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The applicability and scope of the RTI is often in question. The determination of what falls under the ambit of the term “ public authority” is what’s often under ambiguity.
In the case of D.A.V College Trust & Management Society V. Director of Public Instructions, the Supreme Court held that even if an NGO is substantially financed by the government , it falls under the purview of “public authority” under section 2(h) of Right to Information Act, 2005.
Irrespective of whether the Government is direct or indirectly funding the NGO, it falls under the ambit of RTI as long as the Government is involved in the funding procedure in one way or the other.
Justice Deepak Mishra delivered the Judgement for the Supreme Court here.
The appallent here runs various schools and colleges which have separate identities. The primary issue that lied before the court here was, whether the organisations that were substantially funded by the Government fell under the Purview of the RTI Act.
The Supreme Court here also had to determine whether the appellants in this case were substantially financed by the government.
In order to textually analyse the Act, the court took into consideration a precedent.
P. Kasilingam v. P.S.G. College of Technology & Ors., (1995) Supp 2 SCC 348] was the caselaw which was referred to here. It dealt with the interpretation of the words “means and includes” in a definitional clause.
The Court also took into consideration its decision in Thalappalam Service
Cooperative Bank Ltd. and Ors. v. State of Kerala and Ors. This case is concerned with whether co operative societies fall under the purview of the RTI Act.
The Supreme Court next gave importance to the words “substantially financed.” It opined that “substantial” means a large portion, but not necessarily a major portion or more than 50 percent. It further asserted that no hard and fast rule may be laid down pertaining to this and would depend on the facts of each case.
The Supreme Court also observed that if a body cannot undertake its activities without Government funding, it then would be an important factor in determining whether or not the body is substantially funded by the Government.
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