Central Information Commission
Mohini Kumar Tripathi vs Central Board Of Secondary Education on 21 August, 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. CIC/CBSED/A/2024/120861
Mohini Kumar Tripathi ... अपीलकता/Appellant
VERSUS
बनाम
CPIO: Central Board of
Secondary Education, ... ितवादीगण/Respondents
Preet Vihar, Delhi
Relevant dates emerging from the appeal:
RTI : 18.02.2024 FA : 26.02.2024 SA : 24.06.2024
CPIO : 23.02.2024 FAO : 25.04.2024 Hearing : 11.08.2025
Date of Decision: 19.08.2025
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 18.02.2024 seeking information on the following points:
1. To whomever it may concern, a school with Affiliation Number: 1030172, school code: 50151 is registered under CBSE, as per the rule and order by CBSE, school had uploaded the Mandatory Public Disclosure for the session 2021-22, where in they have mentioned their staff details for the session. The copy of the same is attached below, as this school is registered under CBSE, it is requested that, please share the certified copy of Mandatory Public Disclosure which were uploaded and shared by the school in their website, Page 1 of 6 please certify that school had submitted the information and if school has deleted the same from their website, please get the same from the records and please share the certified copy of the same.
2. The CPIO replied vide letter dated 23.02.2024 and the same is reproduced as under :-
"The desired information in respect of Maharishi vidya Mandir, Pathera-Katni- Road, Maihar, Distt Satna, Madhya Pradesh- 485771 (CBSE Affiliation No.1030172) as per norms of CBSE, availability of records/information and provisions/applicability of the RTI Act 2005 is/are furnished below:
The applicant is informed that the desired information on disclosure of the information to be uploaded under Mandatory Public Disclosure is available on the official website of the concerned school https://mvmmaihar.org/ under the Head Academics or at the given link: https://mvmmaihar.orgluploadlpdfs/APPENDIX- IX.pdf Such documents are standard mandatory documents of the School are not session specific as mentioned by the applicant in his request, Besides, the School has also uploaded a latest list of faculty and other staff members on its website under the Head Academic or at the Biven link: https://mvmmaihar.org/facultyList.mvm As mentioned by the applicant in his request, no session has been mentioned by the school in the declared list.
The applicant may kindly note that since the desired information has already been disclosed by the concerned school as part of Suo motu disclosure in accordance with Section 4(2) of the RTI Act, 2005 and brought into the public domain, it is excluded from the purview of the RTI Act.
The applicant may visit the above-mentioned link and obtain the desired information/documents as declared by the School."Page 2 of 6
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 26.02.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 25.04.2024 upheld the reply given by the CPIO.
4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 24.06.2024.
5. The appellant remained absent during the hearing despite notice and on behalf of the respondent Mr. Pankaj Kshettry, CPIO, attended the hearing in-person.
6. The respondent while defending their case inter alia submitted that the appellant had sought copies of mandatory public disclosure documents uploaded and shared by the school i.e Maharishi Vidya Mandir from 2021 to 22 against which the CPIO vide letter dated 23.02.2024, had furnished a relevant weblink wherein necessary documents have been uploaded by the school. A written submission dated ... of the respondent is reproduced as under:-
"1. As per CBSE Circular 03/2021 dt. 05.03.2021 (link provided in RTI reply) affiliated schools have to upload details of teachers including their qualifications on its website. The latest available information can be obtained from the website of the concerned school (link provided in RTI reply).
2. As per previously applicable procedure of the Board under the pre-existing affiliation application module, the teacher details are furnished by the schools as and when it applies for Affiliation / Extension / Upgradation of Affiliation (as the case may be). Such information was not furnished by the Schools to this office of CBSE on year to year basis.
3. However, as per presently applicable norms with effect from 2022-23 onwards, in place of staff details, the Schools are required to furnish only staff strength details only. The said faculty/non-teaching staff strength details have already been self-declared by the concerned School in public domain on CBSE website Page 3 of 6 https://www.cbse.gov.in/ under GIS Mapping of Schools which can also be accessed at the given link: https://cbseit.in/cbse/cbse_maps/udiselocatecbse OR https://saras.cbse.gov.in/maps/finalreportDetail?AffNo=1030172
4. As per available records the concerned School is presently provisionally affiliated with CBSE w.e.f. 01.04.2024 to 31.03.2029. Prior to this, the School was provisionally affiliated w.e.f. 01.04.2019 to 31.03.2024. Accordingly, when the Appellant sought the desired information through RTI request, the latest available teacher details Teacher details in the records of the Board with regard to the concerned school for the year 2019-20 was provided to the Appellant, since the desired Teacher details for the year 2021-22 was not compiled in the records of this office of CBSE.
5. Besides, in the light of CBSE Circular 03/2021 dt. 05.03.2021 cited above, the Appellant was also informed by the CPIO/FAA to visit the website of the concerned school and obtain information with regard to latest available teacher details.
6. In addition, in light of the aforementioned CBSE Circular No. 03/2021 dated 05.03.2021, the appellant was also informed by the CPIO/FAA to visit the concerned school's website to obtain the latest teacher details.
7. Rest of the desired year specific information is not compiled in this office. The Appellant may please note that the CBSE, being a Public Authority under Section 2(h) of the RTI Act, 2005, is authorized to provide only such information as is available in its official records or is already in the public domain, including on the internet. Information that is not part of the records maintained by the Public Authority cannot be created, authenticated, or endorsed on the basis of documents or inputs provided by the Appellant.
8. In addition, the Appellant has expressed the intent to obtain the requested information for the purpose of pursuing a service-related grievance with the concerned school. Therefore, it is also informed that as per Chapter 8 of CBSE Page 4 of 6 Affiliation Bye Laws Clause 8.4 (8.4.14), the School Management Committee shall look into grievances of the teachers and staff in connection with their service conditions, etc. and dispose such grievances in accordance with applicable rules.
9. Hence, for further information with regard to staff details for the specific year or to address any grievance in this regard, the applicant may approach the School Management Committee or the office of the District Education Officer/ State Education Department/Directorate of Education of the appropriate State Govt, under the jurisdiction of which the concerned School is located उपरो के प र े म, माननीय आयोग से िवन िनवेदन है िक ितवादी की थित पर िवचार करते ए उपयु िनदश जारी करने की कृपा कर।
In view of the above, the Hon'ble Commission is respectfully requested to consider the Respondent's position and issue appropriate directions accordingly."
7. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observes that the CPIO has provided an appropriate reply to the appellant vide letter dated 23.02.2024. Further, in the absence of the appellant to plead his case or contest the CPIO's submissions, the Commission finds no scope of intervention in the matter. Accordingly, the appeal is dismissed.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 19.08.2025 Authenticated true copy O. P. Pokhriyal (ओ. पी. पोख रयाल) Dy. Registrar (उप पंजीयक) 011-26180514 Page 5 of 6 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 Mohini Kumar Tripathi Page 6 of 6 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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