Central Information Commission
Mrk Kasinthan vs Ministry Of Rural Development on 14 August, 2015
CENTRAL INFORMATION COMMISSION
CLUB BUILDING (NEAR POST OFFICE)
OLD JNU CAMPUS, NEW DELHI110067
Decision No.CIC/YA/C/2014/000528/SB/
Appeal No.CIC/YA/C/2014/000528/SB
Dated: 14.08.2015
Complainant: Shri K.Kashinthan,
56, Rameswaram Road,
T. Nagar, Chennai 600017,
Tamil Nadu.
Respondent: Central Public Information Officer,
Diector, Institute of rural Managemnet,
IRMA, Anand,
Gujarat - 3888001.
Date of Hearing: 14.08.2015
ORDER
1. Shri K.Kashinthan, filed an application under the Right to Information Act, 2005 (RTI Act) on 07.04.2014 with the CPIO, Institute of Rural Management, IRMA seeking information regarding Written Test (Online) on 'Issues of Social Concern' February 2014, on the following points:
1. Copy of his answer sheet as ordered by Supreme Court in the UPSC case 2011.
How the appellant has scored 36 marks out of 40, though all answers were correct.
2. Why have the rules of selection not mentioned i.e. the weightage for CAT ad ISC examination.
3. Reasons for cut off marks of 35% for ISC and 37.5% for CAT. Why this was not mentioned in the admission notification as mandated by Supreme Court.
4. Why was there a delay in the declaration the result.
5. CAT marks and ISC marks of each of the candidates short listed for Group Activity and Interview separately for OC, OBC and SC/ST.
2. The CPIO vide letter dated 03.05.2014 provided the para wise information to the complainant. Not satisfied the response of the CPIO, the complainant filed the complaint dated 11.10.2014 before the Commission.
Hearing:
3. The appellant Shri K. Kashinthan was absent despite notice. Shri Sayid Marzook, representing the respondent was present in person.
4. The representative of the respondent submitted that they are yet to receive a copy of the complaint filed by the complainant. The respondent requested for a copy of the same which was provided during the hearing by the Commission. The respondent further submitted that they would like file a written submission in the matter and requested time for the same.
Decision:
5. The Commission considered the request of the respondent for filing a written submission and has decided to adjourn the hearing to 09.09.2015 at 1.30 p.m.
6. The complaint is disposed of. Copy of decision be given free of cost to the parties.
(Sudhir Bhargava) Information Commissioner Authenticated true copy.
(V.K. Sharma) Designated Officer