Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 2, Cited by 0]

Central Information Commission

Mrram Chander vs Government Of Nct Of Delhi on 27 May, 2014

                    CENTRAL INFORMATION COMMISSION
                        (Room No.315, B­Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)



                          File No.CIC/AD/A/2013/000386­SA

                           ( Sh. Ram Chander  Vs. Dte. Of Education,  Delhi)




   Appellant                          :            Mr. Ram Chander
   Respondent                         :            Dte. Of Education,  GNCTD, lDelhi



   Date of hearing                    :            19­05­2014


   Date of decision                   :            27­05­2014


 Information Commissioner :                              Prof. M. Sridhar Acharyulu
                                                                    (Madabhushi Sridhar)
 Referred Sections                                       :          Sections   3,   19(3)   of   the 
                                                          RTI Act


 Result                                                  :          Appeal allowed / disposed of




         The appellant came  late after the hearing from the public authority is over.  The Public 

Authority   is represented by Ms. Renu Sharma,PIO/DDE(S),   Ms. Anita Bharal, APIO, Ms. 

Soni, DDE(SE) Directorate of Education, GNCTD, Defence Colony,  Delhi. 

FACTS

2.        The  appellant submitted that through his  RTI application dt. 31­7­2012 he  sought  information on action taken  about the complaint dt. 6­5­2012 made by him, what procedure is  adopted to deal with such complaints and the number of such complaints received in May  2012, etc.  PIO gave reply on 12­10­2012 and FAA by his order dt. 6­11­2012 directed the PIO  to re­provide information on question No.2 of the RTI application to the appellant, which has  been complied with by the PIO. 

1

Decision:

3.     Heard the submissions.    The respondent authority submits that  they had asked the  appellant   to   come   for   inspection   of   record   and   after   inspection   he   had   procured   some  documents.  Thereafter, he did not seek any further documents.  The Commission directs the  respondent authority/Mr. Kaushik, PIO/DDE, to furnish information to the appellant, regarding  the action taken on the appellant's  complaint dt.6.5­2012 against the Sanwal Das Memorial  School, Kotla Mubarak Pur, New Delhi, within 2 weeks from the date of receipt of this order. 

4.   The appeal is disposed of accordingly. 

     (M. Sridhar Acharyulu) Information Commissioner Authenticated true copy  (Ashwani K. Sharma) Designated Officeer Address of the parties:

1. The CPIO under RTI Govt. of NCT of Delhi Dy.Director of Education, C­Block, Defence Colony New Delhi­110024
2. The CPIO under RTI, Mr. Kaushik PIO/Dy.Director(Education) Dte. Of Education, GNCTD 2 Defence Colony, C­Block New Delhi­110024.
3. Shri Ram Chander A­73, Shyam Vihar Phase­I Goyala Mod, Najafgarh New Delhi­110043 3