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Central Information Commission

Mr. P.D. Raphael vs Central Board Of Secondary Education on 1 April, 2009

                 CENTRAL INFORMATION COMMISSION
                        Room No. 415, 4th Floor,
                      Block IV, Old JNU Campus,
                          New Delhi -110067
                         Tel: + 91 11 26161796

                                              Decision No. CIC /SG/A/2009/000042/2562
                                                     Appeal No. CIC/SG/A/2009/000042

Relevant Facts emerging from the Appeal:

Appellant                             :              Mr. P.D. Raphael,
                                                     Pudusseary House, Calary Corer,
                                                     Poothole P.O., Thrissur, Kerala - 680 004.

Respondent                            :              Mrs. Rama Sharma,

PRO & PIO, Central Board of Secondary Education, Shiksha Kendra, 2, Community Centre, Preet Vihar, Delhi-110092.

RTI application filed on              :              10/06/2008
PIO replied                           :              23/07/2008
First Appeal filed on                 :              09/08/2008
First Appellate Authority order       :              10/10/2008
Second Appeal filed on                :              06/01/2009

The Appellant had asked for Code No. 930468, in respect of CMI Public School, Thrissur, Kerala and facing disciplinary proceedings. Kindly furnish the following information or documents to defend my case.

Sl. No.                      Information Sought                            PIO's Reply
1.          School Managing Committee (SMC) Members List            Copy of latest School
            of the above school (Code No.930468) for the period     Managing         committee
            of 2006 June to 2007 May & 2007 June - 2008 May         available with the Board is

( If it is not available please provide the available enclosed at Annexure-I. one submitted last)

2. Staff statement with the name of the teachers & Copy of latest staff classes and subjects they are teaching of the above statement available with school (code No. 930468) for the period of 2006 the Board is enclosed at June to 2007 May (If it is not available please Annexure-II provide the available one submitted last).

3. Copy of acquaintance roll for all the staff members Copy of latest of the above school (code No. 930468) for the acquaintance roll available period of 2002 June to 2003 August & 2006 June to with the Board is enclosed 2007 May. at Annexure-III

4. Who is the Principal of the above school (code No. As per above said staff 930468) for the period of 2006 June to 2007 May & statement, Mrs. Paul Rose 2007 June to 2008 may? was the Principal of the above said school.

5. Who are the Nominees of the Board/Appropriate Board's nominees in Authority in the Disciplinary Committee (under School Managing section 49 of Chapter VII of Affiliation Bye Laws, Committee have not yet CBSE) of the above school (code No. 930468) for been made. the period of 2006 June to 2007 May & 2007 June to 2008 May?

6. Who can be the Disciplinary Authority in a CBSE Please refer to Chapter -VI affiliated school for the Teaching staff? Rule No. 21(xi) of Affiliation Bye Laws of the Board which is readily available on CBSE website 'www.cbseaff.nic.in".

7. Will there copies of the Report with Annexure to be Affiliation records of attached with it of the Inspection committee (IC) for school are maintained in Approval of Middle class Syllabus or Affiliation for CBSE Headquarters, Secondary Classes or up gradation to Senior Delhi. Secondary classes or Periodical inspection of the above school (code No. 930468) be available in the Regional Office CBSE, Chennai?

The First Appellate Authority ordered:

The CPIO of the Board has already supplied the information south by the applicant to the extent available in the Board through the communication date 23.07.2008.
Relevant Facts emerging during Hearing:
The following were present Appellant : Absent Respondent : Absent The information appears to have been provided to the appellant.
Decision:
The appeal is dismissed.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties.
Shailesh Gandhi Information Commissioner April 1, 2009.
(In any correspondence on this decision, mentioned the complete decision number.)