Central Information Commission
Mrsheofi Kumar Pathak vs Cbse on 2 August, 2016
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)
Central Information Commissioner
CIC/CC/A/2014/000985SA
Sheoji Kumar Pathak v. CBSE
Important Dates and time taken:
RTI/PIO: 286/25814 (58) 1st Appeal: 3072014 2nd Appeal: 1092014
Closed Hearing: 02082016 Decided on: 02082016
Appellant: present
Public Authority: Mr. JB Thapa - PIO and Mr. Rajeev Pandey
FACTS:
2. Appellant sought information regarding Mr. S.K. Pathak working in N.K DAV Public School, Daltanganj, Jharkhand. He sought to know whether transfer without transfer letter is permissible under CBSE byelaws, irregularities in payment of 6th Pay Commission arrears to the applicant, payment of one month salary, packaging allowances, TA/DA under transfer policy etc. The PIO stated that appellant should contact the school management and Directorate Of Education for administrative related information. The FAA upheld the CPIO response. The appellant thereafter, approached Commission. DECISION:
3. The appellant is asking information about his service conditions which CBSE is not concerned with. He is a transferred employee. He wanted TA/DA for transfer and arrears under 6th CPC for which he needs to approach the State govt., the school management. Closed.
Page 1 (M. Sridhar Acharyulu) Central Information Commissioner Authenticated true copy (Dinesh Kumar) Deputy Registrar Order copies handed over to the parties present in th hearing, free of cost. Addresses of the parties:
1. The CPIO under the RTI Act, , RTI Cell, Govt of India Central Board of Secondary Education Shiksha Kendra2, Community Centre, Preet Vihar New Delhi110092
2. Mr. Sheoji Kumar Pathak Mohalla: Telbigha Rangbahedpur Road (Near Murlitree), Post:Railway Station, Ddistreet Gaya, Bihar823002 Page 2 Page 3