Central Information Commission
N Krishnasamy vs Ut Of Puducherry on 20 January, 2026
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. (As Per Annexure)
N Krishnasamy ... ... अपीलकता/Appellant
VERSUS
बनाम
CPIO: Directorate of School
Education, Puducherry ... ितवादीगण/Respondents
Relevant dates emerging from the appeal(s):
Sl. No. Second Date of Date of Date of Date of Date of
Appeal RTI CPIO's First FAA's Second
No. Application Reply Appeal Order Appeal
1. 29.04.2024 Not on 06.06.2024 07.06.2024 13.06.2024
120131
record
2. 125759 29.04.2024 02.05.2024 15.06.2024 12.07.2024 15.07.2024
3. 126326 29.04.2024 24.05.2024 15.06.2024 12.07.2024 15.07.2024
4. 126325 29.04.2024 02.05.2024 15.06.2024 12.07.2024 15.07.2024
5. 125741 31.05.2024 28.06.2024 03.07.2024 30.07.2024 05.08.2024
6. 125740 31.05.2024 28.06.2024 03.07.2024 30.07.2024 05.08.2024
7. 129229 18.06.2024 18.07.2024 20.07.2024 28.08.2024 05.09.2024
8. 129947 24.06.2024 15.07.2024 23.07.2024 05.09.2024 13.09.2024
9. 631902 29.04.2024 24.05.2024 15.06.2024 12.07.2024 15.07.2024
10. 631900 29.04.2024 24.05.2024 15.06.2024 12.07.2024 15.07.2024
11. 631897 29.04.2024 24.05.2024 15.06.2024 12.07.2024 15.07.2024
Page 1 of 42
12. 131492 18.06.2024 15.07.2024 20.07.2024 28.08.2024 05.09.2024
13. 132464 17.06.2024 15.07.2024 20.07.2024 24.09.2024 03.10.2024
14. 132818 18.06.2024 18.07.2024 20.07.2024 24.09.2024 03.10.2024
15. 132819 17.06.2024 17.07.2024 20.07.2024 27.09.2024 03.10.2024
16. 133008 23.07.2024 20.08.2024 12.08.2024 30.09.2024 05.10.2024
The instant set of appeals have been clubbed for decision as these relate to similar
RTI Applications and same subject matter.
Date of Hearing: 08.01.2026
Date of Decision: 15.01.2026
CORAM:
Hon'ble Commissioner
Shri P R Ramesh
ORDER
Second Appeal No. CIC/UTPON/A/2024/120131
1. The Appellant filed an RTI application dated 29.04.2024 seeking information on the following points:
1. Please provide a copy of reference file of order NO.01037/DSE/ESTT.II/D/2024 DATE; 29-02-2024 in Puducherry School Education Department.
2. Please inform the reason for my dismissal NO.01037/DSE/ESTT.II/D/D/2024 DATE;29-02-2024 in Puducherry School Education Department.
3. Submit a copy of reference file of Puducherry School Education Department Order NO.5632/CEO/ESTT/E6/2022 DATE;15-11-2022.Page 2 of 42
4. Submit a copy of reference file of order NO.14355/DSE/ESTT.II/D/2022 DATE;05-10-2022 in Puducherry School Education Department.
5. Submit a copy of the reference file of Puducherry School Education Department NO.25239/DSE/ESTT.III/A/2020 DATE:10-06-2020 order. as per order...etc. 1.1. Having not received any response from the CPIO, the applicant filed First Appeal dated 06.06.2024. The FAA vide order dated 07.06.2024 observed as under:-
Reason for Appeal: No reply received from the PIO The Appeal petition dated 06.06.2024 filed by Thiru. N.Krisnasamy, Puducherry against the Form-1 dt. 29.04.2024 was taken up for disposal on 06.06.2024. The applicant has sought for copies of the note sheet from various sections of this office. The appellant has filed this appeal stating that no reply has been furnished by the PIO.
On perusal of the appeal and Form-1, it is noted that in Q. No. 1,2,4 & 6 the applicant has sought for copies of the note sheets pertaining to issue of his suspension order and Disciplinary proceedings. Since, the disciplinary proceeding is under process, the required information could not be furnished at this stage. Regarding Q. No. 3 & 5, the PIO may furnish reply to Form-1 submitted by the applicant as per rules withih 7 days from the receipt of this order. Further, it is instructed that, the time limit prescribed for disposing 'the RTI applications may be strictly adhered to. With this the appeal is disposed of. 1.2. Aggrieved and dissatisfied , the Appellant approached the Commission with the instant Second Appeal dated 13.06.2024.
1.3. A written submission dated 19.12.2025 has been received from Ms. F.P. Verbina Jayaraj, PIO-cum-Joint Director, Directorate of School Education, Puducherry. The relevant extract whereof is as under:Page 3 of 42
Accordingly, the PIO vide Lr. Dt.14.06.2024 furnished copies of notesheet of file no. sought at Q.No.5. The reply in respect of Q.No.3 was furnished by the Chief Educational Officer, the concerned PIO as detailed below:
Remarks:
1and 2: Pertaining to his suspension and disciplinary proceedings
3.Furnished reply vide no.2705/DSE/CEO/S3/RTI/2024, dt.28.06.2024
4. Pertaining to his suspension and disciplinary proceedings
5.Furnished reply vide no.49/online/DSE/Estt.III/B/2024/296, dt.14.06.2024
6. Pertaining to his suspension and disciplinary proceedings..
Comments on Appeal:
The information sought for were in respect of his disciplinary care and his suspension.
First Disciplinary Case ● A complaint letter dated 26.08.2022 from in charge of the school and a complaint letter dt.19.09.2022 submitted by a group of TGTs of the said school claiming that Thiru. N. Krishnasamy, TGT (Tamil) causes mental agony to them, since his date of joining, were received.
● A committee was appointed to probe into the allegation against the official vide letter order 03.11.2022 and 15.11.2022.
● Based on the observations of the committee the Commissioner- cum-Secretary to Govt. (Education)-cum-Disciplinary Authority recommended to initiate disciplinary action against the individual.
Page 4 of 42● Thiru. N. Krishnasamy, TGT (Tamil) was Charge Sheeted vide Memorandum No. 482/DSE/SW/E8/2022 dt. 03.07.2023. Based on the orders of the CAT on 19.09.2024, the enquiry on this disciplinary case has been stayed until further orders. Second Disciplinary Case:
While a previous against disciplinary proceeding Thiru. N. Krishnasamy was pending, on 24.02.2024, a student from class X-B at Government High School, Kalmandabam, Puducherry, complained that after he accompanied her to the hospital for a self-inflicted hand injury, he misbehaved by using offensive language and by showing her inappropriate pictures. He was suspended on 29.02.2024 (Order No.01037/DSE/Estt.II/D/2024) under sub rule (1) of Rule 10 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965 (Order No.01037/DSE/Estt.II/D/2024). Meanwhile, the POCSO case initiated against Thiru. N. Krishnasamy by the Nettapakkam Police Station. Puducherry, on 13.03.2024, was dismissed by the Hon'ble High Court on 09.01.2025. He requested for immediate revocation of his suspension (representation dated 20.01.2025). However, as Thiru. N. Krishnasamy's conduct appears to violate the CCS (Conduct) Rules, 1964, the Secretary to Govt. (Education)-cum-Disciplinary Authority recommended disciplinary action for his misconduct. His suspension has been revoked w.e.f. 09.04.2025 and disciplinary proceedings are conducted by the Inquiry Officer in the Second disciplinary case against him as per rules.
