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Central Information Commission

Mrraghbir Singh vs Gnctd on 12 December, 2014

                                                              

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



                           File No.CIC/SA/C/2014/000038


                          

    Complainant                            :          Sh. Raghubir Singh



    Respondent                             :          Directorate of Education
                                           (Headquarters), GNCTD


    Date of hearing                                   :          27­11­2014


    Date of decision                                  :          12­12­2014


     Information Commissioner :                       Prof. M. Sridhar Acharyulu
                                                                 (Madabhushi Sridhar)
     Referred Sections                                 :         Sections 18 of the RTI Act


    Result                                 :          Complaint allowed/
                                           Disposed of


   Summary: 
   The Commission strongly recommends Department of Personnel and Training to adopt 
   the one year old proposal of the Department of Posts, which is very user­friendly and 
   avail the opportunity of giving New Year Gift to the citizen by permitting and publicising 
   the use of ordinary Postal Stamps for payment of RTI fee, as this would go a long way in 
   setting out the practical regime of right to information for citizens to secure access to 
   information.     Accepting   postal   stamps   for   RTI   fee   would   resolve   many   difficulties   in 
   payment, besides preventing wastage of public money in returning or rejecting the IPOs 
   or   spending   much   larger   amounts   than   Rs   10,   for   realizing   Rs   10,   and   avoidable 
   litigation.     The   Commission   directs   all   the   PIOs   of   Directorate   of   Education  all   other 
   officers concerned, to accept the IPO without raising technical objections and follow all 
   the directions issued in the abover referred full bench order of CIC.   They should not 

CIC/SA/C/2014/000038                                Page 1
        spend any amount instead of encashing the IPO for Rs.10 as prescribed­fee.  




        The Complainant has requested for audio conference on telephone No.23363510.  The 

   Public Authority is represented by Mrs. Archana Vishwadeep, DEO, Ms. Neha Shankar, 

   OS(RTI), Ms. Jagdish Prasad, Principal, Mrs. Kamlesh Chauhan, DDE, Smt. Vidya Devi, 

   Mr. Manoj Kumar, OS(RTI) along with 7 other officers from the Directorate of Education, 

   GNCTD, Delhi. 



   FACTS:

2.     The    Complainant   through   his   RTI   application   dated   25.09.2013   had   sought   for  information on 2 Points Viz i) Which of the Government Secondary Schools in Delhi under  the Directorate of Education,  have introduced Punjabi teaching as a third language for the  first time afresh in class VI in the academic year 2010­2014; ii) the number of such students  enrolled in Class VI, School­wise.  The  RTI application of the Complainant was returned to  him stating that the IPO was not in Order. Claiming non­furnishing of the information sought,  the Complainant has approached the Commission U/S 18 of RTI Act.   DECISION

3.     Both the parties made their submissions.  The Complainant, Shri Raghubir Singh is a  senior citizen of 75­years old and a law teacher who is associated with the making of the  RTI   Act   before   its   enactment   by   the   Government.     The   Commission   heard   him   on   the  telephone as desired by him.  He complained that the Directorate of Education has harassed  him  by   raising   meaningless   technical   issues.     They   returned   the   Indian  Postal   Order   of  Rs.10/­ saying that it is not properly drawn, when he claims to have rightly drawn in favour of  CIC/SA/C/2014/000038 Page 2 the Accounts Officer.  The Complainant objected to the returning of the Postal Order by PIO  by  speed post,  for which he  had  to spend  more than  Rs.25/­.    He complained  that  the  Directorate has not updated its web­site and appropriate address against whom the Postal  Order should be drawn or fee to be paid was not given.  

4.     The Commission in its earlier decision in  S.C. Aggarwal vs. Ministry of Home Affairs  [CIC/BS/C/2013/000149/LS,   CIC/BS/C/2013/000072/LS,   CIC/LS/C/2010/000108/LS]   dated  27.8.2013,  issued following directions, about the name of drawee written on the  IPO:

11.   It   needs   to   be   underlined   that   preamble   of   the   RTI   Act   provides   for   setting   out   the  practical regime of right to information for the citizenry in order to promote transparency and  accountability   in   the   working   of   every   public   authority.   This   word   connotes   a   pragmatic  approach   on   the   part   of   all   concerned   in   implementing   the   provisions   of   this   law.   The  Commission is aware that difficulties are being experienced by the information seekers in  depositing   the   fee   and   copying   charges   and   consequential   delay   in   provisioning   of  information. On a thoughtful consideration of the matter, the Commission makes the following  recommendations   to   the   Ministries/Departments/Public   Authorities   of   the   Central  Government u/s 25 (5) of the RTI Act:­
  (i)  All public  authorities shall  direct  the  officers under their command  to accept demand  drafts or banker cheques or IPOs payable to their Accounts Officers of the public authority. 

This is in line with clause (b) of Rule 6 of the RTI Rules, 2012. In other words, no instrument  shall be returned by any officer of the public authority on the ground that it has not been  drawn in the name of a particular officer. So long as the instrument has been drawn in favour  of the Accounts Officer, it shall be accepted in all circumstances.

(ii) All public authorities are required to direct the concerned officers to accept IPOs of the  denomination of higher values vis­à­vis the fee / copying charges when the senders  do not ask for refund of the excess amount. To illustrate, if fee of Rs. 18/­ is payable by  the   information   seeker  and   if   he  sends  IPO   of   Rs.   20/­,   this  should   be   accepted  by  the  concerned officer rather than returning the same, for practical reasons. The entire amount  will be treated as RTI fee.

(iii) All public authorities shall direct the CPIOs and ACPIOs under their command to accept  application fee and copying charges in cash from the information seekers in line with Rule 06  CIC/SA/C/2014/000038 Page 3

(a) of the RTI Rules. It is made clear that the CPIOs and APIOs will not direct the information  seekers to deposit the fee with the officers located in other buildings / offices.

(iv) DoPT shall direct all the CPIOs / APIOs / Accounts Officers to accept money orders  towards the deposition of fee / copying charges. This is in line with the order dated 19.9.2007  passed by the Karnataka Information Commission in B. V. Gautma vs. Dy. Commissioner of  Stamps & Registration, Bangalore. (KIC 2038 CoM 2007).

(v)   The   Department   of   Posts   has   issued   a   detailed   Circular   No.   103­   1/2007­RTI   dated  12.10.2007 for streamlining the procedure of handling applications by various CAPIOs which,  interalia contains the following directions:­ "(1)   Display   of   the   signboard  "RTI   APPLICATIONS   ARE   ACCEPTED   HERE"   should   be  made   on   the   notice   board   /   prominent   place   in   the   post   office.   In   addition,   the   names  /  addresses   of   the   CPIO   and   appropriate   authorities   of   the   Post   office   should   also   be  displayed.

 ­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­ ­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­ (9) The fee alongwith application should be accepted at the same counter and in no case the  applicant should be made to visit another counter for depositing the requisite fee." The Department of Posts is required to ensure that the above directions are complied with by  all concerned. 

(vi) As noted herein above, as of now, the RTI applications and the requisite fee are being  accepted by the designated Post Offices, numbering above 4700. Considering the size of the  country   and   the   number   of   RTI   applicants/applications,   the   number   of   designated   Post  Offices appears to be too small. It has been brought to the notice of the Commission that  there are 25,464 Departmental Post Offices and 1,29,402 Extra Departmental Branch Post  Offices. The Commission, therefore, advises the Secretary, Department of Posts, to consider  designating all 25,464 Departmental Post Offices to accept RTI applications and the requisite  fee.

(vii) The best solution to the fee related problems appears to be to issue RTI stamps of the  denomination of Rs. 10/­ by the Deptt. of Posts. It would be a time and cost effective step. 

CIC/SA/C/2014/000038 Page 4 The   Commission   would   urge   Department   of   Posts/DoPT   to   consider   the   viability   of   this  suggestion with utmost dispatch.

5.   The Commission observes that most of the above directions are mandatory and non  compliance of which should lead to penalty proceedings. Returning the IPO to the appellant  involves writing a letter on a white paper, covering in an envelop, spending public office's  time which could have been used for some other productive work besides spending Rs 25 or  Rs 30 for speed post. In all the public authority will be spending approximately Rs 35 to Rs 

50. It will also cause unnecessary expenditure for the appellant, who has already spend Rs  20 to get a postal order for Rs 10. For returning and taking a different IPO he has to spend  again the same amount. Spending Rs 50 to reject the IPO worth Rs 10 on silly grounds  would amount to wastage of Rs 50 plus Rs 10= Rs 60. 

By accepting to deposit the postal order of Rs 10, they would be preventing expenditure of  Rs 60 and use Rs 10. 

6.     The   Commission   finds   it   is   a   misuse   of   the   power   of   PIO   to   reject   to   receive   RTI  application and the fee amounting to harassment of the applicant. It is also a kind of denial of  information. Any kind of delay in furnishing of information on such grounds, violates the letter  and spirit of RTI Act on several counts.  

7.   Meanwhile, in another second appeal by Mr R K Jain before Hon'ble Commissioner Mr  Basant Seth, (CIC/BS/A/2014/000336/6505, decided on 5th December 2014) the CPIO of  Department of Posts told the Commission that their department has given a proposal to  DoPT vide letter dated 31.1.2014 suggesting that ordinary postal stamps could be used for  payment   of   RTI   fee.   The   letter   F.No.101­6/2013­RTI   dated   31st   January   2014   from  Department of Posts (RTI Desk) to   the DoPT, the Department of Posts   wrote   that as  Experts  Committee   was    set   up  to  study   this   aspect,   which   recommended   the   need  of  CIC/SA/C/2014/000038 Page 5 simplifying the mode of payment of fee for RTI application.   The said Experts Committee  observed: 

"(i)Use of definitive series of postage stamps would be easy to handle and reduce the cost to  the   government   over   IPO   cost   and   the   applicants   will   benefit   by   not   charging   of   the  commission which is presently charged  on the IPO.
(ii)Problems mentioned in Para 3 will not exist if the definitive series of stamps will be allowed  by the Government for payment of fee under the RTI Act.
(iii)Presently the RTI fee and other allied fees such as fee for photocopying documents are  credited in the accounts of respective Departments/Ministries where the RTI applicants are  preferred to it may, however, be not administratively feasible for the Department of Posts to  apportion the RTI  fee to each Department/Ministry in case definitive  postage stamps are  used for this purpose."

After the proposals were approved by the Secretary (Posts), the Committee recommended:

  "a) Use of the definitive series of postage stamps which are ubiquitously available in the  Post Offices across the Courtry in different denominations instead of an exclusive RTI stamp  which would need to be printed supplied in all post offices and inform people to use RTI  stamps. 
b) The RTI applicants would also need to affix the said stamp(s) on the RTI application.  The  RTI applicant(s) by putting his signature or thumb impression shall cancel the said postage  stamp(s) to prevent it from misuse or re­use. 

4.     The use of the definitive series of postage stamps and cancellation of used stamp/s  would require amendment in the Right to Information (Reglation of Fee and Cost) Rules,  2005.   It is, therefore, requested to take action on the approved recommendations given in  para   3.a&b   of   this   letter   as   DOP&T   is   the   nodal   authority   to   administrator   the   Right   to  Information (Regulation of Fee and Cost) Rules, 2005."

As suggested by Appellant Mr R K Jain in the above case, the Hon'ble Commissioner, Mr  Basant   Seth  recommended   the   consideration   of   the  proposal,   which   is   on  line  with  the  decision  of   Government   of   Tamilnadu  allowing  payment   of   RTI   fee  by   affixing  court   fee  stamps.  

CIC/SA/C/2014/000038 Page 6

8.    The Commission strongly recommends Department of Personnel and Training to adopt  the one year old proposal of the Department of Posts, which is very user­friendly and avail  the opportunity of giving New Year Gift to the citizen by permitting and publicising the use of  ordinary Postal Stamps for payment of RTI fee, as this would go a long way in setting out the  practical regime of right to information for citizens to secure access to information.  Accepting  postal stamps for RTI fee would resolve many difficulties in payment, besides preventing  wastage of public money in returning or rejecting the IPOs or spending much larger amounts  than Rs 10, for realizing Rs 10, and avoidable litigation. 

9.    Coming to this case, the Commission directs the PIOs to check up whether every school  has properly replied to the RTI application, if not fulfil the deficiencies.  The Commisison also  directs them to contact the Complainant on the telephone number 011­23363510, given by  him, and provide the complete information within  15 days  from the date of receipt of this  order.   

10.     The   Commission   directs   the   respondents,   their   PIOs   and   incharge   officers   to  immediately update  their  official  website as  desired  by  the Complainant  and  compliance  report be sent to the Commission, with a copy to the Complainant, within ten days from the  date of receipt of this order. 

11.       The Commission directs all the PIOs of Directorate of Education all other officers  concerned, to accept the IPO without raising technical objections and follow all the directions  issued in the abover referred full bench order of CIC.  They should not spend any amount  instead of encashing the IPO for Rs.10 as prescribed­fee.  

CIC/SA/C/2014/000038 Page 7

12. The Commission directs all the PIOs of Public Authority to submit separate reports to this  Commission explaining how many IPOs they have rejected so far and what are the grounds  of rejection, from January 2014 to December 10, 2014, within 15 days from the date of reciept  of this order. 

13. The Commission issues a show cause notice to PIO who refused and returned the IPO  of appellant, why maximum penalty cannot be imposed against him for acting against the  spirit of RTI and harassing the applicant and for not updating the official website. 

14.   The Complaint is concluded and the penalty proceedings will continue.  

Sd/­  (M. Sridhar Acharyulu) Information Commissioner Authenticated true copy  (Babu Lal) Deputy Registrar Address of the parties:

1. The CPIO under RTI, Govt. of NCT of Delhi Directorate of Education  (Headquarters) RTI Cell, Room No.220, Delhi Secretariat DELHI­110054 CIC/SA/C/2014/000038 Page 8
2. Shri Raghubir Singh 45, Hargobind Enclave Delhi­110092
3. The Director of Education, Govt. of NCT of Delhi Directorate of Education, OLD SECRETARIAT,  DELHI­110054 Copy of the order is also forwarded to:­
1. The Secretary to Government of India Department of Personnel &  Training, North Block,  New Delhi­110001
2. The Secretary to Government of India CIC/SA/C/2014/000038 Page 9 Department of Posts, Sanchar Bhavan,  New Delhi­110001
3. The Chief Secretary to Government of NCT of Delhi Delhi Sachivalaya, Indraprastha Estate, New Delhi­110002 CIC/SA/C/2014/000038 Page 10