Central Information Commission
Mr.Raghubir Singh Gadegawalia vs Directorate Of Education, Gnct, Delhi on 11 July, 2011
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2011/001334/13356
Appeal No. CIC/SG/A/2011/001334
Relevant facts emerging from the Appeal:
Appellant : Mr. Raghubir Singh Gadegawalia
5 A,DSIDC, Community Work Centre
Lal Bldg.,Jawala Puri
Sunder Vihar, New Delhi
Respondent : Mr. M. S. Rathi
PIO & Dy. Director Directorate of Education, GNCTD Office of the Deputy Directorate of Education (West-B)GBSSS No.1, G-Block Vikash Puri, New Delhi-110018 RTI application filed on : 19/02/2011 PIO replied on : 23/03/2011 First Appeal filed on : 04/04/2011 First Appellate Authority order on : 27/04/2011 Second Appeal received on : 19/05/2011 SL. Information Sought Reply of PIO
1. How many complaints received by the education department 8 regarding EWS nursery admission? Please provide the details to the appellant.
2. Please provide details as to what action is taken by the Application has been forwarded Department against these private schools? to nearby schools where vacancy under EWC Quota is vacant.
3. Whether DDE(West-B) has received the letter from Gyan Yes Lakshay NGO on 08/02/2011.
4. What is the diary number of this letter at the DDE office?
5. Which officer/department was sent this letter and on what Reply of school is received and date? attached
6. Please furnish the date wise progress of the letter/complain As Above with relevant officials to the Appellant.
7. Whether the letter received any reply. As Above
8. If not, whether the DDE has sent any reminder to its reliable As Above officers regarding the matter. If yes, please furnish a copy of it to the appellant.
9. Please furnish a copy ,if reply has been received. As Above
10. Please furnish all relevant asked queries enclosed under Q. No Requisite details are enclosed.
(a) to(j) which are in reference to Pre-school/EWS Nursery school admission being done by Richmond Global school, Rohtak road, New Delhi regarding the receiving of Admission Application form, valid forms, basis of admission, name and designation of concerned authorities, Applicant's complete details and other relevant document.
Grounds for the First Appeal:
Information furnished by the PIO, not satisfactory.
Order of the First Appellate Authority (FAA):
The FAA held the view that the requisite information had already been given by the PIO. Appeal disposed.
Ground of the Second Appeal:
Information furnished by the PIO and the order of FAA, not satisfactory.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Raghubir Singh Gadegawalia; Respondent: Mr. H. K. Pandey, EO(Zone-17) on behalf of Mr. M. S. Rathi, PIO & Dy. Director;
The PIO has given adequate information but is now directed to give the following information to the Appellant:
1- Query-1: Details of the 08 complaints received by the Zone-17.
2- Query-4: Diary no to be provided.
3- Query-10 (a): List of total applications received which is with the department as a result of an
inquiry.
Decision:
The Appeal is allowed.
The PIO is directed to provide the information on the three points as detailed above to the appellant before 30 July 2011.
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
11 July 2011 (In any correspondence on this decision, mention the complete decision number. (MS))