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[Cites 9, Cited by 0]

Central Information Commission

Mrsurender Pal vs Government Of Nct Of Delhi on 11 June, 2014

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



                              File No.CIC/AD/A/2013/001096­SA

                                 (Mr. Surender Pal  Vs. Dte. Of Education. , GNCTD)




      Appellant                                              :          Mr. Surender Pal
      Respondent                                      :      Dte. Of Education, GNCTD, Delhi

      Date of hearing                                        :          05­06­2014

      Date of decision                                       :          11­06­2014

    Information Commissioner :                               Prof. M. Sridhar Acharyulu
                                                                        (Madabhushi Sridhar)
    Referred Sections                                        :          Sections   3,   19(3)                        of       the 
                                                              RTI Act
    Result                                                   :      Appeal allowed / disposed of



 

               The appellant is present along with Ms. Divya Sood.         The Public Authority is 

represented by Dr. M. P. Yadav, Dy. Education Officer and Mr. Rajeev Issar, UDC, Dept. Of 

Education, Govt. of NCT of Delhi.    



FACTS

2.      The appellant submitted that through his RTI application dt. 3­10­2012,                 he is  seeking information relating to S. M. Arya Public Senior Secondary School, West Punjab  Bagh, New Delhi, requesting for copy of the rules and bye­laws of the society pertaining to  the appointment/removal of the Manager,       his duties and responsibilities, his salary and  allowances  etc.      PIO replied  on 2­11­2012 Being  unsatisfied  with the  reply  provided  the  1 appellant preferred First Appeal. First Appellate Authority by his order dt.12­12­2012 stated  that the Management/Managing Committee of S. M. Arya Public School, Punjabi Bagh is  registered under the Societies Registration Act, 1860 and the information sought in this regard  (Question Nos. 1 to 5) has been provided to the appellant.  Whereas, information sought at  question No.6 to 9 is not maintained by the PIO under Rule 180 of DSEA&R ­1973. Not  satisfied with the information furnished by the Public Authority, the appellant filed 2 nd appeal  before the Commission. 

Decision:

3.         Heard the submissions.    The appellant says that the Manager of S. M. Arya Public   School is using the school facilities for his personal gain and he wants to know whether there  is any change in the terms of service with respect to the appointment of Manager of the  school.  The respondent authority contended that under rule 180 of the DSEA&R­1973, they  do not hold such information.  The Commission directs the respondent to collect the relevant  information   from   the   concerned   school   using   their   general   regulatory   power   under   the  DSEA&R­1973 as section 2(f) of the RTI Act mandates the Public Authority to do so.   Section  2(f) of the RTI Act reads as under:­ 

(f) "information" means any material in any form, including records, documents, memos, e­mails,  opinions,   advices,   press   releases,   circulars,   orders,   logbooks,   contracts,   reports,   papers,  samples,   models,   data   material   held   in   any  electronic   form   and  information   relating   to   any   private body which can be accessed by a public authority under any other law for the time   being in force;

Rule 180 of the Delhi School Education Act & Rules, 1973 read as under:­ "180. Unaided recognized schools to submit returns - (1) Every unaided recognized private   school shall submit returns and documents in accordance with Appendix­II. 2 (2)  Every return or documents referred to in sub­rule(1), shall be submitted to the Director by  the 31st day of July of each year. 

(3)  The   account   and   other   records   maintained  by   an   unaided  private   school   shall   be   subject to examination by the auditors and inspecting officers authorized by the Director   in this behalf and also by any officers authorized by the Comptroller and Auditor General   of India."

4.         Section 12(3) of Right of Children to Free and Compulsory Education RTE Act, 2009  says  every  school   shall   provide  such  information  as   may   be  required  by   the  appropriate  Government or the local authority as the case may be. 

Section   18(2)   says   no   school   shall   get   recognition   unless   it   fulfils   norms   and   conditions  specified in Schedule. The Schedule prescribed standards for running a school.

5.         These provisions read with other sections of District School Education Act & Rules,  1973, and rules made under the Right of Children to Free and Compulsory Education RTE  Act, 2009 impose an obligation on public authority to give information about private school.   

6.     Section 19 of the Societies Registration Act, 1860 provided that any person may inspect  documents filed with the Registrar under this Act on payment of a fee of one rupee for each  inspection; and any person pay require a copy or extract of any document or any part of any  document, to be certified by the Registrar, on payment of two annas for every hundred words  of such copy or extract; and such certified copy shall be prima facie evidence of the matters  therein contained in all legal proceedings whatever. 

7.           Thus   the   appellant   has   right   to   information   under   Right   to   Information   Act   2005,  Registration of Societies Act, 1860, Right of Children for free and compulsory education Act,  2009, Delhi School Education Act, 1973.

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8.         This Commission has given orders in File No.CIC/AD/A/2013/000658SA on 29th May  2014 on similar subject that a private school called  'Jindal Public School'  has a duty under  sections 4 and 8 of Delhi Education Act 1973, to abide by the regulatory conditions of service,  payment of salaries as prescribed, etc for which the school has to maintain the records, which  provide   an   inherent   and   implied   right   to   information   to   their   employees.   Under  Right   of  Children for free and compulsory education Act, 2009 also the recognized school is under an  obligation to appoint eligible teachers and provide them prescribed wages. This also reveals  that it has given inherent right to information to the teachers from their employers. In this case  the appellant was an ex employee of the school seeking the letter of her appointment, copy of  her service book etc. 

9.   Thus respondent authority has a duty to furnish the information under various legislations.  Hence  the   Commission   directs  the   respondent   authority   to  furnish  the   information   to  the  appellant, as   sought by him,   within 20 days from the date of receipt of this order. The  appellant has agreed to share a copy of the complaint with the respondent authority, for which  the information is being sought.   

10.      The appeal is disposed of accordingly.  

     (M. Sridhar Acharyulu) Information Commissioner Authenticated true copy  4 (Ashwani K. Sharma) Designated Officer Address of the parties:

1. The CPIO under RTI, Govt. of NCT of Delhi O/o Dy.Director of Education, Dte. Of Education West-A Karam Pura, New Moti Nagar New Delhi-110015
2. Shri Surender Pal, H.No.21, First Floor, Room No.68, Punjabi Bagh West New Delhi 5