Central Information Commission
Mr.Charanjeetlal vs Government Of Nct Of Delhi on 18 October, 2011
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2011/001940
Date of Hearing : October 18, 2011
Date of Decision : October 18, 2011
Parties:
Applicant
Shri Charanjeet Lal
H.No.42A, First Floor
Radio Colony
Opp. Parmanand Colony
Mini Market
Delhi
The Applicant was contacted over the telephone Nos provided by him which, however, remained
busy.
Respondents
Directorate of Education
ACT Branch
Govt. of NCT of Delhi
Old Secretariat
Delhi 10 054
Represented by : Shri Santosh Kumar, Supdt. (RTI)
Shri R.K.Serlo, Supdt (ACT) representing PIO
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2011/001940
ORDER
Background
1. The Applicant filed an RTI Application dt.25.4.11 with the PIO, Directorate of Education, GNCTD seeking information against six points. The RTI Application was forwarded to PIO(HQ) for providing information against point 1 on 27.4.11. Shri Marcel Ekka, PIO replied on 24.5.11 furnishing information against points 2 to 6. The information sought and that given against points 2 to 6 are given below:
S.No. Information sought As per the latest information available in the concerned file
2. As the law provides that the salary and Refer section 10(i) of DSEAR 73 allowance of the teachers in the recognized private school shall not be .... Pay full salary as per scale
3. Please intimate the law/legal position w.r.t No such information is available in material form payment of arrears on account of implementation of pay scales w.e.f 1.1.06 by private school recognized by Govt.
4. Please provide a list of various Return to be submitted as per rule 180(2)(i) and documents/returns required to be filed fee structure to be submitted as per rule 17(3) of periodically by the recognized private schools, DSEAR 73 with the Govt.
5. Please intimate the rule position w.r.t release of Refer section 10(i) of DSEAR 73 annual increment and payment of DA to the teachers in the recognized private school
6. Please intimate the procedure and the No such information is available in material form appropriate authority for making complaint in case of defaults/noncompliance in salary and allowance of payment by the private school The Applicant filed an appeal dt.13.6.11 with the Appellate Authority stating that he is not satisfied with the information provided. Ms.Shashi Kaushal, Appellate Authority disposed of the appeal vide her order dt.1.7.11 upholding the decision of the PIO. The Applicant filed a second appeal dt.26.7.11 before CIC stating that no information has been received against points 2 to 6.
Decision
2. The Commission on perusal of the submissions on record noted that the information sought against points 2, 4, 5 are already available in the public domain. However, in the interest of the Appellant the PIO is directed to provide copies of the same free of cost to the Appellant by 18.11.11.
3. The appeal is disposed of with the above directions.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Shri Charanjeet Lal H.No.42A, First Floor Radio Colony Opp. Parmanand Colony Mini Market Delhi
2. The Public Information Officer Directorate of Education ACT Branch Govt. of NCT of Delhi Old Secretariat Delhi 10 054
3. The Appellate Authority Directorate of Education ACT Branch Govt. of NCT of Delhi Old Secretariat Delhi 10 054
4. Officer in charge, NIC Note: In case, the Commission's above directives have not been complied with by the Respondents, the Appellant/Complainant may file a formal complaint with the Commission under Section 18(1) of the RTIAct, giving (1) copy of RTIapplication, (2) copy of the Commission's decision, and (3) any other documents which he/she considers to be necessary for deciding the complaint. In the prayer, the Appellant/Complainant may indicate, what information has not been provided.