Central Information Commission
Umar Shakeel vs School Education Department Ut Of J & K on 10 June, 2024
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/SEDJK/A/2023/625982
Shri Umar Shakeel ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, School Education Department UT of J & K ...प्रनतवािीगण /Respondent
Date of Hearing : 07.06.2024
Date of Decision : 07.06.2024
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 27.12.2022
PIO replied on : - -
First Appeal filed on : 27.02.2023
First Appellate Order on : - -
2ndAppeal/complaint received on : 29.05.2023
Information soughtand background of the case:
The Appellant filed an RTI application dated 27.12.2022 seeking information on following points:-
1. Kindly provide the copy of complainant/application filed against one namely Raiees Ahmed Teacher High School, Bagla, Ghat Zone.
2. Kindly provide the copy of communication/order of Deputy Commissioner Doda No. DVO/D/V/ig/2022/778-79, Dated 13/09/2022 for warded to CEO Doda, DG/2032/9/225, Dated 24/9/2022, D3/22/09/231, Dated 26/3/2022 and your Office No. CEO/D/MW/35547-53 dated 6/10/2022.
3. Kindly provide the copy of report submitted to CEO Doda by the member of committee consisting on HOD Diet Doda, ZEO, Gundna, ZEO Doda, Senior Asst.
ZEO Bhagwah, Dated 22/11/2022. Office No.CEO/D/MW/35547-53 Dated 6/10/2022 by which the members of committee was appointed for conducting enquiry.
4. Whether there was any order speaking or written to withhold the salary of Teacher Ralees Ahmed HS Bagla, if any, kindly provide the copy of the same.
5. Kindly provide list of Headmasters/DDOs/ Incharges w.e.f. the 2010 to 2022 and furnish the copy of orders of their appointment/designation of Headmasters/DDOs/incharges.
6. Kindly provide the details of cashbook, GIR (local funds) for the session 2019- 20-21-22 as well as bank statements of local funus for the session 2019-20-21-22 Page 1 of 3
7. Kindly provide the copy of Drawl register for the year 2019-20-21-22, bank statements and bank Invoices.
8. Kindly provide the cash of RMSA, SSA and SMGRA which has not been maintained properly and the bills/vouchers Invoices on account of expenditure Incurred in respect of different components under different heads viz. Science Material, electronic items, furniture, e-books periodical etc "
Dissatisfied with the non-receipt of information from the CPIO, the Appellant filed a First Appeal dated 27.02.2023 which was not adjudicated by the FAA as per available records.
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
A written submission dated 30.05.2024 has been received from the CPIO which indicates that point wise information with necessary supporting documents had been sent to the Appellant vide letter dated 16.06.2023. The Respondent had reiterated all the details through the written submission.
Hearing was scheduled after giving prior notice to both the parties.
Appellant: Not Present Respondent: Shri Prakash Rao Thapa - PIO/CEO was present through video conference during hearing.
The Respondent contended that information available on record had been duly provided to the Appellant, as submitted in the aforementioned written submission.
Decision:
Upon perusal of records of the case and hearing averments of the Respondent, the Commission is of the considered opinion that information available on record with the public authority as defined under Section 2(f) of the RTI Act has been duly furnished to the Appellant, in terms of the provisions of the RTI Act. Considering the fact that the written submission filed by the Respondent is detailed and self explanatory as such, the Respondent is directed to send a copy of the written submission dated 30.05.2024, with all the annexures, to the Appellant, within two weeks of receipt of this order and submit a compliance report in this regard before the Commission within one week thereafter. Since appropriate information has been furnished by the Respondent and the Appellant has chosen not to buttress the case, no further intervention is warranted in this case, under the RTI Act.
The appeal is disposed off accordingly.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Page 2 of 3 Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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