Central Information Commission
Vivek vs Indian Agricultural Research ... on 26 June, 2025
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/INARI/A/2024/127798.
Shri. Vivek. ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, ...प्रनतवािीगण /Respondent
Indian Agricultural Research Institute.
Date of Hearing : 24.06.2025
Date of Decision : 24.06.2025
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 27.05.2024
PIO replied on : 25.06.2024
First Appeal filed on : 25.06.2024
First Appellate Order on : 07.08.2024
2ndAppeal/complaint received on : 02.09.2024
Information soughtand background of the case:
The Appellant filed an RTI application dated 27.05.2024 seeking information on following points:-
"The below sought information is in reference to Recruitment exam for ICAR Headquarters and its institute for the post of Assistant. The below sought information is requested to be provided of the Candidate bearing Registration No. - 1AR122XXXX
1. Kindly provide the student response sheet copy of Computer Proficiency Test (CPT) (which was duly signed by candidate right after CPT).
2. Kindly provide the copy of Question Paper of CPT given to the candidate for CPT examination. (All 3 Modules)
3. Kindly provide the details of marking scheme/evaluation criteria for award of marks in CPT.
4. Kindly provide the category wise (reservation category Le. UR, OBC, SC, ST and Person with Disability) details of minimum qualifying criteria of Computer Proficiency Test (as the nature of Test was qualifying, what percentage/number of marks was set as minimum criteria to be considered as qualified)
5. Kindly provide the details of marks scored by candidate in CPT exam.
6. Kindly provide the details weather there was any negative marking in CPT exam as per the Notification of Assistant Recruitment.
7. Is there any relaxation in minimum criteria to qualify CPT for the candidates belonging to Person with Benchmark Disability."
Page 1 The CPIO, Recruitment Cell vide letter dated 25.06.2024 replied as under:-
"1. The information pertaining to marks scored by an individual candidate in prelims and main examination, category wise cut-off marks, criteria adopted for selection/shortlisting in Computer Profiency Test (CPT), reason for non-qualification in CPT, minimum passing/qualifying marks required in the three modules of CPT, marks scored by non-qualified candidates in each of the three module of CPT etc. Will be uploaded on the IARI website after the process of posting allocation is over.
2. Copy of all three modules is appended with this reply.
3. Details already furnished in reply of Point 1
4. Details already furnished in reply of Point 1
5. Details already furnished in reply of Point 1
6. No negative marking in CPT Exam
7. No"
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 25.06.2024. The FAA, C.A.O. (Sr. Gr.) vide order dated 07.08.2024 replied as under:-
"Information provided by CPIO is in order and no further reasoning is required by Appellate Authority.
Please keep visiting IARI website www.iari.res.in for further information."
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Written submission dated 13.06.2025 has been received from the Appellant and same has been taken on record for perusal.
Written submission dated 16.06.2025 has been received from the Appellant and same has been taken on record for perusal. The relevant extract whereof is as under:
"..In view of the above context, it is respectfully submitted before the Hon'ble Chief Information Commissioner that ICAR-IARI had already published the list of candidates who did not qualify the Computer Proficiency Test (CPT) through a notice dated 20.05.2024. The appellant was not shortlisted for further consideration, having failed to achieve the minimum qualifying marks-35 out of 50 marks in each module.
The appellant's scores as follows:
Word: 35.14 Excel: 50 PowerPoint: 25 Although the CPT response sheet was re-evaluated following the candidate's representation, the revised assessment confirmed that the appellant still did not meet the qualifying marks in each module. Regarding the RTI application, the appellant's CPT response sheet, signed immediately after the test, was not initially provided as the evaluation was conducted using soft copies submitted by candidates during the test-not the physical copies. Nevertheless, a Page 2 copy of the appellant's CPT response sheet, duly signed post- examination, is now enclosed with this reply for reference..."
Facts emerging in Course of Hearing:
Appellant: Present in person.
Respondent: Mr. Satya Prakash, AAO/CPIO- participated in the hearing.
The Appellant stated that the complete information was not furnished by the PIO within stipulated time frame.
The Respondent stated that the relevant information as available in their records has been duly provided to the Appellant. He stated that point-wise reply has been duly provided to the Appellant. Furthermore, marks of the Appellant and CPT response sheet have been furnished to the Appellant as per the provisions of the RTI Act.
Decision:
Upon perusal of records and submissions made during hearing, it is noted that the Appellant's queries had been appropriately answered by concerned PIO. Commission notes that a point-wise reply has been furnished by the PIO. Furthermore, written submission filed by the Respondent is comprehensive and self-explanatory. Thus, information as permissible under the provisions of the RTI Act has been duly furnished to the Appellant. In the given circumstances, no further intervention of the Commission is warranted in this case under the RTI Act.
Appeal is disposed off accordingly.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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