Central Information Commission
Mr. Bhagwan Dixit vs Govt. Boys Sr. Sec. School on 25 January, 2010
CENTRAL INFORMATION COMMISSION
Club Building, Opposite Ber Sarai Market,
Old JNU Campus, New Delhi - 110067.
Tel: +91-11-26161796
Decision No.CIC/SG/A/2009/003135/6546
Appeal No. CIC/SG/A/2009/003135
Appellant : Mr. Bhagwan Dixit,
Flat No. C-803 Plot No. 10
Sector- 12 Brindawan Garden
Society, Dwarka,
New Delhi-110075
Respondent : Ms. P.D.Yadav
Public Information Officer & DDE (SW-A) Govt. Boys Sr. Sec. School, Sector-III, R.K. Puram, New Delhi-110022 RTI application filed on : 18/08/2009 PIO replied : 17/09/2009 First Appeal filed on : Not mentioned.
First Appellate Authority order : 09/10/2009 Second Appeal Received on : 14/12/2009 Notice of Hearing Sent on : 22/12/2009 Hearing Held on : 25/01/2010
Appellant sought following information regarding photocopy of the Monitor Diary, percentage marks of his subjects taught, photocopy of any circular, photocopy of the letter in which Appellant blamed to the Principal, photocopy of the CLC & Residence Certificate of the student, the details of expenditure, photocopy of vouchers & Main Register, photocopy of their Duty Roaster, photocopy of sit arrangement, and photocopy of the report regarding irregularity on Exam. Centre 2551, complaint by the Appellant vides 21/03/2009. from the PIO, Govt. Boys Sr. Sec. School, Sector-III, R. K. Puram, New Delhi-22:
Sl Information Sought PIO's Reply
1. Whether the compulsory twelve (12) periods are taught Is taught.
subject-wise by the Principal Department in said school or Subject: General Study. not.
2. If taught, provide the percentage marks of his subjects A. Evaluation is not done for subject taught by him during last years(2006-07,2007-08, 2008- taught.
09) B. Percentage for Result-Not applied.
3. Photocopy of the Monitor Diary of the classes taught by Monitor Diary had been changed by them. every month & not kept permanently in record.
4. Provide photocopy of Educational Diary (in which time A principal writes supervision diary in table & name of students with marks obtained weekly, place of Educational Dairy. Which is terminal mentioned) written by the Principal & inspected inspected by higher authority? by higher authority for session 2006-07, 2007-08, 2008-
09.
5. What can actions be taken by the Department against the Works under Head Quarter. Therefore, official who dose not perform his duty? Provide the it is not concerned with this school. photocopy of any circular in this regard.
6. Whether writing educational diary by teachers or It is not concerned with the school.
Page no. 1 of 3 principals is compulsory or not. Provide photocopy of any circular in this regard.
7. Provide photocopy of the letter in which Appellant blamed There is no information regarding the to the Principal (Shri Rajesh Kumar) for Jat Lobby. letter. It was not blamed by the Respondent.
8. Additional amount, Rs. 10 per student, had been taken The Respondent has no information with fee for three months October 2007 & July 2008. regarding collecting Rs. 10 per student Provide the details of expenditure in which the said in addition. amount spent.
9. Provide information of the expenditure in which the There is no permission to sell any thing amount collected from Chhole Kulche wala from 2007-08 in premises of the school. There is no to 2008-09 had been spent. question for taking money.
10. Provide photocopy of the CLC & Residence Certificate of Photocopy of SLC and Residence those students (outside Delhi) who got entrance in Class Certificate are enclosed. 9th & 11th for Session 2007-2008-09.
11. Provide photocopy of vouchers in which expenditure of The Respondent had not taken any the amount Rs 12000+12000/ collected from students of amount from any classes whether it is 12th (Session 2007-08 & 2008-09. 12th .
12 Number of public examinations held under the It is concerned with organization which Principal(Shri Rajesh Kumar) during 2006-07, 2007-08 & conducts Public Exams. 2008-09, amount deposited for school, in which items that amount spent, what amount given to examination superintendent.
13. What amount had been given to Centre Number 2551 by It is concerned with CBSE. All records CBSE for CBSE examination(Class 10& 12) held in year with Bill had been sent. 2007-08, 2008-09, March 2009. The amount is given to invigilators for per duty, how much given for said centre.
14. Name of school, Name & post of invigilators who done It is concerned with CBSE. All records duty on Exam Center No. 2551, for CBSE exam(Class with Bill had been sent. 10th &12th) in March 2007-08, March 2008-09.Provide photocopy of their Duty Roaster
15. Photocopy of sit arrangement of the CBSE Exam (Class It is concerned with CBSE. It had been 10th &12th) held in above said school for March 2008, sent with Answer Sheet. March 2009.
16. Name of teachers & their subjects, room-wise duty, name It is concerned with CBSE.
of schools of which students appeared in those rooms, for the CBSE exam for March 2008 & March 2009
17. Provide copy of the Rules on which basis duty of Duty had been given according to invigilators provided. guidelines of CBSE, taking permission from Education officer.
18. Provide photocopy of attendance register of teachers & A. Photocopy of attendance register is photocopy of hard copy of attendance print taken by the enclosed. computer for August 2007, August 2008, November 2008 B. A hard copy printed out by the & April 2009. computer is not possible due to technical arrangement.
19. Photocopy of the voucher & main register, in which A. Expenditure amount of quotation is details of forums by which the quotation had been invited less than determined amount. (or spending the amount received from Welfare Society & Therefore correction had not be taken. girls) by said school for August 2006-07, August 2007-08, B. Photocopy of Voucher is enclosed. 2008-09. C. Photocopy of Main Register is enclosed.
20. Provide photocopy of the report regarding irregularity on It is not concerned with the school.
Exam. Centre 2551, complaint by the Appellant vides 21/03/2009.
Page no. 2 of 3 Order of the First Appellate Authority:
"The information requested at serial Nos. 1, 2, 3, 4, 5, 8, 9, 12, 13, 14, 15, 16 of the RTI application saying unsatisfactory and received no information requested at point No. 6, 18, 20. The perusal of the information reveals that the information at point No. 3, 12, 13, 6, 18, 20 free of cost within a week."
Grounds for Second Appeal:
Unsatisfactory information & information not provided to points 1, 2, 3, 4, 5, 8, 9, 12, 13, 14, 15, 16.
Relevant Facts emerging during Hearing:
The following were present:
Appellant: Mr. Bhagwan Dixit;
Respondent: Ms. P.D.Yadav, PIO & DDE (SW-A); Mr. Rajesh Kumar, Principal; The PIO is directed to give the following additional information to the Appellant; 1- The Appellant is seeking copy of the rules by which a teacher of the school can be an invigilator in the same school. The PIO states there is no such rule. This will be given in writing to the Appellant.
2 The Appellant is seeking statements of individual teachers in the inquiry. The PIO states that there are not such statements on the records. The PIO will state this in writing.
The PIO will facilitate an inspection of the relevant records by the Appellant on 11 February 2010 form 10.00am onwards.
Decision:
The appeal is allowed.
The PIO is directed to give the following information to the Appellant before 10 February 2010.
The PIO will also facilitate an inspection of the relevant records by the Appellant on 11 February 2010 form 10.00am. He will be given photocopies of the records which he wants free of cost upto 100 pages.
This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 25 January 2010 (In any correspondence on this decision, mention the complete decision number.)Rnj Page no. 3 of 3