent No. 4 submitted that all the information is available on their website in compliance of section 4 (1) (b) of the RTI Act. Accordingly, CPIO and the FAA had already replied to the appellant/complainant vide letters dated 11.10.2023 and 06.12.2023 respectively. Copies of the same are placed on record.
The respondent No. 5 filed a written submission dated 28.02.2025 disclosing complete facts of the case and requested the Commission to place the same Page 17 of 19 on record, copy of the same marked to the appellant. The relevant paras of the same are reproduced as under:
"(a) Time bound reply was forwarded to the applicant by the CPIO of the school with relevant details of the school's website regarding disclosure of mandatory information as per Section 4 of RTI act 2005.
(b) Further, it is confirmed that all relevant details pertaining to RTI disclosure as per Section 4(i)(b) of RTI act 2005 have been displayed now in the school website for information of general public."
The respondents apprised the bench of the fact that total of 120 such cases of the Appellant/Complainant had already been decided till date by several benches of the Hon'ble Commission since the year 2016 with a word of caution to Appellant/Complainant to make judicious use of his right to information. Despite this, the Appellant/Complainant continues to exploit the RTI mechanism for personal vendettas and harassment, disregarding the Commission's earlier warnings.
Decision:
The Commission after adverting to the facts and circumstances of the case, hearing all the parties and perusal of the records, noted that the respondents have replied to the above RTI applications wherein they provided factual position of the compliance of section 4 (1) (b) of the RTI Act. The respondents have replied all the RTI application, copies of the same were placed on record.
Be that as it may, the Commission further observes from the perusal of records that 120 Second Appeals/ Complaint cases of the Appellant/Complainant against the same Public Authorities had already been heard and disposed of by different benches of the Commission. It is also worth noting that a total number of 8 Appeal/Complaint cases are listed for today's hearing and all these RTI Applications and Appeals/Complaints are based on the issue of compliance of the provisions of the RTI Act.
The Commissions observes that the replies given by the respondents are in consonance with the provisions of the RTI Act and no mala fide is establsihed Page 18 of 19 on part of the respondent authorities. Therefore, intervention of the Commission is not required in the above matters.
The appeals and complaints are disposed of accordingly.
Vinod Kumar Tiwari (विनोद कुमार वििारी) Information Commissioner (सूचना आयुक्त) Authenticated true copy (अनिप्रमानणर् सत्यानपर् प्रनर्) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Copy To:
THE FAA, Director Training and FAA, Ministry Defence, Room No. 220-C, South Block, New Delhi -110011 THE FAA, Director Training and FAA, Room No. 220-C, South Block, New Delhi - 110011 The FAA, M/o Defence, Sainik School Society, D-1 Wing, Sena Bhawan, New Delhi - 110011 Page 19 of 19 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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