Central Information Commission
Mrs.Anju vs O/O The Dy. Director Of Education on 25 September, 2009
CENTRAL INFORMATION COMMISSION
Club Building, Opposite Ber Sarai Market,
Old JNU Campus, New Delhi - 110067.
Tel: +91-11-26161796
Decision No.CIC/SG/A/2009/001901/4931
Appeal No. CIC/SG/A/2009/001901
Appellant : Mrs.Anju
100/26, Nirankari Colony,
Delhi -110009.
Respondent : Public Information Officer
O/o the Dy. Director of Education Distt. North West -A, Shalimar Bagh, Delhi.
RTI application filed on : 13/04/2009 PIO replied : 15/04/2009 First Appeal filed on : 15/05/2009 First Appellate Authority order : 04/06/2009 Second Appeal Received on : 05/08/2009
Appellant sought information about the temporary staff working in the Sant Nirankari Girls Sr. Sec. School, Nirankari Colony, Delhi-110009 S.No Information Sought PIO's Reply th
1. Provide number of temporary staffs (4 There are no temporary Grade) working, their name and post. staffs(4th Grade) by the Education Department.
2. Since how long have the temporary staffs been N.A. working regularly?
3. Is the any amount from the temporary deposit N.A to future fund? If not deducted then what are reasons?
4. Are the prescribed wages of the temporary N.A. staffs paid according to rule and at time?
5. Provide name of staffs, close relative to the Selection Committee, S.S.C member of Selection Committee and was constituted by the Managing Committee for recruitment of Education Department. In Regular Teacher in year 2008, appointed and which selection of lady the number of their members in the teacher was done according Committee. to departmental rules. There are not relatives out of selected lady teachers.
Reply after FAA order Reply of question no. 5 provided by the PIO vide letter dated 18/06/2009 in which name of five staffs, their post and father's name are mentioned.
Grounds for First Appeal:
Unsatisfactory response Order of the First Appellate Authority:
PIO was directed to provide the required information to the Appellant.
Grounds for Second Appeal:
Manager, Sant Nirankari Kanya High Secondary School, Nirankari Colony, had threaten to Relevant Facts emerging during Hearing:
The following were present:
Appellant: Mr. Rajan Nirankari on behalf of Mrs.Anju Respondent: Ms. Neelam Verma, PIO and Mrs. Paromila Sharma, Principal The School trust has apparently kept some people to work in the School who are not employees of t e School. All Employees of the School are selected to a process in which the Department of Education is involved and for whose 95% salary is provided by the Department. The Appellant has brought to the notice of the commission that it appears the trust has kept some people to work in the School who are being funded form the trust's fund and therefore these are not employees of the School. The Appellant contends that this means false information was given to him. This is not the correct position, since if some persons are not on the muster of the School nor financed by the Department these cannot be considered as employees. At best they can be defined as volunteers who are being financed by the trust.
The PIO has provided information about eh relatives of the managing Committee who have been appointed as employees of the School after the order of the First Appellate Authority. However, she has not provided the names of the relatives of Member-in-Charge of the Education Sent Nirankari Mandal and relatives of the any of the Selection Committee members. The PIO is directed to provide these to the Appellant.
Decision:
The appeal is allowed.
The PIO is directed to provide the names of the relatives of Member-in-Charge of the Education Sent Nirankari Mandal and relatives of the any of the Selection Committee members. This information will be provided to the Appellant before 10 October 2009.
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 25 September 2009 (In any correspondence on this decision, mention the complete decision number.)Rnj