It is therefore respectfully prayed that the Hon'ble Commission may be pleased to dismiss the appeal.."
Second Appeal No. CIC/UTPON/A/2024/125759 Page 5 of 42
2. The Appellant filed an RTI application dated 29.04.2024 seeking information on the following points:
1. Please provide copy of MOVEMENT REGISTER document of Madugarai Government High School where I worked from 12-06-2019 to 30-10-2022.
2. Provide copy of PERMISSION REGISTER document of Madugarai Govt High School where I worked from 12-06-2019 to 30-10-2022.
3. Provide copy of MASTER ATTENDANCE REGISTER document of Madugarai Govt High School where I worked from 12-06-2019 to 30-10-2022.
4. Give a copy of complaint letter dated 19-9-2022 and letter of complaint dated 26-08-2022 Jayaprakash, who worked in Madugarai Govt High School (Srinivasan, Devi, Parameswari, Marysella).
5. Please provide copy of CONSOLIDAED MARK REGISTER document of 6th to 10th class of Madugarai Govt High School where I worked from 12-06-2019 to 30-10-2022..etc. 2.1. The CPIO replied vide letter dated 02.05.2024 and the same is reproduced as under
:-
1 to 10. The sought information is not available in this Office. Moreover, the information sought by the applicant was already disposed by the Director of School Education - cum - first appellate authority under The Right to information Act 2005 vide letter No. FAA/10797/15/RTI/2023 on 17.08.2023 itself. 2.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 15.06.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 12.07.2024 stated as under:
"..The Appeal petitions (DSEPD/A/E/24/00012, DSEPD/A/E/24/00013 & DSEPD/A/E/24/00014) dated 15.06.2024 filed by Thiru. N.Krisnasamy, Puducherry against the Form-1 dt. 29.04.2024 was taken up for disposal on 01.07.2024. The applicant has filed three appeals through online on Page 6 of 42 the said date. The appellant has filed these appeals stating that "Refused access to Information Requested".
On perusal of the online appeal, it is seen that the appellant has enclosed the only payment page for the three appeals which does not contain the grounds on which the appeal is preferred. With the irrelevant enclosure the appeals cannot be processed further, as such the appeals are disposed of..."
2.3. Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal dated 15.07.2024.
2.4. A written submission dated 23.12.2025 has been received from CPIO and same has been taken on record for perusal. The relevant extract whereof is as under:
"..The information sought is for the registers of the Government High School, Maducarai and teachers list who participated in the parent-teacher meeting held on 14-09-2022 by the applicant.
The Office is a subordinate Office and all the disciplinary proceeding are dealt with Directorate of School Education, hence there is no record available in the Office.."
Second Appeal No. CIC/UTPON/A/2024/126326
3. The Appellant filed an RTI application dated 29.04.2024 seeking information on the following points:
1. Please provide the copy of parent teacher meeting document of Madugarai Govt High School where I worked from 12-06-2019 to 30-10-2022.
2. Please provide the copy of the document of 10th class improvement special parent teacher meeting of Madugarai Govt High School from 12-06-2019 to 30-10-2022 where I worked.Page 7 of 42
3. Please provide a copy of the document of the parent teacher meeting held to change the evening school timings of Madurai Govt High School from 12-06-2019 to 30-10-2022 where I worked.
4. Please provide a copy of the list of teachers who took evening special classes for class 10th students of Madugarai Govt High School where I worked from 30-10-2022.
5. Give a copy of the teacher name list document where I have worked from 30-10-2022 Madugarai Govt High School Class 10th students who took special class in the evening and holidays..etc. 3.1. The CPIO replied vide letter dated 24.05.2024 and the same is reproduced as under:-
1 to 10. The sought information is not available in this Office. Moreover, the information sought by the applicant was already disposed by the Director of School Education - cum - first appellate authority under The Right to information Act 2005 vide letter No. FAA/10797/15/RTI/2023 on 17.08.2023 itself .
3.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 15.06.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 12.07.2024 stated as under:
"..The Appeal petitions (DSEPD/A/E/24/00012, DSEPD/A/E/24/00013 & DSEPD/A/E/24/00014) dated 15.06.2024 filed by Thiru. N.Krisnasamy, Puducherry against the Form-1 dt. 29.04.2024 was taken up for disposal on 01.07.2024. The applicant has filed three appeals through online on the said date. The appellant has filed these appeals stating that "Refused access to Information Requested".
On perusal of the online appeal, it is seen that the appellant has enclosed the only payment page for the three appeals which does not Page 8 of 42 contain the grounds on which the appeal is preferred. With the irrelevant enclosure the appeals cannot be processed further, as such the appeals are disposed of..."
3.3. Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal dated 15.07.2024.
3.4. A written submission dated 23.12.2025 has been received from CPIO and same has been taken on record for perusal. The relevant extract whereof is as under:
"..The information sought is for the registers of the Government High School, Maducarai and teachers list by the applicant. The Office is a subordinate Office and all the disciplinary proceeding are dealt with Directorate of School Education, hence there is no record available in the Office.."
Second Appeal No. CIC/UTPON/A/2024/126325
4. The Appellant filed an RTI application dated 29.04.2025 seeking information on the following points:
1. Please provide the copies of the teacher's signature part of the attendance register of class 6th to 10th students from 12-06-2019 to 30-10-2022 in Madugarai Govt High School where I worked.
2. Give the list of names of teachers who participated in the function held in Madugarai Government High School where I worked on 10-08-2022 where Ramaiah was the special guest.
3. Give the list of teachers who were the judges to select the grooms in the speech competition held in the school on 12-08-2022 in Madugarai Government High School where I worked.
4. Give me the list of teachers who gave 100 percent pass to 10th class students from 12-06-2019 to 30-10-2022 in Madugarai Govt High School where I worked..etc. Page 9 of 42 4.1. The CPIO replied vide letter dated 02.05.2024 and the same is reproduced as under
:-
1 to 10. The sought information is not available in this Office. Moreover, the information sought by the applicant was already disposed by the Director of School Education - cum - first appellate authority under The Right to information Act 2005 vide letter No. FAA/10797/15/RTI/2023 on 17.08.2023 itself ." 4.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 15.06.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 12.07.2024 stated as under:
"..The Appeal petitions (DSEPD/A/E/24/00012, DSEPD/A/E/24/00013 & DSEPD/A/E/24/00014) dated 15.06.2024 filed by Thiru. N.Krisnasamy, Puducherry against the Form-1 dt. 29.04.2024 was taken up for disposal on 01.07.2024. The applicant has filed three appeals through online on the said date. The appellant has filed these appeals stating that "Refused access to Information Requested".
On perusal of the online appeal, it is seen that the appellant has enclosed the only payment page for the three appeals which does not contain the grounds on which the appeal is preferred. With the irrelevant enclosure the appeals cannot be processed further, as such the appeals are disposed of..."
4.3. Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal dated 15.07.2024.
4.4. A written submission dated 23.12.2025 has been received from CPIO and same has been taken on record for perusal. The relevant extract whereof is as under:
".. The information sought is for the registers of the Government High School, Maducarai and teachers list who participated in the parent-teacher meeting held on 14-09-2022 by the Page 10 of 42 applicant. The Office is a subordinate Office and all the disciplinary proceeding are dealt with Directorate of School Education, hence there is no record available in the Office..."
