Central Information Commission
Vishal Pundir vs Central Board Of Secondary Education on 30 March, 2026
के य सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मु नरका
Baba Gangnath Marg, Munirka
नई द ल , New Delhi - 110067
File No: CIC/CBSED/A/2025/102541
VISHAL PUNDIR .....अपीलकता/Appellant
VERSUS
बनाम
THE CPIO
CENTRAL BOARD OF SECONDARY EDUCATION,
RTI CELL, INTEGRATED OFFICE COMPLEX,
SECTOR - 23, PHASE-I, DWARKA,
NEW DELHI - 110077 .... तवाद गण /Respondent
Date of Hearing : 24.03.2026
Date of Decision : 24.03.2026
INFORMATION COMMISSIONER : Sudha Rani Relangi
Relevant facts emerging from appeal:
RTI application filed on : 19.09.2024
CPIO replied on : 23.10.2024
First appeal filed on : 20.11.2024
First Appellate Authority's order : NA
2nd Appeal dated : 15.01.2025
Information sought:
1. The Appellant filed an RTI application dated 19.09.2024 seeking the following information:Page 1 of 16
1. कूल उपरो त क उ र दे श शासन वारा मा यता क सं तु त व आपके वारा दान क गई संब धता क संपूण प ावल आवेदक को उपल ध कराने का क ट क रए।
2. उपरो त कूल के व तार करण (क ा 12 तक) क संपूण प ावल आवेदक को उपल ध कराने का क ट क रए।
3. आपके वारा दनांक 26-02-2016 को अपने प ांक के CBSE/AFP/2130110/16/1036018 मा यम से अवगत कराया गया था क कूल उपरो त को आदे शत कया गया था क वह 10 (E) मानको का पालन सु नि चत करने के लए affidavit पर अपना बयान तुत कर क कूल उपरो त एक खंड (Single piece of Land) म चल रहा है अथवा नह ं। इसके संबंध म कूल वारा आपके आदे श के अनुपालन म 10 (E) के तहत जो हलफनामा आपके स मुख तुत कया गया था, उसक मा णत त ल प आवेदक को उपल ध कराने का क ट क रए।
4. बंदु सं या तीन के उपरो त म य द कूल वारा कोई हलफनामा आपके सम तुत नह ं कया गया तो आपके आदे श क अवहे लना म कूल क संब धता आपके वारा समा त कर द गई है अथवा नह ,ं सू चत क रए।
5. आपके वारा पूव म के वारा आवेदक को सू चत कया गया था क कूल उपरो त के व ध अभी जांच लं बत है । इस सूचना को उपल ध कराए हुए 2 वष क अव ध बीत चुक है , कृपया सू चत क रए क कूल के खलाफ जांच पूर हो चुक है अथवा नह ं।
6. बंदु सं या 5 के सापे य द 2 साल क अव ध बीत जाने के बावजूद भी उपरो त कूल के खलाफ जांच पूर नह ं क जा चुक है (जब क आवेदक वारा सभी मा णक सा य ीमान जी क स मुख तुत कए जा चुके ह) तो जांच म दे र के कारण का यौराआवेदक को उपल ध कराईए।
7. उपरो त ेन चबर पि लक कूल (जू नयर वंग), नई मंडी, मुज फरनगर क ा 5 तक िजन खसरा नंबर म व ाम क भू म के अंतगत आपके अ भलेख म संचा लत कया जाना दज है , कृपया आवेदक को यौरा मय मा णक सा य के उपल ध कराने का क ट क रए।
8. आपके कायालय के रकॉड के अनुसारेन चबर पि लक कूल नई मंडी, मुज फरनगर क बि डंग िजस मोह ले म दज है । उसका नाम व कूल क Page 2 of 16 बि डंग क पैमाईश का ववरण मय मा णक सा य के उपल ध कराने का क ट क रए।
9. आपके कायालय के रकॉड के अनुसार उपरो त कूल क बि डंग िजस तहसील य ाम क भू म म दज है। उसका नाम व सम थत मा णक सा य आवेदक को उपल ध कराने का क ट क रए।
10. आपके कायालय के रकॉड के अनुसार उपरो त कूल का मैदान िजस मोह ले म दज है । उसका नाम व सम थत मा णक सा य आवेदक को उपल ध कराने का क ट क रए।
11. आपके कायालय के रकॉड के अनुसार उपरो त कूल का मैदान िजस तहसील य ाम क भू म म दज है। उसका नाम मय मा णक सा य के उपल ध अ भलेख आवेदक को दलाने का क ट क रए।
