Central Information Commission
Anil Swaroop vs Central Board Of Secondary Education on 28 July, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गं गनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा / Second Appeal No. (As per Annexure)
Anil Swaroop ... अपीलकता/Appellant
VERSUS
बनाम
CPIO:
Central Board of Secondary Education, ... ितवादीगण/Respondents
Delhi
Relevant dates emerging from the appeal:
Sl. Second Date of Date of Date of Date of Date of
No. Appeal RTI CPIO's First FAA's Order Second
No. Application Reply Appeal Appeal
1. 130968 31.10.2023 01.12.2023 30.05.2024 23.07.2024 03.08.2024
2. 126322 31.10.2023 01.12.2023 31.05.2024 23.07.2024 09.08.2024
3. 647693 15.11.2023 06.12.2023 15.07.2024 Not on record 26.10.2024
4. 647328 09.11.2023 06.12.2023 29.05.2024 23.07.2024 24.10.2024
5. 647176 08.11.2023 06.12.2023 25.05.2024 23.07.2024 23.10.2024
6. 646909 31.10.2023 01.12.2023 27.05.2024 23.07.2024 21.10.2024
7. 646177 01.11.2023 01.12.2023 04.06.2024 23.07.2024 17.10.2024
8. 130618 31.10.2023 01.12.2023 03.06.2024 24.07.2024 10.08.2024
9. 634580 14.11.2023 06.12.2023 23.05.2024 24.07.2024 10.08.2024
The instant set of appeals have been clubbed for decision as these relate to similar
RTI Applications and same subject matter.
Date of Hearing: 15.07.2025
Date of Decision: 25.07.2025
Page 1 of 27
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
Second Appeal No. CIC/CBSED/A/2024/130968
1. The Appellant filed an RTI application dated 31.10.2023 seeking information on the following points:
Please refer to letter no. 15/2023 dated 28/03/2023 and your reply dated 12/05/2023 bearing registration no. CBSED/R/E/23/01135 received in your office on date 18/04/2023 in which you have given information that the required information is under process (copy enclosed of your reply) Under RTI Act 2005 please give the following information-
1) Please inform me now the final outcome of the findings of my letter.
2) In case it is still under process / examination please inform me the tentative timeline as per CBSE parameters to conclude the findings.
3) If the matter is still pending at your end please inform me the name, official designation, contact number, email address, office address of the concerned officer under whom the matter is pending.
1.1. The CPIO replied vide letter dated 01.12.2023 and the same is reproduced as under:-
Reply - Point 1: As per the information made available by the concerned Desk, various complaints by way of multiple letters have been and is/are being received in this office from the applicant who is the compliant himself. The matter(s) raised in all such complaints is/are under detailed examination in accordance with norms and procedure of the Board laid down under CBSE Affiliation Bye-Laws.
As on date, no further information is available in this regard, as it is not feasible and appropriate to deduce/draw any conclusion from the on-going proceedings.Page 2 of 27
Besides, it has also been informed by the concerned Desk that there are court cases pending between the parties where the final decision(s) is/are not available in this office to reach a conclusion. Further information, if any applicable, can be provided only after the ongoing proceedings and court cases is/are duly completed and the issue(s) raised by the applicant in its various letters is appropriately addressed as applicable in accordance with the norms and procedure of the Board.
Point 2: Please note that for the disposal of complaints and allegations raised in your letters, the Board has an established procedure where due correspondence and comments from all concerned are necessary for arriving at an appropriate decision as per the norms of the Board, which involves time that may or may not be specific.
Point 3: Information sought relates to personal information of the individual official/staff which is exempted under 8(1) (j) of the RTI Act 2005, the disclosure of which has no relationship to any public activity or interest, or which would cause unwarranted invasion of the privacy of the individual(s) concerned.
1.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 30.05.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 23.07.2024 upheld the reply given by the CPIO.
1.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 03.08.2024.
Second Appeal No. CIC/CBSED/A/2024/126322
2. The Appellant filed an RTI application dated 31.10.2023 seeking information on the following points:
Please refer to my letter dated 26/05/2023 and your reply dated 11/09/2023 bearing registration no. CBSED/R/E/23/03120 received in your office on date 15/08/2023 in which you have given information that your letter is currently process with CBSE, Page 3 of 27 since the matter is under examination necessary details shall be shared with you and when available in this office (copy enclosed of your reply) Under RTI Act 2005 please give the following information-
1) Please inform me now the final outcome of the findings of my letter.
2) In case it is still under process / examination please inform me the tentative timeline as per CBSE parameters to conclude the findings.
3) If the matter is still pending at your end please inform me the name, official designation, contact number, email address, office address of the concerned officer under whom the matter is pending.
2.1. The CPIO replied vide letter dated 01.12.2023 and the same is reproduced as under:-
Reply - Point 1: As per the information made available by the concerned Desk, various complaints by way of multiple letters have been and is/are being received in this office from the applicant who is the compliant himself. The matter(s) raised in all such complaints is/are under detailed examination in accordance with norms and procedure of the Board laid down under CBSE Affiliation Bye-Laws.