Second Appeal No. CIC/UTPON/A/2024/125741
5. The Appellant filed an RTI application dated 31.05.2024 seeking information on the following points:
1. From 01-08-20214 he was transferred to Govt. High School, Madugarai, then give the proof of which class he took and which class he worked as a class teacher.
2. 2016 Give the copy of the order as to who issued the order for office work in Madugarai Govt High School. Further . Principal of Primary School - Class 10, . Headmaster Level-II, 10th (Intermediate) Class, . Headmaster Level - 6th Class, . Vice Principal - Class 12, . Principal - Class 6 When there is an order to take it per week, M.Jayaprakash is a graduate maths teacher, which class has he taken since 2016 and which class has he worked as a class teacher?
3. 26-08-2022 Give evidence for the allegation that he and the officers were badmouthed.
4. Give proof of which class and which subject he has worked as class teacher since 01-03-2022.etc...
5.1. The CPIO replied vide letter dated 28.06.2024 and the same is reproduced as under
:-
1 to 10 The sought information is third party information Page 11 of 42 5.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 03.07.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 30.07.2024 stated as under;
"... The Appeal petitions dated 03.07.2024 filed by Thiru. N.Krisnasamy, Puducherry against the Form-1 dt. 31.05.2024 was taken up for disposal on 25.07.2024. The applicant has sought for information about one Thiru. M. Jayaprakash, TGT(Maths), Govt. High School, Maucarai and also about the information regarding his disciplinary proceeding case which is under process. The PIO has furnished the replies on 28.06.2024. The appellant has filed this appeal stating that not satisfied with the reply received from the PIO.
On perusal of the reply and comments,. it is seen that the reply to Q. No.1 of DSEPD/A/E/24/00036 may be furnished by the PIO. Reply to Q. No.2-8, furnished by the PIO is in order. Further, it does not establish any larger public interest. With this the appeal is disposed of..."
5.3. Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal dated 05.08.2024.
5.4. A written submission dated 23.12.2025 has been received from CPIO and same has been taken on record for perusal. The relevant extract whereof is as under:
"..The information sought is for the details and list of teachers of Maducarai Government High School, Puducherry who gave complaint against the applicant This Office is a subordinate Office and all the disciplinary proceeding are dealt with Directorate of School Education, hence there is no record available in this Office. As per the instruction / order of the Directorate of School Education, the Head of Institution had submitted all the register to Page 12 of 42 the Directorate of School Education for conducting disciplinary proceedings against the applicant.
Q. No.1 is vague, so applicant. e, so information could not be able to furnished to the..
It is therefore respectfully prayed that the Hon'ble Commission may be pleased to dismiss the appeal..."
Second Appeal No. CIC/UTPON/A/2024/125740
6. The Appellant filed an RTI application dated 31.05.2024 seeking information on the following points:
1. Give the information about when one of the four teachers I. Maricella came to Madugarai Govt High School from Karaikal, who signed saying that she is working in Madugarai Govt High School from 01- 09-20215
2. 12-06-2019 4-Teachers (S.Seenivasan, B.Devi, K.Parameshwari, I.Marysella) belonging to a different community from the day I came to Madugarai School from a low caste community have been suffering a lot of mental anguish and stress. It is said, give evidence for it.
3. 4-Teachers from the alternative community (S. Srinivasan, B. Devi, K. Parameswari, I. Marisella) recorded and edited the voice recording of the normal speech and provided proof of the alleged intimidation.
4. Give me a copy of the complaint and to whom I have filed a complaint for the allegation that I made a defamatory complaint against two Page 13 of 42 male and female teachers working in the school, which was the reason for their transfer..etc. 6.1. The CPIO replied vide letter dated 28.06.2024 and the same is reproduced as under
:-
1 to 8 The sought information is third party information 6.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 03.07.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 30.07.2024 stated as under;
"... The Appeal petitions dated 03.07.2024 filed by Thiru. N.Krisnasamy, Puducherry against the Form-1 dt. 31.05.2024 was taken up for disposal on 25.07.2024. The applicant has sought for information about one Thiru. M. Jayaprakash, TGT(Maths), Govt. High School, Maucarai and also about the information regarding his disciplinary proceeding case which is under process. The PIO has furnished the replies on 28.06.2024. The appellant has filed this appeal stating that not satisfied with the reply received from the PIO.
On perusal of the reply and comments,. it is seen that the reply to Q. No.1 of DSEPD/A/E/24/00036 may be furnished by the PIO. Reply to Q. No.2-8, furnished by the PIO is in order. Further, it does not establish any larger public interest. With this the appeal is disposed of..."
6.3 Aggrieved and dissatisfied, the Appellant, the Appellant approached the Commission with the instant Second Appeal dated 05.08.2024. 6.4. A written submission dated 23.12.2025 has been received from CPIO and same has been taken on record for perusal. The relevant extract whereof is as under:
Page 14 of 42"..The information sought is for the details and list of teachers of Maducarai Government High School, Puducherry who gave complaint against the applicant This Office is a subordinate Office and all the disciplinary proceeding are dealt with Directorate of School Education, hence there is no record available in this Office. As per the instruction / order of the Directorate of School Education, the Head of Institution had submitted all the register to the Directorate of School Education for conducting disciplinary proceedings against the applicant.
Q. No.1 is vague, so information could not be able to furnished to the applicant.
It is therefore respectfully prayed that the Hon'ble Commission may be pleased to dismiss the appeal..."
Second Appeal No. CIC/UTPON/A/2024/129229
7. The Appellant filed an RTI application dated 18.06.2024 seeking information on the following points:
1. Please give me the current status of the petition I gave directly to Mrs. D. Manjula, Vice Principal and Inquiry Officer, Puducherry Koravallimedu Government Higher Secondary School during the evening inquiry on 26-02-2024.
2. Please let me know the current status of my petition to the Director of School Education, Puducherry by registered post on 8-2-2024.
3. On 8-5-2024, give the details of the present status of the petition submitted by me to the Puducherry Director of School Education, Chief Secretary, Education Department, Deputy Governor of Puducherry.
4. On 28-05-2024 please give me the present status of the petition submitted by me to the Director of School Education Puducherry, Joint Director of School Education Page 15 of 42 (Administration), Puducherry Koravallimedu TKRSP Govt High School Vice Principal and Inquiry Officer Mrs.D.Manjula.
5. 18-05-2024 Puducherry Koravallimedu TKRSP Government Higher Secondary School Vice Principal and Inquiry Officer Ms.D.Manjula Please give me the current status of my petition..etc. 7.1. The CPIO replied vide letter dated 18.07.2024 and the same is reproduced as under
:-
1 to 10. The sought information is not available in this Office 7.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 20.07.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 28.08.2024 upheld the reply given by the CPIO and its is stated as under:
"On perusal of the reply and comments, the reply furnished by the PIO is in order. Further necessary action are being taken on the representations submitted by the applicant and also a proposal has been submitted to the suspension review committee for further orders. Regarding Q. No.4, 6 & 7 reply has been sent to the appellant on 09.06.2024 & 12.08.2024. With this the appeal may be disposed of."
7.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 05.09.2024.
7.4. A written submission dated 23.12.2025 has been received from the CPIO and same has been taken on record for perusal. The relevant extract whereof is as under:
"..Comment on Appeal:
The information sought for is the applicant complaint letter to Mrs. D. Manjula, Vice Principal, inquiry Officer, Koravallimedu. No such representation was received in this Office.Page 16 of 42
It is therefore respectfully prayed that the Hon'ble Commission may be pleased to dismiss the appeal..."
