Central Information Commission
Mr. Deepak Sehgal vs Kendriya Vidyalaya Sangathan on 30 March, 2010
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2010/000350/7287
Appeal No. CIC/SG/A/2010/000350
Relevant Facts emerging from the Appeal
Appellant : Mr. Deepak Sehgal,
H No 17/16,
Air Force Station, Brar Square,
Delhi Cantt. - 10.
Respondent : Mr. Kanhaiya Chaudhary
Public Information officer Kendriya Vidyalaya Sangathan 18, Institutional Area, Shaheed Jeet Singh Marg New Delhi- 110602.
RTI application filed on : 10/10/2009
PIO replied : 20/11/2009, (Transferred on 12/11/2009)
First appeal filed on : 21/11/2009
First Appellate Authority order : Not ordered.
Second Appeal received on : 21/01/2010
Date of Notice of Hearing : 03/03/2010
Hearing Held on : 30/03/2010
S. No Information Sought Reply of the Public Information Officer (PIO)
1. Question papers of the previous 5 EdCIL conducts the examination on behalf of KVS
years for the post of Principal as per the syllabus prescribed by KVS and after the
Kendriya Vidyalaya. completion of the examination all question papers are
destroyed by the examination centre. There is no provision of retaining question papers of earlier examinations.
2. Detailed syllabus i.e. paper 1 No reply.
(objective) and paper 2 (subjective) of the competitive examination for the post of Principal KVS.
Grounds for the First Appeal:
Unsatisfactory information provided by the PIO. Order of the First Appellate Authority (FAA):
No order passed by the FAA.
Grounds for the Second Appeal:
Unsatisfactory information provided by the PIO. Relevant Facts emerging during Hearing: The following were present Appellant: Absent;
Respondent: Mr. Kanhaiya Chaudhary, Public Information officer;
The PIO shows that earlier question papers were located by EDCIL from their master provided to the appellant on 17/02/2010. He states that the syllabus was given in the advertisement. It appears that all the information has been provided to the appellant.
Decision:
The Appeal is allowed.
The information has been provided to the Appellant. This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 30 March 2010 (In any correspondence on this decision, mention the complete decision number.)(RR)