Central Information Commission
Mr.Prabhat Kumar Saxena vs Ministry Of Human Resource Development on 10 May, 2013
Central Information Commission
Room No. 308, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No:CIC/RM/A/2012/000452/LS
Appellant : Shri Prabhat Kumar Saxena
Public Authority : EdCIL (India) Ltd./Kendriya Vidyalaya
Sangthan
Date of hearing : 10.05.2013
Date of Decision : 10.05.2013
FACTS :
Heard today dated 10.05.2013. Appellant not present. The public authority is represented by Shri B. Dutta, DGM (CPIO) and Shri V.V. Murari, CGM (AA).
2. It is noticed that vide RTI application dated 30.01.2012, the appellant had sought information on 07 paras about the examination conducted by EdCIL on behalf of KVS for the recruitment of teachers in 2010-11. This RTI application was transferred to KVS, whereupon the Jt Commissioner (Adm) (CPIO), had refused to disclose the information on all the paras under
various clauses of section 8(1) of the RTI Act, 2005 vide his letter dated 24.02.2012.
3. I would like to hear the KVS authorities before deciding the matter. Hence, notice may be sent to the Joint Commissioner (Adm) (CPIO), of KVS, at 18, Institutional Area, SJS Marg, New Delhi - 110016 for appearing before the Commission on 04.06.2013 at 1215 hrs along with relevant records.
( M.L. Sharma ) Information Commissioner Authenticated. Additional copies of the order shall be supplied on application and payment of fees, as per RTI Act, to the CPIO of the Commission.
(K.L.Das) Dy Registrar Address of the Parties :- (l)The CPIO, (2) Shri Prabhat Kumar Saxena,Shyam Sadan, Ed CIL (India) Ltd., Jawaharpuri, Budaun - 243 601 EdCIL House, 18A, Sector 16A, Noida 201 301 (3)The Jt Commissioner (Adm)(CPIO) Kendriya Vidhyalaya Sangthan, 18 Institutional Area, SJS Marg New Delhi - 110016.