Central Information Commission
Nishat Khatoon vs Directorate General Of Training on 8 November, 2022
Author: Vanaja N Sarna
Bench: Vanaja N Sarna
क य सच ु ना आयोग
CENTRAL INFORMATION COMMISSION
बाबा गंगनाथ माग
Baba Gangnath Marg
मु नरका, नई द ल - 110067
Munirka, New Delhi-110067
File no.: - CIC/DGTRG/A/2021/134346
In the matter of
Ms. Nishat Khatoon
... Appellant
VS
CPIO
Directorate General of Training,
Ministry of Skill Development and Entrepreneurship,
Kaushal Bhawan, B-2, Pusa Road,
Near Karol Bagh Metro Station,
Pillar No.95, Delhi - 110001
... Respondent
RTI application filed on : 29/01/2021 CPIO replied on : Not on record First appeal filed on : 16/06/2021 First Appellate Authority order : Not on record Second Appeal filed on : 18/08/2021 Date of Hearing : 07/11/2022 Date of Decision : 07/11/2022 The following were present:
Appellant: Not present Respondent: Shipra Jacob, Training Officer and CPIO's representative, present over VC at CIC Information Sought:
The Appellant has stated that she had joined the course in the trade of Electronics Mechanic conducted under the aegis of NCVT at Govt. ITI, Deoria, UP, from 2017 to 2019. However, due to the mistake in the counting by WC&S, she had been awarded marks as '0' (zero). In this connection, she has sought the following information:
- Provide details of action taken to rectify the said mistake.1
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 27.10.2022 vide speed post acknowledgment no. ED236967944IN.
The CPIO's representative submitted a copy of the reply dated 05.03.2021 in which the appellant was informed that no information was sought u/s 2(f). However, considering her grievance it was informed that the answer OMR sheets of trainees are with respective State/UT Directorate. Observations:
The CPIO's representative could not explain whether any action was taken to rectify the mistake if any, as pointed out by the appellant in her RTI application. She however informed that the appellant was told that the matter has to be taken up with the U.P. State Govt. and they have forwarded the application to them.
Decision:
In view of the above observations, the CPIO is directed to send a revised reply to the appellant and inform her of the status of the result and action taken (if any) for revision or rectification of marks, within 15 days from the date of receipt of the order. The required information may be obtained from the custodian and whatever reply is received from them, shall be sent to the appellant.
The appeal is disposed of accordingly.
Vanaja N. Sarna (वनजा एन. सरना) Information Commissioner (सच ू ना आय! ु त) Authenticated true copy (अ$भ&मा'णत स)या*पत & त) A.K. Assija (ऐ.के. असीजा) Dy. Registrar (उप-पंजीयक) 011- 26182594 / दनांक / Date 2 3