12. थानीय शासन वारा ेन चबर पि लक कूल नई मंडी मुज फरनगर (जू नयर वंग) व े चबर पि लक कूल नवीन मंडी थल कुकड़ा मंडी न मुज फरनगर (सी नयर वंग) का थानीय शासन वारा जो लड स ट फकेट दया गया था उसक मा णत त ल प आवेदक को उपल ध कराने का क ट क रए।
13. कूल उपरो त वारा आपके कायालय म तुत ल ज डीड दनांक 14-08-
1989 क मा णत त ल प मय दोन न शे के आवेदक को उपल ध कराने का क ट क रए।
14. कृपया सू चत क रए क थल य जांच के दौरान ेन चबर पि लक कूल, नई मंडी, मुज फरनगर, ऊ का संचालन अ भलेख म दज थान पर ह कया जा रहा है अथवा कसी अ य थान पर ामा णक सा य उपल ध कराईए।
15. उपरो त कूल वारा इंटरनेट पर कराई गई उपल ध जानकार के अनुसार अपना े फल 15046.95 कायर मीटर दशाया गया है , कृपया सू चत क रए क कूल क जू नयर वंग नह ं मंडी मुज फरनगर और कूल क सी नयर वंग कुकड़ा मंडी, मुज फरनगर म अलग-अलग े फल तना कतना उपरो त सं था वारा दशाया गया है , मा णक सूचना उपल ध कराने का क ट क रए।"
2. The CPIO furnished a reply to the Appellant on 23.10.2024 stating as under:Page 3 of 16
"Grain Chamber Public School; New Mandi Muzaffarnagar Uttar Pradesh-251001 (CBSE Affiliation No. 2130110) के संबंध म वां छत सूचना सीबीएसई के सूचना/ रकॉड क उपल धता और आरट आई अ ध नयम 2005 के ावधान के अनुसार नीचे तुत है :
Reply of 1 and 2 - संबं धत रा य सरकार वारा जार मा यता माण प क त कूल वारा अपनी वेबसाइट या दए गए लंक पर पहले ह घो षत क जा चुक है : आवेदक कूल क द गई वेबसाइट पर जा सकता है और वां छत जानकार ा त कर सकता है :
Website: https://www.gcpublicschool.com/ Link: https://gcpublicschool.com/PDF/RECOGCERTIFICATE.pdf मा यता संबि धत अ धक जानकार के लए आप रा य सरकार के संबं धत िजला श ा अ धकार से संपक कर सकते ह, जहां कूल ि थत है ।
जहां तक सीबीएसई से संब धता ा त करने का सवाल है , आवेदक ने सीबीएसई संबं धत कूल क संपूण संब धता प ावल क मांग कर है । परं तु यहाँ आवेदक ने यह न द ट नह ं कया है क उसे कन व श ट द तावेज क आव यकता है। मांगी गई जानकार क अ न द ट/ यापक कृ त को दे खते हुए, आवेदक को सू चत कया जाता है क वह उन संबं धत द तावेज को न द ट कर िजनके लए जानकार वां छत है ।
आरट आई अ ध नयम, 2005 क धारा 4(2) के अनुसार व ेरणा कट करण के प म संबं धत कूल वारा तुत सम त उपयु त सावज नक द तावेज़, कूल वारा अपनी वेबसाइट पर Mandatory Public Disclosure के तेहत अपलोड कए गए ह और पहले से ह सावज नक डोमेन म उपल ध ह।
आवेदक कृपया यान द क सीबीएसई दशा नदश के आलोक म, संबं धत कूल ने इस बोड से संब धता/संब धता व तार/उ नयन ा त करने के उ दे य से इस कायालय म जमा कए गए सभी उपल ध/लागू द तावेज को अपनी आ धका रक वेबसाइट पर Mandatory Public Disclosure के तहत पहले से ह व-घो षत और अपलोड करा हुआ है।Page 4 of 16
आवेदक कूल क द गई वेबसाइट पर जा सकता है और संब धता/ संब धता व तार ा त करते समय इस कायालय को तुत कए गए वां छत द तावेज क पूर जानकार ा त कर सकता है :
Website: https://www.gcpublicschool.com Link: https://www.gepublicschool.com/MD इसके अ त र त, य द आवेदक उ त व यालय से संबं धत कोई अ य जानकार चाहता है तो उसे सू चत कया जाता है क वह उसे संबं धत द तावेज को (द तावेज के नाम स हत) न द ट कर िजनके लए जानकार वां छत है और जो जन हत से संबं धत ह। ना क उपल ध रकॉड से आवं गक और उ यत जानकार क जांच और पहचान क जा सके और आरट आई अ ध नयम 2005 के ावधान के अनुसार जार कया जा सका I इस कायालय को उ चत जानकार दान करने म स म बनाने के लए, आवेदक को सट क प से सू चत करना होगा क आरट आई अ ध नयम के ावधान के तहत वह कौन सी वशेष या व श ट जानकार /द तावेज चाहता है । हालां क, कूल क संब धता से संबं धत जो भी जानकार और द तावेज़ सावज नक डोमेन म उपल ध ह और जो सावज नक कट करण और यापक सावज नक हत का ह सा ह, सावज नक डोमेन म उपल ध है ।
