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[Cites 5, Cited by 0]

Central Information Commission

Mr.Sanjay Maurya vs Government Of Nct Of Delhi on 1 October, 2012

                          In the Central Information Commission 
                                                        at
                                                  New Delhi


                                                                       File No: CIC/AD/A/2011/002493


Date of hearing      :  Sept 07, 2012  
Date of Decision    :  Oct 01, 2012



Parties:
                   Applicant/s
            Sh. Sanjay Maurya
                   9817/8, Multani Dhanda
                   Paharganj, 
                   New Delhi



                        Respondent
                1.  PIO,
                         Dy. Directorate of Education 
                         District: Central / New Delhi 
                         Plot No. 5, Jhandewalan 
                         New Delhi - 110 005
                 
                 2.  Principal
                      Mehta Vidyalaya, Bharatiya Vidya Bhawan
                      Mehta Sadan, K G Marg
                      New Delhi - 110 001    

        

                     




           Information Commissioner(s)      :   Mrs. Annapurna Dixit
_______________________________________________________________
                   In the Central Information Commission
                                                            at
                                                     New Delhi

                                                                                       File No: CIC/AD/A/2011/002493



                                                         ORDER

BACKGROUND

1.     The   Appellant   filed   the   instant   Appeal   before   the   Central   Information   Commission   upon   being  denied information against his RTI application dated 03.08.2011 containing 44 queries about the  section­wise   division   of   students,   administration,   every   functioning,   fees   structure,     names   of  members of the Committee constituted to decide the matters regarding the students/school etc.  The Principal, Mehta Vidyalaya, Bharatiya Vidya Bhawan [hereinafter referred to as "the School"]  by a letter dated 10.08.2011 refused disclosure of information under provisions of RTI Act 2005  stating that the said School is an unaided recognized private School and is not directly or indirectly  funded by the Government. Despite filing a First Appeal dated 23.08.2011, the Applicant failed in  procuring any response from the School. Hence, left with no alternative, the Appellant approached  this Commission. 

2. Upon   going   through   the   documents   submitted   alongwith   the   Appeal,   the   Commission   found   it  necessary to seek better facts from the School authorities in order to arrive at a reasoned decision  in this case. The notice seeking particulars from the School was thus sent from the Commission on  27.07.2012. The parties viz. the School, the Appellant and also the CPIO, Directorate of Education  were simultaneously informed to submit their feedback to explain why and how the School does or  does not fall within the purview of the RTI Act 2005 by 05.09.2012 and attend the hearing in the  matter scheduled on 07.09.2012. 

3. The   Commission   received   the   submissions   only   from   the   Mehta   Vidyalaya,   Bharatiya   Vidya  Bhawan explaining why it classified itself as a non­aided/non­funded private recognized School.  The   submissions   dated   04.09.2012   recorded   the   various   grounds   based   on   which   the   School  contended that they are not a public authority. The arguments of the School are stated in a point  wise format  while supporting  each point with relevant documents.  

4. The   submissions   of   the   Bhavan's   Mehta   Vidyalaya   demonstrate   the   consideration   paid   by   the  School against its various properties in terms of land and building acquired by the School from time  to time. The table below indicates the payments against the plots, area of the land and the year of  transaction.   The Respondents emphasized the fact that land was bought at existing rates  and never at concessional rates.  

      S.     Plot No.                   Date          of  Area of land         Consideration         Purpose 
      No.                               allotment
      1.     Plot No. 1                 17.01.1952             1.3 acre          Rs. 6,500/­         Bhavan's 
                                                                                                     cultural 
                                                                                                     activities
      2.     Plot No. 2                 28.10.1974               .54 acre        Rs. 2,700/­         School
      3.     Plot No. 4                 28.10.1974              . 87 acre        Rs. 4,350/­         School
      4.     Plot No. 6,8 & 10          05.06.1976                  2.1314  Rs. 15,985/­             School's   play 
                                                            acres                                    ground
  

