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Narendra Tanwar vs Central Board Of Secondary Education on 25 February, 2026

                                केन्द्रीय सूचना आयोग
                          Central Information Commission
                             बाबा गंगनाथ मागग, मुननरका
                           Baba Gangnath Marg, Munirka
                           नई निल्ली, New Delhi - 110067

File No: CIC/CBSED/A/2025/100556

NARENDRA TANWAR                                               .....अपीलकर्ाग/Appellant
                                          VERSUS
                                           बनाम


THE CPIO
CENTRAL BOARD OF SECONDARY EDUCATION,
RTI CELL, INTEGRATED OFFICE COMPLEX,
SECTOR - 23, PHASE-I, DWARKA,
NEW DELHI - 110077                                         ....प्रनर्वािीगण /Respondent

Date of Hearing                       :    23.02.2026
Date of Decision                      :    23.02.2026

INFORMATION COMMISSIONER :                 Sudha Rani Relangi

Relevant facts emerging from appeal:

RTI application filed on              :    30.09.2024
CPIO replied on                       :    06.11.2024
First appeal filed on                 :    13.11.2024
First Appellate Authority's order     :    NA
2nd Appeal/Complaint dated            :    27.12.2024



Information sought

:

1. The Appellant filed an RTI application dated 30.09.2024 seeking the following information:

"1. रायन इं टरनेशनल स्कूल मानसरोवर जयपुर राजस्थान सी बी एस ई मान्यर्ा सख्या 1730151 की सी बी एस ई मान्यर्ा इस सत्र में कब व नकस आधार पर समाप्त की गई। मान्यर्ा समाप्त करने के पत्र की सत्यानपर् प्रनर्लीपी उपलब्ध कराये।

2. उक्त पैरा नं. 1 में वनणगर् नवद्यालय की मान्यर्ा समाप्त करने नक सूचना राज्य सरकार व नशक्षा नवभाग राजस्थान को भेजी गई सूचना की सत्यानपर् प्रनर्लीपी उपलब्ध कराये।

3. रायन इं टरनेशनल स्कूल पिमावर्ी ननमाग ण नगर जयपुर सी बी एस ई मान्यर्ा संख्या 1731124 की सीबीएसई मान्यर्ा इस सत्र में कब व नकन आधारो पर समाप्त की गई। मान्यर्ा समाप्त करने के पत्र की सत्यानपर् प्रनर्लीपी उपलब्ध कराये।

4. पैरा संख्या 1 व पैरा स० 3 में वनणगर् िोनो स्कूलो के मान्यर्ा समाप्तप्त की प्रेस नवज्ञप्तप्त कब जारी की गई नजससे आमजन को इनकी मान्यर्ा समाप्तप्त की सूचना नमल सके। प्रेस नवज्ञप्तप्त की सत्यानपर् प्रनर्लीपी उपलब्ध कराये।

5. नकसी नवद्यालय की सी बी एस ई की मान्यर्ा समाप्त करने के पश्चार् पुनः मान्यर्ा के सम्बन्ध मे जो ननयम है उनकी सत्यानपर् प्रनर्लीपी उपलब्ध कराये।

6. इन िोनो नवद्यालयो की मान्यर्ा समाप्त करने के नलये मेरे द्वारा नशकायर् की गई थी। नशकायर् पर हुई कायगवाही की सूचना मुझ नशकायर् कर्त्ाग को कब उपलब्ध कराई गई।"

2. The CPIO furnished a reply to the Appellant on 06.11.2024 stating as under:

      क्र.म                                        उर्त्र
      .

सवग प्रथम आवे िक को सूनचर् नकया जार्ा है नक स्कूलों को मान्यर्ा संबप्तन्धर् राज्य सरकार के नशक्षा नवभाग द्वारा प्रिान की जार्ी है , जबनक सीबीएसई स्कूलों द्वारा प्राप्त आवे िन के उपरां र् ननयमानुसार संबद्धर्ा प्रिान करर्ा है । स्कूल को CBSE द्वारा मान्यर्ा प्रिान नहीं की जार्ी है । मान्यर्ा संबप्तन्धर् जानकारी के नलए आप राज्य सरकार के संबंनधर् नजला नशक्षा अनधकारी से संपकग कर सकर्े हैं , जहां स्कूल प्तस्थर् है । जहां र्क सीबीएसई से संबद्धर्ा प्राप्त करने का सवाल है , वां निर् सूचना सीबीएसई के सूचना/ररकॉर्ग की उपलब्धर्ा और आरटीआई अनधननयम 2005 के प्रावधानों के अनुसार वां निर्/उपलब्ध जानकारी प्रिान की जा रही है :