Reply of 3 AND 4 -
आवेदक ने केवल पुराने प मांक CBSE/AFF./2130110/16/10/236018 दनांक 26.02.2016 का हवाला दे कर सूचना मांगी है । हालां क, संदभ के लए प क त उपल ध नह ं कराई गई है ।
थम टया, उपल ध अ भलेख म ऐसा कोई प नह ं पाया गया है। आवेदक को सलाह द जाती है क पुराने अ भलेख से संबं धत कोई भी सूचना भांगते समय कृपया उसक एक त संल न कर, ता क य द थोड के मानदं ड के अनुसार वा छत जानकार को weed out नह ं कया गया हो और वां छत जानकार उपल ध हो, तो इस कायालय वारा सट क सूचना एक करने के बाद दान क जा सके। मामले क वषय-व तु से ऐसा तीत होता है क आवेदक अपने वारा पूव म दायर क गई कसी शकायत क ि थ त तथा उसके लं बत रहने के कारण के बारे म सूचना मांग रहा है । हालां क, संदभ के लए शकायत क त थ तथा शकायत क त उपल ध नह ं कराई गई है।Page 5 of 16
इस कायालय को शकायत क ि थ त पर आरट आई अ ध नयम के ावधान के अनुसार उपल ध जानकार दान करने म स म बनाने के लए, आवेदक को सलाह द जाती है क इस कायालय से सूचना मांगते समय वह संद भत शकायत क एक त संल न कर।
Reply of 5 AND 6- वां छत जानकार म सट कता और प टता का अभाव है । आवेदक ने यह प ट नह ं कया है क आवेदक क कस शकायत के संदभ म इस कायालय ने आवेदक को आ धका रक प से अवगत कराया है । आवेदक ने अपनी शकायत ओर/या इस कायालय वारा जार कए गए उ र क कोई त भी उपल ध नह ं कराई है। य द आवेदक वारा संबं धत कूल के व ध अतीत म कोई शकायत दज क गई है , तो CPIO को उसक वतमान ि थ त के बारे म सट क जानकार एक करने और उपल ध कराने म स म बनाने के लए, आवेदक को अपनी शकायत और/या इस कायालय वारा जार कए गए उ र क त उपल ध करानी होगी।
Reply of 7 AND 15- अ भलेख के अनुसार, बोड ने Grain Chamber Public School; New Mandi Muzaffarnagar Uttar Pradesh-251001 को स ब धता दान क है, न क ेन चै बर पि लक कूल (जू नयर वंग) यू मंडी मुज फरनगर उ र दे श-251001 को, जैसा क आवेदक ने पूछा है। इस लए, आवेदक वारा ब दु सं या 7 और 15 म उ धृत व यालय के संबंध म इस कायालय म कोई जानकार उपल ध नह ं है ।
Reply of 8 AND 9- रकॉड के अनुसार, संबं धत कूल Grain Chamber Public School (CBSE Affiliation No. 2130110) क पता/ े /तहसील पहले से ह सीबीएसई वेबसाइट पर सावज नक डोमेन म उपल ध है । आवेदक वेबसाइट या दएम, लंक पर आकर वां छत जानकार ा त कर सकते ह:
वेबसाइट: https://saras.cbse.gov.in/SARAS लंक:
https://sarus.cbse.gov.in/SARAS/AffiliatedList/Ar.ocationDetails/213011 0%20 सीधा लंक: https://cbseit.in/cbse/cbse_maps/udiselocatecbse Page 6 of 16 कूल के कुल े फल और संबं धत सावज नक जानकार संबं धत कूल वारा सीबीएसई वेबसाइट पर GIS Mapping of Schools के तहत सावज नक डोमेन अपने Comprehensive Report Card के प म व-घो षत क गई है , िजसे दए गए लंक पर दे खा जा सकता है:
आवेदक न न ल खत वेबसाइट या दए गए लंक पर जाकर वां छत जानकार ा त कर सकते ह:
वेबसाइट: https://www.cbse.gov.in/ सीधा लंक:
https://saras.cbse.gov.in/maps/finalreportDetail?AfiNo=2130110 संबं धत कूल क भू म संबं धत द तावेज, य द बोड के रकॉड म उपल ध ह तो भी, उनका खुलासा नह ं कया जा सकता य क इ ह बोड वारा ययी मता म रखा जाता है और इसम तीसरे प क यि तगत जानकार शा मल है । इस लए, वां छत जानकार , आरट आई अ ध नयम, 2005 क धारा 8(1) (घ), (ङ) और (ब) [Section 8 (1) (d) (e) and (j)) के तहत दान नह ं क जा सकती । अ धक जानकार के लए आवेदक संबं धत रा य सरकार वभाग से संपक कर सकता है जो भू म अ भलेख जार कता/संर क है ।
