Indian Kanoon - Search engine for Indian Law

Central Information Commission

Mrcharanjeet Lal vs Gnctd on 20 February, 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/2014/001181

                   Mr Charanjeet Lal v. PIO, Department of  Education
                                            Important Dates and time taken:




     RTI:  15.04.2014                     Reply:                                    Time: ­­­

     FAA: 16.05.2014                      FAO: 22.07.2014                           Time: 

     SA: 08.08.2014                       Hearing:19­2­2015                         Decision: 20­02­2015

     Show cause

     Compliance

     Result:  Disposed of 

     Observation:


Parties Present:


   The appellant is not present.  The public authority is represented by Mr. Anima Horo, 

Moreel Ekka, Rajeev Issar. 


Information sought

:

1. Appellant through his RTI application had sought for certified copies of all the file noting of  the following file -

i) F DE 15/Act­I/Pinnacle School CIC/SA/A/2014/001181 Page 1

ii) DE.15/Act­I/2012(dealing with the matter of withdrawal of recognition of SD Public  School) Ground for First Appeal:

2. Non­furnishing of information within the prescribed period by PIO.

PIO response:

3. PIO for Point NO. 2 stated that the file is under process and the same had been sent to  ADE(Act­I) First Appellate Authority Order:

4. FAA directed the PIO/DDE(West­A) to transfer the RTI application to PIO (act) with the  request to provide the information to the appellant. 

Ground For Second Appeal :

5. Non­furnishing of the information within the prescribed period by PIO.

Proceedings Before the Commission:

6. The appellant is not present.  The public authority made their submissions.  The request of  the appellant to provide all the file notings of the files mentioned in the RTI application is  relating to the private unaided schools, which do not fall under the RTI Act.  Therefore, the  Commission having accepted the contentions of the public authority, dismisses the appeal. 

(M.Sridhar Acharyulu) Information Commissioner  Authenticated true copy CIC/SA/A/2014/001181 Page 2 (Babu Lal) Deputy Registrar

1. The PIO under the RTI Act, Government of Delhi Directorate of Education, West A District, Karampura Delhi­110015

2. Sh. Charanjeet Lal, 42A, First Floor, Radio Colony Opposite Parmanand Colony, Mini Market Delhi-110009 CIC/SA/A/2014/001181 Page 3