Central Information Commission
Mr. Tara Chand vs Dy. Director Of Education(Nw-B) The Dy. ... on 24 December, 2009
CENTRAL INFORMATION COMMISSION
Club Building, Opposite Ber Sarai Market,
Old JNU Campus, New Delhi - 110067.
Tel: +91-11-26161796
Decision No.CIC/SG/A/2009/002858/6078
Appeal No. CIC/SG/A/2009/002858
Appellant : Mr. Tara Chand
1755, PNB Lane, Paprawat,
Najafgarh,
New Delhi-110043
Respondent : Ms. Indira Rani Singh
Public Information Officer &
Dy. Director of Education(NW-B)
The Dy. Director of Education,
Distt. North West-B,
Pitampura, Delhi
RTI application filed on : 18/07/2009
PIO replied : 05/09/2007
First Appeal filed on : 24/08/2009
First Appellate Authority order : 11/09/2009
Second Appeal Received on : 06/11/2009
Notice of Hearing Sent on : 24/11/2009
Hearing Held on : 24/12/2009
Information sought:
1. When will N.K Bagrodia Public school give Appellant his salary Arrears for the periods January 06 to July 2008(as per 6th pay comm..)
2. Total amount of Arrears.
3. On what basis N. K. Bagrodia Public School has stopped Appellant's arrear till date?
4. Is it compulsory for all the recognized public school in Delhi to follow the orders issued to them by Directorate of Education.
PIO's Reply:
Application was transferred on 18/07/2009 by PIO, DDE/SW(B), New Delhi to above mentioned Respondent.
Point No. 1 to 3, as per school statement "we have asked for the .... The Department of Education regarding the payment of arrear of those staff member ... have left the school in between. The matter will be considered once we get the clarification from the Department of Education"
4. Yes.
Grounds for First Appeal:
Information not provided till date.
Order of the First Appellate Authority: FAA stated that information provided by the PIO was not satisfactory. The Appellant had some grievances which might be looked into administratively by the PIO within two weeks under intimation to the FAA.
Grounds for Second Appeal:
Unsatisfactory information provided. After, order of FAA no information provided till date.
Relevant Facts emerging during Hearing: The following were present:
Appellant: Mr. Tara Chand;
Respondent: Ms. Indira Rani Singh, Public Information Officer & DDE (NW-B);
The appellant is seeking information which is not held by the Directorate of Education. The information is held by a private unaided school which does not appear to be a public authority. Hence the information cannot be obtained under Right to Information.
Decision:
The appeal is disposed.
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 24 December 2009 (In any correspondence on this decision, mention the complete decision number.)Rnj