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Praveen Rar vs Sutluj Jal Vidyut Nigam(Njpc) on 26 August, 2021

Author: Uday Mahurkar

Bench: Uday Mahurkar

                                       के न्द्रीय सच
                                                   ू ना आयोग
                              Central Information Commission
                                      बाबा गंगनाथ मागग, मुननरका
                               Baba Gangnath Marg, Munirka
                                नई निल्ली, New Delhi - 110067

द्वितीय अपील संख्या / Second Appeal No.:- CIC/SJVNM/A/2019/660069-UM

Mr. PRAVEEN RAR
                                                                        ....अपीलकताा/Appellant
                                             VERSUS
                                               बनाम

CPIO
SJVN Limited
Shakti Sadan Corporate Office Complex,
Shanan Shimla 171006, Himachal Pradesh
                                                                        प्रद्वतवादीगण /Respondent

Date of Hearing       :             23.08.2021
Date of Decision      :             26.08.2021

Date of RTI application                                                27.09.2019
CPIO's response                                                        Not on record
Date of the First Appeal                                               31.10.2019
First Appellate Authority's response                                   Not on record
Date of diarized receipt of Appeal by the Commission                   31.08.2020
                                           ORDER

FACTS The Appellant vide his RTI application sought information on points.

Dissatisfied due to non-receipt of any response from the CPIO, the Appellant approached the FAA. The order of the FAA, if any, is not on the record of the Commission. Thereafter, the Appellant filed a Second Appeal before the Commission with a request to provide correct and complete information.

HEARING:

Facts emerging during the hearing:

The following were present:

Appellant: Present through VC Respondent: Absent The Appellant while reiterating the contents of the RTI Application submitted that the reply furnished by the Respondent was delayed. Further the Appellant stated that he had sought separate marks for Computer based test, group discussion and interview against which the Respondent has given only aggregate marks. The Respondent remained absent during the hearing. Mr Kalyan NIC staff confirmed his absence.

DECISION:

Keeping in view the facts of the case and the submissions made by both the Appellant, the Commission directs the Respondent to furnish a clear specific and point wise reply to the Appellant on point no 1, strictly in accordance with the spirit of transparency and accountability as enshrined in the RTI Act, 2005 within a period of 21 days from the date of receipt of this order under the intimation to the Commission.

The Appeal stands disposed accordingly.

                                                                    (Uday Mahurkar) (उदय माहूरकर)
                                                         (Information Commissioner) (सच       ु )
                                                                                      ू ना आयक्त
Authenticated true copy

(अद्विप्रमाद्वणत एवं सत्याद्वपत प्रद्वत) (R. K. Rao) (आर. के . राव) (Dy. Registrar) (उप-पंजीयक) 011-26182598 / [email protected] द्वदनांक / Date: 26.08.2021 Page 2 of 2