Central Information Commission
Mr. Ajay Kumar Goel vs Directorate Of Education (Act Branch), ... on 22 September, 2009
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2009/001878/4882
Appeal No. CIC/SG/A/2009/001878
Relevant Facts emerging from the Appeal:
Appellant : Mr. Ajay Kumar Goel
C/o Health Care Foundation
D-94, Pandav Nagar, Patparganj Road,
Delhi - 110092.
Respondent : Mrs. Abha Joshi
Public Information Officer & Asstt. Director of Education (Act) Directorate of Education (Act Branch) (Govt. of NCT of Delhi) Room No. 212, A, Old Secretariat, Delhi - 110054.
RTI application filed on : 09/02/2009 PIO replied : 06/03/2009 First appeal filed on : 17/04/2009 First Appellate Authority order : 13/05/2009 Second Appeal received on : 31/07/2009
The Appellant in his RTI has sought following information regarding Pre School (Primary Class)m admissions for the academic year 2008-09 in i) DPS, Mathura Raod, ii) Ryan Internation School, Mayur Vihar, iii) The Indian School, Josep Braz Tito Marg, and iv) Ahlcon International School, Mayur vihar of the NCT of Delhi.
i) Copy of feedback form which all recognized unaided school were supposed to upload as well as submit a hard copy in terms of circular no. PS/DE/07/299-1399 dated 31.01.2007 of Director of Education, Govt. of NCT of Delhi in respect of above mentioned schools.
ii) Copy of the information in the said format as desired by Dte. Of Edn., if the abovementioned schools have not submitted their feedback in the session of 2008-09.
iii) Whether abovemnetioned schools had complied with the order in which it had been directed to all recognized schools to submit admission criteria as per clause 15 and 23 of the order by 22.12.2007. Copy of the documents submitted by the schools and date of submission. If not submitted then details of action taken against them.
iv) Copy of form - II and information in terms of clause 5 of the above order, submitted by these schools in compliance of clause 24 & 22 of the above order respectively.
v) Whether above mentioned schools had submitted any initiation in respect of clause 19(d) of the above order. If yes then copy of the same with date of intimation was filed with appropriate authority.
vi) Details of dates when these schools have come out with different lists and dates upto which they have accepted fees for different lists.
vii) List of complaints handled by these committees, as mentioned in clause 19(e) of the above order, of the above mentioned schools and action taken on the complaints.
viii) Details of admission committee members of above mentioned schools for above year.
ix) Lit of candidates alongwith their residential addressed, selected by these schools for admission alsongwith the points given under different criteria to these candidates. Also proof of the single parent, proof of transfer case (As provided by the candidates). Details of educational qualification of the parents of these candidates.
x) Details of amount of fee fixed by Govt of NCT of Delhi for application forms to be sold to applicants in above cases and the amount actually charged by the above schools for the above year.
Reply of the PIO:
The PIO replied to query no 1 and 4. The PIO sent the enclosure to the Appellant related to query no. 1 & 4.
First Appeal:
The PIO transferred the queries to different PIO except query no 1 and 2. The PIO did not provide the enclosure while sending the reply to the Appellant.
Order of the FAA:
The FAA in its order observed that the application had been attended partially for providing information relating to DPS, Mathura raod and the India School, New Delhi for which an appeal had also been heard by the FAA, DD (South). For remaining schools viz. Ryan International School, Mayur Vihar, Ph-II and the Ahlcon Internatioanl School, Mayur Vihar, Ph - I. The FAA further directed the PIO Act Branch to forward the copy of the original application to DD (East) for appropriate action at his end. The FAA further added that the Appellant might be informed accordingly so the he could file an appeal before the FAA of DD (East) if information was not provided to the Appellant by the DD(East) within the prescribed time.
Ground of the Second Appeal:
Non-receipt of information from the PIO after the order of the FAA.
Relevant Facts emerging during Hearing:
The following were present Appellant : Absent Respondent : Mrs. Abha Joshi, PIO The PIO states that the same matter has been brought before the Commission which has been decided vide decision no. 4364 of 4 August 2009. The Department has also ensured that the form-2 of nursery admissions has been putup on the website. The details of about 80% of the school have been uploaded and the PIO will ensure that the information for all the school is uploaded on the website before 10 October 2009.
Decision:
The Appeal is allowed.
The information has been provided.
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 22 September 2009 (In any correspondence on this decision, mention the complete decision number.) (GJ)