Central Information Commission
Mr.K P Singh vs Government Of Nct Of Delhi on 14 March, 2013
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/002702
Date of Hearing : March 14, 2013.
Date of Decision : March 14, 2013.
Parties:
Applicant
Shri K P Singh
B203, Gali No. 3
Sadatpur Colony
Delhi - 110 094.
Applicant was present
Respondent(s)
Directorate of Education
O/o the DDE, HQ
RTI Cell, Room No. 220
Old Secretariat
Delhi.
Representative : Shri R S Ruhil, Shri Navin Kr Sharma.
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/002702
ORDER
Background
1. The Applicant filed an RTI Application dated 7.2.12 with the PIO, Directorate of Education, Delhi seeking information against three points. He wanted to know the reasons as to why he has not been given the benefit of the order dated 24.6.2005 although he has completed 30 years of service, whether the circular/order dated 24.6.2005 is applicable at present or not, what are the reasons under which this order has been passed etc. The PIO replied on 5.3.12 informing the Applicant that the RTI Application has been forwarded to ADEACP Cell and ADE, EIII branch for furnishing the information directly to the Applicant. The ADEACP Cell provided the information on 28.2.12 against each of the points while enclosing the copy of circular dated 24.6.05 and also informing the Applicant against point 1 that the information is not available in the branch. The Applicant then filed his first appeal on 23.3.12 which was disposed off by the Appellate Authority on 10.4.12 directing the PIO (HQ) to provide a revised reply to the Appellant. PIO(HQ) in compliance with the FAA's order informed the Appellant that no further information is available with the concerned branch. The Appellant being aggrieved with this response filed his second appeal before the Commission on 18.7.12.
Decision
2. The Appellant wanted to know during the hearing whether the circular dated 24.6.05 is still applicable or not. It is noted by the Commission that the Appellant has already been informed that the scheme was applicable only up to 31.8.2008. The Appellant then wanted to know the names of the teachers who benefited from this order. The Respondent submitted that such a compiled list is not available with them and compilation of the same is almost impossible since it involves a large number of teachers who will have to be identified after opening the file of each teacher over the years. He stated that this exercise would disproportionately divert the resources of the Public Authority.
3. The Commission after careful consideration of the facts directs that the files of the relevant years be retrieved so that the Appellant can inspect the files and identify information required by him. In the event he requires copies of documents, the first 100 pages may be provided free of cost after which the Appellant may be charged at Rs.2/ per page. As for point 3, (seeking reasons under which the order has been passed) the Appellant may be allowed to inspect the file dealing with the order dated 16.5.08 and be provided with copies of documents identified by him free of cost including the file notings. The inspection to exercise be completed within one month of receipt of this order.
4. The appeal is disposed off accordingly.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Shri K P Singh B203, Gali No. 3 Sadatpur Colony Delhi - 110 094.
2. The Public Information Officer Directorate of Education O/o the DDE, HQ RTI Cell, Room No. 220 Old Secretariat Delhi.
3. The Appellate Authority Directorate of Education O/o the DDE, HQ RTI Cell, Room No. 220 Old Secretariat Delhi.
4. Officer in charge, NIC.