Indian Kanoon - Search engine for Indian Law

Central Information Commission

Anand Mishra vs Ministry Of Tribal Affairs on 15 November, 2022

Author: Vanaja N Sarna

Bench: Vanaja N Sarna

                            क य सुचना आयोग
                    CENTRAL INFORMATION COMMISSION
                             बाबा गंगनाथ माग
                            Baba Gangnath Marg
                        मुिनरका, नई द ली - 110067
                        Munirka, New Delhi-110067

                                       File No.:- CIC/MOTLA/A/2021/646741
In the matter of:
Anand Mishra
                                                                ... Appellant
                                      VS
Central Public Information Officer
National Education Society for Tribal Students
Ministry of Tribal Affairs, Ground Floor,
Gate No. 3, Jeevan Tara Building,
Parliament Street, New Delhi - 110 001
                                                                ...Respondent

RTI application filed on          :   29/08/2021
CPIO replied on                   :   16/09/2021
First appeal filed on             :   17/09/2021

First Appellate Authority order   :   28/09/2021
Second Appeal filed on            :   04/10/2021
Date of Hearing                   :   15/11/2022
Date of Decision                  :   15/11/2022

The following were present:
Appellant: Not present

Respondent: Indira Mudgal, Deputy Commissioner (Academics) and CPIO, present over VC at CIC Information Sought:

The appellant has stated that he possesses the following qualifications:

(i) Bachelor in Engg. - Electronics and Communication Branch

(ii) Post Graduation in Instrumentation Engg.

(iii) PG Diploma in Computer Application and

(iv) CCC certification of NEILET.

He has sought the following information:

1. Whether with his above stated qualifications he is eligible for the post of PGT (Information Technology) in Eklavya Model Residential School for which recruitment has been done through Teaching Staff Selection Exam 2021.

2. If not eligible, then as to why, despite being eligible for the said post in KVS, NVS and APS exam?

Grounds for Second Appeal:

The CPIO did not provide the desired information.

Submissions made by Appellant and Respondent during Hearing:

The appellant was not present at the VC venue despite due service of notice on 10.11.2022 vide speed post acknowledgment no. ED235372630IN. The CPIO submitted that a suitable reply was given vide letter dated 16.09.2021.

Decision:

The appellant in his second appeal submitted that the response provided to him is just the same eligibility criteria as mentioned in examination notification. He further pointed out that for same post he is eligible in other institutions like Kendriya Vidyalaya Sangathan, Navodaya Vidyalaya Sangthan, Army Public School. He wants to know whether he is eligible or not and If not then provide him government order copy why it is different.

Observations:

Based on a perusal of the record, it was noted that the CPIO vide letter dated 16.09.2021 provided the eligibility criteria for PGT (IT). The FAA also provided the information and reiterated the eligibility. The Commission observed that the information sought is in the nature of seeking clarification and therefore, not covered u/s 2(f) of the RTI Act. The CPIO has even then provided the required information as available on record. The appellant too did not appear for the hearing to pursue his case.

Decision:

In view of the above, no further action is required.

The appeal is disposed of accordingly.

Vanaja N. Sarna (वनजा एन. सरना) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मा णत स या पत ित) A.K. Assija (ऐ.के. असीजा) Dy. Registrar (उप-पंजीयक) 011- 26182594 / दनांक / Date 3