Reply of 10 AND 11- उपल ध जानकार के अनुसार कूल और खेल का मैदान उसी पते पर ि थत है िजस पर बोड वारा संब धता दान क गई है । उपल ध जानकार के अनुसार कूल और खेल का मैदान उसी पते पर ि थत है िजस पर बोड वारा संब धता दान क गई है।जानकार ऊपर बंदु 8 और 9 म संद भत क जा सकती है ।
Reply of 12- उपरो त ब दु सं या 7 पर द गई जानकार के अ त र त, आवेदक को सू चत कया जाता है क संबं धत कूल क भू म संबं धत द तावेज का खुलासा नह ं कया जा सकता य क इ ह बोड वारा ययी मता म रखा जाता है और इसम तीसरे प क यि तगत जानकार शा मल है। इस लए, वां छत जानकार , आरट आई अ ध नयम, 2005 क धारा 8 (1) (घ), (ङ) और (ञ) [Section 8 (1) (d) (c) and (j)] के तहत दान नह ं क जा सकती।
अ धक जानकार के लए आवेदक संबं धत रा य सरकार वभाग से संपक कर सकता है जो भू म अ भलेख जार कता/संर क है ।Page 7 of 16
Reply of 13- सीबीएसई संब धता मैनुअल के अनुसार कूल के मान च ) भवन योजना से संबं धत जानकार एक वैकि पक द तावेज है और यह अ नवाय सावज नक द तावेज का ह सा नह ं है । संब धता मैनुअल को https://saras.cbse.gov.in/saras/ या दए गए लंक पर दे खा जा सकता है : https://saras.cbse.gov.in/SARAS/manuals/saras_affiliation_manual2024 .pdf इसके अलावा, कूल/प टे दार या प टादाता क संप के ऐसे यि तगत द तावेज भले ह बोड के रकॉड म उपल ध ह , उ ह ययी मता म रखा जाता है और इस लए आरट आई अ ध नयम क धारा 8 (1) (ङ) और (ञ) [Section 8 (1)
(c) and (i)] के तहत उनका खुलासा नह ं कया जा सकता है । इसके अलावा, ऐसे द तावेज और सूचनाओं के खुलासे से व या थय और कमचा रय क सुर ा से समझौता भी हो सकता है ।
Reply of 14- बां छत म सट कता और प टता का अभाव है । आवेदक ने यह प ट नह ं कया है क आवेदक क कस थल य जाँच के संदभ म जानकार मांगी जा रह है। इसके अ त र त औ च य आधा रत नवाचक जानकार आरट आई अ ध नयम 2005 क धारा 2 (च) [Section 2 (1)) के अनुसार सूचना क प रभाषा म नह ं आते ह। आवेदक को सू वत कया जाता है क बोड ने संबं धत कूल को कूल क वेबसाइट पर उपल ध वतमान म लागू संब धता प म उि ल खत पते पर संब धता दान क है।
वेबसाइट: https://gcpublicschool.com/ लंक: https://www.gepublicschool.com/PDF/AFFILIATIONLETTER.pdf उपल ध अ भलेख के अनुसार संबं धत कूल िजस थान पर काय कर रहा है , उसका थान संबं धत कूल वारा GIS मै ण (भौगो लक सूचना णाल ) के मा यम से मद कया गया है और यह जानकार सीबीएसई क वेबसाइट पर सावज नक प से उपल ध है ।
वेबसाइट https://saras.cbse.gov.in/saras.
लंक: https://ebseit.in/cbse/chse_maps/udiselocatecbse"
3. Aggrieved by the decision of the CPIO, the Appellant filed a First Appeal dated 20.11.2024. The FAA order is not on record.Page 8 of 16
4. Aggrieved by the non-disposal of First Appeal, Appellant is before the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Shri Vishal Pundir present through audio conference. Respondent: Shri Pankaj Kshettry, US/CPIO present in person.
5. The written statement of the CPIO is taken on record.
