Central Information Commission
Narendra Kumar Roy vs Central Board Of Secondary Education on 1 November, 2017
Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
website-cic.gov.in
Appeal No. CIC/CBSED/A/2017/188670/MP
Appellant : Shri Narendra Kumar Roy, West Champaran
Public Authority : CBSE, Patna
Date of Hearing : October 12, 2017
Date of Decision : October 30, 2017
Present:
Appellant : Not present
Respondent : Shri Ramveer, CPIO & Asstt. Secy. - through VC
RTI application : 09.09.2016
CPIO's reply : 04.10.2016
First appeal : 08.10.2016
FAA's Order : 08.11.2016
Second Appeal : 21.11.2016
ORDER
1. Shri Narendra Kumar Roy, the appellant sought copy of TR or names of the students, fathers' names, roll no., roll code, year, date of birth, subject wise marks and category of the Roll no. 5109062 (year 2009), 7157408 (year 2011), 7130973 (year 2011) and 712234 (year 2011).
2. The CPIO intimated the appellant that the information sought was personal information of the students and denied the same u/s 8(1)(g) of the RTI Act due to security and safety aspect of the students. Dissatisfied, the appellant approached the FAA. The FAA while upholding the CPIO's reply observed that Roll no. 5109062 was not related to Regional Office Patna and the rest was third party information. Not quite satisfied, the appellant came in second appeal before the Commission.
3. The matter was heard by the Commission. The appellant was not present in spite of notice of hearing having been sent to him.
4. The respondent stated that the RTI application was filed by the appellant online on 16.09.2016 and the reply had been provided to him on 04.10.2016 denying the information u/s 8(1)(g) of the RTI Act. The CPIO stated that the information sought was personal information of third party and the disclosure of the same to the appellant involved the security and safety aspect of the students, moreover, the same would also lead to invasion of the privacy of the individual. The appellant was not present to put forth his contentions, if any.
5. The Commission observes that the appellant sought names of the students, fathers' names, roll no., roll code, year, date of birth, subject wise marks and category of four roll nos. mentioned in the RTI application and which is clearly personal information of third party. Moreover, no larger public interest is involved in the matter. The Commission, therefore, accepts the respondent's submissions in the matter. The appeal is disposed of.
(Manjula Prasher) Information Commissioner Authenticated true copy:
Dy. Registrar Copy to:
Appellant Shri Narendra Kumar Roy Vishwanath Bhawan, Indira Nagar Vivekanand Marg, Narainpur Road Ramnagar, West Champaran, Bihar The Central Public Information Officer Central Board of Secondary Education Regional Office, Ambika Complex, behind State Bank Colony Brahmsthan, Sheikhapura, Raja Bazar Bailey Road, Patna-800004 The First Appellate Authority Central Board of Secondary Education Regional Office, Ambika Complex, behind State Bank Colony Brahmsthan, Sheikhapura, Raja Bazar Bailey Road, Patna-800004