As on date, no further information is available in this regard, as it is not feasible and appropriate to deduce/draw any conclusion from the on-going proceedings. Besides, it has also been informed by the concerned Desk that there are court cases pending between the parties where the final decision(s) is/are not available in this office to reach a conclusion. Further information, if any applicable, can be provided only after the ongoing proceedings and court cases is/are duly completed and the issue(s) raised by the applicant in its various letters is appropriately addressed as applicable in accordance with the norms and procedure of the Board.
Point 2: Please note that for the disposal of complaints and allegations raised in your letters, the Board has an established procedure where due Page 4 of 27 correspondence and comments from all concerned are necessary for arriving at an appropriate decision as per the norms of the Board, which involves time that may or may not be specific.
Point 3: Information sought relates to personal information of the individual official/staff which is exempted under 8(1) (j) of the RTI Act 2005, the disclosure of which has no relationship to any public activity or interest, or which would cause unwarranted invasion of the privacy of the individual(s) concerned.
2.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 31.05.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 23.07.2024 upheld the reply given by the CPIO.
2.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 09.08.2024.
Second Appeal No. CIC/CBSED/A/2024/647693
3. The Appellant filed an RTI application dated 15.11.2023 seeking information on the following points:
कृपया मेरे ारा पूव म आपको ेिषत जनसूचना आवेदन िदनांिकत 05/09/2019 का स भ करे ( ितिलिप संल ) िजस पर मने सूचना मांगी थी िक ु िजसकी सूचना मु झे आज तक भी ा नहीं ई है अतः म पुनः जनसूचना के िलए आवेदन कर रहा ँ कृपया जनसूचना का अिधकार अिधिनयम 2005 के अंतगत िन िल खत सूचना दान करने का क कर-
1) धानाचाय माउं ट िलटा जी ू ल मुज रनगर से मांगी गई सूचनाये िदनांिकत 16/06/19, 17/06/19 व 20/06/19 जो संयु िश ा िनदे शक सहारनपुर के आदे शानुसार आपको टां सफर की गयी थी पर आपके ारा की गयी कायवाही से अवगत कराने का क कर 3.1. The CPIO replied vide letter dated 06.12.2023 and the same is reproduced as under:-Page 5 of 27
Reply:- िब दु 1: संबंिधत डे ारा उपल कराई गई जानकारी के अनुसार, इस कायालय म आवेदक, जो यं िशकायतकता है , से अनेक प ों के मा म से िविभ िशकायत ा ई ह/ ा हो रही ह। ऐसी सभी िशकायतों म उठाए गए मामले सीबीएसई संब ता उपिनयमों के तहत िनधा रत बोड के मानदं डों और ि या के अनुसार िव ृत जांच के अधीन ह।
इसके अलावा, संबंिधत डे ारा यह भी सूिचत िकया गया है िक पािटयों के बीच ऐसे अदालती मामले लंिबत ह िजनम िकसी िन ष पर प ंचने के िलए अंितम िनणय इस कायालय म उपल नहीं ह। अिधक जानकारी, यिद कोई हो, चल रही कायवाही और अदालती मामलों के िविधवत पूरा होने और आवेदक ारा अपने िविभ प ों म उठाए गए मु ों को मानदं डों और ि या के अनुसार उिचत प से संबोिधत िकए जाने के बाद ही बोड ारा दान की जा सकती है ।
कृपया ान द िक आपके प ों म उठाई गई िशकायतों और आरोपों के िनपटान के िलए, बोड के पास एक थािपत ि या है जहां बोड के मानदं डों के अनुसार उिचत िनणय पर प ंचने के िलए सभी संबंिधत प ों से उिचत प ाचार और िट िणयां आव क ह, िजसम समय लगता है जो िविश नहीं हो सकता है ।
इस संबंध म िफलहाल कोई और जानकारी उपल नहीं है , ोंिक चल रही कायवाही
से कोई िन ष िनकालना संभव और उिचत नहीं है ।
3.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 15.07.2024 alleging that the information provided was incomplete, false and misleading, which was not adjudicated by the First Appellate Authority.