1. आवे िक को सूनचर् नकया जार्ा है नक आरटीआई सूचना प्राप्त करने का एक साधन है जो संबंनधर् सावग जननक प्रानधकरण के अनभले खों में उपलब्ध है , न नक औनचत्य, स्पष्टीकरण मां गने का।

आवे िक को यह भी सूनचर् नकया जार्ा है नक सूचना का औनचत्य, स्पष्टीकरण, व्याख्या र्था नकसी मुद्दे के बारे में आधार मां गना आरटीआई अनधननयम 2005 की धारा 2 (च) [Section 2(f)] के अनुसार सूचना की पररभाषा में नहीं आर्ा है । हालां नक, प्रश्न के नवषय-वस्तु के आलोक में, आवे िक को सूनचर् नकया जार्ा है नक यनि कोई स्कूल बोर्ग के संबद्धर्ा उपननयमों/परीक्षा उपननयमों के प्रावधानों का उल्लंघन करर्ा हुआ पाया जार्ा है या बोर्ग के ननिे शों का पालन नहीं करर्ा है , र्ो बोर्ग को सीबीएसई संबद्धर्ा उपननयमों के अध्याय 12 के र्हर् ननधाग ररर् िं र् लगाने का अनधकार होगा, नजसमें असंबद्धर्ा भी शानमल है ।

संबंनधर् नवद्यालय- Ryan International School, Sector-5, V.T. Road, Mansarovar, Jaipur-302020 Rajasthan (CBSE Affiliation No. 1730151) की सम्बद्धर्ा बोर्ग द्वारा निनां क 16.08.2024 को वापस ले ली गई थी। संबंनधर् स्कूल की वर्गमान संबद्धर्ा प्तस्थनर् सीबीएसई से संबद्ध स्कूलों की ननिे नशका सीबीएसई की वे बसाइट www.cbse.gov.in पर उपलब्ध है या निए गए नलं क https://saras.cbse.gov.in/SARAS/AffiliatedList/ListOfSchdirReport पर जाकर िे खी जा सकर्ी है । स्कूल को जारी नकए गए सम्बद्धर्ा वापस लेने की प्रनर् गोपनीय प्रकृनर् की होर्ी है और इसमें र्ीसरे पक्ष की जानकारी समेर् बोर्ग की कायग प्रणाली की गोपनीय सूचनाएँ शानमल होर्ी है । ऐसे िस्तावे जों में गोपनीय सामग्री होर्ी है जो बोर्ग और स्कूल के बीच आं र्ररक संचार का नहस्सा होर्ी है । इसनलए, आरटीआई अनधननयम 2005 की धारा 8 (1) (घ) (Section 8 (1) (d) के र्हर् ऐसी कोई जानकारी बोर्ग द्वारा सावग जननक नहीं की जार्ी।

2. वां निर् जानकारी के नलए कृपया नबंिु 1 के अंर्गगर् िी गई जानकारी िे खें।

3. आवे िक को सूनचर् नकया जार्ा है नक आरटीआई सूचना प्राप्त करने का एक साधन है जो संबंनधर् सावग जननक प्रानधकरण के अनभले खों में उपलब्ध है , न नक औनचत्य, स्पष्टीकरण मां गने का।

आवे िक को यह भी सूनचर् नकया जार्ा है नक सूचना का औनचत्य, स्पष्टीकरण, व्याख्या र्था नकसी मुद्दे के बारे में आधार मां गना आरटीआई अनधननयम 2005 की धारा 2 (च) [Section 2(f)] के अनुसार सूचना की पररभाषा में नहीं आर्ा है । हालां नक, प्रश्न के नवषय-वस्तु के आलोक में, आवे िक को सूनचर् नकया जार्ा है नक यनि कोई स्कूल बोर्ग के संबद्धर्ा उपननयमों/परीक्षा उपननयमों के प्रावधानों का उल्लंघन करर्ा हुआ पाया जार्ा है या बोर्ग के ननिे शों का पालन नहीं करर्ा है , र्ो बोर्ग को सीबीएसई संबद्धर्ा उपननयमों के अध्याय 12 के र्हर् ननधाग ररर् िं र् लगाने का अनधकार होगा, नजसमें असंबद्धर्ा भी शानमल है । संबंनधर् नवद्यालय - Ryan International School, Nirman Nagar, Jaipur Rajasthan- 302019 (CBSE Affiliation No. 1731124) की सम्बद्धर्ा संबद्धर्ा उपननयमों के अध्याय 12 के अनुसार बोर्ग द्वारा निनां क 16.08.2024 को वापस ले ली गई थी।

