Indian Kanoon - Search engine for Indian Law

Central Information Commission

Mrmanish Aggarwal vs Directorate Of Education, Gnct, Delhi on 3 August, 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/2015/000786
                                          CIC/SA/A/2015/000796
                                          CIC/SA/A/2015/000829
                                                              
                  Manish Aggarwal Vs. Dte of Eduction(East), GNCTD
                                           Important Dates and time taken:

CIC/SA/A/2015/000786
   RTI/PIO:12­2/27­4­15(74)              FAA Order: 22­5­2015                      Second appeal: 2­6­2015

   Rejected                              Hearing:30­07­2015                        Decision: 03­08­2015 


CIC/SA/A/2015/000796
   RTI Application: 12­2­2015            FAA Order: 22­5­2015                      Second appeal: 2­6­2015

   Rejected                              Hearing:30­07­2015                        Decision: 03­08­2015


CIC/SA/A/2015/000829
   RTI/PIO:12­2/27­4­15(74)              FAA Order: 22­5­2015                      Second appeal: 2­6­2015

   Rejected                              Hearing:30­07­2015                        Decision: 03­08­2015 


Parties Present:   


      The appellant is not present.  The Public Authority is represented by Ms. Neha Shankar, 

Superintendent(RTI).    The appellant has filed the above 3 appeals against the same Public 

Authority and hence they are taken up together for hearing today. 


Facts: 

CIC/SA/A/2015/000786 CIC/SA/A/2015/000796 CIC/SA/A/2015/000829 CIC/SA/A/2015/000786 & 000796 & 000829 Page 1

2.         The Appellant by his RTI application had sought   information regarding granting of  prosecution sanction against Smt. Saroj Bala Sain and Shri Udhav Singh.  Pursuant to which  he was informed by letter dated 02.02.2015 that his request for granting of prosecution has  been disposed off.   He wanted to know the name and designation of persons concerned who  is the sanctioning authority, whether any order or comments were prepared by Lt. Governor of  Delhi on his representation etc.   Claiming non­furnishing of information within the prescribed  period,   appellant   filed   first   appeal   on   22.04.2015.     PIO,   thereafter,   replied   on   27.04.2015,  wherein for point for no. 1,2&4, he stated that the information was not available in the office  and for point n. 3 stated that the file has been forwarded to HQ for necessary action.  FAA by  his order dated 22.05.2015 disposed of the appeal stating that the reply had been already  furnished to the appellant.   However,  PIO is directed to provide the dispatch number and date  of forwarding file to HQ at the request of appellant.  Being unsatisfied with the order of FAA,  appellant approached the Commission in second appeal. DECISION: 

CIC/SA/A/2015/000786 CIC/SA/A/2015/000796 CIC/SA/A/2015/000829

3.         The   appellant   is   not   present.     The   Public   Authority   made   their   submissions.     The  respondent officer submitted that this case was already heard on 15­7­2015 and rejected by  the Commission vide file No.CIC/SA/A/2015/000772 dated 17­7­2015.  In view of this, as the  three RTI applications of the appellant  are repetition of the same,  the Commission rejects the  above three appeals.  

 (M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (Babu Lal) CIC/SA/A/2015/000786 & 000796 & 000829 Page 2 Deputy Registrar.

Address of the parties :

1. The  PIO under RTI Act, Govt. of Delhi Directorate of Education (East),  D­Block, Anand Vihar, Delhi­110092 (RTI Cell)

2. Shri Manish Aggarwal A­102, First Floor, Yojana Vihar Delhi­110092 CIC/SA/A/2015/000786 & 000796 & 000829 Page 3