Central Information Commission
Mr.Pankaj Kumar Singh vs Ministry Of Power on 29 August, 2012
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No.CIC/LS/A/2012/000686
Appellant Shri Pankaj Kumar Singh
Respondent Damodar Valley Corporation, Maithan, Dhanbad.
Date of hearing 30.08.2012
Date of decision 30.08.2012
Facts :-
Heard today dated 30.08.2012. Appellant present. The Public Authority is represented by Shri P.K. Dutta, Superintending Engineer(Deemed PIO) and Shri P. Toppo, Joint Director(Pers.).
2. The matter, in short, is that the DVC had handed over a building to the Missionaries for running a school in the DVC campus at Maithan under the name and style of De Nobili School in 1980. As per para 11-A of the agreement signed between the DVC and the Management of the School, the Managing Committee of the School is to consist of nine members, including two officers of DVC viz. the Project Head and another nominee of DVC. It would, thus, appear that the School can be said to be funded by DVC as a huge building has been placed at its disposal by DVC. In addition, DVC Management is also represented on the School Management Committee. In this view of the matter, it can be held that the School is a Public Authority under section 2(h) of the RTI Act.
3. Coming to the RTI application in-question, the appellant had sought information on 09 paras about the activities of the School. After hearing the parties, the following order is passed :-
(a) Information may be provided on paras 01, 02, 03 & 05 of the RTI application;
(b) As regards para 04, requested information may be provided only for two years viz.
2010 & 2011;
(c) No information needs to be provided on paras 06 & 07;
(d) As regards para 08, Shri Dutta submits that no special funds have been sanctioned for the maintenance of the School per se. Certain funds have been granted for the maintenance of the entire area, of which the School is a part, and, therefore, the requested information cannot be supplied. In the circumstances, it is ordered that the total funds sanctioned for the maintenance of the entire area from 2006 to 2010 may be supplied to the appellant.
4. This order may be complied with in 04 weeks time.
Sd/-
( M.L. Sharma ) Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges, prescribed under the Act, to the CPIO of this Commission.
( K.L. Das ) Deputy Registrar Address of parties :-
1. The Deputy Secretary & CPIO, Damodar Valley Corporation, DVC Towers, VIP Road, Kolkata-54.
2. Shri Pankaj Kumar Singh, ESI Hospital Colony, Maithan, Dhanbad, Jharkhand.