Central Information Commission
Mrjaiparkash Sharma vs Government Of Nct Of Delhi on 17 June, 2014
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
File No.CIC/AD/A/2013/001154SA
(Mr. Jaiprakash Sharma Vs. Dte. Of Education)
Appellant : Mr. Jaiprakash Sharma
Respondent : Dte. Of Education, GNCTD, Delhi
Date of hearing : 11062014
Date of decision : 17062014
Information Commissioner : Prof. M. Sridhar Acharyulu
(Madabhushi Sridhar)
Referred Sections : Sections 3, 19(3) of the
RTI Act
Result : Appeal allowed / disposed of
The appellant is present. The Public Authority is represented by Mr. Muneesh Kumar,
ADE and Mr. Tarrif Singh, HOS, GHSSS No.2, Dte. Of Education, Govt. of NCT of Delhi.
FACTS
2. The appellant submitted that through his RTI application dt. 492012, he is seeking to know the qualifications of the invigilator and coordinator for CBSE Examinations, photocopies of his appointment, etc. PIO replied on 2292012 and provided information in regard to point nos. 1 and 4 and for other points he stated that the required information is not available with them. On first appeal, the FAA disposed of the first appeal by order dt. 30 112012, stating that the PIO has submitted that the record of evaluation work had been 1 submitted to CBSE and record is not available in the school. The appellant filed 2 nd appeal before the Commission, as he has not received any information from the respondent authority.
Decision:
3. Heard the submissions. The respondent authority submitted that the Head of the School, decides the appointment of invigilators, who are eligible as qualified teachers. The appellant wants to know on what basis the HOS, Mr. Devender Singh, had appointed his own daughter as invigilator and coordinator. The respondent authority is, therefore, directed to inform whether Mr. Devender Singh, Head of the School has misused his authority in appointing his daughter as invigilator and coordinator during the years 200708, 200809 for classes 10th and 12. The information thereon including the action taken by the respondent authority, should be intimated to the appellant within 20 days from the date of receipt of this order.
4. The appeal is disposed of accordingly.
(M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (Ashwani K. Sharma) Designated Officer 2 Address of the parties:
1. The CPIO under RTI, Govt. of NCT of Delhi Directorate of Education, DDE(South-West-B) Najafgarh New Delhi
2. Shri Jaiprakash Sharma, Village & PO, Surehra, New Holi Chowk, New Delhi 3