Central Information Commission
Mr.Rajkumar Yadav vs Ministry Of Human Resource Development on 19 September, 2011
1
Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama
Place, New Delhi110066
Telefax:01126180532 & 01126107254 websitecic.gov.in
Appeal : No. CIC/DS/A/2011/000431
Appellant /Complainant : Shri Raj Kumar Yadav,
Ghaziabad
Public Authority : CBSE. Delhi
(Ms Rama Sharma, CPIO)
Date of Hearing : 19 September 2011
Date of Decision : 19 September 2011
Facts:
1. RTI application dated 29 July 2010 was submitted by the appellant before the CPIO, CBSE, New Delhi to obtain information pertaining to St. Francis School, Indirapuram, Ghaziabad through three points - enclosed herewith as AnnexueA.
2. Vide CPIO order dated 1 September 2010 point wise information was furnished.
3. Appellant preferred appeal dated 27 September 2010 before the First Appellate Authority.
4. Matter was decided vide FAA order dated 18 October 2010.
5. Appellant submitted second appeal before the Commission.
6. Matter was heard today. Both parties were present as above in person and made submissions.
Decision Notice
7. Both parties have been hear. Respondent has already provided a list of teachers held on the rolls of the school along with qualifications and teaching experience etc. Appellant pointed out certain discrepancies in the information provided to him. Accordingly respondent is directed to verify from the school if the data regarding the initial appointment to the school of the teachers is correct and provide the same to the appellant. Respondent is also directed to provide the salary bands of teachers to the appellant.
8. Information to be provided within three weeks of receipt of the order.
9. In a previous order of the Commission No. CIC/SG/A/2010/001205DS Dated 5 August 2010, CBSE had been directed as follows :
Appeal : No. CIC/DS/A/2011/000431 2 "Para : 13 - Using this as a test case, the Commission, in the interest of transparency in the administration of schools, directs the CBSE to issue notice to all schools affiliated to the Board to place on the schools' own website, copy of the gist of norms as provided at Annexure A forwarded vide letter dated August 5, 2010 from Deputy Secretary, CBSE, Delhi to the Commission along with a column showing the status of implementation of each norm. The schools should clearly indicate the date from which each norm had been fully implemented and where the process is not complete, they should state that implementation is in progress and likely date of its full implementation.
Para : 14 - Such suo moto disclosure as prescribed under section 4 of the RTI Act will provide a fair and clean work environment in which the teachers' rights will be protected in terms of their wages, leave, date of retirement and payment of arrears. It cannot be gainsaid that a dissatisfied teacher cannot provide the best learning environment to the students who will be disadvantaged if taught by a disgruntled teacher. This suo moto disclosure will also take a load off the Board in respect of number of complaints / RTI applications preferred before them because of lack of transparency. Since this is a time consuming exercise, the Board is given 06 months to implement the above, along with enclosures".
10. A status report on compliance of this order may be sent to the US&DR before 28 November 2011.
(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:
(T. K. Mohapatra) Under Secretary & Dy. Registrar Tel. No. 01126105027 Copy to:
1. Shri Raj Kumar Yadav House No. 669, Gali No. 21 New Kerahara Colony, Mohan Nagar Ghaziabad21007(UP) Appeal : No. CIC/DS/A/2011/000431 3
2. The CPIO Central Board of Secondary Education Shiksha Kenra 2, Community Centre, Preet Vihar Delhi110301
3. The Appellate Authority Director (EDUSAT) Central Board of Secondary Education Shiksha Kenra 2, Community Centre, Preet Vihar Delhi110301 Appeal : No. CIC/DS/A/2011/000431