Central Information Commission
Mr.Prabhat Kumar Saxena vs Ministry Of Human Resource Development on 4 June, 2013
Central Information Commission
Room No. 308, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No:CIC/RM/A/2012/000452/LS
( Prabhat Kumar Saxena Vs KVS )
Dated : 04.06.2013.
This is in continuation of this Commission's proceedings dated 10.05.2013. As scheduled the matter is heard today dated 04.06.2013. Appellant not present. KVS is represented by Shri Rakesh Sharma, Dy Commissioner (Adm).
2. Shri Sharma submits that the examinations are conducted by EdCIL on behalf of KVS. The rules are being framed directing the EdCIL to maintain examination related information for a minimum period of six months so as to service the RTI Act effectively. He also submits that copy of evaluated answer script has already been provided to the appellant. As to the question of supply of answer key, he submits that this document may or may not be available with EdCIL.
3. Even so, Shri Sharma is directed to ascertain the factual position and if this document is available with the EdCIL, the same may be supplied to the appellant, free of cost, in 03 weeks time.
Sd ( M.L. Sharma ) Information Commissioner Authenticated. Additional copies of the order shall be supplied on application and payment of fees, as per RTI Act, to the CPIO of the Commission.
(K.L.Das) Dy Registrar Address of the Parties :- (l)The Jt Commr (Adm) & CPIO, (2)Shri Prabhat Kumar Saxena, Shyam Sadan Kendriya Vidalaya Sangthan, Jawaharpuri, Budaun - 243 601 18 Institutional Area, SJS Marg, New Delhi 110016