Central Information Commission
Mr.Munnu Lal Mishra vs Directorate Of Education, Gnct, Delhi on 25 October, 2010
CENTRAL INFORMATION COMMISSION
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Decision No. CIC/SG/A/2010/002512/9890
Appeal No. CIC/SG/A/2010/002512
Relevant Facts emerging from the Appeal
Appellant : Mr. Munnu Lal Mishra
D/78, Garima Garden Colony,
Sahibabad, Ghaziabad,
UP - 201005.
Respondent : Mr. Anjum Masood
Public Information Officer (HQ) & ADE Directorate of Education (GNCTD) RTI Branch, Room No. 220, Old Secretariat, Delhi - 110054.
RTI application filed on : 26/02/2010
PIO replied : 08/04//2010
First appeal filed on : 08/05/2010
First Appellate Authority order : Not ordered
Second Appeal received on : 08/09/2010
Sl. Information Sought PIO's reply
1. Number of visual handicapped principals who got No quota for disabled person was defined for the
promotion in the Dte. of Education and the number of promotion of principals in Dte. of Education and the
such principals who got appointed by the UPSC before UPSC appoints only physical handicapped person.
January 1996. No information related to visual handicapped principals are kept separately. In the regard a copy of DOPT's order no. 36035/3/2004.Estd. IAS dated 29/12/2005 was given enclosed.
2. Number of visual handicapped principals who got As above.
promotion in the Dte. of Education and the number of such principals who got appointed by the UPSC after January 1996.
3. Number of principals working in Dte. Of Education The related information pertained to gazetted along with number of visual handicapped principals officers chamber. among them.
4. Number of Education Officer and Dy. Education As above.
Officer in Education Department before January 1996 and if there was any visual handicapped then the details information about him.
5. Whether there is any visual handicapped was As above.
designated on the post of EO/DEO/DDE in Education Department before January 1996. Number of said employees at present.
6. Whether reservation has been applied for appointment Refer to answer given in query no. 1.
on the post of Group A and Group B of dte. Of Edn. If not then why.
7. Name of the officer responsible for non-application of Pertained to UPSC.
Disabilities Act 1995.
Page 1 of 28. Number of applicant appointed in the Group A and B of Related query pertained to gazetted officers dte. Of Edn. after January 1996. Whether there was any chamber system for giving backlog for disable in the dte. of edn. and if not then the time by which the backlog will be filled.
9. Whether any post was reserved in the employment Did not pertain to this branch.
news published during 23-28 January 2010. If not then the reason and the meaning of Suitable which was used in the same news.
10. Number of visual handicapped vice-principal who were As above.
promoted and working in Education Department before 1996 and number of Vice Principals working in the Govt schools of Govt. of NCT of Delhi.
11. Number of visual handicapped Vice principals who got As above.
promoted and are working in the govt schools.
12. Whether there are reservation for the promotion of Did not come under the definition of information as disabled person in Group A and Group B. described under Section 2 of the RTI Act.
First Appeal:
Incomplete and unsatisfactory information received from the PIO. Order of the FAA:
Not ordered.
Ground of the Second Appeal:
Non-receipt of complete information from the PIO.
Relevant Facts emerging during Hearing: The following were present Appellant : Mr. Munnu Lal Mishra;
Respondent : Mr. R. Deva, OS on behalf of Mr. Anjum Masood, PIO (HQ) & ADE;
The PIO has given most of the information but is now directed to give the following information: 1- Query-3: Number of principals working in Directorate of Education along with number of visual handicapped principals among them.
2- Query-7: The PIO will inform the appellant that the department is not taking action in this matter.
Decision:
The Appeal is allowed.
The PIO is directed to give the information as directed above to the appellant before 05 November 2010.
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 October 2010 (In any correspondence on this decision, mention the complete decision number.)(GJ) Page 2 of 2