3.3. Aggrieved with the non-receipt of FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 26.10.2024.Page 6 of 27
Second Appeal No. CIC/CBSED/A/2024/647328
4. The Appellant filed an RTI application dated 09.11.2023 seeking information on the following points:
कृपया मेरे ारा पूव म आपको ेिषत जनसूचना आवेदन िदनांिकत 15/03/2020 का स भ करे ( ितिलिप सं ल ) एवं मेरे ारा िड ी से े टरी एिफलेशन को े िषत प िदनांिकत 02/03/2020 का भी स भ करे िजस पर मने सूचना मांगी थी िक ु िजसकी सूचना मुझे आज तक भी ा नहीं ई है अतः म पुनः जनसूचना के िलए आवेदन कर रहा ँ कृपया जनसूचना का अिधकार अिधिनयम 2005 के अंतगत िन िल खत सूचना दान करने का क कर-
1) मेरे प िदनांिकत 02/03/2020 की आपके कायालय म ा की ितिथ से अवगत कराने का क कर
2) उ प पर आपके / आपके कायालय ारा की गयी कायवाही से अवगत कराने का क कर
3) मेरे उ प िदनांिकत 02/03/2020 पर आपके / आपके कायालय / आपके अधीन थ अिधकारी ारा बनाई गयी जांच रपोट / आ ा की ितिलिप दान करने की कृपा करे 4.1. The CPIO replied vide letter dated 06.12.2023 and the same is reproduced as under:-
िब दु 1-3: संबंिधत डे ारा उपल कराई गई जानकारी के अनुसार, इस कायालय म आवेदक, जो यं िशकायतकता है , से अनेक प ों के मा म से िविभ िशकायत ा ई ह/ ा हो रही ह। ऐसी सभी िशकायतों म उठाए गए मामले सीबीएसई संब ता उपिनयमों के तहत िनधा रत बोड के मानदं डों और ि या के अनुसार िव ृत जांच के अधीन ह।
इसके अलावा, संबंिधत डे ारा यह भी सूिचत िकया गया है िक पािटयों के बीच ऐसे अदालती मामले लंिबत ह िजनम िकसी िन ष पर प ंचने के िलए अंितम िनणय इस Page 7 of 27 कायालय म उपल नहीं ह। अिधक जानकारी, यिद कोई हो, चल रही कायवाही और अदालती मामलों के िविधवत पूरा होने और आवेदक ारा अपने िविभ प ों म उठाए गए मु ों को मानदं डों और ि या के अनुसार उिचत प से संबोिधत िकए जाने के बाद ही बोड ारा दान की जा सकती है ।
कृपया ान द िक आपके प ों म उठाई गई िशकायतों और आरोपों के िनपटान के िलए, बोड के पास एक थािपत ि या है जहां बोड के मानदं डों के अनुसार उिचत िनणय पर प ंचने के िलए सभी संबंिधत प ों से उिचत प ाचार और िट िणयां आव क ह, िजसम समय लगता है जो िविश नहीं हो सकता है ।
इस संबंध म िफलहाल कोई और जानकारी उपल नहीं है , ोंिक चल रही कायवाही
से कोई िन ष िनकालना संभव और उिचत नहीं है ।
4.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 29.05.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 23.07.2024 upheld the reply given by the CPIO.
4.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 24.10.2024.
Second Appeal No. CIC/CBSED/A/2024/647176
5. The Appellant filed an RTI application dated 08.11.2023 seeking information on the following points:
कृपया मेरे ारा पूव म आपको ेिषत जनसूचना आवेदन िदनांिकत 15/03/2020 का स भ करे ( ितिलिप सं ल ) िजसकी सूचना मुझे आज तक भी ा नहीं ई है अतः म पुनः जनसूचना के िलए आवेदन कर रहा ँ कृपया जनसूचना का अिधकार अिधिनयम 2005 के अंतगत िन िल खत सूचना दान करने का क कर-Page 8 of 27
1) िजला िव ालय िनरी क मुज रनगर ारा की गयी कायवाही की रपोट आपके कायालय म ा की ितिथ से अवगत करने का क करे
2) िजला िव ालय िनरी क मुज रनगर ारा आपको डी गयी रपोट पर आपके / आपके कायालय ारा की गयी कायवाही से अवगत कराने का क कर
3) िजला िव ालय िनरी क मुज़ रनगर ारा आपको ेिषत रपोट की ितिलिप उपल कराने का क कर 5.1. The CPIO replied vide letter dated 06.12.2023 and the same is reproduced as under:-
िब दु 1-3: संबंिधत डे ारा उपल कराई गई जानकारी के अनुसार, इस कायालय म आवेदक, जो यं िशकायतकता है , से अनेक प ों के मा म से िविभ िशकायत ा ई ह/ ा हो रही ह। ऐसी सभी िशकायतों म उठाए गए मामले सीबीएसई संब ता उपिनयमों के तहत िनधा रत बोड के मानदं डों और ि या के अनुसार िव ृत जांच के अधीन ह।
इसके अलावा, संबंिधत डे ारा यह भी सूिचत िकया गया है िक पािटयों के बीच ऐसे अदालती मामले लंिबत ह िजनम िकसी िन ष पर प ंचने के िलए अंितम िनणय इस कायालय म उपल नहीं ह। अिधक जानकारी, यिद कोई हो, चल रही कायवाही और अदालती मामलों के िविधवत पूरा होने और आवेदक ारा अपने िविभ प ों म उठाए गए मु ों को मानदं डों और ि या के अनुसार उिचत प से संबोिधत िकए जाने के बाद ही बोड ारा दान की जा सकती है ।
कृपया ान द िक आपके प ों म उठाई गई िशकायतों और आरोपों के िनपटान के िलए, बोड के पास एक थािपत ि या है जहां बोड के मानदं डों के अनुसार उिचत िनणय पर प ंचने के िलए सभी संबंिधत प ों से उिचत प ाचार और िट िणयां आव क ह, िजसम समय लगता है जो िविश नहीं हो सकता है ।
इस संबंध म िफलहाल कोई और जानकारी उपल नहीं है , ोंिक चल रही कायवाही
से कोई िन ष िनकालना संभव और उिचत नहीं है ।
Page 9 of 27
5.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 25.05.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 23.07.2024 upheld the reply given by the CPIO.