Second Appeal No. CIC/UTPON/A/2024/129947
8. The Appellant filed an RTI application dated 24.06.2024 seeking information on the following points:
1. 18-06-2024 Please let me know the current status of my petition to the Deputy Director of School Education (Administration), Puducherry Koravallimedu TKRSP Govt High School Vice Principal and Inquiry Officer Mrs.D.Manjula.
2. 19-06-2024 Please let me know the current status of my petition to the Deputy Director of School Education (Administration), Puducherry Koravallimedu TKRSP Govt High School Vice Principal and Inquiry Officer Mrs.D.Manjula.
3. MEMORANDUM OF APPEAL PREFERRED BEFORE THE REVIEW COMMITTEE on 14/06/2024 to Director of School Education Secretary, Puducherry Koravallimedu TKRSP Govt High School Vice Principal and Inquiry Officer Ms. D.Manjula by registered post and directly with order issued by Madras Central Staff Tribunal. Regarding setting up O.A. NO 321 OF 2024 Give me the current status of my petition.
4. With regard to the order passed by the Madras Central Staff Tribunal (MEMORANDUM OF APPEAL PREFERRED BEFORE THE REVIEW COMMITTEE within 30 days of receipt of the order) O.A. NO 321OF2024 Please give me the current status of my petition and when the REVIEW COMMITTEE will be constituted.
5. In the Kalmandapam Government High School last 21-02- 2024 at 9.20 am in the school classroom, give the details of whether the headmaster of the school reported the incident of suicide by cutting her hand with a knife in the school class room to the higher authority, orally or in writing, if so, give a copy of the same...etc. Page 17 of 42 8.1. The CPIO replied vide letter dated 15.07.2024 and the same is reproduced as under
:-
3 & 4 In compliance of orders of CAT, Madras received on 14.06.2024, a proposal has been submitted to Suspension Review Committee for further process.
8.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 23.07.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 05.09.2024 upheld the reply given by the CPIO and stated as under:
"..The Appeal petition dated 23.07.2024 filed by Thiru. N.Krisnasamy, Puducherry against the Form-1 dt. 24.06.2024 was taken up for disposal on 20.08.2024. The applicant has sought information about sensitive incidents occurred in the Govt. High School, Kalmandapam. The PIO has furnished the reply on 24.07.2024. The appellant filed this appeal stating that not satisfied with the reply furnished by the PIO.
On perusal of the reply and comments, it is seen that the reply furnished by the PIO for Q.No.1-4 is in order. Further for Q.No.5-8 it is stated that the stated that the proceedings of the case is under process, no information could be furnished at this stage. With this the appeal may be disposed of."
8.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 13.09.2024.
8.4. A written submission dated 23.12.2025 has been received from the CPIO and same has been taken on record for perusal. The relevant extract whereof is as under:
"..The information sought for various incidents occurred in Government High School, Kalmandabam.Page 18 of 42
This Office is a subordinate Office and all the disciplinary proceeding are dealt with Directorate of School Education, hence there is no record available in this Office.
It is therefore respectfully prayed that the Hon'ble Commission may be pleased to dismiss the appeal..."
Second Appeal No. CIC/UTPON/A/2024/631902
9. The Appellant filed an RTI application dated 29.04.2024 seeking information on the following points:
1. Please provide the copy of parent teacher meeting document of Madugarai Govt High School where I worked from 12-06-2019 to 30-10-2022.
2. Please provide the copy of the document of 10th class improvement special parent teacher meeting of Madugarai Govt High School from 12-06-2019 to 30-10-2022 where I worked.
3. Please provide a copy of the document of the parent teacher meeting held to change the evening school timings of Madurai Govt High School from 12-06-2019 to 30- 10-2022 where I worked.
4. Give a copy of the teacher name list document where I have worked from 12-06-
2019 to 30-10-2022 Madugarai Govt High School Class 10th students who took special class in the evening and holidays.
9.1. The CPIO replied vide letter dated 24.05.2024 and the same is reproduced as under
:-
1 to 10. The sought information is not available in this Office. Moreover, the information sought by the applicant was already disposed by the Director of School Education - cum - first appellate authority under The Right to information Act 2005 vide letter No. FAA/10797/15/RTI/2023 on 17.08.2023 itself . 9.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Page 19 of 42 Appeal dated 15.06.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 12.07.2024 stated as under:
"..The Appeal petitions (DSEPD/A/E/24/00012, DSEPD/A/E/24/00013 & DSEPD/A/E/24/00014) dated 15.06.2024 filed by Thiru. N.Krisnasamy, Puducherry against the Form-1 dt. 29.04.2024 was taken up for disposal on 01.07.2024. The applicant has filed three appeals through online on the said date. The appellant has filed these appeals stating that "Refused access to Information Requested".
On perusal of the online appeal, it is seen that the appellant has enclosed We only payment page for the three appeals which does not contain the grounds on which the appeal is preferred. With the irrelevant enclosure the appeals cannot be processed further, as such the appeals are disposed.." 9.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 15.07.2024.
9.4. A written submission dated 23.12.2025 has been received from the CPIO and same has been taken on record for perusal. The relevant extract whereof is as under:
"..The information sought for pertaining to the registers by the applicant. He has also questioned about his transfer This Office is a subordinate Office and all the disciplinary proceeding are dealt with Directorate of School Education, hence there is no record available in this Office. As per the instruction / order of the Directorate of School Education, the Head of Institution had submitted all the register to the Directorate of School Education for conducting disciplinary proceedings against the applicant.
It is therefore respectfully prayed that the Hon'ble Commission may be pleased to dismiss the appeal.."Page 20 of 42
Second Appeal No. CIC/UTPON/A/2024/631900
10. The Appellant filed an RTI application dated 29.04.2024 seeking information on the following points:
1. Please provide the copies of the teacher's signature part of the attendance register of class 6th to 10th students from 12-06-2019 to 30-10-2022 in Madugarai Govt High School where I worked.
2. Give the list of names of teachers who participated in the function held in Madugarai Government High School where I worked on 10-08-2022 where Ramaiah was the special guest.
3. Give the list of teachers who were the judges to select the grooms in the speech competition held in the school on 12-08-2022 in Madugarai Government High School where I worked.
4. Give me the list of teachers who gave 100 percent pass to 10th class students from 12- 06-2019 to 30-10-2022 in Madugarai Govt High School where I worked.
5. 22-01-2020 In Madugarai Govt High School where I worked, give a copy of the letter I gave to the Principal to rectify the many irregularities in the school. 10.1. The CPIO replied vide letter dated 24.05.2024 and the same is reproduced as under
:-
1 to 10. The sought information is not available in this Office. Moreover, the information sought by the applicant was already disposed by the Director of School Education - cum - first appellate authority under The Right to information Act 2005 vide letter No. FAA/10797/15/RTI/2023 on 17.08.2023 itself . 10.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 15.06.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 12.07.2024 stated as under:
"..The Appeal petitions (DSEPD/A/E/24/00012, DSEPD/A/E/24/00013 & DSEPD/A/E/24/00014) dated 15.06.2024 filed by Thiru. N.Krisnasamy, Page 21 of 42 Puducherry against the Form-1 dt. 29.04.2024 was taken up for disposal on 01.07.2024. The applicant has filed three appeals through online on the said date. The appellant has filed these appeals stating that "Refused access to Information Requested".
On perusal of the online appeal, it is seen that the appellant has enclosed the only payment page for the three appeals which does not contain the grounds on which the appeal is preferred. With the irrelevant enclosure the appeals cannot be processed further, as such the appeals are disposed of..."
