Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Central Information Commission

Mr.S Tulasi Rajan vs Ministry Of Human Resource Development on 10 April, 2013

                        CENTRAL INFORMATION COMMISSION
                          Club Building (Near Post Office)
                        Old JNU Campus, New Delhi-110067
                               Tel: +91-11-26105682


                         File No.CIC/DS/A/2012/000716/RM


Appellant:                                 Shri S. Thulasi Rajan, Chennai



Public Authority:                          KVS, Regional Office- Chennai Region,
                                           Chennai



Date of Hearing:                           10.04.2013



Date of decision:                          10.04.2013



Heard today, dated 10.04.2013 through video conferencing.

Appellant is present.

The Public Authority is represented by Shri NR Murali, Dy Commissioner/AA along
with Shri Hari Babu, SO/former PIO.

FACTS

Vide RTI dt 15.7.11, appellant had sought information on 11 points relating to admission in Class 1.

2. CPIO vide letter dt 19.8.11, informed the appellant to deposit Rs 52 for photocopy charges and provided some information obtained from the Vidyalaya. PIO vide letter dt 4.11.11, provided 26 pages to the appellant.

3. An appeal was filed on 16.11.11.

4. AA vide order dt 30.12.11, directed PIO to provide information which has been left out. PIO vide letter dt 5.1.12, informed appellant that the information would be provided by Principal KV CLRI.

5. Submissions made by the appellant and public authority were heard. In response to a query from the Commission, the AA submitted that information to be provided to the appellant by Principal, KV, CLRI, was sent to the Regional Office, but does not seem to have been received.

DECISION 1

6. The Commission directs the AA to ensure that a copy of the response of Principal, KV, CLRI, is sent to the appellant within ten days from date of receipt of the order.

The appeal is disposed of.

Sd/-

(Rajiv Mathur) Central Information Commissioner Authenticated true copy forwarded to :

The Section Officer (Admn) & CPIO (RTI Cell) Kendriya Vidyalaya Sangathan Regional Office -Chennai Region IIT Campus, Chennai -600 036 (Tamilnadu) The Dy.Commissioner & First Appellate Authority Kendriya Vidyalaya Sangathan Regional Office -Chennai Region IIT Campus, Chennai -600 036 (Tamilnadu) Shri Thulasi Rajan Advocate No. 6/51, Perumal Street St. Thomas Mount, Chennai -16.
(Raghubir Singh) Deputy Registrar .04.2013 2