Indian Kanoon - Search engine for Indian Law

Central Information Commission

Mrsanjay Kumar vs Directorate Of Education, Gnct, Delhi on 9 July, 2015

                 CENTRAL INFORMATION COMMISSION
                    (Room No.315, B­Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)


                   Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)


                                           Information Commissioner




                                          CIC/SA/A/2015/900363
                                                              
               Sanjay Kumar Vs. Dte of Education(North East), GNCTD



                                           Important Dates and time taken:




    RTI/PIO:                             FA/FAO:                                   Second appeal:30­3­2015

    Disposed   of   with  Hearing: 07­07­2015                                      Decision: 
    directions




Parties Present:   


    The appellant is present.  The Public Authority is represented by Mr. Dharamvir Singh, PIO 

and Mr. Atul Jaiswal, office of DEE(NE).


Facts: 

2.     The  Appellant by his RTI application had sought for information regarding Delhi Police  Public School for the years 2005 to 2007 and 2008. He wanted copy of the list of NTT/PRT  teachers who were working in 2007 and 2008, copy of NTT/PRT teachers details as date of  joining / nature of job / education details / salary structure of from their date of joining to 2008,  copy of the list of NTT/PRT teachers who were warned by written letters by in­charge of the  school for undisciplinary acts and misconduct in 2005 to 2007 and 2008 etc.  PIO replied that  the information was not available as per Rule 180 of DSER Act 1973.     Being unsatisfied,  CIC/SA/A/2015/900363 Page 1 appellant filed first appeal.   FAA by his Order dated 23.12.2014 directed the PIO to furnish  revised information to the appellant and facilitate inspection to the appellant.   Claiming non­ furnishing of information, appellant approached the  Commission. DECISION: 

3.    Both the parties made their submissions.  The appellant submitted that the Delhi Police  Public School (DPPS) had recruited some Nursery Training Teachers (NTT) during 2005­2006  and removed them for no reason.   When the school gave advertisement for filling up these  vacancies in 2008, some six teachers, who were removed by the school earlier, had applied,  but they were not called  for interview.  That is why he is seeking the information through the  RTI application about the details of NTT selected by the school.   In response to this, the  respondent officer submitted that since the DPPS got recognition only from 2013, they do not  have   any   record   of   the   school   prior   to   the   year   2013.     In   this   connection,   the   appellant  submitted that the respondent authority must be having the data for the years before the year  of recognition, as the school which is seeking recognition, would be required to submit this  data also, to seek NOC.  

4.       The Commission having heard the submissions and perused the record, directs the  Public Authority, to provide the information available with them, which was submitted by the  School in connection with the NOC/Recognition of the School, within 15 days from the date of  receipt of this order.  The appeal is disposed of. 

 (M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (Babu Lal) Deputy Registrar.

CIC/SA/A/2015/900363                                  Page 2
 Address of the parties :

   1. The PIO under RTI, Govt. of Delhi
         Directorate of Education(North East),
         Yamuna Vihar, DELHI   (RTI Cell)­110053



   2. Shri Sanjay Singh

           C­90/425­Ground Floor, West Vinod Nagar

           Delhi­110092




CIC/SA/A/2015/900363                    Page 3