Deepika vs Central Board Of Secondary Education on 7 August, 2019

[Cites 0, Cited by 0]

Central Information Commission

Deepika vs Central Board Of Secondary Education on 7 August, 2019

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/CBSED/A/2018/126172/01321
                                          File no.: CIC/CBSED/A/2018/126172

In the matter of:
Deepika
                                                               ... Appellant
Central Public Information Officer
V.S Agriculture Senior Secondary School
Kheragarhi , Khera Kalan Villagr, Delhi- 110 082
             &
Central Public Information Officer
Central Board of Secondary Education
Shiksha Kendra - 2, Community Centre,
Preet Vihar, Delhi - 110 092
                                                             ...Respondents

RTI application filed on : 05/02/2018 CPIO replied on : Not on record First appeal filed on : 23/03/2018 First Appellate Authority order : Not on record Second Appeal dated : 25/04/2018 Date of Hearing : 06/08/2019 Date of Decision : 06/08/2019 The following were present:

Appellant: Shri Mukhtiyar Singh, Representative; present in person Respondent: Smt. Seema Khakha, Assistant Secretary and PIO Information Sought:

The appellant has sought the following information regarding appointment of TGT (Natural Science) in V.S Agriculture Sr. Sec. School, Kheragarhi, Delhi:

1. Attested photocopy of marks awarded to the selected candidate of T.G.T (Natural Science) in the school in the interview held on 04/10/2017 beginning from qualification, i.e. Sr. Sec, BSc., B.Ed , MSc. and for additional qualification M. Phil / Ph.D. Experience marks along with interview marks.

2. Attested copy of marks awarded to the appellant for the said post.

Grounds for Second Appeal The CPIO did not provide the desired information. Submissions made by Appellant and Respondent during Hearing:

The appellant submitted that there was no reply received in respect of the present RTI application.

The CPIO, CBSE submitted that the RTI application was not addressed to them and they are not the holder of the information. Shri Om Veer Shokeen, Prinicipal of the V.S Agriculture Senior Secondary School and PIO submitted a written submission and stated that a reply was given on 02.02.2018.

Observations:

Based on a perusal of the records, it is noted that the reply dated 02.02.2018 is not related to the present RTI application. The PIO is issued a warning for bringing irrelevant papers for the case. He should provide a pointwise reply to the present RTI application in a similar manner as given to the RTI application dated 03.01.2018.

Decision:

In view of the above, Shri Om Veer Shokeen, Prinicipal and PIO is directed to provide a revised pointwise reply as discussed above to the Appellant within 10 days from the date of receipt of this order. A compliance report to this effect shall be sent to the Commission by the CPIO immediately thereafter.

The appeal is disposed of accordingly.

Vanaja N. Sarna (वनजा एन. सरना) Information Commissioner (सच ू ना आय! ु त) 2 File no.: CIC/CBSED/A/2018/126172 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 3

Unlock Advanced Research with PRISMAI

Central Information Commission