10.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 15.07.2024.
Second Appeal No. CIC/UTPON/A/2024/631897
11. The Appellant filed an RTI application dated 29.04.2024 seeking information on the following points:
1. Please provide copy of MOVEMENT REGISTER document of Madugarai Government High School where I worked from 12-06-2019 to 30-10-2022.
2. Provide copy of PERMISSION REGISTER document of Madugarai Govt High School where I worked from 12-06-2019 to 30-10-2022.
3. Provide copy of MASTER ATTENDANCE REGISTER document of Madugarai Govt High School where I worked from 12-06-2019 to 30-10-2022.
4. Give a copy of complaint letter dated 19-9-2022 and letter of complaint dated 26-08-2022 Jayaprakash, who worked in Madugarai Govt High School (Srinivasan, Devi, Parameswari, Marysella).
5. Please provide copy of CONSOLIDAED MARK REGISTER document of 6th to 10th class of Madugarai Govt High School where I worked from 12-06-2019 to 30-10-2022..etc. Page 22 of 42 11.1. The CPIO replied vide letter dated 24.05.2024 and the same is reproduced as under
:-
1 to 10. The sought information is not available in this Office. Moreover, the information sought by the applicant was already disposed by the Director of School Education - cum - first appellate authority under The Right to information Act 2005 vide letter No. FAA/10797/15/RTI/2023 on 17.08.2023 itself . 11.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 15.06.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 12.07.2024 stated as under:
The Appeal petitions (DSEPD/A/E/24/00012, DSEPD/A/E/24/00013 & DSEPD/A/E/24/00014) dated 15.06.2024 filed by Thiru. N.Krisnasamy, Puducherry against the Form-1 dt. 29.04.2024 was taken up for disposal on 01.07.2024. The applicant has filed three appeals through online on the said date. The appellant has filed these appeals stating that "Refused access to Information Requested".
On perusal of the online appeal, it is seen that the appellant has enclosed the only payment page for the three appeals which does not contain the grounds on which the appeal is preferred. With the irrelevant enclosure the appeals cannot be processed further, as such the appeals are disposed of.
11.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 15.07.2024.
11.4. A written submission dated 23.12.2025 has been received from the CPIO and same has been taken on record for perusal. The relevant extract whereof is as under:
Comment on Appeal:
The information sought is for the registers of the Government High School, Maducarai and teachers list by the applicant.Page 23 of 42
This Office is a subordinate Office and all the disciplinary proceeding are dealt with Directorate of School Education, hence there is no record available in this Office.
It is therefore respectfully prayed that the Hon'ble Commission may be pleased to dismiss the appeal.
Second Appeal No. CIC/UTPON/A/2024/131492
12. The Appellant filed an RTI application dated 18.06.2024 seeking information on the following points:
1. Please give me the current status of the petition I gave directly to Mrs. D. Manjula, Vice Principal and Inquiry Officer, Puducherry Koravallimedu Government Higher Secondary School during the evening inquiry on 26-02- 2024.
2. Please let me know the current status of my petition to the Director of School Education, Puducherry by registered post on 8-2-2024.
3. On 8-5-2024, give the details of the present status of the petition submitted by me to the Puducherry Director of School Education, Chief Secretary, Education Department, Deputy Governor of Puducherry.
4. On 28-05-2024 please give me the present status of the petition submitted by me to the Director of School Education Puducherry, Joint Director of School Education (Administration), Puducherry Koravallimedu TKRSP Govt High School Vice Principal and Inquiry Officer Mrs.D.Manjula.
5. 18-05-2024 Puducherry Koravallimedu TKRSP Government Higher Secondary School Vice Principal and Inquiry Officer Ms.D.Manjula Please give me the current status of my petition..etc. 12.1. The CPIO replied vide letter dated 15.07.2024 and the same is reproduced as under
:-Page 24 of 42
1. The above mentioned application has been sent fer concern officer's decision. Based on That the action will be taken
2. The equised action had been taken and the reply had furnished to the individual on the order of controller officer.
12.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 20.07.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 28.08.2024 upheld the reply given by the CPIO. 12.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 05.09.2024.
12.4. A written submission dated 19.12.2025 has been received from the CPI, F.B. Verbina Jayaraj, Jt. director, Directorate of School Education, Puducherry and same has been taken on record for perusal. The relevant extract whereof is as under:
Point No. 2: The particulars sought for in the representation dated 08.02.2024 has already been sought for by the applicant through RTI application dated
13.02.2024 for which necessary reply has been furnished (copy enclosed) Point No. 3:As per this office order No.01037/DSE/Estt.II/D/2024 dated .3.04.2024, subsistence the allowance is granted for the month of March and April 2024.
Point No. 4, 6 The representation said were sent to the Inquiry Officer concerned for opinion and recommendations.
Appropriate action will be taken based on the report of Inquiry Officer Point No 7: Reply has been furnished to the applicant 09.08.2024 with the approval of the Controlling Officer.
Comments on Appeal Appropriate action has been taken on the issues as mentioned by the applicant and reply/ information sought for by the applicant furnished.
Page 25 of 42It is therefore respectfully prayed that the Hon'ble Commission may be pleased to dismiss the appeal..."
Second Appeal No. CIC/UTPON/A/2024/132464
13. The Appellant filed an RTI application dated 17.06.2024 seeking information on the following points:
1. In Nettapakkam Police Department 161(3) report on 13-03-2024 as per the instructions of Deputy Director of Education, Kalmandapam GHS Headmaster Vanjinathan I was told that a POCSO case was filed against me on 13-03-2024 whether the Deputy Director of Education asked me to make a complaint orally or by written order. Give the information of the issuer. If the order was given in writing, give a copy of it.
2. Kalmandapam GHS Headmaster 24/02/2024 Give the details of the date on which the complaint against me was filed in Puducherry Department of School Education and the copy of the complaint filed by the Headmaster.
3. Give information whether the complaint filed against me by Kalmandapam GHS Principal on 24/02/2024 was referred to Puducherry School Education Department Childline or CWC system and whether the concerned school officials directly investigated the concerned student and me from 24-02-2024 to 13-03-2024.
4. 29/02/2024 I should be given an explanation and appropriate explanation within 90 days for my removal from the post. While the rule is in CCS,CCA rules, I have not been given an appropriate explanation till 15-6-2024. Please give the details of when the explanation will be given.
13.1. The CPIO replied vide letter dated 15.07.2024 and the same is reproduced as under
:-Page 26 of 42
6 to 10 File in respect of suspension of Thiru N. Krishnasamy. TGT(Tamil) is under process, supply of content of the file at this stage may deviate the proceeding of the case.
13.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 20.07.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 24.09.2024 upheld the reply given by the CPIO and stated as under:
"..On perusal of the reply and comments, the reply furnished by the PIO is in order. Further the file in respect of suspension of the appellant is under process, supply of content at this stage may deviate the proceeding of the case, hence the appeal may be disposed of,.."
13.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 03.010.2024.
Second Appeal No. CIC/UTPON/A/2024/132818
14. The Appellant filed an RTI application dated 18.06.2024 seeking information on the following points:
1. Submit copy of CONSOLIDAED MARK REGISTER of Govt High School Madugarai from 01-09-2014 to 6-12-2022.
2. Submit copy of CONSOLIDATED ATTENDANCE REGISTER document of Madugarai Govt High School from 01-09-2014 to 6-12-2022.
3. Submit copy of MASTER ATTENDANCE REGISTER document of Madugarai Government High School from 01-09-2014 to 6-12-2022.
4. Submit copy of 6th, 7th, 8th, 9th, 10th STD CLASS ATTENDANCE REGISTER document of Madugarai Government High School from 01-09-2014 to 6-12-
2022.