6. The Appellant did not turn up for hearing at the NIC studio. Therefore, with the assistance of the Registry, Bench contacted the Appellant on phone call, the Appellant stated that either the matter may be put up for another date of hearing or it may be decided on merits as he is not in a position to plead the case. It is noted by the Bench that a substantial time has already passed in listing of this matter, therefore, instead of prolonging the Appeal further, the Commission deems fit to decide the Appeal on merits based on material placed on record.
7. The CPIO stated that a point-wise reply along with relevant permissible information has already been provided to the Appellant in the first instance.
While explaining the reply in detail, the CPIO stated that on points No. 1 & 2 of RTI application under reference regarding recognition related file and documents, it was informed that recognition to School is accorded by the concerned State Education Department/Directorate of Education, of the Appropriate Government as per extant rules and provisions contained in the RTE Act, 2009. Whereas, CBSE grants affiliation to such schools who apply for the same in accordance with the norms of the Board as mentioned in Chapter 2 Clause 2.3 (2.3.4) of CBSE Affiliation Bye-Laws, 2018: Website:
https://saras.cbse.gov.in/SARAS Link:
https://saras.cbse.gov.in/SARAS/ui/assets/affiliation_bye_laws/Affiliation-Bye- Laws- English.pdf. Copy of the Recognition Certificate issued to the School concerned by the concerned State Government has already been proactively disclosed by the school on its official website. The Appellant may access the same at: Website: https://www.gcpublicschool.com/ Direct Link:
https://gcpublicschool.com/PDF/RECOGCERTIFICATE.pdf. The file and related documents pertaining to recommendation for recommendation/grant of Page 9 of 16 recognition by the respective State Govt. does not fall under the jurisdiction of CBSE. For further information in this regard, the appellant may approach the concerned District Education Officer of the State Government. Regarding CBSE Affiliation related file and documents The Appellant has sought the entire file of the school pertaining to the affiliation granted by CBSE. However, the request is vague and non-specific, as no particular documents have been identified. It is a settled position under the RTI Act that Information must be clearly identified, and Public Authorities are not required to compile or create information in response to broad or unspecified queries. Nevertheless, as part of suo motu disclosure in accordance with Section 4 of the RTI Act, 2005 and in accordance with CBSE guidelines vide Circular no. 09/2021 dt. 21.05.2021(https://saras.cbse.gov.in/saras/Circulars/Circular9.pdf), the Schools concerned have to upload all essential prescribed documents submitted while applying for affiliation/ upgradation/ extension of affiliation on its website as part of Mandatory Public Disclosure. With respect to points No. 3 & 4, the Appellant has referred to a letter dated 26.02.2016 (No. CBSE/AFF/2130110/16/10/236018), but has not provided a copy of the same.
