MR. YASHPAL SINGH Vs. DTE. OF EDUCATION, DELHI

JUDGEMENT

(1.) THE appellant is represented by one Mr. Kalpendra Kumar. The Public Authority is represented by Ms. Renu Sharma, DDE/PIO(South), Ms. Anita Bharal, DDE(S), Dte. Of Education, GNCTD, Delhi.

(2.) THE appellant has filed the appeals, which include one complaint in which the Public Authority is same and hence heard together today. (i) File No. CIC/AD/A/2013/001328 -SA (ii) File No. CIC/AD/A/2013/001330 -SA (iii) File No. CIC/AD/C/2013/001090 -SA

(3.) THE appellant is the son of Mr. Dhan Pal Singh, PG Teacher(Commerce) posted at G.B. Pant S.B. Vidyalaya. Srinivaspuri, New Delhi against whom disciplinary proceedings are going on for alleged disobedience and dereliction of duties. On the other hand, the respondent authority submitted that all the questions in file No. (i) above are interrogatory in nature. Mr. Dhan Pal Singh was suspended and the inquiry report against him is presently under submission to the competent authority for final decision. In the meanwhile, his son, who is the appellant in this case, is raising RTI questions which pertain to the correspondence made in the disciplinary proceedings. Regarding the appellant's RTI application in file No. (ii) above, the Respondent/PIO submitted that they have furnished all the information desired by the appellant. They have again re -furnished the information after FAA had ordered. Regarding the complaint in file No. (iii) above, the Respondent/PIO said that the information sought by the complainant/appellant is in the form of query/opinion of PIO, most of the questions being verifications regarding documents in inquiry.