Central Information Commission
Mrcharanjeet Lal vs Gnctd on 26 December, 2014
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
File No.CIC/SA/A/2014/000872
File No.CIC/SA/A/2014/000877
Appellant : Shri Charanjeet Lal
Respondent : Directorate of Education
Headquarters, GNCTD
Date of hearing : 15122014
Date of decision : 26122014
Information Commissioner : Prof. M. Sridhar Acharyulu
(Madabhushi Sridhar)
Referred Sections : Sections 19(3) of the RTI Act
Result : Appeal allowed/
disposed of
The appellant is represented by Mr. R.K.Maindiratta. The Public Authority is
represented by V.K.Gaur, APIO and Mr. Rajeev, UDC, Directorate of Education, GNCTD,
Delhi.
CIC/SA/A/2014/000872/000877 Page 1
2. The appellant has filed the above two appeals against the same Public Authority and
hence they are taken together today for hearing.
FACTS:
CIC/SA/A/2014/000872
3. Appellant through his RTI application dated 15.04.2014 had sought for information with respect to unaided private schools viz i) procedure for selection of Director (Education) nominees in the School management committee/Disciplinary committee/Governing body ii) roles and responsibities of the Director (Education) nominees in the said bodies iii) Office of the department which has to maintain the copies of the agenda, minutes and resolution of the said bodies iv) Procedure for issuing inspection order under Rule 190 to 194 of DSEAR 1973, Viii) Applicabilty of ACP/MACP ix) Procedure for issuing order for the audit by the CAG x) names of the schools audited by CAG between 01.01.2008 to 31.12.2013. Having recieved no reply within the prescribed period, the appellant preferred First appeal. PIO therafter replied via letter dated 12.05.2014. FAA by his Order dated 18.06.2014 stated that the information has been supplied by PIO. Being unsatisfied with the information furnished, the appellant has approached the Commission in Second Appeal.
CIC/SA/A/2014/000877
4. Appellant through his RTI application dated nil had sought information on 4 points viz i) copy of the departmental circular dated 22.09.08 & 11.02.2009 regarding payment of salary as per 6th pay Commission ii) Copy of the file notings for taking the decision to remove the baove circular from the webiste iii) competent auhtority for ordering the removal of circular from the website iv) Copy of the duly verified delegation of powers being followed for the matters being handled by the Act branch. PIO replied on 01042014 giving point wise reply. Being unsatisfied with the information furnished, the appellant preferred First Appeal. FAA by CIC/SA/A/2014/000872/000877 Page 2 his Order dated 01.05.2014 stated that the information has been supplied by PIO. Claiming nonsatisfaction with the information furnished, the appellant has approached the commission in Second Appeal.
DECISION File No.CIC/SA/A/2014/000872 File No.CIC/SA/A/2014/000877
5. Both the parties made their submissions.
6. With regard to appeal in file No.CIC/SA/A/2014/000872, the representative of the appellant submitted that he has been deputed by the appellant and he is not aware why this information is required, except saying that his advocate needed this information. He has shown the copies of rules and regulations supplied by the Respondent authority regarding unaided private schools, but he is not satisfied. The 10 questions asked by the appellant in his RTI application, relate to the private unaided schools. Regarding point No.3, the respondent authority says they do not have any office to maintain the minutes and resolutions of the school management committees of the private schools. The Commission observes that there is no public interest in seeking information in this appeal. The information furnished by the respondent authority is sufficient. There is no merit in the appeal. Hence the Commission dismisses the appeal.
7. With regard to appeal in file No. CIC/SA/A/2014/000877, the appellant's representative submitted that he had received all the information except for point No.4, regarding copy of the duly verified delegation of powers being followed for the matters being handled by the Act Branch, the Commission observes that the said point is not specific and is ambiguous. Hence the appeal is dismissed.
CIC/SA/A/2014/000872/000877 Page 3 (M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (Babu Lal) Deputy Registrar Address of the parties:
1. The CPIO under RTI, Government of NCT of Delhi Department of Education, Headquarters, Room No.220 Old Secretariat, Delhi110054
2. Shri Charanjeet Lal House No.42A, First Floor, Radio Colony, Opposite to : Parmanand Colony, Mini Market Delhi110059 CIC/SA/A/2014/000872/000877 Page 4