Page 27 of 425. Submit copy of 6th, 7th, 8th, 9th, 10th STD CLASS WORK DONE REGISTER document of Madugarai Govt High School from 01-09-2014 to 06-12-2022.etc. 14.1. The CPIO replied vide letter dated 18.07.2024 and the same is reproduced as under
:-
1 to 10. The sought information is not available in this Office 14.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 20.07.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 24.09.2024 upheld the reply given by the CPIO. 14.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 03.010.2024.
14.4. A written submission dated 07.01.2026 has been received from the CPIO and same has been taken on record for perusal. The relevant extract whereof is as under:
"..Comment on Appeal:
The information sought for various incidents occurred in Government High School, Kalmandabam.
This Office is a subordinate Office and all the disciplinary proceeding are dealt with Directorate of School Education, hence there is no record available in this Office.
It is therefore respectfully prayed that the Hon'ble Commission may be pleased to dismiss the appeal.."
Second Appeal No. CIC/UTPON/A/2024/132819
15. The Appellant filed an RTI application dated 17.06.2024 seeking information on the following points:
1. In Nettapakkam Police Department 161(3) report on 13-03-2024 as per the instructions of Deputy Director of Education, Kalmandapam GHS Headmaster Page 28 of 42 Vanjinathan I was told that a POCSO case was filed against me on 13-03-2024 whether the Deputy Director of Education asked me to make a complaint orally or by written order. Give the information of the issuer. If the order was given in writing, give a copy of it.
2. Kalmandapam GHS Headmaster 24/02/2024 Give the details of the date on which the complaint against me was filed in Puducherry Department of School Education and the copy of the complaint filed by the Headmaster.
3. Give information whether the complaint filed against me by Kalmandapam GHS Principal on 24/02/2024 was referred to Puducherry School Education Department Childline or CWC system and whether the concerned school officials directly investigated the concerned student and me from 24-02-2024 to 13-03-2024.
4. 29/02/2024 I should be given an explanation and appropriate explanation within 90 days for my removal from the post. While the rule is in CCS,CCA rules, I have not been given an appropriate explanation till 15-6-2024. Please give the details of when the explanation will be given.
5. In the 161(3) statement given by the Joint Director of Education to the Nettapakkam Police on 30-4-2024 regarding the sexual incident on 12-03-2024, the so-called yellow newspaper did not print and publish the news only on WhatsApp. Whether the Principal of Kalmandapam GHS has given the verbal order to file the complaint or given the order by letter. Details and copy of the complaint file filed by Associate Director F P VERBINNA JAYARAJ.
15.1. The CPIO replied vide letter dated 17.07.2024 and the same is reproduced as under
:-
1 to 10. The sought information is not available in this Office 15.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Page 29 of 42 Appeal dated 20.07.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 27.09.2024 upheld the reply given by the CPIO and stated as under:
"On perusal of the reply and comments the reply furnished by the PIO is in order. Further the file in respect of suspension of the appellant is under process, supply of the content at this stage may deviate the proceedings of the case hence, the appeal may be dispose of."
15.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 03.10.2024.
15.4. A written submission dated 23.12.2025 has been received from the CPIO and same has been taken on record for perusal. The relevant extract whereof is as under:
Comment on Appeal:
The information sought for is pertaining to the POSCO case filed against the appellant This Office is a subordinate Office and all the disciplinary proceeding are dealt with Directorate of School Education, hence there is no record available in this Office. Since, it is a sensitive case, the complaint letter received from the Headmaster, was forwarded to Deputy Director of Education and the order received from the Deputy Director of Education was forwarded to the Headmaster for filling a case against the applicant. It is therefore respectfully prayed that the Hon'ble Commission may be pleased to dismiss the appeal.
Second Appeal No. CIC/UTPON/A/2024/133008
16. The Appellant filed an RTI application dated 23.07.2024 seeking information on the following points:
Page 30 of 421. Please give details of the action taken by the letter sent on 13-05-2024 to the Puducherry Law Secretary recommending action to the Puducherry Education Department for my complaint on 30-04-2024.
2. Give details of the action taken by me on 27-05-2024, 14-06-2024.04-07-2024 to the Puducherry Law Secretary recommending action to the Puducherry Education Department on 16-07-2024.
3. Please give details of the action taken by the letter sent by me on 08-07-2024 to the Puducherry Law Secretary recommending action to the Puducherry Education Department on 08-07-2024.
4. PU01/PUO1/LGP/43553/24 DT: 09-07-2024 3T 3f Give the details of the action taken by the Puducherry L.G...etc. 16.1. The CPIO replied vide letter dated 20.08.2024 and the same is reproduced as under
:-
1 to 9 Information sought for is not covered under section 2(f) of RTI Act, 2005.
16.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 12.08.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 30.09.2024 upheld the reply given by the CPIO. 16.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 05.10.2024.
16.4. A written submission dated 19.12.2025 has been received from the CPIO, F.B. Verbina Jayaraj, Jt. director, Directorate of School Education, Puducherry and same has been taken on record for perusal. The relevant extract whereof is as under: Comments on Appeal:
1. "..Allegations against Thiru Jayaprakash who is a witness in the disciplinary proceedings of the applicant.Page 31 of 42
2. As requested, during transfer counseling he was permitted to continue in the same school
3. Allegations against the Inquiry Officer and Presenting Officer were submitted to Disciplinary Authority.
4. The applicant has been informed in reply to another RTI request that "no proposal for MACP to M. Jayaprakash was received.
5. Disciplinary proceedings initiated were against the said teacher for manhandling a student and charge memo was issued.
6. The said teacher was alleged for her abnormal behavior towards students was investigated.
Following her husband's disclosure on her psychological issue, she was directed to Medical Board for fitness and subsequently transferred.
7. The applicant been informed in reply to another RTI request that "no proposal for MACP to M. Jayaprakash was received.
8. Allegations against the Inquiry Officer and Officer submitted Presenting were to Disciplinary Authority.
9. As requested, during transfer counseling he was permitted to continue in the same school.."
Facts emerging in Course of Hearing:
Appellant: Present through video-conference.
Respondent: Shri R Kulasegaran, Chief Education Officer, Directorate of School Education, Puducherry- participated in the hearing through video-conference.
17. The Appellant, inter alia, submitted that the relevant documents sought by him have not been provided by the PIO. He averred that the disciplinary proceedings against him have been concluded. He stated that the criminal proceedings initiated against him under the Protection of Children from Sexual Offences (POCSO) Act, 2012, have been quashed, Page 32 of 42 and he has been formally and legally discharged from the said proceedings by the Hon'ble High Court of Madras vide its order dated 09.01.2025. He emphasized that by virtue of the said order, he stands fully exonerated of all charges, allegations, and legal consequences arising under the POCSO Act in respect of the aforementioned case, and that the quashing of the proceedings has the effect of nullifying all complaints, enquiries or proceedings arising therefrom. He further stated that although he has been reinstated by the Directorate of School Education, the salary for the period of suspension has not yet been disbursed by the department. A written submission dated 31.12.2025 has been received from the Complainant and same has been taken on record for perusal. The relevant extract whereof is as under:
I am to state that a Memorandum along with charge sheet dated 03.07.2023, was handed over to me (the appellant herein) by the Joint Director (Admin), Education Department and I had received the same on 05.07.2023. The above said Memorandum and charge framed against me was on the basis of two complaints mentioned in the charges framed against me i.e. (i) Complaint letter dated 19.09.2022 by the teachers of Government High School, Maducarai, Puducherry and (ii) Complaint letter dated 26.08.2022 of the Headmaster In-Charge Government, High School, Maducarai, Puducherry.
