Central Information Commission
Mr. Chandra Bhushan Yadav vs Navodaya Vidyalaya Samiti, Department ... on 27 January, 2010
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/C/2009/001576/6568
Complaint No. CIC/SG/C/2009/001576
Complainant : Mr. Chandra Bhushan Yadav
North of Professor's Colony
Mohanpur Punaichak,
P.O Shastri Nagar, Patna-800023
Respondent : Public Information Officer
Navodaya Vidyalaya Samiti
Department of Secondary and Higher
Education, Regional Office
Boring Road, Patna-13
Facts arising from the Complaint:
Mr. Chandra Bhushan Yadav had filed a RTI application with the PIO, NVS Regional Office, Patna on 18/08/2009 asking for certain information. However on not having received the information within the mandated time, the Complainant filed a Complaint under Section 18 of the RTI Act with the Commission. On this basis, the Commission issued a notice to the PIO, NVS, Regional Office, Patna on 13/11/2009 with a direction to provide the information to the Complainant and further sought an explanation for not furnishing the information within the mandated time.
The Commission received a letter dated 07/12/2009 from the PIO, NVS, Regional Office, Patna wherein proof of having furnished the information provided to the Complainant vide a letter dated 01/12/2009 was enclosed.
However, the Commission received a letter dated 15/12/2009 from the Complainant informing that copy of information in regard to Query No 17 to Query No.20 were not enclosed with PIO's aforesaid letter dated 01/12/2009.Further stating that said information was subsequently provided vide PIO's letter dated 10/12/2009 copy of which was enclosed. Furthermore,the Complainant has brought to the Commission's notice certain discrepancies therein. In regard to the information given on Query No. 17 and Query 18 vide PIO's subsequent letter dated 10/12/2009 there appears to be a contradiction in the statements being furnished by the PIO.
Decision:
The Complaint is allowed.
In view of the aforesaid, the PIO is directed to furnish clarification with regard to the aforesaid matter and provide the correct information to the Complainant before 16/02/2010.Copy of the information should be sent to the Commission before 23/02/2010.Further, the PIO is directed to submit a written explanation to show cause as to why penalty should not be imposed and disciplinary action be recommended against him under Section 20 (1) & (2) of the RTI Act before 23/02/2010.
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, 2005.
Encl: Complainant's letter dated 15/12/2009.
Shailesh Gandhi Information Commissioner 27/01/2010 (In any correspondence on this decision, mention the complete decision number.)(SP)