Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 5]

Central Information Commission

Mr. Dharmender Singh vs Department Of Education,Gnct Delhi on 30 June, 2011

                      CENTRAL INFORMATION COMMISSION
                          Club Building (Near Post Office)
                        Old JNU Campus, New Delhi - 110067
                               Tel: +91-11-26161796

                                                         Decision No. CIC/SG/A/2011/001235/13204
                                                                 Appeal No. CIC/SG/A/2011/001235


Relevant Facts emerging from the Appeal:


Appellant                            :     Mr. Dharmender Singh
                                           B-618, Jawala Puri,
                                           Camp No. 4, Sunder Vihar
                                           New Delhi-110087

Respondent                           :     Mr. M. S. Rathee
                                           Public Information Officer & DDE(W-B)
                                           Directorate of Education, GNCTD
                                           O/o Dy. Director of Education (West-B),
                                           GBSSS No-1, G-Block,
                                           Vikash Puri, New Delhi.

RTI application filed on             :      19/02/2011
PIO replied                          :      05/03/2011 & 04/04/2011
First appeal filed on                :      09/03/2011
First Appellate Authority order      :      28/03/2011
Second Appeal received on            :      05/05/2011

Information sought

by the appellant :

The appellant has asked for some information regarding EWS Nursery Admission from (1). Gurusharan Convent School, (2) S.S. Mota Singh Public School, (3) DAV Centenary Public School , New Delhi.
Reply of the PIO dated 28/01/2011 :
It is hereby informed that on the basis of information received from Zone-17 the admission process for the year 2010-11 is going on.(copy enclosed). The related information for the year 2009-10, 2010- 11 are available in 36 pages. Therefore the appellant is requested to come to the office on any working day and get the required information by depositing a sum of Rs. 72/- (Rs. 2/- per page) in the accounts department.

Ground of the First Appeal:

The PIO had provided information incomplete & unsatisfactory.
Order of the FAA:
The PIO is requested to provide the remaining information to the appellant.
Reply of the PIO dated 04/04/2011:
In compliance of the said order, I am to forward herewith photocopy of the reply as received from Zone -- 17 for your kind perusal.
Ground of the Second Appeal:
The PIO & FAA had provided information incomplete & unsatisfactory. Relevant Facts emerging during Hearing:
The following were present Appellant : Mr. Dharmender Singh;
Respondent : Mr. M. S. Rathee, Public Information Officer & DDE(W-B); and Mr. H. K. Pandey, EO(Zone-17);
The PIO has given some information but it appears that in the case of SS Mota Singh School EWS admissions were carried out without the presence of any observer from the department. However, this information was not provided to the Appellant. The appellant also shows that in the present RTI application he has been given a list of 11 students who are claimed to have been admitted under EWS quota in DAV Centenary Public School, Paschim Enclave, New Delhi for the session 2011-2012. On the other hand he is presenting another list which he claims was given to him by the department in which only 05 names are shown as names of selected candidates for the same school. He therefore alleges that false information has been provided in RTI and the PIO did not inform him that no observer was present during the draw held in SS Mota Singh School. The Appellant also points out that the list of selected EWS Students does not have the addresses of the students. It appears that the Directorate of Education is not doing its job of regulating the admissions of EWS students in the schools and the EO(Zone-17) merely states that he will issue showcause notices which appear to be a meaningless exercise. The Commission directs the Director of Education Mr. Diwan Chand to inquire into these alleged irregularities and send the report to the Appellant and the Commission before 30 July 2011.
Decision:
The Appeal is allowed.
The Commission directs the Director of Education Mr. Diwan Chand to inquire into the alleged irregularities and send the report to the Appellant and the Commission before 30 July 2011.
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 30 June 2011 (In any correspondence on this decision, mention the complete decision number.) (JK) Copy to:
Director of Education Directorate of Education Old Secretariat, New Delhi - 110054 Encl: Photocopy of the two list of EWS selected student of DAV Centenary Public School.