बाि में सीबीएसई संबद्धर्ा उपननयमों के अध्याय 15 खंर् 15.8 के र्हर् ननधाग ररर् मानिं र्ों के अनुसार बोर्ग द्वारा स्कूल की संबद्धर्ा बहाल कर िी गई है ।

संबंनधर् स्कूल की वर्गमान संबद्धर्ा प्तस्थनर् सीबीएसई से संबद्ध स्कूलों की ननिे नशका सीबीएसई की वे बसाइट www.cbse.gov.in पर उपलब्ध है या निए गए नलंक https://saras.cbse.gov.in/SARAS/AffiliatedList/ListOfSchdirReport पर जाकर िे खी जा सकर्ी है । संबद्धर्ा बहाली के आिे श की प्रनर् गोपनीय प्रकृनर् की होर्ी है और इसमें र्ीसरे पक्ष की जानकारी समेर् बोर्ग की कायगप्रणाली की गोपनीय सूचनाएँ शानमल होर्ी है । ऐसे िस्तावे जों में गोपनीय सामग्री होर्ी है जो बोर्ग और स्कूल के बीच आं र्ररक संचार का नहस्सा होर्ी है । इसनलए, आरटीआई अनधननयम 2005 की धारा 8 (1) (घ) [Section 8 (1) (d) के र्हर् ऐसी कोई जानकारी बोर्ग द्वारा सावग जननक नहीं की जार्ी।

4. क्रमां क 1 पर उप्तल्लप्तखर् नवद्यालय के संिभग में वां निर् जान घरी उपलब्ध नहीं है ।

क्रमां क 3 पर उप्तल्लप्तखर् नवद्यालय के संिभग में नबंिु 3 के अंर्गगर् िी गई जानकारी िे खें।

इस संिभग में कोई प्रेस नवज्ञप्तप्त उपलब्ध नहीं है ।

5. संबद्धर्ा की बहाली के मानिं र्ों पर वां निर् जानकारी के नलए कृपया सीबीएसई संबद्धर्ा उपननयम, 2018 के अध्याय 15 खंर् 15.8 के साथ-साथ सीबीएसई संबद्धर्ा मैनुअल की धारा 1.8 िे खें। आवेिक ननम्ननलप्तखर् वे बसाइट/नलंक पर जाकर वां निर् जानकारी प्राप्त कर सकर्े हैं :

https://saras.cbse.gov.in/SARAS या निए गए नलं क परः https://saras.cbse.gov.in/saras/Home/Information

6. आवे िक ने अपने द्वारा िायर की गई नशकायर् के बारे में जानकारी मां गी है , लेनकन न र्ो नशकायर् का कोई नववरण निया है और न ही नशकायर् की कोई प्रनर् उपलब्ध कराई है । सीनमर् जानकारी के आधार पर, यह कायाग लय आवे िक द्वारा िायर की गई नशकायर् को टर ै क करने में सक्षम नहीं है । इस कायाग लय को आरटीआई अनधननयम के प्रावधानों के अनुसार उपलब्ध जानकारी प्रिान करने में सक्षम बनाने के नलए, आवे िक को सलाह िी जार्ी है नक वह अपनी उि् धृर् नशकायर् की एक प्रनर् प्रिान करें , नजसके संिभग में जानकारी मां गी जा रही है ।

3. Aggrieved by the decision of the CPIO, the Appellant filed a First Appeal dated 13.11.2024. The FAA order is not on record.

4. Aggrieved by the non-disposal of First Appeal, Appellant is before the Commission with the instant Second Appeal.

Relevant Facts emerged during Hearing:

The following were present:-

Appellant: Not present.

Respondent: Shri Pankaj Kshettry, US/CPIO present in person.

5. Appellant remained absent during hearing despite service.

6. Written statement filed by the CPIO is taken on record. CPIO invited attention of the Bench towards the contents of his written statement, wherein he inter alia pleaded as under -

B. FACTS OF THE CASE

1. Based on the records available, w.e.f. April 2018, the Appellant, Sh.

Narendra Tanwar, was employed as a Physical Education Teacher at Ryan International School, Sector-5, V.T. Road, Mansarovar, Jaipur-302020, Rajasthan (CBSE Affiliation No. 1730151). Subsequently, he was transferred to Page 4 of 9 Ryan International School, Nirman Nagar, Jaipur-302019, Rajasthan (CBSE Affiliation No. 1731124).

