Central Information Commission
Kapil Dev Singh vs Directorate Of Education on 11 February, 2021
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबागंगनाथमागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
नितीय अपील सख्ं या / Second Appeal No.: CIC/DIRED/A/2019/100783
KAPIL DEV SINGH .....अपीलकर्ता/Appellant
VERSUS/बनतम
PIO,
Assistant Director of Education-(Cent./ND),
O/o. the Deputy of Directorate of Education,
Directorate of Education (Government of NCT of Delhi),
Central/New Delhi District, Plot No.-5,
Jhandewalan, New Delhi-110005.
...प्रतर्वतदीगण/Respondent
Relevant facts emerging from appeal:
RTI application filed on : 08-08-2018
CPIO replied on : 05-09-2018
First appeal filed on : 18-09-2018
First Appellate Authority order : 31-10-2018
Second Appeal received at CIC : 04-01-2019
Date of Hearing : 11-02-2021
Date of Decision : 11-02-2021
lwpuk vk;qDr: Jh हीरालाल सामररया
Information Commissioner: Shri Heeralal Samariya
Information sought:
The Appellant sought information through 13 points regarding Sant Nirankari Boys Sr. Sec. School Paharganj. The desired certain information is as under:
1. When did this school get grant in aid by Govt. of NCT of Delhi? Provide the attested copies of approval letter.
2. How much fund/aid did this school receive in the shape of salary to staff etc.? provide the documents of last five years.Page 1 of 3
3. How many teachers have been recruited against aided/sanctioned posts (category wise) by the end of July 2018? Provide the details of documents including TGT S.ST. Provide testimonials and documents along with their application forms.
4. How many candidates appeared for interview including TGT S.St. and for other post?
5. What was the criteria of the selection process initiated in this school?
6. Provide the details of the post sanctioned by the Govt. of Delhi by the end of July 2018 etc. The PIO, vide its letter dated 05.09.2018, stated that the said RTI Application has been transferred to Sant Nirankari Boys Sr. Sec. School, Paharganj, New Delhi, dated 16.08.2018, being independent PIO.
Dissatisfied with the information received from the PIO, the Appellant filed First Appeal, dated 18.09.2018.
The FAA held that the reply of PIO was satisfactory, and the appeal was disposed off.
The Appellant filed Second Appeal with the Commission, dated 04.01.2019. Grounds for Second Appeal:
The PIO has provided misleading information to the Appellant. Relevant Facts emerging during Hearing:
The following were present: -
Appellant: not present Respondent: Satyawan, Vice principal & PIO, Directorate of Education and Satyewan Malik, Manager & PIO, Sant Nirankari Boys Sr. Sec. School, Paharganj, New Delhi, present in person.
The PIO submitted that the said RTI Application was transferred to Sant Nirankari Boys Sr. Sec. School, Paharganj, New Delhi, on 16.08.2018, since relevant information pertained to their office.
The PIO (Sant Nirankari Boys Sr. Sec. School, Paharganj, New Delhi) submitted that available and relevant information as sought in the instant RTI Application was provided to the appellant on 21.08.2018, 24.08.2018 and 03.10.2018.Page 2 of 3
Decision:
Commission has gone through the case records and observes that appropriate reply has been provided to the Appellant by both the PIOs.
Appellant has not availed the opportunity to appear before the Commission to plead his case/contest PIO's submission. Commission upholds the submission of both the PIO. No further action lies.
Heeralal Samariya (हीरालाल सामररया)
Information Commissioner (सच ु )
ू ना आयक्त
Authenticated true copy
(अभिप्रमाणित सत्यापित प्रतत)
Ram Parkash Grover (रतम प्रकतश ग्रोवर)
Dy. Registrar (उप-पंजीयक)
011-26180514
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