5.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 23.10.2024.
Second Appeal No. CIC/CBSED/A/2024/646909
6. The Appellant filed an RTI application dated 31.10.2023 seeking information on the following points:
Please refer to my letter dated 29/07/2023 and your reply dated 11/09/2023 bearing registration no. CBSED/R/E/23/03020 received in your office on date 12/08/2023 in which you have given information that your letter is currently process with CBSE, since the matter is under examination necessary details shall be shared with you and when available in this office (copy enclosed of your reply) Under RTI Act 2005 please give the following information-
1) Please inform me now the final outcome of the findings of my letter.
2) In case it is still under process / examination please inform me the tentative timeline as per CBSE parameters to conclude the findings.
3) If the matter is still pending at your end please inform me the name, official designation, contact number, email address, office address of the concerned officer under whom the matter is pending.
6.1. The CPIO replied vide letter dated 01.12.2023 and the same is reproduced as under:-
Reply - Point 1: As per the information made available by the concerned Desk, various complaints by way of multiple letters have been and is/are being received in this office from the applicant who is the compliant himself. The matter(s) raised in all such complaints is/are under detailed examination in Page 10 of 27 accordance with norms and procedure of the Board laid down under CBSE Affiliation Bye-Laws.
As on date, no further information is available in this regard, as it is not feasible and appropriate to deduce/draw any conclusion from the on-going proceedings. Besides, it has also been informed by the concerned Desk that there are court cases pending between the parties where the final decision(s) is/are not available in this office to reach a conclusion. Further information, if any applicable, can be provided only after the ongoing proceedings and court cases is/are duly completed and the issue(s) raised by the applicant in its various letters is appropriately addressed as applicable in accordance with the norms and procedure of the Board.
Point 2: Please note that for the disposal of complaints and allegations raised in your letters, the Board has an established procedure where due correspondence and comments from all concerned are necessary for arriving at an appropriate decision as per the norms of the Board, which involves time that may or may not be specific.
Point 3: Information sought relates to personal information of the individual official/staff which is exempted under 8(1) (j) of the RTI Act 2005, the disclosure of which has no relationship to any public activity or interest, or which would cause unwarranted invasion of the privacy of the individual(s) concerned.
6.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 27.05.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 23.07.2024 upheld the reply given by the CPIO.
6.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 21.10.2024.Page 11 of 27
Second Appeal No. CIC/CBSED/A/2024/646177
7. The Appellant filed an RTI application dated 01.11.2023 seeking information on the following points:
Please refer to my letter dated 12/08/2022 and your reply dated 21/09/2023 bearing registration no. CBSED/R/P/22/00811 received in your office on date 31/08/2023 in which you have given information that your letter is currently process with CBSE, since the matter is under examination necessary details shall be shared with you and when available in this office (copy enclosed of your reply) Under RTI Act 2005 please give the following information-
1) Please inform me now the final outcome of the findings of my letter.
2) In case it is still under process / examination please inform me the tentative timeline as per CBSE parameters to conclude the findings.
3) If the matter is still pending at your end please inform me the name, official designation, contact number, email address, office address of the concerned officer under whom the matter is pending.
7.1. The CPIO replied vide letter dated 01.12.2023 and the same is reproduced as under:-
Reply - Point 1: As per the information made available by the concerned Desk, various complaints by way of multiple letters have been and is/are being received in this office from the applicant who is the compliant himself. The matter(s) raised in all such complaints is/are under detailed examination in accordance with norms and procedure of the Board laid down under CBSE Affiliation Bye-Laws.
As on date, no further information is available in this regard, as it is not feasible and appropriate to deduce/draw any conclusion from the on-going proceedings. Besides, it has also been informed by the concerned Desk that there are court cases pending between the parties where the final decision(s) is/are not available in this office to reach a conclusion. Further information, if any Page 12 of 27 applicable, can be provided only after the ongoing proceedings and court cases is/are duly completed and the issue(s) raised by the applicant in its various letters is appropriately addressed as applicable in accordance with the norms and procedure of the Board.
Point 2: Please note that for the disposal of complaints and allegations raised in your letters, the Board has an established procedure where due correspondence and comments from all concerned are necessary for arriving at an appropriate decision as per the norms of the Board, which involves time that may or may not be specific.
Point 3: Information sought relates to personal information of the individual official/staff which is exempted under 8(1) (j) of the RTI Act 2005, the disclosure of which has no relationship to any public activity or interest, or which would cause unwarranted invasion of the privacy of the individual(s) concerned.
7.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 04.06.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 23.07.2024 upheld the reply given by the CPIO.
7.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 17.10.2024.
