Central Information Commission
Smt.P. Urmila Devi vs Directorate Of Education, Gnct, Delhi on 2 July, 2010
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2010/001340/8376
Appeal No. CIC/SG/A/2010/001340
Relevant Facts emerging from the Appeal:
Appellant : Ms. Urmila Devi
House No. 105/14,Old Pinto park
Air force Station, Palam,
New Delhi - 10.
Respondent : Ms. K. Durga
APIO & Vice Principal Andhra Education Society Smt. Durgabai Deshmukhb Memorial Senior Secondary School 1, Deen Dyal Upadhyaya marg New Delhi - 02.
RTI application filed on : 25/01/2010
PIO replied : 08/03/2010
First appeal filed on : 05/03/2010
First Appellate Authority order : Not enclosed
Second Appeal received on : 24/05/2010
S. No Information Sought Reply of the Public Information
Officer (PIO)
1. No. of OBC candidates recruited in the aforesaid advertisement Not relevant
dated 12/12/2007 indicating the candidates residing in (1) Andhra Pradesh (2) Candidates who belong to Andhra Pradesh but residing in Delhi (3) Candidates in Local Delhi.
2. A certified copy of the minutes of the selection committee in the Minutes of the Selection Committee above said document. of this school have been enclosed.
3. Letter No. AESSSS/2008-2009/DR/ dated May 2008, signed by Not relevant Mr. Eshwar Prasad, Secretary, Andhra Education Society and Hon. Manager of the Andhra Senior secondary school, DDU Marg, New Delhi. Please confirm whether he is an official or a non-official member.
4. If he is an non-official member, can he sign official letters/ Not relevant appointment letters?
5. The action proposes to initiate against Mr. Eshwar Prasad,for Not relevant misusing and interfering into official matters of schools functioning under the AES schools.
6. Details of the fee structure of various classes along with other Collection fees from students in the fee collected for various purposes in the schools functioning head of the Students Welfare Fund under AES. Primary : Rs. 10 per head per month Middle : Rs. 15 per head per month Page 1 of 2 Sec. & senior Sec. : Rs. 20 per head per month
7. Whether school authorities have been issuing fee receipts to Yes, fee receipts are being issued.
parents. If so, then the certified copy of the fee receipts issued to parents with this regard, in various schools.
8. The details of the grants in aid sanction / released by the Not relevant Government of NCT of Delhi and Central Government of India to Andhra Education Society and its schools for various purposes during 2000-2009.
9. Details of facilities/ benefits/exemptions provided to AES and Not relevant the schools functioning under it.
10. The Directorate of Education, Of the Government of NCT of All Financial benefits which are Delhi, has been releasing grant in aid for the purpose of paying existing for Government employees is salaries to the staff working in various schools functioning under being sanctioned, 95% of such grants AES, New Delhi. If so, the item wise details may be provided. to the school employees.
11. The appellant would like to inspect all the relevant documents Not Mentioned.
and files and also would like to take certified copies of the same.
Grounds for the First Appeal:
Unsatisfactory information provided by the PIO Order of the First Appellate Authority (FAA):
No order issued by the FAA Grounds for the Second Appeal:
Unsatisfactory information provided by the PIO and No order issued by the FAA Relevant Facts emerging during Hearing: The following were present Appellant: Ms. Urmila Devi;
Respondent: Ms. K. Durga, APIO & Vice Principal;
The appellant has been provided all the information relevant to the particular school. It appears that she wants information about other schools run by Andhra Education Society. She should apply to the other schools for information pertaining to them since they are all independent public authorities. She has clearly sought information regarding this school in her RTI application.
Decision:
The Appeal is dismissed.
The information has been provided.
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 02 July 2010 (In any correspondence on this decision, mention the complete decision number.)(YM) Page 2 of 2