Central Information Commission
Mr.Sudesh Kumar Shukla vs Directorate Of Education, Gnct, Delhi on 3 November, 2010
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Decision No. CIC/SG/A/2010/002629/10011
Appeal No. CIC/SG/A/2010/002629
Relevant Facts emerging from the Appeal
Appellant : Mr. Sudesh Kumar Shukla
B-504, HIG Flats, Jhulelal Apartment Road
No.44, Pitampura, Delhi-110034.
Respondent : Ms. Neena Kumari
Public Information Officer & DDE(N/W-A) Directorate of Education, GNCTD O/o Dy. Director of Education Distt. North West (A), BL Block, Shalimar Bagh, Delhi-110088.
RTI application filed on : 07/05/2010 PIO replied : 14/06/2010 First appeal filed on : 07/07/2010 First Appellate Authority order : 13/08/2010 Second Appeal received on : 17/09/2010 Notice of Hearing sent on : 05/10/2010 Information Sought: RTI no. Ist.
1. Kindly let me know the progress of your letter no.GHPS/NP/RPFC/08/8668 Dated 16/9/2008 addressed to The Regional Provident Fund Commissioner Employees Provident Fund Office, Wazirpur, Delhi. Copy of Sudesh Kumar Shukla Regarding wrongly allotted two PF A/c Nos. (Copy enclosed in the file) Kindly confirm PF/9443/489 merged with Appellant's Ist P.F. A/c No. 9443/199
a) If no, why you not deputed one official for the same purpose.
b) What action you have taken against the defaulting person. Supply the action taken in the matter.
c) What you are planning to do the same at the earliest
2. You have forwarded application dated 22 nd March, 2010 for claiming withdrawal of Appellant's Provident Fund to P.F Deptt, Wazirpur, Delhi.
a) On which date you had forwarded the same to P.F. Deptt.
b) Kindly let me known the Receipt No. of the same
c) If You have not sent the same to P.F. Deptt, Clarify reasons.
d) What action you are going to taken against the delaying person
e) Now, When you are going to send the same to P.F. Deptt.
1) When I will get the above P.F. Amount.
RTI No. IInd The Appellant had worked with Guru Harikishan Public School. Nanak Piao, Rana Pratap Bagh, Delhi -33 as PGT (Music) since 1.11.1994 to 1.5.2000, he had applied for the Experience certificate on dated 22 March 2010 for the above sincere, dedicated services rendered by him with the institution .The above certificate is urgently required by the Appellant.
1. How many days school required to give above certificate?
2. What action you are going to take against the delaying person.
3. On which day the Appellant will get the same at his residential address. RTI No. IIIrd.
1. What action taken by Guru Harkrishan Public School , Nanak Piao, Delhi on application dated 19/12/06 addressed to Principal, Guru Harkrishan Public School, Nanak Piao regarding Mutual Settlement of CW Petition No.3771 of 2001 in the service matter of Sudesh Kr. Shukla Vs. GHPS. Kindly supply the certified copy of noting sheet.
2. Certified copy of note sheet / comment on Appellant's application dated 1/2/05 & 19/12/2006 addressed to Hon'ble Secretary.DSGMC, Gurudwara Rakab Ganj regarding mutual settlement of CW No.3771/2001 in the service matter of Shri Sudesh Kurnar Shukia Vs GHPS, Nanak Piao, Delhi.
Reply of the PIO:
"In reference to your application under RTI Act 2005 regarding information on Experience Certificate of Sh. Sudesh Kumar Shukla from the Guru Harkishan Public School & other related issues, in this regard, it is to inform you that the Zonal office no record on the matter asked by you. However, your queries have been sent to the concern private unaided minority school i.e. Guru Harkishan Public School with direction to take necessary action as per provision of DSEAR'1973."
First Appeal:
Unsatisfactory response received from the PIO.
Order of the FAA:
"After careful examination of all the documents it is found that the information has been provided by the PIO in all three RTI cases mentioned above."
Ground of the Second Appeal:
Unsatisfactory response received from the PIO and FAA.
Relevant Facts emerging during Hearing:
The following were present Appellant : Absent;
Respondent : Ms. Neena Kumari, Public Information Officer & DDE(N/W-A);
The PIO states that the appellant is seeking information on the letter written by him to an unaided private school. The PIO states that no information on this is available on the records of the Department. Since the school is an unaided private school it is not a public authority and hence it is not possible to transfer the RTI Application to the said school which may be holding the information.
Decision:
The Appeal is dismissed.
This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner
03 November 2010 (In any correspondence on this decision, mention the complete decision number.)(AK)