Second Appeal No. CIC/CBSED/A/2024/130618
8. The Appellant filed an RTI application dated 31.10.2023 seeking information on the following points:
Please refer to my letter dated 24/07/2023 and your reply dated 14/09/2023 bearing registration no. CBSED/R/E/23/03119 received in your office on date 15/08/2023 in which you have given information that your letter is currently process with CBSE, since the matter is under examination necessary details shall be shared with you and when available in this office (copy enclosed of your reply) Under RTI Act 2005 please give the following information-Page 13 of 27
1) Please inform me now the final outcome of the findings of my letter.
2) In case it is still under process / examination please inform me the tentative timeline as per CBSE parameters to conclude the findings.
3) If the matter is still pending at your end please inform me the name, official designation, contact number, email address, office address of the concerned officer under whom the matter is pending.
8.1. The CPIO replied vide letter dated 01.12.2023 and the same is reproduced as under:-
Reply - Point 1: As per the information made available by the concerned Desk, various complaints by way of multiple letters have been and is/are being received in this office from the applicant who is the compliant himself. The matter(s) raised in all such complaints is/are under detailed examination in accordance with norms and procedure of the Board laid down under CBSE Affiliation Bye-Laws.
As on date, no further information is available in this regard, as it is not feasible and appropriate to deduce/draw any conclusion from the on-going proceedings. Besides, it has also been informed by the concerned Desk that there are court cases pending between the parties where the final decision(s) is/are not available in this office to reach a conclusion. Further information, if any applicable, can be provided only after the ongoing proceedings and court cases is/are duly completed and the issue(s) raised by the applicant in its various letters is appropriately addressed as applicable in accordance with the norms and procedure of the Board.
Point 2: Please note that for the disposal of complaints and allegations raised in your letters, the Board has an established procedure where due correspondence and comments from all concerned are necessary for arriving at an appropriate decision as per the norms of the Board, which involves time that may or may not be specific.Page 14 of 27
Point 3: Information sought relates to personal information of the individual official/staff which is exempted under 8(1) (j) of the RTI Act 2005, the disclosure of which has no relationship to any public activity or interest, or which would cause unwarranted invasion of the privacy of the individual(s) concerned.
8.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 03.06.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 24.07.2024 upheld the reply given by the CPIO.
8.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 10.08.2024.
Second Appeal No. CIC/CBSED/A/2024/634580
9. The Appellant filed an RTI application dated 14.11.2023 seeking information on the following points:
कृपया मेरे ारा पूव म आपको ेिषत जनसूचना आवेदन िदनांिकत 27/12/2019 का स भ करे ( ितिलिप संल ) िजस पर मने सूचना मांगी थी िक ु िजसकी सूचना मु झे आज तक भी ा नहीं ई, है अतः म पुनः जनसूचना के िलए आवेदन कर रहा ँ कृपया जनसूचना का अिधकार अिधिनयम 2005 के अंतगत िन िल खत सूचना दान करने का क कर-
1) माउं ट िलटा जी ू ल, िलंक रोड, गां धी कॉलोनी, मुज रनगर को आपके िवभाग से भेजे गए प सं ा सीबीएसई/एिफलेशन/2132852/2018/1418993 िदनांिकत 24/09/2018 पर आपको ू ल से जो उ र / जवाब िमला है से सूिचत करने का क कर
2) यिद जवाब नहीं िमला है तो जवाब न िमलने की दशा म आपके िवभाग ारा की गयी कायवाही से अवगत कराने का क कर
3) वतमान म उ ू ल म आपके रकॉड के अनुसार जो ि ंिसपल कायरत है उनके नाम व् कां टे िडटे उपल कराने का क कर Page 15 of 27 9.1. The CPIO replied vide letter dated 06.12.2023 and the same is reproduced as under:-
िब दु 1-2: संबंिधत डे ारा उपल कराई गई जानकारी के अनुसार, इस कायालय म आवेदक, जो यं िशकायतकता है , से अनेक प ों के मा म से िविभ िशकायत ा ई ह/ ा हो रही ह। ऐसी सभी िशकायतों म उठाए गए मामले सीबीएसई संब ता उपिनयमों के तहत िनधा रत बोड के मानदं डों और ि या के अनुसार िव ृत जांच के अधीन ह।
इसके अलावा, संबंिधत डे ारा यह भी सूिचत िकया गया है िक पािटयों के बीच ऐसे अदालती मामले लंिबत ह िजनम िकसी िन ष पर प ंचने के िलए अंितम िनणय इस कायालय म उपल नहीं ह। अिधक जानकारी, यिद कोई हो, चल रही कायवाही और अदालती मामलों के िविधवत पूरा होने और आवेदक ारा अपने िविभ प ों म उठाए गए मु ों को मानदं डों और ि या के अनुसार उिचत प से संबोिधत िकए जाने के बाद ही बोड ारा दान की जा सकती है ।
इस संबंध म िफलहाल कोई और जानकारी उपल नहीं है , ोंिक चल रही कायवाही
से कोई िन ष िनकालना संभव और उिचत नहीं है ।
िब दु 3: Mount Litera Zee School, Gandhi Colony, Link Road, Near Mayur Mahal Palace, Muzaffarnagar, Uttar Pradesh-251002 (CBSE Affiliation No. 2132852) के वतमान ू ल ि ंिसपल का नाम और संपक िववरण ू ल ारा सीबीएसई के SARAS पोटल पर -घोिषत िकया गया है । संबंिधत वे बसाइट पर जाकर वां िछत जानकारी ा की जा सकती है ।
ूल की आिधका रक वेबसाइट का िववरण सीबीएसई की
वेबसाइट www.cbse.gov.in या िन िल खत िलंक से ा िकया जा सकता है :
https://saras.cbse.gov.in/saras/AffiliatedList/AfflicationDetails/2132852 Page 16 of 27 9.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 23.05.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 24.07.2024 upheld the reply given by the CPIO.