Upon preliminary examination, no such document is traceable in the available records of the Board. Hence, requests relating to old records require specific identification, and supporting documents should be enclosed to facilitate retrieval, subject to record retention/weeding out policies/rules of the Board. It seems that the appellant is desirous of seeking information regarding the status of a prior complaint. However, no date or copy of the complaint has been provided. The Appellant is therefore advised to furnish Copy of the complaint, and Relevant details (date, subject, etc.) so that information, if available, may be provided in accordance with the RTI Act. Under the RTI Act, 2005, in the absence of any specific information, Public Information Authorities are not obligated to interpret queries, conduct research, deduce, collate, or generate information which would result in disproportionate diversion of resources, which is restricted under Section 7(9) of the RTI Act, 2005. With respect to points No. 5 & 6, the queries lack clarity and specificity. The Appellant has neither identified the complaint in question, nor provided a copy of the complaint or any reply issued by this office. In absence of such details, it is not feasible to trace or provide information. Besides, the Appellant is informed that the RTI Act serves as a tool for accessing information held by public authorities, not as a platform for raising or resolving complaints or grievances, challenging administrative decisions, or debating the accuracy of the information provided.
Page 10 of 16RTI Act is not the proper law for redressal of grievances and that there are other appropriate platforms and mechanisms available for resolving such matters. Is apparently pursuing a grievance and challenging the correctness of the information and administrative decisions rather than seeking information under the RTI Act. The defined scope of the RTI Act, clarifying that it serves as a tool for accessing information held by public authorities, not as a platform for resolving grievances, challenging administrative decisions. With respect to Points No. 7 & 15, as per available records, CBSE has granted affiliation to the following School: Grain Chamber Public School, New Mandi, Muzaffarnagar, Uttar Pradesh 251001 vide Affiliation No. 2130110. The Status of the School affiliated to CBSE can be referred on the following website/link of the Board:
Website: https://saras.cbse.gov.in/SARAS Link:
https://saras.cbse.gov.in/saras/AffiliatedList/Afflication Details/2130110 No separate affiliation to the concerned School has been granted by CBSE to the school in the name of "Grain Chamber Public School (Junior Wing)" as mentioned by the Appellant. Therefore, no separate information is available in respect of the entity referred to these points. Information pertaining to Total Land Area and size of playground has been self-declared by the concerned school in the Comprehensive Report Card of the School on CBSE under GIS Mapping of Schools or under the given link: Website: https://www.cbse.gov.in/ Link: https://saras.cbse.gov.in/maps/finalreportDetail?AffNo=2130110. Besides, with regard to the any other land related information including document/certificate pertaining to the School affiliated with CBSE, if any furnished to the Board cannot be disclosed as these have been held by the Board in fiduciary capacity exclusively for the purpose of granting affiliation to the school to conduct Class X and XII Board Examinations of CBSE. Hence, the desired information, cannot be disclosed being information u/s 8(1)(d) [Commercial Confidence], 8(1)(e) [Fiduciary Relationship] of the RTI Act, 2005. Besides, such document(s) contain personal information of third party/parties. Hence, the desired information is further cannot be provided under Section 8(1)(j) [Personal Information] The Appellant is also informed that the Board is neither the issuer nor the custodian of the land records of the school. Hence, for more information in this regard, if any applicable, the Appellant may approach the original custodian/land authority/revenue department/ office of the Tehsildar of the State Government under whose jurisdiction the school is operating and which is the original custodian of such records. With respect to Points No. 8 & 9, the requested details (including complete address and location declared by the Page 11 of 16 concerned School is already available in