5.   The   School   authorities   further     stated   that   the   School   is   recognized   by   the   Department   of 

Education, Ministry of Education, GNCT of Delhi and affiliated to the Central Board of Secondary  Education. The School submits to be mandated by the provisions of Delhi School Education Act  and   Rules,   1973   and   the   recruitment   of   their   staff   and   faculty   members   is   governed   by   the  provisions of the Rule 6 of the said Delhi School Education Act and Rules, 1973. The Respondent  School has added that the school is run by the Principal and Manager as per provisions of the Rule  59(2) of the Delhi School Education Act and Rules, 1973 relating to the Scheme of Management of  recognized schools. Directions given by the School Managing Committee from time to time also  play a role in administrative control over day­to­day affairs and running of the school. 

6. The School quoted that in terms of the Rule 177 of the Delhi School Education Act and Rules 1973,  income   derived   by  the   unaided   recognised   School   by  way   of   tuition   fees  from   the   students   is  utilized for meeting the pay, allowances and other benefits admissible to the employees of the  School. In so far as the infrastructure, furniture, equipments etc. of the School are concerned, the  Respondent submitted that they are not funded by either the Central or the State Governments or  any  Government  agencies  for  either  the   construction  of  the  existing  building/s  or  the   funds for  infrastructure, furniture and equipments etc. The present School building/s housing the Bhavan's  Mehta Vidyalaya is stated to have been constructed by the Bharatiya Vidya Bhavan's own funds on  the leased land and the lease rent is being paid annually on a regular basis. The Respondent has  submitted that the funds for infrastructure, furniture and equipments are met out of Development  fee charged and realized from the students of the School in terms of the orders and guidelines  issued from time to time.  Thus the Respondents by their submissions established that the School  is neither substantially financed nor controlled by any Government. 

7. The Respondent has submitted copies of certificate of registration for having registered as a public  trust   under   the   Bombay   Public   Trust   Act,   1950   as   a   Society   registered   under   the   Societies  Registration Act of XXI of 1860. The School has submitted documents indicating the constitution of  the Delhi Kendra Committee as well as Managing Committee indicating membership, control and  management over affairs of the Society and the School. The Scheme of Management of the School  annexed with the Respondent School's submissions is as approved by the Directorate of Education  as per the provisions of the Delhi School Education Act & Rules, 1973. Furthermore, the copies of  the duly audited Income and Expenditure statements of the School for the years 2009­2010, 2010­ 2011 and 2011­2012 have also been placed on record by the Respondent. 

DECISION 

8. Despite adequate notice, the Appellant in the instant case  has failed to substantiate his case  with   any   justification   as   to   why   the   School   should   be   declared   a   Public   Authority.   It   is  therefore nowhere disputed that the land upon which the School is located has been acquired  by  lease   in   lieu   of   consideration   of  market   price   of   the   land   as  prevalent   on   the   date   of  transaction. No substantial financing could be proved to have been acquired by the School  for its administration, payment to staff, infrastructure or on any other counts. The School is  under the management and control of its own committee comprised of its appointed members  none of whom indicate any Governmental control. Thus on all the aforesaid grounds, the  Commission holds that the School cannot be held to be a Public Authority as defined under  Section 2 (h) of the RTI Act 2005. 





                                                                                                                           
                                                                                                          (Annapurna Dixit)
Authenticated true copy:                                                             Information Commissioner
 (G.Subramanian)
Deputy Registrar




Cc:

Sh. Sanjay Maurya
9817/8, Multani Dhanda
Paharganj, 
New Delhi




Public Unformation officer
Dy. Directorate of Education 
District: Central / New Delhi 
Plot No. 5, Jhandewalan 
New Delhi - 110 005
                 



Principal
Mehta Vidyalaya, Bharatiya Vidya Bhawan
Mehta Sadan, 
K G Marg
New Delhi - 110 001