Central Information Commission
Mr.J P Shokeen vs Government Of Nct Of Delhi on 8 May, 2013
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/002863
Date of Hearing : May 8, 2013.
Date of Decision : May 8, 2013.
Parties:
Applicant
Shri J P Shokeen
R/o WZ - 23A
Vill Asalatpur
A2, Bock, Janakpuri
New Delhi - 110 058.
Applicant was present.
Respondent(s)
Directorate of Education
O/o the DDE, West/B
G Block, Vikaspuri
New Delhi.
Representative: Shri Suman Kataria, DDE (WB)
Shri Gulshan Vohra, AO, Oxford Se.Sec.School.
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/002863
ORDER
Background
1. The RTI Application dated 23.5.12 was filed by the Applicant with the PIO, Directorate of Education, (WestB) Delhi seeking copy of Transfer Certificate/School Leaving Certificate and the mark sheet submitted by Shri Sanjeev Dahiya a the time of seeking admission in 6 th Std in the academic year 199394 in the Oxford Sr.Sec.School, Vikaskpuri, New Delhi. The PIO replied on 20.6.12 enclosing the information furnished by the EO Zone 18 who stated that information sought is not being maintained in the Directorate as pr rule 180(1) DSAR Act, 1973. The Applicant then filed his first appeal on 3.7.12 seeking the information.. The FAA disposed off the appeal on 3.8.12 upholding the decision of the PIO. Thereafter the Appellant filed his second appeal before the Commission. Decision
2. During the hearing the Appellant stated that he had filed a complaint with the SDM Patel Nagar (sitting at Rampura) about the OBC certificate produced by Sanjeev Dahiya and that the SDM had on his part sent the complaint to the Commissioner, Police, Northern Range requesting the Commissioner to investigate into the matter. The Respondent from the school informed the Commission that in order to help the police enquire into the matter, the copies of all relevant documents have been handed over to them . He also stated that at this point of time the enquiry is still going on and is being conducted by the Joint Commissioner, Police, Northern Range.
3. Since the enquiry into the matter of the alleged fake OBC certificate is still ongoing the Commission denies the information sought by the to the Appellant in his RTI application u/s 8(1)(h) of the RTI Act, at this stage. It is however directed that the PIO, DDE(WestB) forward this order of the Commission to the Joint Commissioner of Police with the direction that enquiry be completed within 45 days of receipt of this order and report sent to DDE, (West0B). The PIO , DDE (WestB) shall then furnish complete information to the Appellant including copy of the enquiry report (after severing as per provisions of 10(1) of the RTI Act, if required, any information that is exempt from the disclosure).
4. The appeal is disposed off with the above directions.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Shri J P Shokeen R/o WZ - 23A Vill Asalatpur A2, Bock, Janakpuri New Delhi - 110 058.
2. The Public Information Officer Directorate of Education O/o the DDE, West/B G Block, Vikaspuri New Delhi.
3. Officer in Charge, NIC.