9.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 10.08.2024.
Hearing Proceedings & Decision:
10. The appellant along with his counsel attended the hearing through video conference and on behalf of the respondent Seema Khakha, CPIO, and Pankaj Kshettry, attended the hearing in-person.
11. The appellant's counsel inter alia submitted that the respondent had declined to furnish information in all the matters under the pretext of pending litigation or investigation, whereas no matter related to the subject-matter of the RTI applications was sub-judice before any court of law or CBI. He contended that the information sought was concerning matters relating to embezzlement of funds wherein the CBSE officials were actively involved, hence, disclosure of the information was warranted in larger public interest.
12. The respondent while defending their case inter alia submitted that the appellant had filed approximately 110 RTI applications around the same subject-matter relating to Mount Litera Zee School. While giving an overview on the background of the cases, the respondent endorsed the following written submissions dated 15.07.2025, extracted below:
"1. The entire matter revolves around a School named Mount Litera Zee School located at Gandhi Colony, Link Road, Near Mayur Mahal Palace, Muzaffarnagar, Uttar Pradesh-251002 and currently affiliated to CBSE vide Affiliation No. 2132852 w.e.f. 01.04.2017.
2. As per information drawn from the records and lease deed agreement, the Appellant is said to have been a co-land owner and has leased the land to the School Page 17 of 27 Trust-Shri Ram Educational and Charitable Trust, on lease for a period of 30 years w.e.f. 01.04.2016 to 31.03.2046.
3. There exists a dispute between the Appellant (Lessor) and the School/Trust (Lessee) inter alia regarding the rental amount of the leased land, tenancy, etc.
4. From the very year of the grant of affiliation to the concerned School i.e. 2017 till date, the Appellant has filed more than 50 complaints, counter complaints/replies against the School with various offices of CBSE including Affiliation Unit at HQ
5. Between May 2018 and Feb 2025 alone, the Appellant has filed 110 applications under RTI before the Affiliation Unit of CBSE only, on the matters and complaints pertaining to the concerned School- ANNEXURE-1
6. Various complaints, counter complaints/replies, RTI applications and Appeals are also being regularly filed by other family members of the Appellant as well, both with CBSE HQ as well as Dehradun Regional Office of the Board; seeking similar, slightly modified information one after another about the concerned School or looking for updates on the status of complaints previously filed by them against the school.
7. All correspondences have been made by the Appellant to CBSE from his address Raj Bhawan, Bhopa Road, Muzaffarnagar, Uttar Pradesh-251001, by post and/or through IDs including [email protected], multiple email [email protected], [email protected], [email protected]
8. A significant number of Civil Suits, Original Suits and Complaint Cases between the Appellant himself, ASJ Developers (with whom the Appellant is associated), as well as his family members versus the above cited Trust and said Trustee (Sh. Navneet Bhardwaj), former School Principal Dr. Piyush Gupta are currently pending in the courts in Muzaffarnagar district of Uttar Pradesh and awaiting decision. An indicative list of sub judice cases is annexed for reference at Page 18 of 27 ANNEXURE-2.
9. The nature of complaint routinely filed by the Appellant before CBSE HQ and Dehradun Regional Office primarily involve alleged violation of CBSE Affiliation norms along with various issues related to the operation and management of the concerned school, with a request for taking strict action against the school.
10.It is important to note that the matters reported in the complaint typically fall under the jurisdiction of the concerned State or District Education Department of the appropriate Government, as outlined in the CBSE Affiliation Unit Circular No. 03/2019, dated 30.01.2019. This circular is accessible on the official CBSE website the https://www.cbse.gov.in/ or at given link:
<https://www.cbse.gov.in/cbsenew/documents//appendix%209.pdf>
11. However, as part of established procedure, CBSE has consistently taken action on complaints lodged by the Appellant concerning alleged violations of CBSE Affiliation Bye-Laws. Inspections have been conducted where deemed necessary.
For matters falling under the purview of the State Education Department, the complaints have been referred to the relevant authority for appropriate action as per the applicable norms and regulations.
12. Furthermore, in accordance with the provisions of the RTI Act, the Appellant has been provided with all relevant & available information and hearing(s) as and when felt appropriate.
