Central Information Commission
Dr. S. S. Rana vs Directorate Of Education on 17 July, 2019
के न्द्रीयसूचनाआयोग
Central Information Commission
बाबागंगनाथमागग,मुननरका
Baba Gangnath Marg, Munirka
नईददल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/DIRED/A/2017/178542
Dr. S.S. Rana ... अपीलकताग/Appellant
VERSUS
बनाम
PIO/Dy. Director of Education-(North) ...प्रनतवादीगण /Respondent
(Govt. of NCT of Delhi)
Through: Mrs. Kuldeep Kaur - V. Principal, Sh.
Hari Prasad-PIO(North)
Date of Hearing : 16.07.2019
Date of Decision : 17.07.2019
Information Commissioner : Shri Y. K. Sinha
Relevant facts emerging from appeal:
RTI application filed on : 29.07.2017
PIO replied on : 30.08.2017
First Appeal filed on : 18.09.2017
First Appellate Order on : 25.10.2017
2ndAppeal/complaint received on : 22.11.2017
Information soughtand background of the case:
The Appellant filed an RTI application dated 29.07.2017, sought information on eight points about Vidya Gian Mandir Sr. Sec. School, Zone-08, Pahari Dhiraj, New Delhi. In this respect, he sought following information:-
1. Whether any PET teacher was appointed in above mentioned school between the period 01.01.1982-01.01.1984.
2. Provide his/her name and for how much time (complete information in case of gaps) did/he/she serve in above mentioned school.
3. When he/she left of school and joined another school. Provide the name of the school for which he/she left.
4. Circumstances and reasons responsible for his/her departure from school.
5. Whether any Yoga teacher was appointed in above mentioned school between the period 01.01.1982-01.01.1984.Page 1 of 2
6. Provide his/her name and for how much time (complete information in case of gaps) did/he/she serve in above mentioned school.Etc..
PIO/APIO(North) vide letter dated 30.08.2017 provided point wise information to the Appellant.
Dissatisfied with the information received from the PIO, the Appellant filed a First Appeal dated 18.09.2017. FAA/RDE(C) vide order dated 25.10.2017 directed PIO to provide revised reply to the appellant within 10 days.
Feeling aggrieved over non-compliance of FAO, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
A written submission has been received from the PIO (North) vide letter dated 03.07.2019 in this case, with no enclosures, but write a reference only to a letter dated 27.11.2017 by which the DDE, Zone-VIII had furnished information to the appellant pursuant to the directions of the FAA.
The Vice Principal of GSKV, who had taken charge recently in the earlier part of this year was present during the hearing and informed that the Vidya Gyan Mandir School had been closed since July 2017. The respondent from Dte. of Education attended the hearing to the exclusion of the appellant. The respondent has submitted a complete set of documents including the copy of enclosure dated 27.11.2017 alongwith the revised reply dated 24.11.2017 submitted by the DDE, Zone-08.
Decision In the light of the above mentioned facts which have emerged during the course of hearing, it is noted that the reply dated 27.11.2017 was sent to the appellant, but in the absence of the appellant it is not clear whether the complete set of documents reached him. Accordingly, the respondent PIO(North) present during hearing is hereby directed to send another copy of the complete set of documents to the appellant and submit a compliance report in this regard by 30.07.2019.
The appeal is disposed off with the above directions.
Y. K. Sinha (वाई. के . नसन्द्हा) Information Commissioner(सूचना आयुक्त ) Authenticated true copy (अभिप्रमाणितसत्यापितप्रतत) Ram Parkash Grover (राम प्रकाश ग्रोवर) Dy. Registrar (उप-पंजीयक)/011-26180514 Page 2 of 2