In the present appeal has been filed before the Commission by Sh. P.
Parandamane, Appellant on the grounds that the information provided to him by the Respondent is incorrect, incomplete and misleading.
The Appellant had filed an RTI petition dated 19.08.2010 in which he requested for information on the amount of special fee, tuition fee, term fee, facility fee, book & Notebooks fee & other fees approved by the Director of School Education for the Achariya Siksha Mandir, Villianur and if not approved, the remedy available to parents to recover the excess collection of school fees from the school and the action taken by the DSE / Government to fix the amount of school fees and to refund excess amount to the parents by the school. The CPIO through his reply dated 16.09.2010 informed the Appellant that a proposal was under consideration of the Government to form a fees committee under the Chairmanship of a retired High Court Judge to regulate the school fees structure based on the pattern of Tamil Nadu After formation of the Committee suitable action would taken against the private schools that violate the recommendation of the common Committee. He also enclosed vide his reply the fee particulars of Achariya Siksha Mandir, Villianur. However, not satisfied with the reply, the Appellant filed an appeal before the First Appellate Authority. The FAA vide his order dated 16.03.2011, while upholding the reply furnished by the CPIO at the same time directed the PIO to furnish correct information / rules, with respect to the Puducherry State Education Act and rules, regarding remedy to the parents to recover excess collection of these from the schools. The CPIO has complied with the directions of the FAA, vide his letter dated 6.09.2011, addressed to the Appellant.
The Commission observes that though the PIO, Sh. S. Raghubalan, Dy. Director (Elementary Education), has complied with the directions of the FAA, the compliance has been done only after a considerable lapse of time. The PIO, is therefore, directed to Show Cause, why a penalty of Rs. 25,000/ should not be imposed upon him for causing a delay of more than 100 days in providing information to the Appellant. A separate Show Cause would be issued.
(Sushma Singh) Information Commissioner 17.10.2011 Authenticated true copy (D. C. Singh) Dy.Registrar Copy to: 1.Sh. P. Parandamane, 5II Cross Street Kamaraj Nagar , V. Manavely, Puducherry605110 2.The Public Information Officer, Dy. Director (Elementary Education), Directorate of School Education, Puducherry.
3.The Appellate Authority, Director of School Education, Perunthalaivar Kamarajar Centenary Education Complex, Anna Nagar, Puducherry