Central Information Commission
Mrsompal Singh vs Gnctd on 26 December, 2014
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
File No.CIC/SA/A/2014/000932
Appellant : Sh. Sompal Singh
Respondent : Directorate of Education
(South), GNCTD
Date of hearing : 15122014
Date of decision : 26122014
Information Commissioner : Prof. M. Sridhar Acharyulu
(Madabhushi Sridhar)
Referred Sections : Sections 19(3) of the RTI Act
Result : Appeal allowed/
disposed of
The appellant is not present. The Public Authority is represented by Mr. P.C.Sharma,
DEO and Mr. R.N.Meena, HOS, Directorate of Education, GNCTD, Delhi.
FACTS:
2. Appellant through his RTI application dated 04.06.2012 had sought for informtion in relation to GBSSS School viz i) For the Year 20072008, details of the members of the PTA CIC/SA/A/2014/932 Page 1 Committee ii) Year 20072008, details of the children of the PTA Committe members their Name, class, roll no. Etc. PIO via his letter dated 28.06.2012 stated that with respect to both the questions the record was not available in the school. Being unsatisfied with the information furnished, the appellant preferred First Appeal. FAA by his Order dated 18.09.2012 directed the PIO to furnish the reply to the appellant. In Complaince of the FAA Order, PIO replied that the information sought was not available as the PTA register was not traceable. Being unsatisfied with the reply furnished, the appellant has approached the Commission in Second Appeal.
DECISION
3. The appellant is not present. The respondent authority made their submissions. The Commission has gone through the file. The respondent authority/HOS of the School Mr. R.N.Meena submitted that the information asked by the appellant was contained in the PTA (ParentsTeachers Association) Register for the year 20072008, which is not traceable. He was the HOS of the said school since 2010. Before him, the HOS was Mr. N.L. Sharma, in whose regime, Mr. Tej Prakash, VicePrincipal was handling the said PTA register and he did not hand over the same to the then Principal, before his transfer from that school. He has been asked to give explanation and summoned to attend the inquiry, which he did not attend. The Commission, therefore, issues Show Cause Notice to Mr. Tej Prakash, to be served through the present HOS, seeking his explanation on the missing register and directing him to appear before the Commisison on the next day of hearing. His explanation should reach the Commisison within 21 days from the date of receipt of the order. The Commission also directs the respondent authority to furnish the information on the action taken against Mr. Tej Prakash within 10 days from the dte of receipt of this order.
4. The Commission orders accordingly.
CIC/SA/A/2014/932 Page 2
(M. Sridhar Acharyulu)
Information Commissioner
Authenticated true copy
(Babu Lal)
Deputy Registrar
Address of the parties:
1. The CPIO under RTI, Government of NCT of Delhi Department of Education, South District, Defence Colony New Delhi110057
2. Mr. Tej Prakash, ExVice Principal, C/o Mr. R.N. Meena, HOS, Govt.Boys Sr. Secondary School, DDA Flat, PhaseII, Kalkaji, Delhi110049
3. Shri Som Pal Singh RZF278, Gali No.20, Palam Colony, Sadhana Nagar, Delhi110045
4. The Regional Director of Education & First Appellate Authority Under RTI, Government of NCT of Delhi, Department of Education, South District, Defence Colony New Delhi110057 CIC/SA/A/2014/932 Page 3