the public domain on following multiple websites of CBSE, School and UDISE: Website: https://www.cbse.gov.in/ Link: https://saras.cbse.gov.in/maps/finalreportDetail?AffNo=2130110. (An Autonomous Organisation under the Ministry of Human Resource Development, Govt. of India) Website: https://saras.cbse.gov.in/SARAS Link: https://saras.cbse.gov.in/saras/AffiliatedList/AfflicationDetails/2130110 Website: https://www.gcpublicschool.com Link: https://www.gcpublicschool.com/MPD Besides, the information can also be obtained by visiting the following website/link, UDISE, Govt. of India: https://udiseplus.gov.in/#/en/home https://kys.udiseplus.gov.in/#/reportcard/1980667/12 of Information pertaining to Total Land Area and size of playground has been self-declared by the concerned school on the School website as well as Comprehensive Report Card of the School on CBSE website under GIS Mapping of Schools as well as on School's website given, Website: https://saras.cbse.gov.in/SARAS Link: https://saras.cbse.gov.in/saras/AffiliatedList/Afflication Details/2130110 School Website: https://www.gcpublicschool.com Link: https://www.gcpublicschool.com/MPD According. to the available records, the location where the concerned school is functioning has also been mapped by the school itself through GIS (Geographic Information System) mapping. This information is publicly accessible on the CBSE website. Website:
https://saras.cbse.gov.in/saras/ Link: https://cbseit.in/cbse/cbse_maps/udisclocatecbse. With respect to Points No. 10 & 11, as per available records, both the school building and its playground are located at the same address/location on which affiliation has been granted to the school. Hence, for the desired information, the Appellant can refer to the relevant details and available information as provided under Points No. 8 & 9.
The Appellant can visit the given website/link of the Grain Chamber Public School, New Mandi, Muzaffarnagar, Uttar Pradesh - 251001 vide Affiliation No. 2130110 and obtain information from the inspection video of the school covering the infrastructure of the school: School Website:
https://www.gcpublicschool.com Link:
https://www.youtube.com/watch?v=JjZBjas41j0. With respect to Point No. 12, Land Certificate furnished by the school is not part of the documents to be uploaded by the affiliated schools on its website as part of Mandatory Public Disclosure vide CBSE notification no. 09/2021 dt. 21.05.2021 (https://saras.cbse.gov.in/saras/Circulars/Circular9.pdf). Such Page 12 of 16 document/information of the concerned school, if any applicable/available cannot be disclosed as it involves personal information of third party/parties kept in fiduciary capacity. Hence, the desired information cannot be provided under Section 8(1) (e) of the RTI Act, 2005. Besides, such document(s) contain personal information of third party/parties. Hence, the desired information is further cannot be provided under Section 8(1) (j) of the RTI Act, 2005. For further information in this regard, if any available/applicable, the Appellant may approach the original custodian/Land Authority/Revenue Department/Tehsildar of the appropriate State Govt. who is the original custodian/issuer of such records and under whose jurisdiction the school is functioning. Hence, the desired information, if any available in the records of the Board, cannot be provided. With respect to Point No. 13, the School's Lease Deed is not a part of the applicable documents to be furnished to the Board as per the presently applicable Affiliation Bye-Laws, 2018 and Affiliation Manual for schools seeking affiliation/ upgradation/extension/ from CBSE. Whereas, Building Plan/Map is an optional document. Besides, lease deed related to document(s)/Map of the School if any furnished voluntarily the Board or furnished as per the earlier applicable norms, cannot be disclosed as these have been held by the Board in fiduciary capacity exclusively for the purpose of granting affiliation to the school to conduct Class X and XII Board Examinations of CBSE. Hence, the desired information, cannot be disclosed being information under Section 8(1) (e) of the RTI Act, 2005. Besides, such document(s) contain personal information of third- party/parties. Hence, the desired information is further cannot be provided under Section 8(1) (j) of the RTI Act, 2005. Disclosure of information related to map of the school, if any available in the records of