Central Information Commission
Msrajni Maindiratta vs Department Of Education,Gnct Delhi on 22 January, 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/ 2014/000960
Rajini Maindiratta v. DDE(NWB)
Important Dates and time taken:
RTI: 24.04.2014 Reply: Time:
FAA:05.05.2014 FAO: 26.06.2014 Time: 21 days
SA: 25.07.2014 Hearing:15/1/2015 Decision:22.01.2015
Show cause :
Compliance
Result: Appeal dismissed
Parties Present:
Respondent is represented by Ms. Rashmi Gahlaut, DDE, Ms. Shashi Saini, Education officer and
Mr. Vishwakarma from Vidya Bharti School and the Appellant was absent.
Information sought:
1. Appellant through his RTI application had sought for copy of the file noting of Directorate of Education circular dated 11.02.2009 for implementing the 6th pay commission in Vidya Bharati School, representation with regard to the nonimplementation of the circular, Copy of the action taken..etc Ground for First Appeal:
2. Denial of information First Appellate Authority :
3. PIO directed to provide the information in 10 days.
Compliance of FAA Order :
4. Para wise reply via letter dated 14.07.2014.
Ground For Second Appeal :
5. Incomplete/Nonfurnishing of information.
Proceedings Before the Commission:
6. Heard the submission of both the parties. The Respondent authority submitted before the Commission that the Appellant case has already been decided by the Commission. They further submitted that she was a teacher who was working in Vidya Bharti School and is now under suspension and also that her questions are in the nature of seeking clarification with regard to 6 th Pay Commission. The Respondent authority have shown to the Commission the information furnished by them and also stated that they had left no grievance of her unattended. DECISION
7. The Commisison having perused the records considers that sufficient information has been furnished to the appellant by the respondent authority and hence, the present appeal is dismissed.
Sd/ (M Sridhar Acharyulu) Information Commissioner Authenticated true copy (Bablu Lal) Deputy Registrar Address of parties
1. The CPIO under the RTI Act, Dy Director of Education (North West -B), Directorate of education, FU Block, Pitampura, Govt. of NCT of Delhi
2. Ms. Rajni Maindiratta H.No.42A, Ist Floor, Radio Colony, Opp. Parmanand Colony, main Market, Delhi110009