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Central Information Commission

Mrr K Grover vs Gnctd on 1 April, 2015

                   CENTRAL INFORMATION COMMISSION
                    (Room No.315, B­Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)


                    Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)
                                           Information Commissioner


                                           CIC/SA/A/2014/001452

                    R.K.Grover v. Sant Nirankari Boys Sr. Sec. School
                                           Important Dates and time taken:




     RTI:  19­5­2014                     Reply: 11­6­14                            Time: 22 days

     FAA: 30­7­14                        FAO: 16­9­14                              Time: 46 days

     SA: 29­9­14                         Hearing:31­3­2015                         Decision:31­3­2015/1­4­
                                                                                   2015

     Result:  Disposed of 


Parties Present:


     The appellant is present.  The Public Authority is represented by Neena Kumari, AK 

Saxena, DK Bhatia, Dr. Ram Gopal, Karamveer and M.K.Goyal. 


Information sought

:

2.    Appellant sough to know that in session 2013­14 how many post were vacant, how many were  filled, detail of vacancy offered, whether offered through advertisement, how many candittes  appied etc PIO response:

CPIO gave point­wise reply CIC/SA/A/2014/001452 Page 1 Ground for First Appeal:

Unsatisfied with the information provided.

Ground For Second Appeal :

Unsatisfactory information furnished by the PIO and no order passed by FAA. Proceedings Before the Commission:

3.     Both the parties made their submissions.  The appellant submitted that he was not satisfied  with   the   information   furnished   by   the   respondent/school   on   points   Nos.   4   and   5   of   his   RTI  application.  The HOS to the Respondent/school submitted that they have given a detailed reply to  all   the   points   and   they   showed   the   set   of   papers   to   the   Commission   during   hearing.     The  Commission   having   gone   through   the   same,   finds   that   the   respondent/school   has   furnished  information to the points 4 and 5 of the RTI application.     As complete information has been  furnished to the appellant, the Commission disposes of the appeal. 

(M.Sridhar Acharyulu) Information Commissioner  Authenticated true copy (Babu Lal) Deputy Registrar

1. The PIO under the RTI Act, Sant Nirankari Boys Senior Secondary School (Recognised and Aided ) Sant Nirankari Colony Delhi­110009

2. Shri R.K.Grover  B­5/76, Sector­8, Rohini,  Delhi­110085

3. The PIO under the RTI Act, Govt of Delhi CIC/SA/A/2014/001452 Page 2 Directorate of Education (Headquarters) RNo.220 RTI Cell Old Secretariat, Delhi­110054 CIC/SA/A/2014/001452 Page 3