I. Intimation from School on the complaints filed by the Appellant:
The concerned School Management in its various letters to CBSE has categorically stated the following:
i. That for creating disruption in the functioning of the school, the Appellant regularly keeps on sending false complaints with CBSE and other departments.Page 19 of 27
II. That the Appellant and his family had been blackmailing the Trust and the School Management since long time. The School has also repeatedly requested the Board to not to share any information of Mount Litera Zee School and Shri Ram Educational and Charitable Trust with the Appellant and his family.
...
1. Nevertheless, despite the current scenario and circumstances, in the interest of upholding natural justice, the complainant was granted one final opportunity to address several complaint letters he had submitted to various authorities of the Board regarding Mount Litera Zee School located at Gandhi Colony, Link Road, Near Mayur Mahal Palace Muzaffarnagar Uttar Pradesh-251002 (CBSE Affiliation No. 2132852).
2. Accordingly. vide letter dt. 26.12.23 (ANNEXURE-10), both the Appellant and the concerned School Management was offered one final opportunity to provide all the documentations to the allegations/claims against the school management and replies, respectively, if any for taking further action as per norms within 10 days of the receipt of the letter. Failure to do so would result in the matter being disposed of based on available records and no further opportunities being granted.
3. The Appellant failed to provide the necessary documentary evidence and other supporting details to substantiate his allegations against the school management.
4. As a result, in a letter dated 14.03.2024 (ANNEXURE-11), the Board closed various complaints filed by the Appellant, leaving no room for further intervention regarding his allegations against the school.
5. Copies of the letters, dated 26.12.2023 and 14.03.2024, were duly shared with the Appellant in response to subsequent RTI requests filed with this office.
6. By way of a formal representation' dt. 01.07.2025, the Appellant claimed that the two aforementioned letters were sent to the email ID [email protected], which he did not receive. He clarified that his correct email ID is [email protected].Page 20 of 27
7. The Appellant was recently provided a personal hearing by the CPIO during his visit to the CBSE Headquarters on 02.07.2025, where his concerns were duly heard.
A formal written representation was also received from him for consideration by the Competent Authority. The Appellant's current request is under review, and an appropriate decision will be communicated to him in due course, after careful analysis.
The allegations raised by the Appellant regarding the concerned School have been thoroughly and invariably investigated by the HQ and the CBSE Regional Office, Dehradun, in line with Board's regulations. After following the prescribed procedures, the matter was deemed concluded by the Board. However, the Appellant's recent request regarding the non-receipt of the letters of final opportunity and closure of matter earlier is however under consideration, and an appropriate response will be provided in due course. The other parties involved in these proceedings, namely the School, Trust/Trustee, School Management and Former Principal of School have formally communicated the Board, requesting that no information or document related to the Mount Litera Zee School, Muzaffarnagar or Shri Ram Educational and Charitable Trust be disclosed to the Appellant.
Numerous Civil Suits, Original Suits and Complaint Cases as per ANNEXURE-2 between the Appellant, his family members and the Trust/ School Management are currently sub judice in various court(s) of law. The final decision is still pending. Complaints falling within the jurisdiction of the relevant State Government have been invariably forwarded to the appropriate State Education Department for necessary action, in accordance with the applicable administrative framework and CBSE Affiliation Unit Circular 03/2019 dated 30.01.2019. The State Education Department vide its action taken has precisely affirmed that no action can be initiated in the event of pendency of cases in various courts between the Appellant and the School.
Page 21 of 27In the above context, no further action is deemed necessary on the part of the Board primarily u/s 8 (1) (h) of the RTI Act 2005 based on the following justifications:
i. The Appellant, along with his family members and other stakeholders, has been persistently submitting multiple complaints, counter-complaints and RTI requests to various CBSE offices. This pattern suggests that the Appellant's primary aim under the pretext of the RTI Act is to gather whatever information possible against the School Management that could support and strengthen his position in the ongoing litigations, rather than to address genuine grievances related to the functioning of the School.
ii. Inspite of it, time and again the Board has thoroughly reviewed the complaints submitted by the Appellant following the prescribed norms of Affiliation Bye-Laws however, no further action or relief has been deemed necessary at this stage and under the given circumstances.
iii. Despite current circumstances, the Board has made every effort to provide Appellant with relevant information in the past, wherever appropriate. Additionally, Appellant has also been granted personal hearing(s) as per provisions of RTI Act. iv. At this juncture, disclosing further information to the Appellant may place the other parties in the litigation at a competitive disadvantage. Such disclosure could compromise the fairness of the legal proceedings and potentially harm the interests of the other parties. Therefore, providing further information under the RTI Act to the Appellant could undermine the integrity of either or all of the ongoing court cases.
v. The Board has consistently followed its Affiliation Bye-Laws in response to the Appellant's various complaints. Given that the Appellant is pursuing its issues with the School Management/Trust through legal channels, any additional disclosure at this stage could be exploited to gain an undue advantage. Moreover, ignoring the formal requests made by the other stakeholders (School Trust, Trustees, Former Principal) to withhold sharing of any information/document with the Appellant and his family members shall also be not ethical on the part of the Board.Page 22 of 27
vi. The Appellant's current concern, raised in the first appeal and a subsequent formal representation regarding the non-receipt of final communications of the Board dated 26.12.2023 and 14.03.2024, is under review. An appropriate response will be provided in due course. This was duly communicated to the Appellant during a personal hearing extended to him on 02.07.2025 at CBSE HQ, Delhi. vii. The ongoing disputes between the Appellant and the Trust managing the concerned school are matters entirely outside the purview of the Board. Nevertheless, the Appellant has repeatedly attempted to draw the Board into these issues, seemingly as a means of exerting pressure. This has resulted in the unnecessary diversion of valuable time and resources that would be better directed towards the conduct of Class X and XII Board Examinations and the broader welfare of students nationwide. Furthermore, Board officers, principals, and other personnel have been diverted to inspections concerning issues that do not fall under the Board's jurisdiction.