2. During his tenure, the Appellant was served with multiple warning letters and memos regarding his conduct and performance. Ultimately, his services were terminated by both the Schools with effect from 06.05.2021, citing unsatisfactory performance-ANNEXURE-A & B

3. Following his termination, the Appellant initiated a series of complaints, counter-complaints, and applications under the RTI Act. These submissions primarily sought updates on his complaints, other related information pertaining to the schools and contained allegations against both schools, including alleged violations of recognition and affiliation noms.

4. Whenever any complaint is received by the Board, the same is duly scrutinized, and, examined in accordance with its established norms, procedures, and due process. Appropriate action is also taken wherever required.

5. Between 2022 and 2025, the appellant filed 10 RTI applications on substantially similar issues against the concerned schools, addressed to multiple offices of the Board. Each of these applications was duly responded to by the Public Authority- ANNEXURE-C

6. The pattern of repeated and overlapping RTI requests, coupled with successive complaints, strongly indicates that the appellant is misusing the RTI mechanism to pursue a personal vendetta against the schools, seemingly in retaliation for his termination.

7. Furthermore, the appellant continues to file multiple complaints one after another, often reiterating or reframing allegations. These matters remain under scrutiny or are in the process of examination. C. POINT-WISE WRITTEN SUBMISSION ON BEHALF OF THE RESPONDENT Point 1 The Appellant was informed that recognition to School is accorded by the concerned State Education Department/Directorate of Education, of the Appropriate Government. Whereas, CBSE grants affiliation to such schools who apply for the same in accordance with the norms of the Board. As far as affiliation related information of the concerned School is concerned, the desired information pertaining to the disaffiliation of Ryan International School, Sector-5, V.T. Road, Mansarovar, Jaipur-302020 Rajasthan (CBSE Affiliation No. 1730151), has already been provided to the appellant in detail vide Second Appeal CIC/CBSED/A/2024/613374, which was accordingly dismissed by the Hon'ble CIC vide decision dt. 21.03.2025- ANNEXURE-1 (submission of CPIO) and ANNEXURE-2 (CIC decision) Point 2 The appellant was informed to refer the information under Point No. 1. As per available records, no separate information is available in this regard. Point 3 The Appellant was again informed that recognition to School is accorded by the concerned State Education Department/Directorate of Education, of the Page 5 of 9 Appropriate Government. Whereas, CBSE grants affiliation to such schools who apply for the same in accordance with the norms of the Board. For information on recognition related norms and provisions, the Appellant may approach the respective District Education Officer/State Education Department/Directorate of Education of the appropriate State Govt. As far as affiliation related information of the concerned School is concerned, the desired information pertaining to the disaffiliation of Ryan International School, Nirman Nagar, Jaipur Rajasthan-302019 (CBSE Affiliation No. 1731124), has already been provided to the appellant in detail vide Second Appeal CIC/CBSED/A/2024/613374, which was accordingly dismissed by the Hon'ble IC vide decision dt. 21.03.2025- ANNEXURE-1 (submission of CPIO) and ANNEXURE-2 (CIC decision).

Point 4 The Appellant is informed that whenever a School is affiliated/re-affiliated to CBSE, disaffiliated from CBSE or stands closed on account of closure/shut down of institution, the status of the school is updated in public domain for the information of the general public on the CBSE website as part of suo motu disclosure in accordance with Section 4(2) of the RTI Act, 2005 https://saras.cbse.gov.in/SARAS or may be accessed by visiting the link:

https://saras.cbse.gov.in/SARAS/AffiliatedList/ListOfSchDirReport. As per norms laid down in the Affiliation Bye-Laws, 2018, there is no such provision for issuing a separate press release with regard to each and every school disaffiliated by the Board. Discretion for issuing any such press release lies with the Competent Authority of the Board. Hence, no such information is available in this regard.

Point 5 The Norms and guidelines/process flow for restoration of affiliation of a disaffiliated School has been laid down under Chapter 15 Clause 15.8 of CBSE Affiliation Bye-Laws, 2018 and Section 1.8 of the currently applicable CBSE Affiliation Manual, respectively.

CBSE Affiliation Bye-Laws and Manual can be referred on the given website/link:

Website: https://saras,cbse.gov.in/SARAS Link: https://saras.cbse.gov.in/saras/Home/Information The Appellant is informed that the schools are provisionally affiliated to CBSE based on certain conditions, as laid down in the Affiliation and Examination Bye-Laws of the Board and amendments issued in the form of notifications/circulars, from time to time; all of which are available in public domain.

