Central Information Commission
Rahul R vs Export Inspection Council Of India on 27 March, 2019
Author: Vanaja N Sarna
Bench: Vanaja N Sarna
क य सूचना आयोग
CENTRAL INFORMATION COMMISSION
बाबा गंगानाथ माग
Baba Gangnath Marg,
मुिनरका, नई द ली -110067
Munirka, New Delhi-110067
Decision no.: CIC/EICOI/A/2017/605751/00297
File no.: CIC/EICOI/A/2017/605751
In the matter of:
Rahul R
... Appellant
VS
Central Public Information Officer
Export Inspection Council of India
3rd Floor, NDYMCA Cultural Centre Building,
1, Jai Singh Road, New Delhi - 110 001
... Respondent
RTI application filed on : 23/07/2017 CPIO replied on : 22/08/2017 First appeal filed on : 27/08/2017 First Appellate Authority order : 26/09/2017 Second Appeal dated : 03/10/2017 Date of Hearing : 26/03/2019 Date of Decision : 26/03/2019 The following were present:
Appellant: Not present Respondent: Not present Information Sought:
The appellant has sought the following information pertaining to EIC's advertisement No 2015/02:
1. Details of the post(s) cancelled in the above advertisement with reason thereof.1
2. Details of the post(s) in which screening/interview held and results announced till the date of filing of the RTI application w.r.t. the advertisement No 2015/02
3. Details of the post(s) in which screening/interview is pending till date w.r.t above advertisement.
4. Details of candidates joined duty as per the result(s) announced in vacancy wise till date against above advertisement in vacancy wise.
5. And other related information.
Grounds for Second Appeal The CPIO did not provide the desired information.
Observations:
Both the parties remained absent during the hearing despite duly served hearing notices.
From a perusal of the relevant case records, it is noted that on points no 3-5 of the RTI application, a proper reply has been provided to the appellant vide letter dated 22.08.2017. However, with regard to points no 1 & 2, the response of the CPIO merely referring the relevant serial nos of the advertisement is not proper. The CPIO should have provided a categorical reply on both these points giving details of the post(s) cancelled and the posts in which screening/interview was held and results were announced till the date of filing of the RTI application with respect to advertisement No 2015/02.
Decision:
The CPIO is directed to provide a revised reply on points no 1& 2 of the RTI application as discussed above, free of cost to the appellant within 10 days from the date of receipt of this order under intimation to the Commission.
The appeal is disposed of accordingly.
Vanaja N. Sarna (वनजा एन. सरना) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मा णत स या पत ित) 2 File no.: CIC/EICOI/A/2017/605751 A.K. Assija (ऐ.के. असीजा) Dy. Registrar (उप-पंजीयक) 011- 26182594 / दनांक / Date 3