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Central Information Commission

Mrj P Birtharey vs Kendriya Vidyalaya Sangathan on 25 August, 2015

                   CENTRAL INFORMATION COMMISSION
                      (Room No.315, B­Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)



                     Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)

                                             Information Commissioner




                                              CIC/SA/A/2015/001108




                     J P Birtharey v. PIO, Central School Organisation

                                             Important Dates and time taken:




     RTI: 11.05.2015                       Reply: 29.05.2015                         Time: 18 days

     FAA: 12.06.2015                       FAO: 18.06.2015                           Time: 06 days

     SA: 13.07.2015                        Hearing: 20.08.2015                       Decision:25­08­2015 

     Result:  Disposed of.




Parties Present:


1.      Appellant is present. Mr. V. S. Rajput, Section Officer and Mr. Dan Singh, Assistant 

represent Public authority.


FACTS:

2. Appellant   through   his   RTI   application   sought   to   know   action   taken   report   on   his  application dated 3.12.2014. PIO replied that Pro­rata Pension amount of Rs 67,237/­ not yet  received in the KVS. Being unsatisfied, appellant filed first appeal. Being unsatisfied appellant  filed   first   appeal.   First   appellate   authority   upheld   PIO   reply.   Being   unsatisfied,   appellant  approached the Commission.

Proceedings Before the Commission:

3. Respondent authority says that Bhopal (MP) Government has sanctioned the amount,  but the amount has not yet been released, as and when it is released, same will be handed  over  to the appellant.  The Commission  directs  the  Secretary,  Education,  Madhya  Pradesh  Government to inform the appellant when they are going to release the sanctioned amount,  within  20   days  from   the   date   of   receipt   of   this   order.     The   Commission   also   directs   the  Commissioner,   KVS   to   hand   over   the   said   amount   immediately   on   receipt   it   from   MP  Government. The appeal is disposed of accordingly.

(M. Sridhar Acharyulu) Information Commissioner  Authenticated true copy (Babu Lal) Deputy Registrar Addresses of the parties:

1. The CPIO under RTI, Central School Organisation (HQ), JC(Fin), 18, Institutional Area, School Jeet Singh Marg, New Delhi­110016.
2. The Secretary Education, Govt. of Madhya Pradesh, Department of Higher Education Mantralay, Vallabh Bhawan Bhopal­462004.
2. Shri J P Birtharey, Flat No. 1402, Tower No. T2, Bestech Parkview, Residency, Palam Vihar, Sec­3, Gurgaon­122017.