Central Information Commission
Kunwar Awaneesh Singh vs Central Board Of Secondary Education on 20 February, 2023
CIC/CBSED/A/2021/653778
के ीयसूचनाआयोग
Central Information Commission
बाबागंगनाथमाग,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या/ Second Appeal No. CIC/CBSED/A/2021/653778
In the matter of:
Kunwar Awaneesh Singh
... अपीलकता/Appellant
VERSUS
बनाम
CPIO, ... ितवादीगण /Respondent
Central Board of Secondary
Education Shiksha Kendra 2
Community Centre, Preet Vihar,
New Delhi, Delhi 110092
Relevant dates emerging from the appeal:
RTI Application filed on : 07.09.2021
CPIO replied on : 22.09.2021
First Appeal filed on : 04.10.2021
First Appellate Authority order : 29.10.2021
Second Appeal received on : 12.11.2021
Date of Hearing : 07.12.2022
The following were present:
Appellant: Absent (Shri. Jitender, Network Engineer - NIC Varanasi,
informed the bench that the Appellant did not come)
Respondent: Smt. Seema Khakha, CPIO & Assistant Secretary
(Affiliation), Central Board of Secondary Education, participated in the
hearing in person
Page 1 of 5
CIC/CBSED/A/2021/653778
ORDER
Information sought:
The Appellant filed an online RTI Application dated 07.09.2021 seeking information on the following five points:
"Please provide the mentioned information regarding the International Hindu School Nagwa Varanasi (CBSE Affiliation No. 2130474, School code: 71307):-
1. Attested copy of service rules and conditions for for teaching staffs of the above school.
2. Details of the salary and allowances of the PGT teachers of the school.
3. Details of the various heads of charged (during admission, regular monthly and examination) fees with the students of various classes of the school.
4. Attested copies of notice/ rules/GO regarding the deduction in salary or termination of teaching staffs during the lockdown period.
5. List with contact details of teaching and non teaching staffs terminated by the above school during the locking period."
The CPIO vide online reply dated 22.09.2021, informed to the Appellant as under:
Being dissatisfied, the Appellant filed a First Appeal dated 04.10.2021. The First Appellate Authority vide order dated 29.10.2021, informed as under:Page 2 of 5
CIC/CBSED/A/2021/653778 Grounds for Second Appeal:
The Appellant filed a Second Appeal u/s 19 of the Act on the ground of unsatisfactory reply furnished by the Respondent. Appellant requested the Commission to direct the CPIO to provide complete information sought for.
Submissions made by Appellant and Respondent during Hearing:
The Appellant did not participate in the hearing despite being served the hearing notice.
The Respondent submitted that a categorical reply with respect to the instant RTI Application has already been provided to the Appellant. The Respondent further submitted that the information sought vide point 1, 4 & 5 Page 3 of 5 CIC/CBSED/A/2021/653778 of the RTI Application pertains to the concerned school and since it is a private school the requisite information cannot be obtained from them.
The Commission observes that even though it is a private school an effort can be made to obtain the requisite information with respect to point 1, 4 & 5 of the RTI Application from the concerned school.
Decision:
Upon perusal of the facts on record as well as on the basis of the proceedings during the hearing, the Commission observes that though the Respondent has furnished a point -wise and categorical reply with respect to the instant RTI Application, no information with respect to point 1, 4 & 5 of the RTI Application has been provided.
In view of the above, the Commission deems it fit to direct the Respondent to obtain the requisite information with respect to point 1, 4 & 5 of the RTI Application from the concerned school and furnish the same to the Appellant. In case the concerned school refuses to furnish the requisite information then the response of the concerned school be furnished to the Appellant. The above direction of the Commission shall be complied within 15 days from the date of receipt of this order.
With the above observations, the instant Second Appeal is disposed of. Copy of the decision be provided free of cost to the parties.
The Appeal, hereby, stands disposed of.
Amita Pandove (अिमतापांडव) Information Commissioner(सूचना आयु ) दनांक / Date: 20.02.2022 Page 4 of 5 CIC/CBSED/A/2021/653778 Authenticated true copy (अिभ मािणत स यािपत ित) B. S. Kasana (बी. एस. कसाना) Dy. Registrar (उप-पंजीयक) 011-26105027 Addresses of the parties:
1. The First Appellate Authority (FAA) Central Board of Secondary Education Shiksha Kendra 2 Community Centre, Preet Vihar, New Delhi, Delhi 110092
2. The Central Public Information Officer Central Board of Secondary Education Shiksha Kendra 2 Community Centre, Preet Vihar, New Delhi, Delhi 110092
3. Mr. Kunwar Awaneesh Singh Page 5 of 5