3. After receipt of the above said Memorandum and charges framed against me, I had submitted a letter dated 07.07.2023 to the Joint Director (Admin), Education Department, seeking both the above-mentioned complaint letters dated 19.09.2022 and 26.08.2022 and other related documents pertaining to the memorandum issued to me. On 09.08.2023, the office of the Joint Director(Admin) gave reply that as per CCA Rules, 1965 the accused official need not be provided documents.
3. However, on 30.08.2023, 1 had replied to the officer concerned, that the memorandum and charges framed against me were all denied as malafide and non-existent. Thereafter on 26.09.2023, an Order was passed by the Page 33 of 42 Joint Director (Admin), Education Department that a Presenting officer to be appointed for conducting enquiry in the articles of charge against me. I was thereafter intimated that the enquiry against me for the articles of charge was fixed on 26.02.2023, I had accordingly appeared before the enquiry officer (ie. Vice Principal, Government High Secondary School, Koravalimedu, Puducherry) and submitted a letter dated 26.02.2024, seeking copies of the two complaints (dated 19.09.2022 and 26.08.2022), against me along with other documents pertaining to such as Movement Register, Permission Register, Attendance register, Work done register along with other supporting documents. I had sought for the above-
mentioned documents and registers so as to defend the charges framed or alleged against me. The documents mentioned above along with other information were sought by me through RTI, but the concerned office had evasively replied stating that the information sought are third party information and against which I had sought this appeal vide CIC/UTPON/A/2024/125759, CIC/UTPON/A/2024/126325, CIC/UTPON/A/2024/631900, CIC/UTPON/A/2024/631906, CIC/UTPON/A/2024/126326, CIC/UTPON/A/2024/631902, CIC/UTPON/A/2024/631897, CIC/UTPON/A/2024/120131, CIC/UTPON/A/2024/631908, CIC/UTPON/A/2024/125740, CIC/UTPON/A/2024/125741,
4. Subsequently, on 29.02.2024, within three days of attending the enquiry on 26.02.2024, an Order dated 29.02.2024 was issued by the Joint Director (Admin), Education Department, that I am suspended with immediate effect with no reasons in the suspension order. I had received the said Order on 01.03.2024, against the said Order I had approached the Central Administrative Tribunal (CAT) vide OA/310/00321/2024 and the Hon'ble Page 34 of 42 CAT considered it fit to be considered by the Suspension Review Committee vide Order dated 11.03.2024.
5. Thereafter on 13.03.2024, a FIR was registered against me under POSCO Act and I had approached the Hon'ble High Court of Madras vide Crl.O.P. No.7995/2024 for anticipatory bail and the said FIR vide Crime No.18/2024, I was granted anticipatory bail on 01.04.2024. As I was under suspension, as per rules the first three months I am eligible for 50% of my salary, if the suspension extends for further period, I am eligible for 75% and so on. However, on 28.5.2024, the department had sent me letter about extension of my suspension period to another 180 days i.e. till 23.11.2024. I had had sent letter dated 27.06.2024 asking reasons for extension of my suspension and for 75% increase in the salary for which the office of the Joint Director (Admin), Education Department, replied vide letter dated 01.10.2024, that my subsistence allowance will stay at 50% and without any reasoning. Against the above said facts, I had filed RTI seeking answers for non- payment but evasive replies were given by the concerned officer hence this second appeal via CIC/UTPON/A/2024/132464 and CIC/UTPOΝ/Α/2024/132819 6.
I submit that thereafter I had received a letter from Inquiry officer above (mentioned in para 3) that enquiry is fixed on 30.05.2024. After receipt of the said intimation, I had replied vide letter to the enquiry officer seeking permission for appointment of advocate, also sought necessary documents i.e. complaint letter dated 19.09.2022 and 26.08.2022 and also furnish the details of the enquiries conducted with the witnesses on 14.03.2024 and 02.05.2024. However, I had attended the enquiry on 30.05.2024, but no documents were furnished to me nor to my counsel. It is only after which I had filed RTI seeking the documents but evasive reply was given stating that the Page 35 of 42 information sought are not available with the concerned office. Against which I had sought this appeal, via CIC/UTPON/A/2024/129229, CIC/UTPON/A/2024/131492, CIC/UTPON/A/2024/132818, CIC/UTPON/A/2024/129947, CIC/UTPON/A/2024/133008.
7. I submit that I had filed an discharge petition before the Hon'ble Sessions Judge, Fast Track Court, Puducherry vide Crl.M.P.No.300/2024 in Spl.SC.No.23/2024 same was dismissed vide Order dated 04.10.2024, against which I had approached the Hon'ble High Court Madras in Crl.R.C.No.2008/2024, the Hon'ble Court had discharged me form the offences under POSCO Act under Spl.SC.No.23/2024 vide Order dated 09.01.2025. After which, the Joint Director (Admin), Education Department had issued Order dated 09.04.2025, revoking my suspension with immediate effect.
8. I further submit that when I had applied for First appeal against the non- satisfactory and evasive replies provided by the Public Information Officer, the First Appellate Authority never made any enquiries as per the RTI Act, even once over my RTI applications or conducted enquiry as to why I am seeking 2nd Appeal.
9. I further submit that the present 2nd appeal over my RTI applications is over the non-furnishing of information sought by me over my suspension based on the alleged complaints and the various allegations pointed out against me by the Joint Director (Admin), Education Department dated 03.07.2023. (i) The information sought by me over RTI are the records pertaining to my service records maintained by the concerned office and the information sought are for taking stands against the false allegations levelled against me in the pending enquiry before the authority to prove my Page 36 of 42 innocence (ii) The information sought regarding failure to pay my subsistence allowance as per rules are again my service records and not third-party information. Hence the second appeal is for the evasive replies and for denial to provide information sought, through which I can claim my loss of subsistence allowance and arbitrary manner of denial of payment of my subsistence allowance in an arbitrary manner.
10. Hence, I humbly request your good office to provide me with the information I have requested through this 2 appeal, as the same were rejected by Puducherry Education Department's Public Information Officer and the First Appellate Authority, though the information sought by me are only related to my service record and the allegations against me in terms of my service. The information sought are in relation to order of the Central Information Commission in Circular No. 482/DSE/SW/E8/2022 dated 03- 07-2023, and because the requested information, which falls under the Right to Information Act, is being deliberately withheld. Furthermore, the following precedents were delivered by the Hon'ble Commission.."
18. Shri R Kulasegaran, Chief Education Officer, Directorate of School Education, Puducherry stated that the queries raised by the Appellant in his RTI Applications relate to ongoing disciplinary proceedings initiated against him. He stated that a complaint letter dated 26.08.2022 from in charge of the school and a complaint letter dated 19.09.2022 submitted by a group of TGTs of the said school claiming that Appellant- Shri Thiru. N. Krishnasamy, TGT (Tamil) causes mental agony to them, since his date of joining, were received. He averred that a committed was formed and disciplinary proceedings were initiated against the Appellant and charge sheet was issued against him. However, based on the orders of the CAT on 19.09.2024, the enquiry in the disciplinary case has been stayed until further orders. While a previous disciplinary proceeding was pending, on 24.02.2024, a student from class X-B at Government High School, Kalmandabam, Puducherry and the Appellant was suspended and second disciplinary case was initiated against him. Furthermore, POCSO case was also registered against the Appellant, which Page 37 of 42 was subsequently, dismissed by the Hon'ble High Court on 09.01.2025. As Appellant requested for revocation of his suspension, his suspension has been revoked w.e.f. 09.04.2025. However, the second disciplinary proceedings have been initiated against the Appellant as per rules. He apprised the Commission that the records sought by the Appellant are not available in their office and all the records have been transferred to Directorate of School Education.
