Central Information Commission
Mrs. Anu Sareen vs Government Of Nct Of Delhi on 1 August, 2011
CENTRAL INFORMATION COMMISSION
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Decision No. CIC/SG/A/2011/001561/13756
Appeal No. CIC/SG/A/2011/001561
Relevant facts emerging from the Appeal:
Appellant : Mrs. Anu Sareen
I-184, Ashok Vihar, Phase-1,
Delhi-110052
Respondent : Ms. Neena Kumari
Public Information Officer & DDE(NW) Directorate of Education, Govt. of National Capital Territory of Delhi District North West 'A', BL- Block, Shalimar Bagh, New Delhi RTI application filed on : 22/01/2011 PIO replied on : 22/02/2011 First Appeal filed on : 24/02/2011 First Appellate Authority order on : 08/03/2011 Second Appeal received on : 08/06/2011 INFORMATION SOUGHT REPLY OF PIO
1. What is the strength of staff sanctioned for the Branch Zone-9 No separate strength of of the District NW-A, Shalimar Bagh w.e.f. 2008 to March, 2009? staff sanction for branch zone-9.
2. What are the names of the officers who worked on diverted capacity and for all purposes in Branch Zone-9 w.e.f. 01.01.2008 to Not replied 31.03.2009?
3. Provide with the Stand Relieving Order (copy) of Smt. Brij Bala, L.D.C. who worked on diverted capacity in Zone - 9 Branch, Not replied District NW-A, Shalimar Bagh, issued by the services department, Directorate of Education, Old Secretariat? From whom was she drawing her pay?
Grounds for the First Appeal:
Complete information not provided by the PIO. The PIO did not:
-provide information regarding post-wise sanction for strength of staff.
-provide the names of officers asked in query no. 2.
-mention that stand relieving order may be seen on the Delhi Govt. Website and that no records related to diverted capacity are available. Also, he didn't provide the copy of relieving orders of officers who worked on diverted capacity.
Order of the First Appellate Authority (FAA):
The PIO was directed to provide complete information to the Appellant within 10 days.
Ground of the Second Appeal:
Department of Education has not provided the required information till date. Relevant Facts emerging during Hearing:
The following were present:
Appellant: Mrs. Anu Sareen;
Respondent: Ms. Neena Kumari, Public Information Officer & DDE(NW);
The PIO has provided information after the order of the FAA but the Appellant states that the following deficiencies exist:
1- Query-1: Since there is no specific sanctioned strength of the Zone the Appellant wants the sanction strength of the district.
2- Query-2: The PIO has provided the information that was sought by the Appellant but the Appellant further wants information for the period during which the officers have worked under diverted capacity and for all purposes.
3- Query-3: The PIO states that there is no stand relieving order of Mrs. Brij Bala, LDC from district office and directorate of education.
The PIO is also directed to provide an attested photocopy of the Appellant's GPF Statements, Service Book, Service File and copies of any vigilance inquiries which may have been initiated against the Appellant. The Appellant is demanding a computerized attendance sheet which the Appellant states is not in existence.
Decision:
The Appeal is allowed.
The PIO is directed to furnish the clarification sought in point 1 & 2 listed above to the Appellant before 16 August 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 01 August 2011