Central Information Commission
Anand Kishore Panda vs Ministry Of Human Resource Development on 29 May, 2017
Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
website-cic.gov.in
Appeal No. CIC/SA/A/2014/003096/MP
Appellant : Shri Anand Kishore Panda, Gumala (Jharkhand)
Public Authority : Kendriya Vidyalaya Sangathan, New Delhi
Date of Hearing : May 08, 2017
Date of Decision : May 29, 2017
Present:
Appellant : Present - through VC
Respondent : Shri Bal Krishna Kothari, Asst. Education Officer - at
CIC
RTI application : 04.08.2014
CPIO's reply : 12.09.2014
First appeal : 15.09.2014
FAA's Order : 08.10.2014
Second appeal : 02.12.2014
ORDER
1. Shri Anand Kishore Panda, the appellant, sought the certified copy of admission guidelines of Kendriya Vidyalaya for classes I to VIII pertaining to the year 2010-11; certified copy of amended Rules notified by KVS based on the directions of National Commission for Child Rights (NCPCR) in case no.
JH/10001/15599/10/RTE, to suitably modify para-10(x)(A) of its Admission Guidelines for the year 2011-12.
2. The appellant, not having received any response/information from the CPIO to his RTI application within the stipulated time period, approached the First Appellate Authority (FAA) and requested him to provide the desired information/documents, free of cost u/s 7(6) of the Act. In the meanwhile, the Central Public Information Officer (CPIO) informed the appellant to deposit requisite fees towards photocopying charges, so as to enable him to provide the information/documents (Admission Guidelines for 2010-11), as sought by the appellant in point 1 of his application and provided a copy of relevant document in point 2 of the application. The FAA directed the CPIO to provide a copy of his reply dated 12.09.2014 to the appellant, once again, within seven days of the receipt of the FAA's order. Aggrieved, the appellant came in appeal before the Commission stating that no information/document was provided to him by the CPIO on point 2 of his RTI application, till the date of filing of second appeal, despite FAA's order and requested the Commission to direct the CPIO to provide complete information to the appellant free of cost.
3. The matter was heard by the Commission. The appellant stated that he had sought information on two points in his RTI application but no information was given by the CPIO on point 2 of his application regarding modifications in admission guidelines of Kendriya Vidyalaya Sangathan, HQ, Delhi, for the period 2011-12, on receipt of directions in this regard from NCPCR. The appellant also sought provision of certified copies of the documents provided to him by the CPIO on point 1 of his application.
4. The respondent stated that the admission guidelines were amended by the Board of Governors, every year, as per public interest and updated admission guidelines of KVS were uploaded on the website of the respondent authority, every year, while the guidelines of previous year were removed from the website. The respondent submitted that the available information was provided to the appellant, as per the records, by the CPIO.
5. On hearing both the parties, the Commission observes that information on point 2 of the appellant's RTI application pertaining to modified admission guidelines of KVS for the year 2011-12, after the decision dated 09.11.2011 of NCPCR, was not provided to the appellant by the CPIO while, certified documents were not given under point 1 of the application. The Commission, therefore, directs the CPIO to provide a certified copy of the admission guidelines for 2010-11 to the appellant under point 1 and a certified copy of admission guidelines as modified by KVS after the NCPCR's decision dated 09.11.2011, in this regard, as per the records available, to the appellant, within 15 days of the receipt of the order of the Commission. The appeal is disposed of.
(Manjula Prasher) Information Commissioner Authenticated true copy:
Dy Registrar Copy to:
The Central Public Information Officer The First Appellate Authority Kendriya Vidyalaya Sangathan, Kendriya Vidyalaya Sangathan, Joint Commissioner (Education), Additional Commissioner (Education), 18, Institutional Area, 18, Institutional Area, Shaheed Jeet Singh Marg, Shaheed Jeet Singh Marg, New Delhi - 110 016 New Delhi - 110 016 Shri Anand Kishore Panda, Laxman Nagar, District - Gumala, Jharkhand - 835 207