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Central Information Commission

Mrvishalpandey vs Directorate Of Education, Gnct, Delhi on 8 August, 2015

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


                     Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)


                                            Information Commissioner


                                           CIC/SA/A/2015/901076
                                                               
                Vishal Pandey Vs. Dte of Education(South East)GNCTD
                                            Important Dates and time taken:



    PIO reply: 5­2­2015                   First Appeal: 9­2­2015                    Second appeal: 3­7­2015

    Show cause issued                     Hearing:04­08­2015                        Decision: 08­08­2015  


Parties Present:   


     The appellant is present.  The Public Authority is not present. 


Facts: 

2.   The Appellant by his RTI application dated 12.02.2015 had sought information regarding  the response of PIO in relation to his RTI dated 08.01.2015, which pertained to failing of his  son in class VII by Frank Anthony Public School during the academic year 2013­2014.     He  wanted to know whether 10 months are required for issue of notice to accused school in cases  relating to failing of children by school when academic year is even less than 12 months, if 10  months are required just to issue notice to accused school then what is the expected time  period to resolve the grievance of complainant in the cases where school fails the children in  violation of Right to Education Act etc.  Having received no response from the PIO and on first  appeal, the appellant filed second appeal before the Commission.  DECISION: 

CIC/SA/A/2015/901076 Page 1

3.     The appellant made his submissions.   The Public Authority is not represented by any  officer.  The appellant submitted that his son Himanshu Pandey was not promoted to 8 th Class  for the academic year 2014­15,  by Frank Anthony School (a minority school) in violation of the  rules laid down in the RTE Act, which states that no child shall be detained in any class upto  Class­VIII.   He had made the complaint to the respondent/Directorate of Education in May,  2014 itself, that is, at the beginning of the academic year,  for acting immediately on the school  concerned and ordering the school to promote his son during the very academic year 2014­15  in compliance with the provisions of RTE Act.  But the respondent/Directorate of Education did  not take any quick action until 10 months, and after almost at the end of the academic year, it  had   issued   notice   to   the   school   seeking   explanation.     With   the   result,   the   purpose   of  complaint was lost and his son had to lose one academic year.   Presently, he had already  shifted his son from the said school.  He therefore sought information on the reasons for the  delay in sending instructions to the school to promote his son to 8 th class as per the RTE Act  and what explanation they can offer for the loss of one academic year to his son.   He had  further submitted that he had filed one RTI application on 8­1­2015 for which there was no  response.  He had filed another RTI application on 12­2­2015 and upon no response, he had  filed   First   appeal   on   9­4­2015.     He   had   not   received   any   response   from   the   respondent  authority. 

4.     Having heard the submissions and perused the record, the Commission holds that the  respondent authority had not implemented the provisions of the RTE Act in the case of the  appellant's son.  As conveyed by the appellant, that as per the communication received from  the   MHRD,   the   provisions   of   RTE   Act   and   the   ban   of   corporal   punishment   are   equally  applicable in the case of minority schools also.   The Commission, therefore, issues  show  cause notice to the PIO/DDE(South East) and the HOS/Frank Anthony School to explain why  maximum   penalty   should   not   be   imposed   on   them   for   denying   the   information   and   why  compensation   should   not   be   granted   to  the   appellant   for   the  loss   of   one   academic   year  suffered by the appellant's son.   Their explanation should reach the Commission within 21  CIC/SA/A/2015/901076 Page 2 days from the date of receipt of this order.   The case is posted to  9­9­2015 at 2.30 PM.  Adjourned. 

 (M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (Babu Lal) Deputy Registrar.

Address of the parties :

1. The  PIO under RTI Act, Govt. of Delhi Directorate of Education (South East),  C­Block, Defence Colny, New Delhi­110024
2. Shri Vishall Pandey 1543­Kucha Kacha Bagh, S.P.Mukherjee Marg Behind Fire Station, Delhi­110006
3. The deemed PIO under RTI Act/Head of the School Principal,  Frank Anthony Public School Lajpat Nagar­IV,  Delhi­110024 CIC/SA/A/2015/901076 Page 3 CIC/SA/A/2015/901076 Page 4