Central Information Commission
Raj Trehan vs Central Board Of Secondary Education on 20 March, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गं गनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा / Second Appeal No. CIC/CBSED/A/2024/623987
Raj Trehan ... अपीलकता/Appellant
VERSUS
बनाम
CPIO: Central Board of
Secondary Education, ... ितवादीगण/Respondents
Delhi
Relevant dates emerging from the appeal:
RTI : 12.04.2024 FA : 09.05.2024 SA : 06.06.2024
CPIO : 09.05.2024 FAO : 05.06.2024 Hearing : 10.03.2025
Date of Decision: 20.03.2025
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 12.04.2024 seeking information on the following points:
1. This concerns the Examination Bye-Laws of the Central Board of Secondary Education (CBSE).
2. Under Section 6(1) of the RTI Act, 2005 please provide the certified copy of the document(s) showing the prescribed fee for the change of name as mentioned in Rule 69.1(i)(d) for the Class X certificate and mark sheet.
3. If the said information does not exist with your office please transfer it to the appropriate PIO under Section 6(3) of the RTI Act, 2005.Page 1 of 3
4. Please ensure that the document(s) provided are certified as per the Department of Personnel & Training (DoP&T) office memorandum number 10/1/2013-IR dated 06-Oct-2015, which states that: the PIO should endorse on the document a True copy of the document/record supplied under the RTI Act, sign the document with the date, above a seal containing the name of the officer, PIO, and name of public authority.
5. On receipt of the information under this application, the applicant and/or his/her authorized representative (s) intend to carry out an actual inspection of the records at your office under Section 2(j)(i) of the RTI Act, 2005 read with Explanation to Section 4, Section 2(f) & 2(i), and the relevant RTI Rules 2012.
The applicant and/or his/her authorized representative (s) be permitted such inspection.
2. The CPIO replied vide letter dated 09.05.2024 and the same is reproduced as under :-
"Please note that sought information is enclosed herewith for your reference."
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 09.05.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 05.06.2024 upheld the reply given by the CPIO.
4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 06.06.2024.
5. The appellant remained absent during the hearing despite notice and on behalf of the respondent Mr. Manoj Kumar Rathor, Under Secretary, attended the hearing in- person.
6. The respondent while defending their case inter alia submitted that the appellant has sought prescribed fee for change of name for class 10th certificate and marksheet to Page 2 of 3 which the CPIO has provided the fee structure in tabular form to the appellant on 09.05.2024. Moreover, the requested information is also available in public domain.
7. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observes that the CPIO has provided an appropriate reply to the RTI Application as per the provisions of the RTI Act vide letter dated 09.05.2024. The respondent clarified that the information sought is also available in public domain. Further, in the absence of the appellant to plead his case or contest the CPIO's submissions, the Commission finds no scope of intervention in the matter. Accordingly, the appeal is dismissed.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 20.03.2025 Authenticated true copy Sharad Kumar (शरद कुमार) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1 The CPIO Central Board of Secondary Education, Shiksha Kendra, 2, Community Centre, Preet Vihar, Delhi-110092 2 Raj Trehan Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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