Indian Kanoon - Search engine for Indian Law

Central Information Commission

Mrjai Prakash vs Government Of Nct Of Delhi on 13 March, 2014

                     CENTRAL INFORMATION COMMISSION
                         (Room No.315, B­Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)




                                          File No.CIC/AD/A/2012/003180­SA


                               (Sh Jai Prakash  Vs. Dte. Of Education, Delhi)


     Appellant                       :          Shri Jaiprakash
     Respondent                      :          Dte. Of Educatyion, Delhi
      Date of hearing                :          13.3.2014
     Date of decision                :          13.3.2014



    Information Commissioner :                            Prof. M. Sridhar Acharyulu
                                                          (Madabhushi Sridhar)


    Referred Sections                :          Sections                  3,             19(3)                of       the 
                                                    RTI Act


    Result                           :          Appeal allowed / disposed of

FACTS

     The appellant is absent.  The Public Authority is represented by Mr. A.K.Goel, ADE and  Mr. D.K.Shashi, APIO, Directorate of Education, Delhi.  

2.    From the record available before the Commission, it is seen that the appellant is seeking  information through his RTI application dt. 8­5­2012 regarding the details of the in­charges  dealing   with     admission/withdrawal   for   the   years   2007­08   to   2011­12   relating   to   Govt.  Sarvodaya Bal Vidyalaya, Janak Puri and other details.   

3.       The respondent submitted that all the information has been furnished to the appellant  after the FAA order Dt.23­8­2012.  The respondent further submitted that  there is a scheme  of re­employment of teachers  for  additional 2 years after their retirement.  The appellant has  not been considered for re­employment under that scheme.     With this motive in mind, the  appellant has been filing all these RTI applications.   The respondent also submitted that the  authority over the head of the school is Dy. Director and  over him the Director of Education is  the controlling officer.    If the DD is negligent, Director  is the authority to take action against  him.  This is the information which has already been  provided to the appellant.  

3.   In view of the above, the Commission feels that  the case can be  closed and disposed of  accordingly. 

(M. Sridhar Acharyulu) Information Commissioner Authenticated true copy  (Ashwani K. Sharma) Designated Officeer Address of the parties:

1. The CPIO under RTI Govt. Of NCT Delhi O/o Dy. Director of Educationh District South West­A C­4, Vasant Vihar, New Delhi

2. Shri Jaiprakash WZ­525, Nangal Raya New Delhi­110046