CONCLUSION:
In light of the above-mentioned context and developments, a submission is made before the Hon'ble Commission for the purpose of respectfully declining any further RTI requests from the Appellant, his family members and other claimants/stakeholders for seeking information and documents in respect of the concerned School/Trust and information concerning complaints, counter- complaints against the concerned School/Trust, 'as long as the cases pertaining to the said School and its Trust/Management are sub judice in various courts." In order to prevent further misuse of the Board's resources, it is respectfully submitted before the Hon'ble Commission that the Appeal filed by the Appellant may kindly be considered for closure, thereby enabling the Board to remain focused on its core mandate and redressal of genuine and relevant complaints and grievances of its stakeholders.
In view of the above, the Hon'ble Commission is respectfully requested to consider the Respondent's position and issue appropriate directions accordingly."Page 23 of 27
13. The Commission after adverting to the facts and circumstances of the case, hearing both parties and perusal of records, observes that the appellant has sought action taken reports/outcome on his letters and representations addressed to the respondent authority concerning his claim for rental amount towards the leased land of Mount Litera Zee School, wherein the appellant claims to be co-owner. However, the disputes between the appellant and School Trust are not issues for consideration before the Commission. It has been observed that CPIO has duly responded to all the RTI applications, as per provisions of the RTI Act and wherein the outcome on the appellant's letters is pending, the same has been communicated to the appellant. However, inquiring into the reasons for pendency of the matters would be ultra vires to the scope of RTI Act. Therefore, the Commission observes that no infirmity lies in the replies given by the CPIOs in terms of merits of the RTI applications.
13.1. The CPIO has also apprised the Commission regarding the voluminous RTI applications and complaints filed by the appellant as well as by his family members concerning similar or identical subject-matter. A list of 110 RTI applications along with the dates of registration has been annexed along with their written submissions. Further, the CPIO has made extraordinary efforts to dispose all the RTI applications, irrespective of the repetitive subject-matter dealt thereof. The findings of the Commission in the instant set of matters largely point towards misuse of the RTI Act being perpetuated by the Appellant. Here, the Appellant's attention is invited towards certain precedents set by the superior Courts recognizing the misuse of the RTI Act:
In the matter of Rajni Maindiratta- Vs Directorate of Education (North West - B) [W.P.(C) No. 7911/2015] the Hon'ble High Court of Delhi has held that:
"8. Though undoubtedly, the reason for seeking the information is not required to be disclosed but when it is found that the process of the law is being abused, the same become relevant. Neither the authorities created under the RTI Act nor the Courts are helpless if witness the provisions of law being abused and owe a duty to immediately put a stop thereto."Page 24 of 27
And, in the matter of Shail Sahni vs Sanjeev Kumar [W.P.(C) 845/2014] the Hon'ble High Court of Delhi has held that:
'...xxx 'This Court is also of the view that misuse of the RTI Act has to be appropriately dealt with, otherwise the public would lose faith and confidence in this "sunshine Act". A beneficent Statute, when made a tool for mischief and abuse must be checked in accordance with law.' 13.2. In the above backdrop, the Appellant is advised to make judicious use of his right to information in the future and to desist from filing repetitive RTI Applications as Appeal(s) emanating from the same are liable to be summarily dismissed henceforth. The Respondent(s) are also at liberty to rely on the instant decision in the event that the Appellant files same or similar RTI Applications in the future.
Accordingly, the appeals are disposed of.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 25.07.2025 Authenticated true copy O. P. Pokhriyal (ओ.पी. पोख रयाल) Dy. Registrar (उप पंजीयक) 011-26180514 Page 25 of 27 Addresses of the parties:
1. The CPIO Central Board of Secondary Education, CPIO, Rti Branch, "Shiksha Kendra", Headquarter, 2, Community Centre Preet Vihar, Delhi -110092
2. Anil Swaroop Page 26 of 27 ANNEXURE Sr. No. File No.
1. CIC/CBSED/A/2024/130968
2. CIC/CBSED/A/2024/126322
3. CIC/CBSED/A/2024/647693
4. CIC/CBSED/A/2024/647328
5. CIC/CBSED/A/2024/647176
6. CIC/CBSED/A/2024/646909
7. CIC/CBSED/A/2024/646177
8. CIC/CBSED/A/2024/130618
9. CIC/CBSED/A/2024/634580 Page 27 of 27 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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