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Central Information Commission

Mrparas Nath Tiwari vs Cbse on 10 November, 2015

                        CENTRAL INFORMATION COMMISSION
         (Room No.315, B­Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)

                   Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)
                                     Information Commissioner

                                        CIC/RM/A/2014/000306­SA
                                   (Video Conference - Azamgarh)


                                                            
                                      Paras Nath Tiwari Vs. CBSE

                                     Important Dates and time taken:


      RTI/PIO: 23­8/3­10­13(41)           1st Appeal: 11­10­2013             2nd Appeal: 10­1­2014

      Closed                              Hearing:06­11­2015                 Decision: 10­11­2015  



Parties present:    


      The appellant is present for video conference at NIC Studio, Azamgarh.  The Public Authority 

is represented by Mrs. Punam, PIO­1, CBSE and Mr. Rajeev Pandey, Analyst, CBSE. 


FACTS: 

2.  The appellant  through his RTI application, was seeking information regarding CBSE affiliated  Schools   in   U.P.   and   upto   what   class   the   schools   are   entitled   to   teach   and   other   related  information.   Claiming   that   no   information   was   received   from   the   respondent   authority,   the  appellant     approached   the   Commission   in   2nd  appeal   under   section   19   of   the   RTI   Act   after  exhausting the first appeal. 

DECISION: 

CIC/RM/A/2014/000306­SA Page 1

3.       Both parties made their submissions. The respondent officers submitted that the appellant  has been supplied with the information to the extent it is applicable to the CBSE affiliated schools.  The appellant alleged that some private schools are misusing the name of CBSE even though  they are not affiliated to the CBSE.  Having heard the submissions and perused the record, the  Commission advises the appellant to give some specific information to   the CBSE authorities if  any person or institution is trying to mis­use the name of the CBSE and the Commission also  recommends the CBSE to take action if such specific information is provided by the appellant. The  appeal is disposed of. 

 (M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (U.C.Joshi) Deputy Secretary Address of the parties :

1. The CPIO under RTI Act, Govt of India Central Board of Secondary Education,  Shiksha Kendra­II, Community Centre,  Preet Vihar, DELHI­110092
2. Shri Paras Nath Tiwari Advocate, Village: Katohi, Post: Madiyapur District: Azamgarh  U.P.  PIN: 223223 CIC/RM/A/2014/000306­SA Page 2 CIC/RM/A/2014/000306­SA Page 3