When the School is found violating the provisions laid down the Affiliation Bye- Laws/Examinations Bye-Laws of the Board or does not abide by the directions of the Board, the Board shall have powers to impose penalties as per Chapter 12 Clause 12.1 in cases of established violations mentioned under Clause 12.2 of CBSE Affiliation Bye-Laws in accordance with the procedure laid down in Page 6 of 9 Chapter 13 of CBSE Affiliation Bye-Laws, which inter alia may also include disaffiliation of the school.

However, when the school ensures a due compliance of the said violation, the affiliation is accordingly restored in accordance with the cited norms and guidelines/process as cited above.

Point 6 The Appellant has sought information regarding a complaint filed by him. However, neither the details. of the said complaint nor a copy thereof have been furnished along with the RTI application. In the absence of such particulars, this office is unable to trace or identify the complaint referred to by the Appellant.

Since the Appellant has been filing repeated complaints, counter complaints with various offices of CBSE, therefore to enable the office to provide information available under the provisions of Right to Information Act, 2005, the Appellant was advised to furnish a copy of the cited complaint or provide sufficient details thereof against which the instant information is being sought. Such particulars are necessary to establish the reference and to facilitate the retrieval of the relevant records.

The obligation under the RTI Act extends only to providing information that is available and identifiable within the records of the public authority. Without adequate reference details, the office cannot reasonably be expected to assume, trace or create and supply the requested information. Nevertheless, in view of his Second Appeal, the Appellant is informed that for the resolution of complaints, a procedure has been established by the Board under Chapter 13 of the Affiliation Bye-Laws, where, due correspondence, comments, reports from concerned quarters and other authorities including the school are necessary for arriving at an appropriate decision as per the norms of the Board. The procedure may also involve the conduct of inspection and any other action that may deem fit by the Competent Authority to verify the facts, if required as per the Board's norms.

CBSE Affiliation Bye-Laws is available on the CBSE website at www.cbse.gov.in or can be accessed directly through this link:

https://saras.cbse.gov.in/saras/Home/information Further information with regard to any of the complaint which is under process, can be provided only after the process is formally and fully completed, the matter raised in the compliant is properly investigated, addressed and appropriate action/decision following due process is taken as per the norms and procedures of the Board.

Since the Appellant is filing repeated complaints one after another and the same are being either dealt individually and/or collectively, as the case may be, hence the it is neither possible nor appropriate to draw any conclusion from the ongoing process. Therefore, the requested information cannot be disclosed under Section 8 (1) (h) of the RTI Act, 2005 as any disclosure of information at a pre-mature stage could potentially disrupt, compromise and impede the ongoing process.

As a matter of procedure once the complaint is disposed and/or further appropriate action is taken by the Board following the due procedure, an official reply/intimation shall be issued to the complainant by the Section concerned..."

7. CPIO while concluding his arguments stated that point-wise reply along with relevant available information as is permissible under the RTI Act, 2005 has already been provided to the Appellant initially and again vide averred written statement. CPIO apprised the Bench that Appellant used to be a teaching staff of the school under reference and his services was terminated owing to his negligent conduct, after which Appellant started filing multiple complaints and RTI application to waste the time and resources of the Respondent Public Authority, however, all his RTI applications were duly replied on every occasion.

Decision:

8. Heard the parties appeared.

9. On having a look on the records of this matter, the Commission observes that as far as RTI Application in question is concerned, it was suitably replied to the Appellant vide letter dated 06.11.2024 and now vide written statement of CPIO, which is line with the provisions of the RTI Act, 2005. Further, the Appellant failed to substantiate the ground of dissatisfaction vis-à-vis reply of the CPIO's to the RTI application in question by neither pleading the case before the Bench during hearing nor filing any written statement to controvert the version of the CPIO. Nonetheless, the written statement filed by the CPIO is comprehensive and self-explanatory which adequately addresses the queries raised by the Appellant in terms of the RTI Act, 2005. A copy of which was already supplied to the Appellant through email.

10. In light of the above, no relief can be granted in the matter.

The Appeal is disposed of accordingly.

Sd/-

Sudha Rani Relangi(सुधा रानी रे लं गी) Information Commissioner (सूचनाआयुक्त) Authenticated true copy (अनभप्रमानणर् सत्यानपर् प्रनर्) (Anil Kumar Mehta) Dy. Registrar Page 8 of 9 011- 26767500 Date Shri NARENDRA TANWAR Page 9 of 9 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

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