Central Information Commission
Mrmritunjay Kumar Sharma vs Ministry Of Railways on 28 November, 2014
CENTRAL INFORMATION COMMISSION
CLUB BUILDING (NEAR POST OFFICE)
OLD JNU CAMPUS, NEW DELHI110 067
TEL: 01126179548
Decision No.CIC/AD/A/2013/001405/08485
Appeal No.CIC/AD/A/2013/001405/VS
Dated: 1122014
Appellant: Shri Rabindra Nath Sharma
C/o Gangotri General Store
Sector5, BlockE, Bhuli
Dhanbad828104 (Jharkhand)
Respondent: Public Information Officer
Asstt. Secretary, RRB, Siliguri
D.B.Road, Siliguri Town
Distt. Darjeeling,Siliguri734004
(West Bengal)
Date of Hearing: 28112014.
O R D E R
Facts:
1. The appellant filed an RTI application on 3012013 requesting for a copy of answer book and result of candidates who appeared in the aptitude test for the post of Asstt. Loco Pilot. The CPIO responded on 2022013 informing the appellant that the result of the said examination had not yet been declared. The appellant filed an appeal before the first appellate authority (FAA) on 432013. The appellant filed a second appeal with the Commission on 1842013.
Hearing:
2. Both parties were heard through videoconferencing.
3. The appellant referred to his RTI application of 3012013 and stated that in the application he had requested for a copy of answer book, number of marks obtained by the last candidate selected for the post and marks obtained by the appellant's son in the examination. The appellant stated that his son appeared in the aptitude test on 15102012 for the post of Assistant Loco Pilot which was conducted by the RRB.
4. The respondent stated that the CPIO responded on 2022013 informing the appellant that the results of the aptitude test had not yet been declared by the RRB. The respondent stated that now the results of the aptitude test have been declared on 2822013 and there is no hesitation to provide the information to the appellant. The respondent stated that the son of the appellant obtained total composite marks of 248, i.e., from written and aptitude test.
5. During the course of the hearing, the appellant stated that he wanted the following information:
(a) marks obtained by the son of the appellant in the written and aptitude tests;
and
(b) marks obtained by the last selected candidate in the examination.
Decision:
6. The respondent is directed to provide information to the appellant as per para 5 above in context of the RTI application within 30 days of this order.
Appeal is disposed of. Copy of this order be given free of cost to the parties.
(Vijai Sharma) Information Commissioner Authenticated true copy:
(V.K. Sharma) Designated Officer