Central Information Commission
Mr.Kul Bhushan Dania vs Directorate Of Education, Gnct, Delhi on 11 March, 2011
CENTRAL INFORMATION COMMISSION
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Decision No. CIC/SG/A/2010/003632/11423
Appeal No. CIC/SG/A/2010/003632
Relevant Facts emerging from the Appeal:
Appellant : Mr. Kul Bhushan Dania
18 LF, Tansen Marg,
Bengali Market
New Delhi- 110001
Respondent : Ms. Usha Kumari
PIO& DDE (East), Directorate of Education-GNCTD Office of Deputy Director of Education, RTI Branch, DISTT EAST , Anand Vihar, Delhi-110092 RTI application filed on : 31/07/2010 PIO replied : Not enclosed First appeal filed on : 10/09/2010 First Appellate Authority order : 15/10/2010 In compliance with FAA orders : 16/10/2010 Second Appeal received on : 24/12/2010 S.No Information sought by the appellant Reply of the PIO
1. Provide for the records pertaining to the 'arbitrary decision' of the school for Not enclosed providing streams other than 'science' without the consent of the lawful guardian, with the basis of the relevant rules of the school/directorate of Education, Delhi Grounds First Appeal:
Information was incomplete and misleading, the records were not provided thereby leading to deemed denial on the part of the PIO.
Order of the FAA:
The appellant or his representative was not present at the hearing. However, the PIO/DDE(E) was directed to give complete information again to the appellant within 3 days, along with the Annexure not provided to the applicant earlier.
Ground of the Second Appeal:
The PIO is knowingly avoiding to provide the appellant with the requisite complete information i.e. the copy of all the records and relevant.
Relevant Facts emerging during Hearing:
The following were present Appellant : Mr. Kul Bhushan Dania;
Respondent : Ms. Usha Kumari, PIO& DDE (East);
The PIO has brought the complete file for the proceeding which consist of one page of file noting and 78 pages. He states that there are no other records relating to the matter which is sought by the Appellant. The PIO has already given information earlier but is not handing over the said file consisting of 78+1=79 pages to the Appellant before the Commission. He also states that there are no other records relating to this.
Decision:
The Appeal is disposed The information has been provided.
This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 11 March 2011 (In any correspondence on this decision, mention the complete decision number.) (SK)