Central Information Commission
Vikas Malik vs Food Corporation Of India on 24 December, 2021
Author: Neeraj Kumar Gupta
Bench: Neeraj Kumar Gupta
के ीयसूचनाआयोग
Central Information Commission
बाबागंगनाथमाग ,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीयअपीलसं या/Second Appeal No. CIC/FCIND/A/2020/671009
Mr. Vikas Malik ... अपीलकता /Appellant
VERSUS
बनाम
CPIO ... ितवादी/Respondent
Food Corporation of India
HQ 16-20, Barakhamba Lane
New Delhi-110001
CPIO
Food Corporation of India
Zonal Office (North) A-2A-2B,
Sector-24, Noida, Uttar Pradesh-
201301
Relevant dates emerging from the appeal:-
RTI : 12-01-2020 FA : 10-02-2020 SA : 21-05-2020
CPIO : 27-01-2020 FAO : 16-03-2020 Hearing: 13-12-2021
ORDER
1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO)Food Corporation of India, Barakhamba Lane, New Delhi and Sector-24, Noida, Uttar Pradesh. The appellant seeking information is as under:-
Please provide my SCORE CARD for the MAINS exam (Phase II) with reference to Advertisement No. 01/2019-FCI Category III.
DATE OF EXAMINATION: 27/07/2019 Page 1 of 4 Post Applied for : ASSISTANCE GRADE-III (DEPOT) REGISTRATION NO. : 43075937 ROLL NO. : 1571004649
2. The CPIO vide reply dated 27-01-2020 RTI application is being transferred to FCI zonal office (north), Noida to provide the requisite information directly to the applicant. Being dissatisfied with the same, the appellant has filed first appeal dated 10-02-2020 and requested that the information should be provided to him. The FAA vide order dated 16-03-2020 observes that as recruitment process was going on, hence required details were not shared, however now the CPIO is being advised to upload result details on website as soon as recruitment process is over in coming days and the appeal is disposed off. He has filed a second appeal before the Commission on the ground that information sought has not been provided to him and requested to direct the respondent to provide complete and correct information.
Hearing:
3. The appellant attended the hearing through audio-call. The respondent, Shri Prashant Rohit, PIO/ DGM along with Shri Kausik Naik, CPIO/ DGM (Recruitment) FCI Zonal Office (North) Noida attended the hearing through audio-call.
4. The respondent submitted their written submissions dated 06.12.2021 and the same has been taken on record.
5. The appellant submitted that the desired information has not been provided to him by the respondent on his RTI application dated 12.01.2020. That a copy of written submission has not been provided by the respondent.
6. Shri Kaushik Naik submitted that it has been informed to the appellant that the information sought by him is related to ongoing recruitment and the recruitment process is not yet completed, hence the information cannot be provided. That thereafter the appellant has filed first appeal and the concerned FAA advised the CPIO to upload the result details on website upon completion of recruitment process. That the marks of all the candidates for Phase-I and Phase-II Examinations have already been uploaded on their official website which may be accessed by the appellant. He further submitted that a copy of written submission has been sent via email to the appellant.
Page 2 of 4Decision:
7. The Commission, after hearing the submissions of both the parties and after perusal of records, observes that the appellant has sought his score card for the MAINS exam (Phase II) with reference to Advertisement No. 01/2019-FCI Category-III. That since the recruitment process was going on; therefore the information sought could not be provided to the appellant within stipulated time frame. Nonetheless, the said recruitment process has been completed and the relevant information as desired by the appellant in the instant RTI Application has now been uploaded in their office website i.e. www.fci.gov.in. The respondent vide their written submission dated 06.12.2021 has further revealed that the appellant has scored 98.75 and 98.25 in Phase-I and Phase-II and the same is taken on record. That the said written submission is treated as revised reply to the instant RTI Application.
8. In view of the above, the Commission is of the opinion that since the appellant did not receive a copy of written submission dated 06.12.2021, therefore the Commission directs the respondent to send a copy of their written submission dated 06.12.2021 along with all the enclosures to the appellant by registered post as well as by email within 15 days from the date of receipt of this order.
9. With the above observations, the appeal is disposed of.
10. Copy of the decision be provided free of cost to the parties.
नीरजकु मारगु ा)
Neeraj Kumar Gupta (नीरजकु ा
सूचनाआयु )
Information Commissioner (सू
दनांक / Date : 13-12-2021
Authenticated true copy
(अिभ मािणतस#यािपत ित)
S. C. Sharma (एस. सी. शमा ),
Dy. Registrar (उप-पंजीयक),
(011-26105682)
Page 3 of 4
Addresses of the parties:
1. CPIO
Food Corporation of India
HQ 16-20, Barakhamba Lane
New Delhi-110001
2. CPIO
Food Corporation of India
Zonal Office (North) A-2A-2B, Sector-24,
Noida, Uttar Pradesh-201301
3. Mr. Vikas Malik
Page 4 of 4