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Central Information Commission

N Kalpana vs Central Board Of Secondary Education on 4 February, 2021

Author: Saroj Punhani

Bench: Saroj Punhani

                              के   ीय सूचना आयोग
                       Central Information Commission
                           बाबा गंगनाथ माग, मुिनरका
                        Baba Gangnath Marg, Munirka
                        नई द ली, New Delhi - 110067


File No : CIC/CBSED/A/2019/636599

N Kalpana                                             अपीलकता /Appellant
                                                    ....अपीलकता 

                                      VERSUS
                                       बनाम
CPIO,
CBSE, (Affiliation), Central
Board of Secondary Education
Shiksha Kendra2, Community
Centre Preet Vihar,
New Delhi-110092                                .... ितवादीगण /Respondent


Date of Hearing                   :    04/02/2021
Date of Decision                  :    04/02/2021

INFORMATION COMMISSIONER :             Saroj Punhani

Relevant facts emerging from appeal:

RTI application filed on          :    30/01/2019
CPIO replied on                   :    28/02/2019
First appeal filed on             :    03/03/2019
First Appellate Authority order   :    23/03/2019
2nd Appeal/Complaint dated        :    22/03/2019

Information sought

and background of the case:

The Appellant filed an online RTI application 30.01.2019 seeking information on fifteen points, including inter-alia:-

1. "Provide the information about the status of CRPF Public school Jawahar Nagar Secunderabad Telangana state, CRPF Public school Rohini at New Delhi and CRPF Public school at Dwarka at New Delhi. Are these schools comes under Govt. Schools/ Private schools/ society schools/ any other.

2. Furnish the information about the service rules following in the above mentioned three schools since inception to till the date, provide a copy.

3. Provide the information about the criteria should follow for the promotion of teachers in the CBSE affiliated schools.

4. Provide the information about the selection process of teachers in the CBSE affiliated schools.

5. Provide the information about the qualifications required for the recruitment of PRT, TGT and PGT teachers in the CBSE affiliated schools.

6. Provide the information about the number of classes to be allocated to the PRT, TGT and PGT teachers in the CBSE affiliated schools.

7. Provide the information about the classes to be allocated to the PRT, TGT and PGT teachers in the CBSE affiliated schools.

8. Provide the information about the qualifications of all the teachers in the CRPF Public school Jawahar Nagar Secunderabad Telangana state.

9. Provide the information about the criteria for following in the CRPF Public school for the promotion of teachers from inception to till the date.

10. Provide the information about the service rules following in the CRPF Public school Jawahar Nagar Secunderabad Telangana state."

And other related information.

The CPIO provided point wise information to the appellant on 28.02.2019 stated as under:-

Point No. 1:- Appellant may go through Affiliation Bye-Laws 2018 available for public on website www.cbseaff.nic.in.

Point Nos.2, 3, 4, 5, 6, 7, 8, 9, 10, 11, 12 & 15:- Appellant may go through chapter-5 of Affiliation Bye-Laws 2018 and appendix-VII available for public on website: www.cbseaff.nic.in.

Point No. 13:- CPIO stated that reference has been taken on records, information will be provided soon on availability basis under the norms of RTI Act, 2005.

Point No. 14:- CPIO stated that board does not compile such type of information, hence, no information is available. Appellant may approach to the concerned State Education Department in this matter.

Being dissatisfied, the appellant filed a First Appeal dated 24.01.2019. FAA's order dated 23.03.2019 stated that PIO is asked to provide information on point no. 1, 8 & 12 on availability basis and for information of Point Nos. 2, 3, 4, 5, 6, 7, 9, 10, 11, 12 & 13 appellant may file a fresh RTI application to the concerned school.

Grounds for the Second Appeal:

Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.

Relevant Facts emerging during Hearing:

The following were present:-

Appellant: Not present.

Respondent: Ms. Seema Khakha, AS & CPIO present through intra-video conference.

The CPIO submitted that the Appellant was duly informed about the availability of the desired information in their Bye-Laws which is accessible on their website. She further submitted that in compliance with the FAA's order, additional information was also provided to the Appellant vide their letter dated 09.04.2019.

Decision:

The Commission observes from a perusal of the facts on record that the queries in the RTI Application are rather vague and generalized in nature. Yet, the CPIO provided a point-wise reply to it indicating the availability of information in their Bye-Laws as available on their website. Further, additional information has also been provided by the CPIO in compliance with the FAA's order. Moreover, the Appellant has not availed of the opportunity to plead her case or contest the CPIO's submissions.

In view of the foregoing observations, no action is warranted in the matter.

The appeal is disposed of accordingly.

                                                             सरोज पुनहािन)
                                              Saroj Punhani (सरोज    हािन
                                                             सूचना आयु )
                                   Information Commissioner (सू


Authenticated true copy
(अिभ मािणत स यािपत  ित)

(C.A. Joseph)
Dy. Registrar
011-26179548/ [email protected]
सी. ए. जोसेफ, उप-पंजीयक
 दनांक / Date

N Kalpana




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