Central Information Commission
Mr.Ram Bhawan Chaudhary vs Government Of Nct Of Delhi on 12 July, 2012
In the Central Information Commission
at
New Delhi
File No. CIC/AD/C/2012/000797
Date of Hearing : July 12, 2012
Date of Decision : July 12, 2012
Parties:
Appellant
Shri Ram Bhavan Choudhary
H.No. 846, Gali No. 09
A Block, Kaushik Enclave
Burari
Delhi 110084
The Appellant was present.
Respondents
Directorate of Education
Government of NCT of Delhi
New Delhi
Represented by: Shri G.C. Gupta, E.O.
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/C/2012/000797
ORDER
Background
1. The present proceeding relates to the Appellant's petition dated 27.02.2012 complaining that the Respondents have not given complete information to him as per the Commission's decision in case No. CIC/AD/A/2011/002426; dated 12.1.2012. The operative portion of the Commission's directives reads as follows:
"During the hearing the Respondent stated that at the time of replying to the RTI application, 21 schools had complied with the order in the circular and that the teachers in these schools had received their duplicate service books.
3. After hearing the Respondent and having noted from her submission that the remaining 14 schools did not comply with the order at the time the RTI application was replied to and also that at present, there is complete compliance with the order in the circular by all the schools in Zone VII, the Commission directs the PIO to provide the list of those schools which had not complied with the order at the time the RTI application was replied to as also the final list of all the schools complying with the order as on date, to the Appellant by 20 February, 2012. The PIO may also be provided with the relevant page of the register indicating receipts of teachers from 21 schools, of duplicate service books, at the time the RTI application was responded to.
4. The Appellant at this stage however refuted the Respondent's contention that all teachers in all schools have received the copies of their duplicate service books . He stated that he, who is an employee in one of those 14 schools who complied with the order later, has not yet received the duplicate service book. The Respondent who was not aware of this, assured the Appellant that she will look into the matter and ensure that he receives the duplicate service book at the earliest. The Commission accordingly recommends that the PIO enquire into the grievance expressed by the Appellant and he be provided with a duplicate copy of his service book preferably before 25 February, 2012."
Decision
2. During the hearing, the Appellant stated that only information which has not been given to him are the copies of documents showing the fact that all the school teachers in Delhi have been provided with their 'duplicate service book' by their respective schools. The Respondents stated that they have received communications from the Principals of the schools stating that they have provided 'duplicate service book' to their school teachers. The Appellant then pointed out that there are some teachers in the GBSS, Burari School (in which he is working) who have not been given the 'duplicate service book' by the school authority. Reacting to this complaint of the Appellant, the Principal of GBSS, Burari School, who was also present during the hearing, produced before the Commission a list containing the names of the teachers who have been given 'duplicate service book' by the school, signed by each teacher whose name was available on the list (except for 3 employees who are not teachers). A copy of this list was then, on the direction of the Commission, handed over to the Appellant by the Respondents. With regard to the other schools, the PIO was directed to send copies of communications received from the Principals of the schools, wherein the Principals have affirmed the fact that 'duplicate service books' have been issued to all the teachers of their schools, to the Appellant within 3 weeks of receipt of this order.
3. Petition was disposed off accordingly.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Shri Ram Bhavan Choudhary H.No. 846, Gali No. 09 A Block, Kaushik Enclave Burari Delhi 110084
2. Public Information Officer (RTI) Directorate of Education Government of NCT of Delhi Office of the Deputy Director of Education Distt. North Zone, Lucknow Road, Timarpur Delhi 110 007
3. Officer incharge, NIC