A.S. BERAR Vs. DTE OF EDUCATION (EAST)

JUDGEMENT

(1.) THE appellant is present along with Dr. . The Public Authority is represented by Ms. Neha Shankar, Superintendent (RTI) Facts:

(2.) APPELLANT by his RTI application had sought to know how many students opted for Punjabi as a third language in Class VI in each school of East District in the academic year 2014 -15. PIO by his letter dated 27.03.2015 requested the appellant to submit fee for providing 3 pages. Challenging this, appellant filed first appeal. FAA by his order dated 28.04.2015 upheld the information furnished by the PIO. Appellant approached the Commission. DECISION:

(3.) BOTH the parties made their submissions. The appellant submitted that he had got information only for 58 schools out of 100 schools for which he had asked for the information regarding the number of students who opted Punjabi as 3rd language during the academic year 2014 -15.