R S GUPTA Vs. GOVT OF NCTD

JUDGEMENT

(1.) The present appeal under Clause X of the Letters Patent is directed against the final judgment and order dated 12th May, 2020 passed by the learned Single Judge in W.P.(C) 8352/2018 whereby appellant's writ petition impugning the order passed by respondent No.3, declining to furnish the requested information under the Delhi Right to Information Act, 2001 (hereinafter referred to as 'DRTI Act'), has been rejected.

(2.) Brief factual matrix leading to the filing of the present appeal is that the appellant filed an application under DRTI Act, 2001 before respondent No.5 (Director of Education, Delhi) and respondent No.6 (Mrs. Ranjana Daswal, Additional/Spl. Director (ASB/ACT-II), seeking information pertaining to Geeta Senior Secondary School No.2, Sultanpuri, Delhi. Appellant sought attendance record pertaining to himself for the period from April, 2015 to March, 2017 and also of the rest of the staff members serving in the same school. The copy of the attendance register pertaining to the appellant was provided to him, however at the same time information concerning the other staff members was declined on the ground that information requested was exempted under Section 8(1)(j) of the Right to Information Act, 2005. Aggrieved with the response received, appellant filed an appeal under Section 7 of DRTI Act before Public Grievance Commission ('PGC'), the designated appellate authority under the Act.

(3.) In the appeal proceeding, the Deputy Director of Education, ZoneXII filed reply and furnished a copy thereof to the appellant wherein inter alia it was stated as under: