Central Information Commission
Mrs. N. Bharathi vs Kendriya Vidyalaya Sangthan on 3 November, 2009
CENTRAL INFORMATION COMMISSION
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Decision No. CIC/SG/A/2009/002261/5340
Appeal No. CIC/SG/A/2009/002261
Relevant Facts emerging from the Appeal:
Appellant : Mrs. N. Bharathi
Door No. 6-9-16, Surangpuram,
Bapatla - 522101,
Andhra Pradesh.
Respondent : Mr. Kanahiya Chaudhary
Public Information Officer Kendriya Vidyalaya Sangthan 18, Institutional Area, Shaheed Jeet Singh Marg, New Delhi - 110062.
RTI application filed on : 05/03/2009 PIO replied : 15/05/2009 First appeal filed on : 06/05/2009 First Appellate Authority order : Not ordered Second Appeal received on : 07/09/2009 Information Sought:
Details of action taken on the Appellant's appeal dated 25/05/2007.
Reply of the PIO:
The requisite information, i.e. action taken, had been furnished to Mr. V. Jayachandran, Director, UT.2 Section, MHRD vide the office letter of even no. dated 25/31/07/2008 regarding status of the Appellant representation dated 25/05/2007 addressed to the Hon'ble President of India. Again the same had also been furnished to the Appellant while redressing the Appellant grievance dated 19/06/2008 received through Addl. Comptroller, President's Secretariat, Public
- 1 Section, Rashtrapati Bhavan, New Delhi vide the office letter no. F.11011/Appeal-32/2008- KVS (Hqrs.)/PIC/3466 dated 12/23.11.2008.
First Appeal:
Non-receipt of complete information from the PIO.
Order of the FAA:
Not ordered.
Ground of the Second Appeal:
Non-receipt of complete information from the PIO.
Relevant Facts emerging during Hearing:
The following were present:
Appellant : Mrs. N. Bharathi;
Respondent : Mr. D.K.Tandan on behalf of PIO Mr. Kanahiya Chaudhary;
The Appellant had complaint to the President Secretariat about alleged harassment to her by Principal of Suryalanka. In the RTI application she had sought the response to her representation. The PIO had sent her a copy of the enquiry report. The Appellant claims that she had made complaint about what she calls "ladies harassment by Principal Mr. P.Ishwar Sharma". She claims that the report given to her does not refer to this. The PIO states that the department had informed her that no such representation about "ladies harassment" has been received. The Appellant shows a letter of 10/09/2007 addressed to her which states, "With reference to your application dated 22/07/2007 requesting for information under RTI Act pertaining to your application no. 4 regarding -harassment of ladies that led to the severe financial harassment, the EO(Vig.) has requested for extension of time to provide the required information since the same has to be collected from the KVS, Regional Office, Hyderabad and it will take time to be furnished." The PIO is directed to check once again whether any enquiry had been conducted on the complaint which she claims she has given on 9/12/2004 & 07/11/2003. The copies of these letters have been taken form the Appellant and given to the PIO before the Commission.
The PIO is directed to check whether any enquiry has been conducted on the Complaint which the Appellant states she has given. If any enquiry has been conducted the report will be give to her. If no enquiry has been conducted this should be stated.
Decision:
The Appeal is allowed.
The PIO is directed to check whether any enquiry has been conducted on the Complaint which the Appellant states she has given. If any enquiry has been conducted the report will be give to her. If no enquiry has been conducted this should be stated. The PIO will provide this information to the Appellant before 30 November 2009.
This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 03 November 2009 (In any correspondence on this decision, mention the complete decision number.)(GJ)