Central Information Commission
Anniruddha Sharma vs Staff Selection Commission on 22 September, 2016
CENTRAL INFORMATION COMMISSION
2nd Floor, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi-110066
Decision No. CIC/CC/A/2015/002627/SB
Dated 02.09.2016
Appellant : Shri Anniruddh Sharma,
Vill. Fuchati Kurd, PO-Manikapur,
Distt. Saran, Bihar-841206.
Respondent : Central Public Information Officer,
Staff Selection Commission,
Block No.12, CGO Complex,
Lodhi Road, New Delhi-110504.
Date of Hearing : 02.09.2016
Relevant dates emerging from the appeal:
RTI application filed on : 24.12.2014
CPIO's reply : 14.01.2015/20.02.2015
First appeal filed on : 09.02.2015 (filed with MHA)
Second appeal filed on : 24.03.2015
ORDER
1. Shri Anniruddh Sharma filed an application dated 24.12.2014 under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Staff Selection Commission (SSC) seeking certified copy of the order of the Competent Authority by which amendments in the number of vacancies notified for the Constable GD (Examination), 2012 were made.
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2. The appellant filed a second appeal dated 24.03.2015 before the Commission on the grounds that he has been provided misleading information.
Hearing:
3. The appellant Shri Anniruddh Sharma attended the hearing through video conferencing. The respondent Shri R. Thakur, SSC was present in person.
4. The appellant submitted that information sought under the RTI application has not been provided to him by the respondent.
5. The respondent submitted that the SSC only conducts the examination for recruitment to the post of Constables in the Central Armed Police Forces (CAPF) and the authority to increase or decrease the number of vacancies in respective categories vests with the organization for which the recruitments are done, in this case the CAPF. The respondent submitted that a copy of the Competent Authority's order by which the number of vacancies were increased or decreased will be provided to the appellant.
Decision:
6. The Commission, after hearing both the parties and perusing the records, directs the respondent to provide the information sought by the appellant within a period of four weeks from the date of receipt of a copy of this decision.
7. With the above observations, the appeal is disposed of.
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8. Copy of the decision be provided free of cost to the parties.
(Sudhir Bhargava) Information Commissioner Authenticated true copy (V.K. Sharma) Designated Officer CIC/CC/A/2015/002627/SB Page 3