ANURAG GARG Vs. DEPUTY DIRECTOR OF EDUCATION

JUDGEMENT

(1.) INFORMATION sought:

(2.) COMPLAINANT through his RTI application had sought for information concerning the PGT teachers appointed since 2008 in following points:

(3.) PIO for Point No. 1(i) and (ii) requested the appellant to submit a sum of Rs. 18, For Point No. 1 (iii) to (v) and (2) stated that the information is neither available nor maintained in the office, For Point No. 3 it was stated that the information sought was not available, For Point No. 4 it was stated that as per the available record the information is NIL and Point No. 5 it was stated that the information sought was covered under Point No. 1. Ground for First Appeal: