Central Information Commission
Mrs. Veena Dhingra vs Govt. Of Nct Of Delhi on 16 April, 2009
CENTRAL INFORMATION COMMISSION
Room No. 415, 4th Floor,
Block IV, Old JNU Campus,
New Delhi -110 067.
Tel: + 91 11 26161796
Decision No. CIC/SG/A/2009/000203/2761
Appeal No. CIC/SG/A/2009/000203
Relevant Facts emerging from the Appeal
Appellant : Mrs. Veena Dhingra,
B-53, South Moti Bagh,
New Delhi-110021.
Respondent : Mrs. Satinder Kaur,
DDE Distt. SW(A) & PIO, Govt. of NCT of Delhi, Office of the Director of Education, Distt. South West-A, C-4, Vasant Vihar, New Delhi.
RTI application filed on : 23/09/2008 PIO replied : 22/10/2008 First appeal filed on : 05/11/2008 First Appellate Authority order : 17/11/2008 Second Appeal filed on : 06/02/2009
Appellant had asked in her RTI application regarding Pending case of Senior Scale in reference to Mrs. Veena Dhingra, PGT(Eco), Since January, 1998. applied in Zone 19 office in 2004, 05, 06 and Admn. Branch in Nove 2006 and April 2008. and Grant of Earned Leave in lieu of duties performed during the summer vacation of 2003, 04, 05 and 06 respectively in reference to Smt. Veena Dhingra PGT (Eco.) of S.V. No. 3, Sector-7, R.K. Puram, New Delhi- 110022 and retired on 07.07.08.
S. No. Information Sought. The PIO replied. A. a. What is the procedure of Granting As per guidance of directorate of Senior Scale to teachers? education. b. How long it takes to Grant the Senior Pertains to head quarter.
Scale after the teacher has applied for it?
c. Who is the Competent Authority to DDE/Head Quarter.
Grant Senior Scale?
d. Who is responsible for delay in Concerned person.
Granting the Senior Scale?
e. Who is responsible for mental torture At point where case is lying and financial loss, which the teacher stagnant. has suffered for such a long delay?
f. What punishment is given to the According to department rule.
person for not taking action in time which causes delay at Zonal Lavel and District Level?
g. By what time the Senior Scale of Smt. Earliest possible.
Veena Dhingra will be decided?
h. How many cases of Senior Scale have Pertains to district/head quarter.
been granted in your District, from January 2004 to September 2008.
Give detail, Name wise, School wise, designation wise, Zone wise and District wise.
i. How many Teachers have applied for Pertains to district/head quarter.
ACP I and II Name wise, School wise, designation wise, Zone wise and District wise.
j. How many teachers have applied for Pertains to district/head quarter.
ACP I and II designation, Name, school, Zone and District wise and granted ACP.
k. How many teachers have applied for Pertains to district/head quarter.
ACP I and II and not granted ACP I and II.
l. Did the ACP branch give reasons and Pertains to district/head quarter.
informed the person concerned with reason. If yes, how many days, months, years etc. B.i Who is the Competent Authority to HOS concerned under direction of direct the teachers to attend school head of Department. during summer vacations for different types of work, eg, admission, hobby classes, sports and yoga activities, computer classes, competitive examination etc. ii. Who is the Competent Authority to HOS according to rule prescribed.
grant Earned Level/Compensation in lieu of the work done during summer vacations.
iii. Whether the teachers have to apply for Teacher concerned will apply for Earned Leave or it is the duty of the earned leave and it depends on H.O.S. to grant Earned Leave to HOS which kind of leave she may teachers? be granted.
iv. What happens if the previous H.O.S. Present HOS will grant the leave has taken Voluntary Retirement or after verifying the facts it depends being transferred or dies, who is to on applicant as soon as their complete the pending work such as allotted work was over she may be completion of Service Book, Leave obtain a satisfactory certificate Record and grant of Earned Leave from the issuing authority and entered in the Service Book. leave may be granted. v. For how many years the previous As per norms whenever necessary.
H.O.S. after retirement can be called for completion of pending work under the Conduct Service Rules.
vi. If the pending Earned Leave is not HOS/DDE is competent authority granted by the present H.O.S. who is to grant the earned leave. the Competent Authority to grant the Earned Leave.
The First Appellate Authority ordered.
"The appellant is present. PIO (S/W-A) and APIO (S/W-A) also attended the hearing. The appellant admitted having received the information within time saying that is not the information. The PIO (S/W-A) replied that it is the interim reply. PIO (S/W-A) is directed to provide the complete information fee of cost within 07 days."
Relevant Facts emerging during Hearing:
The following were present Appellant: Mrs. Veena Dhingra Respondent: Mrs. Satinder Kaur PIO The PIO will give the following to the appellant:
1. Rules for Granting Senior Scale to teachers.
2. The stage of the process for granting senior scale to her.
3. The detailed calculation of her earned leave.
4. The list of cases who have granted Senior scale in the Zone from Jan 2004 to Sept. 2008 with details of name and school.
5. The PIO will also answer query B(i).
Decision:
The appeal is allowed, The PIO will give the information describe above to the appellant before 30 April 2009.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties.
Shailesh Gandhi Information Commissioner 16 April 2009 (In any correspondence on this decision, mentioned the complete decision number.)