19. The CPIO, Directorate of School Education, Puducherry, Ms. F.P. Verbina Jayaraj, Joint Director, remained absent despite service of hearing notice. As per details of delivery report, the notice of hearing was delivered to the Respondent's office on 29.12.2025.
Decision:
20. At the outset, it is noted that the PIO, Ms. F.P. Verbina Jayaraj, Joint Director, Directorate of School Education, Puducherry was absent during hearing without intimating any reasons thereof. Therefore, Commission directs the PIO, Ms. F.P. Verbina Jayaraj, Joint Director, Directorate of School Education, Puducherry to send her written explanation to justify her aforesaid conduct. The written submission should be filed with the Commission within 30 days from the date of receipt of this order, failing which penal action will be initiated against her.
21. The Commission after adverting to the facts and circumstances of the case, hearing the parties and perusal of records, observes that the main premise of all the Second Appeals is non-furnishing of information by the PIO. It is observed that the Appellant was working as TGT (Tamil) in Madurai Government School, and he was suspended and disciplinary proceedings were initiated against him. He was transferred to Kalmandapam School and POCSO case was also registered against him. It is observed that as submitted by the parties the Hon'ble High Court of Madras vide its order dated 09.01.2025 has discharged the Appellant from all criminal proceedings initiated against him under Protection of Children from Sexual Offences (POCSO) Act, 2012. However, copy of order has not been placed on record by the parties.
Page 38 of 4222. Commission notes that the department has initiated two disciplinary proceedings against the Appellant and one of the disciplinary proceedings has been stayed by CAT vide order dated 19.09.2024. As regards the second disciplinary proceedings, the same has not been completed and inquiry in the matter is still under process. As Appellant requested for revocation of his suspension, his suspension has been revoked w.e.f. 09.04.2025.
File No. CIC/UTPON/A/2024/120131:
23 Commission notes that in File No. CIC/UTPON/A/2024/120131, the PIO, Directorate of School Education in their reply/written submission in response to points No. 1,2,4 and 6 has only mentioned that the information sought for pertains to disciplinary proceedings. Commission observes that concededly the CPIO has not claimed any exemption enlisted under the exemption clauses of Section 8 or 9 of the RTI Act while denying the information sought as sought in the instant RTI Application. It is pertinent to mention here that in order to deny information, it is important that the denial should be as per the provisions of the RTI Act and also if any of the exemption clauses mentioned under 8 and 9 of the RTI Act, 2005 is claimed, the Respondent is required to provide justification or establish the reason why such exemption was claimed.
24 The Commission also observed that as per the provisions of Section 19 (5) of the RTI Act, 2005, in an Appeal proceeding, the onus to prove that a denial of a request was justified shall be on the CPIO. The Respondent failed to justify their position as to how the disclosure of information would be in contravention to any of the provisions enshrined under Section 8 and 9 of the RTI Act, 2005.
25 In view of foregoing the CPIO, Ms. F.P. Verbina Jayaraj, Joint Director, Directorate of School Education, Puducherry is directed to examine the RTI application afresh and furnish revised reply with respect to points No. 1,2,4 and 6 as available in their records, with regards to the instant RTI Application to the Appellant, strictly as per the provision of RTI Act. In doing so PIO must ensure that information which is exempted from disclosure under RTI Act, 2005 must not be disclosed to the Appellant and the PIO shall Page 39 of 42 quote and justify the application of specific exemption clause in the reply while denying the information sought as per the provision of RTI Act.
26 The said direction of the Commission must be complied within 30 days from the date of receipt of this order and accordingly compliance report to this effect be duly sent to the Commission by the PIO.
File. No. CIC/UTPON/A/2024/125759,File No. CIC/UTPON/A/2024/126326, File No. CIC/UTPON/A/2024/126325, File No. CIC/UTPON/A/2024/125741, File No. CIC/UTPON/A/2024/125740, File No. CIC/UTPON/A/2024/129229, File No. CIC/UTPON/A/2024/129947, File No. CIC/UTPON/A/2024/631902, File No. CIC/UTPON/A/2024/631900, File No. CIC/UTPON/A/2024/631897, File No. CIC/UTPON/A/2024/131492, File No. CIC/UTPON/A/2024/132464, File No. CIC/UTPON/A/2024/132818, File No. CIC/UTPON/A/2024/132819, File No. CIC/UTPON/A/2024/133008 :
27 Commission notes that in aforementioned Second Appeals, the PIO has furnished reply as per the provisions of RTI Act. Furthermore, the written submissions filed by the PIO is self-explanatory and comprehensive. However, PIOs are directed to furnish a copy of their written submission to the Appellant within seven days from the date of receipt of this order. Hence, intervention of the Commission is not necessary in these cases.
28. Before parting with the case, Commission observes that suspension is a 'precautionary' step and not a penalty. It is worthwhile to mention that applicable service rules mandate payment of admissible subsistence allowance to government employees during suspension. Further, if an employee is reinstated or found fully innocent, they get pay and allowances as per rules. Authorities must apply their mind and ensure that no illegality is perpetrated against their employees. Otherwise, it will be violation of natural justice as denial of salary amounts to "economic excommunication". Accordingly, the Respondent- Public Authority is advised to ensure that salary, subsistence allowance, and other Page 40 of 42 admissible allowances are released timely to their employes, strictly in accordance with the applicable service rules. It is reiterated that suspension is only a precautionary measure and does not dispense with the obligation to make such payments. PIO is directed to place a copy of this order before the competent authority for necessary action.
Matters are disposed of accordingly.
Copy of the decision be provided free of cost to the parties.
(P R Ramesh) (पी. आर. रमेश) Information Commissioner (सूचना आयु ) Authenticated true copy Suman Bala (सु मन बाला) Dy. Registrar (उप पंजीयक) 011-26107048 Addresses of the parties:
1 The CPIO Directorate of School Education, Perunthalaivar Kamaraj Centenary Educational Complex, 100 ft Road, Anna Nagar, Puducherry - 605 005.
2 N Krishnasamy Page 41 of 42 Annexure of Second Appeals.
Sl. No. Second Appeals
1 CIC/UTPON/A/2024/120131
2 CIC/UTPON/A/2024/125759
3 CIC/UTPON/A/2024/126326
4 CIC/UTPON/A/2024/126325
5 CIC/UTPON/A/2024/125741
6 CIC/UTPON/A/2024/125740
7 CIC/UTPON/A/2024/129229
8 CIC/UTPON/A/2024/129947
9 CIC/UTPON/A/2024/631902
10 CIC/UTPON/A/2024/631900
11 CIC/UTPON/A/2024/631897
12 CIC/UTPON/A/2024/131492
13 CIC/UTPON/A/2024/132464
14 CIC/UTPON/A/2024/132818
15 CIC/UTPON/A/2024/132819
16 CIC/UTPON/A/2024/133008
Page 42 of 42
Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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