Central Information Commission
Subash Ch Sahoo vs Navodaya Vidyalaya Samiti on 11 February, 2020
Author: Vanaja N Sarna
Bench: Vanaja N Sarna
क य सच ु ना आयोग
CENTRAL INFORMATION COMMISSION
बाबा गंगनाथ माग
Baba Gangnath Marg
मु नरका, नई द ल - 110067
Munirka, New Delhi-110067
Decision no.: -CIC/NAVVS/A/2018/165342/02843
File no.: - CIC/NAVVS/A/2018/165342
In the matter of:
Subash Chandra Sahoo
... Appellant
VS
The Central Public Information Officer
Jawahar Navodaya Samiti, B-15,
Institutional Area, Sector-62, Noida - 201307
... Respondent
RTI application filed on : 25/07/2018 CPIO replied on : 04/09/2018 First appeal filed on : 30/08/2018 First Appellate Authority order : Not on record Second Appeal dated : 08/10/2018 Date of Hearing : 11/02/2020 Date of Decision : 11/02/2020 The following were present:
Appellant: Not present Respondent: S K Tyagi, Assistant Commissioner & CPIO, present in person.
Information Sought:
The appellant has sought the following information:
1. Whether the Students can take admission in Class-VI in all Jawahar Navodaya Vidyalaya(JNV), all over India, after qualifying JNV Entrance Test-2018, who have passed Class-V from Govt. Unrecognized (having no valid Govt. Recognition) Private Elementary Schools all over India (Specially in the State of Odisha).
2. If no, then give detailed reasons & guidelines.
3. If yes, then also give detailed reasons & guidelines.1
Grounds for Second Appeal The CPIO did not provide the desired information. Submissions made by Appellant and Respondent during Hearing:
The appellant was not present to plead his case despite service of valid hearing notice on 25.01.2020 vide speed post acknowledgment no. ED581042041IN.
The CPIO submitted that an appropriate reply was provided to the appellant on 04.09.2018.
Observations:
From a perusal of the relevant case records, it is noted that an apt reply was provided to the appellant on 04.09.2018. However, the second appeal was filed by the appellant on 08.10.2018and it appears that this reply was not received by the appellant at the time of filing the second appeal. Under such circumstances, the CPIO is directed to resend a copy of the reply dated 04.09.2018 to the appellant via speed post.
Decision:
In view of the above observations, the CPIO is directed to resend a copy of the reply dated 04.09.2018 to the appellant by way of speed post within a period of 03 days from the date of receipt of this order.
The appeal is disposed of accordingly.
Vanaja N. Sarna (वनजा एन. सरना) Information Commissioner (सच ू ना आय! ु त) Authenticated true copy (अ भ मा णत स या पत त) A.K. Assija (ऐ.के. असीजा) Dy. Registrar (उप-पंजीयक) 011- 26182594 / दनांक / Date 2