Central Information Commission
Mr. Balram Sahu vs Union Public Service Commission on 24 June, 2013
Central Information Commission, New Delhi
File No.CIC/SM/A/2013/000128
Right to Information Act2005Under Section (19)
Date of hearing : 24/06/2013
Date of decision : 24/06/2013
Name of the Appellant : Sh. Balram Sahu,
Flat No. B201, DDA Flats, Near QD Block
Market & Sports Complex, Pitampura,
Delhi 110034
Name of the Public Authority : Central Public Information Officer,
Union Public Service Commission,
(Sang Lok Seva Ayog) Dholpur House,
Shahjahan Road, New Delhi
The Appellant was present.
On behalf of the Respondent, Shri M. Ray Chaudhuri, Deputy Secretary
was present.
Chief Information Commissioner : Shri Satyananda Mishra
2. We heard both the parties.
3. Referring to a particular circular of the UPSC laying down the checklist for the interview board, the Appellant had raised a number of queries, all relating to the OBC candidates. The CPIO had provided the available information against all his queries. Not satisfied with the reply of the CPIO, he CIC/SM/A/2013/000128 had preferred an appeal. The Appellate Authority had disposed of the appeal by endorsing the information already provided by the CPIO.
4. During the hearing, the Appellant specifically wanted information regarding two of his queries, namely, the breakup of 45 marks fixed as a minimum suitability criterion for the OBC candidates for interview for recruitment to the post of Deputy Drugs Controller and the number of cases in which the UPSC relaxed this criterion during the last 10 years. The respondent clarified that the interview board always awarded only total marks to candidates and left no records ever to show any breakup of such marks under various heads and, therefore, it would not be possible to provide any such information. Similarly, he also clarified that the minimum suitability criteria fixed for the OBC or any other category of candidates was never relaxed below the already relaxed criteria. Hence, according to him, there is no such information to be disclosed.
5. Thus, it is clear that there is no further information to be provided in the case. It is disposed off accordingly.
6. Copies of this order be given free of cost to the parties.
(Satyananda Mishra) Chief Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
CIC/SM/A/2013/000128 (Vijay Bhalla) Deputy Registrar CIC/SM/A/2013/000128