the Board may raise security concerns and compromise with the safety and security of the students and staff. Hence, any such information cannot be further disclosed under Section 8(1) (g) of the RTI Act, 2005. With respect to Point No. 14, the applicant is informed that RTI is a mechanism to obtain information which is available the records of the public authority concerned in the form it is available and not to seek justification and explanation from the public authority. Justifications and explanation does not fall within the definition of Information as per Section 2 (f) of the RTI Act 2005. However, in the light of the subject matter of the query, the appellant is informed that Affiliation to the concerned School- Grain Chamber Public School, New Mandi, Muzaffarnagar, Uttar Pradesh - 251001 vide Affiliation No. 2130110 has been granted by the Board at the address mentioned in the affiliation letter available on the school's Website. https://gepublicschool.com/ Page 13 of 16 https://www.gepublicschool.com/PDF/AFFILIATIONLETTER.pdf Further, the school's location has been mapped through GIS Mapping, available in the public domain: https://saras.cbse.gov.in/saras https://cbseit.in/cbse/cbse_maps/udiselocatecbse . Besides, the address of the School can be further verified by the appellant from NOC and Safety Certificate issued by the appropriate State Govt. Departments and available on given website/link of School: School Website: https://www.gcpublicschool.com Link:
https://www.gcpublicschool.com/MPD.
8. Lastly, the CPIO apprised the Bench that a copy of the written statement was already served to the Appellant.
Decision:
9. Heard the party, appeared.
10. The Commission upon a perusal of facts on record observes that the information sought by the Appellant through RTI application under reference appears to be cumbersome and voluminous in nature collation and compilation of would entail diversion of manpower resources of the Public Authority and thus, cannot be provided in view of Section 7(9) of RTI Act. The same can be garnered from the relevant provisions of Section 7(9) of RTI Act which is reproduced below for ready reference -
"...7. Disposal of request.--
xxx (9) An information shall ordinarily be provided in the form in which it is sought unless it would disproportionately divert the resources of the public authority or would be detrimental to the safety or preservation of the record in question..."
11. It also appears that the Appellant has grossly misconceived the idea of exercising his Right to Information as being absolute and unconditional. This fact is well recognized by the Hon'ble Supreme Court's judgment in the case titled Central Board of Secondary Education (CBSE) & Anr. v. Aditya Bandhopadhyay and others [(2011) 8 SCC 497] wherein it was held that -
"37. xxxxx Page 14 of 16 The Act should not be allowed to be misused or abused, to become a tool to obstruct the national development and integration, or to destroy the peace, tranquility and harmony among its citizens. Nor should it be converted into a tool of oppression or intimidation of honest officials striving to do their duty. The nation does not want a scenario where 75% of the staff of public authorities spends 75% of their time in collecting and furnishing information to applicants instead of discharging their regular duties. The threat of penalties under the RTI Act and the pressure of the authorities under the RTI Act should not lead to employees of a public authorities prioritising 'information furnishing', at the cost of their normal and regular duties."(Emphasis Supplied)......."
12. However, ignoring the said aspect, the CPIO has made sincere efforts to address each and every query raised by the Appellant in the spirit of the RTI Act, 2005. Further, the written statement filed by the CPIO is comprehensive and self-explanatory which adequately suffices the information sought by the Appellant as per the provisions of the RTI Act, 295, a copy of which was already served to the Appellant. Hence, taking note of this fact, intervention of the Commission is not warranted in the matter at this juncture.
The Appeal is disposed of accordingly.
Sd/-
Sudha Rani Relangi(सुधा रानी रे लंगी) Information Commissioner (सूचनाआयु त) Authenticated true copy (अ भ मा णतस या पत त) (Anil Kumar Mehta) Dy. Registrar 011- 26767500 Date Page 15 of 16 Shri VISHAL PUNDIR Page 16 of 16 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)