Central Information Commission
Bijoy Sarkar vs Eastern Railway (Kolkata) on 11 September, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/ERAIL/A/2024/626477
Bijoy Sarkar .....अपीलकता/Appellant
VERSUS
बनाम
PIO,
Eastern Railway, HQ, Personnel
Department, Fairlie Place, 17,
Netaji Subhas Road, Kolkata -70001 .... ितवादीगण /Respondent
Date of Hearing : 03.09.2025
Date of Decision : 10.09.2025
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 24.03.2024
CPIO replied on : 22.04.2024
First appeal filed on : 23.04.2024
First Appellate Authority's order : Not on record
Compliance of FAA order : Not on record
2nd Appeal/Complaint dated : 20.06.2024
Information sought:
1. The Appellant filed an RTI application dated 24.03.2024 (online) seeking the following information:
"Request for Publication of Marks for All Candidates in Written Tests for Promotional LDCE Exam Goods Train Manager on 25.03.2023.Page 1 of 4
I hope this message finds you well. I am writing to bring to your attention the recent decision made by the Board regarding the disclosure of marks secured by candidates in written tests for promotions, as outlined in the communication sent earlier.
As per the decision, it has been mandated to publish the total marks obtained by all candidates who have been evaluated after qualifying the written examination, along with the marks secured in the written test by the remaining candidates. This initiative is aimed at enhancing transparency in the selection process and ensuring fairness in promotions.
Therefore, I kindly request your railway zone to comply with this directive and publish the marks for all candidates who participated in the written tests for promotions from erstwhile Group D to Group C and within Group C posts. This step will not only uphold the principles of accountability and fairness but also align with the provisions of the Right to Information (RTI) Act, 2005.
Your cooperation in this matter is greatly appreciated, and I look forward to seeing the marks published accordingly."
2. The CPIO furnished a reply to the Appellant on 22.04.2024 stating as under:
"It has been examined and further action will be taken as per Railway extant rule."
3. Being dissatisfied, the appellant filed a First Appeal dated 23.04.2024. The FAA's order is not on record.
4. Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
5. A written submission dated 26.08.2025 filed by Shri Kundan Kumar Sahay Sr. DPO/CPIO is taken on record. Contents of the same are reproduced below:
In reference to the second appeal of Sri Bijoy Sarkar, it is informed for kind perusal of Hon'ble CIC that the online RTI application dated 24/03/2024 has been received by this office vide Registration No. ERSLD/R/E/24/00133 asking for "Publication of Marks for All Candidates Page 2 of 4 in Written Tests for Promotional LDCE Exam Goods Train Manager on 25.03.2023" (Copy enclosed).
After scrutiny by this office & as per reply of concerning Record Holder section his RTI Application has been disposed online vide File No. R/E/24/00133 dated 22/04/2024 informing the applicant that the RTI application has been examined and further action will be taken as per Railway extant rule (Copy enclosed).
On being dissatisfied the applicant submitted his 1ª appeal dt.23/04/2024 & FAA disposed his 1 appeal vide RTI/Appeal/SDAH(874- 00037-24) Dtd. 07.06.2024 with the decision "marks should be uploaded on website" (Copy enclosed).
Accordingly, marks have been uploaded in Railway website whose path & link are Eastern Railway-Division-Sealdah-Department-Personnel- RESULT.
hups://er.indianrailways.gov.in/cris//uploads/files/1755159419429- Adobe%20Scan%2013%20Aug%202025%20(2).pdf) on 14.08.2025. In this connection it is pertinent to mention here that, the applicant in his Second Appeal to Hon'ble CIC, has mentioned about Notification of Examination Process, APAR marks, question paper pattern and surveillance during the examination, i.e., over and above his original RTI Application. As such, the aforementioned queries were not reflected in his original RTI Application and hence the same was not replied to."
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Present through video conference. Respondent: Represented by Shri Eklabya Chakraborty, DPO and Shri Tapas Pal, Office Suptd. present through video conference.
6. Proof of having served a copy of Second Appeal on respondent while filing the same in CIC is not available on record. The Respondent confirms non- service.
7. The Appellant stated that he is in receipt of desired information from the Respondent now and is fully satisfied with the same, therefore, this Appeal may be treated as withdrawn.
Decision:
8. The Commission, after adverting to the facts and circumstances of the cases and considering the averred submission of the Appellant noted that he has received the requested information and is satisfied with the same, Page 3 of 4 therefore, wishes to withdraw the instant case. Accordingly, the instant Second Appeal is dismissed as withdrawn.
The appeal is dismissed as withdrawn.
Vinod Kumar Tiwari (िवनोद कुमार ितवारी) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स!ािपत ित) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Copy To:
The FAA, Eastern Railway, HQ, Personnel Department, Fairlie Place, 17, Netaji Subhash Road, Kolkata - 70001 Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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