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Central Information Commission

Sayantan Biswas vs All India Institute Of Medical Sciences on 13 October, 2023

Author: Heeralal Samariya

Bench: Heeralal Samariya

                             केन्द्रीय सूचना आयोग
                      Central Information Commission
                          बाबा गंगनाथ मागग ,मुननरका
                       Baba Gangnath Marg, Munirka
                       नई निल्ली, New Delhi - 110067

 नितीय अपील संख्या/Second Appeal No.: CIC/AIIMS/A/2022/659288

 Sayantan Biswas                                     .....अपीलकताग /Appellant

                                    VERSUS/बनाम


 Public Information Officer Under RTI,
 Senior Administrative Officer-(RTI/Admin),
 All India Institute of Medical Sciences, 1st Floor,
 Administrative Building, NH-34 Connector, Basantpur,
 Saguna, Kalyani, District-Nadia-741245 (West Bengal).



                                                         ...प्रनतवािीगण/Respondents

Relevant facts emerging from appeal:

  RTI application filed on          :   21.06.2022
  CPIO replied on                   :   12.08.2022
  First appeal filed on             :   19.08.2022
  First Appellate Authority order   :   05.09.2022
  Second Appeal received at CIC     :   14.11.2022
  Date of Hearing                   :   13.10.2023
  Date of Decision                  :   13.10.2023


                   सूचना आयुक्त   : श्री हीरालाल सामररया
            Information Commissioner:    Shri Heeralal Samariya


  Information sought

:

The Appellant sought following information:
i I WANT TO KNOW MY MERIT RANK IN THIS RECRUITMENT EXAMINATION.
ii I WANT TO KNOW THE DETAILS OF MERIT LIST AS WELL AS WAITING MERIT LIST AS A PHOTOCOPY.
Page 1 of 4
iii. SEND ME THE PHOTOCOPIES OF MY EVALUATED WRITTEN EXAMINATION PAPER AND ENGLISH TYPING SPEED RESULT SHEET AND INTERVIEW AS WELL AS PERSONAL INTERACTION MARKS iv. GIVE ME THE DETAILS OF CANDIDATES WHO ARE PRESENTLY WORKING ON THE SAID POSTS.
V. WANT TO KNOW THAT HOW MANY CANDIDATES ARE NOT JOINED THAT IS HOW MANY POSTS ARE STILL VACANT IN THIS REGARD IF ANY.
vi. GIVE ME THE DETAILS OF GOVERNMENT ORDER FOR THIS RECRUITMENT PROCESS.
vii. I WANT TO KNOW THAT IN THIS SELECTION PROCESS THE ABOVE SAID WRITTEN EXAMINATION WAS ONLY FOR QUALIFYING IN NATURE OR NOT.
viii I WANT TO KNOW THAT IN THIS SELECTION PROCESS WHICH STAGE MARKS WAS TAKEN FOR PREPARATION OF THE FINAL MERIT LIST.
• PIO furnished reply, vide letter dated 12.08.2022, as under:
1-8 requirement of manpower on outsourcing basis was provided to m/s BECIL and necessary procedure in this regard was done by m/s BECIL only.
• Dissatisfied with the response received from PIO, Appellant filed First Appeal, vide letter dated 19.08.2022.
• The FAA vide order dated 05.09.2022 has upheld the reply of the CPIO.
• Written submission has been received from the CPIO vide letter dated 04.10.2023 as under:
The information provided to the applicant is correct. The applicant had simultaneously filed another RTI application to the Broadcast Engineering Consultants India Ltd. (BECIL) bearing registration No:
BECIL/R/E/22/00139 on 22.06.2022 with similar questions for which BECIL has given a reply on 29.A7.2022 as per Annexure 2. This reply corroborates the RTI reply given by AIIMS Kalyani.
Grounds for Second Appeal:
The PIO has not provided correct information to the Appellant.
Relevant Facts emerging during Hearing: The following were present: -
Appellant: Absent Page 2 of 4 Respondent: Dr. T Santosh (CPIO) (AIIMS Kalyani) Appellant has not availed the opportunity of hearing despite service of notice.
Upon the Commissions instance the CPIO has submitted that 1-8 requirement of manpower on outsourcing basis was provided to m/s BECIL and necessary procedure in this regard was done by m/s BECIL only and the requsite informtion has been provided to the appellant. He further affirmed that he would abide by the orders of the Commission.
Decision:
At the outset, Commission directs the concerned PIO to furnish a copy of their latest written submission along with annexures if any, to the appellant, free of cost via speed-post and via e-mail, within 07 days from the date of receipt of this order and accordingly, compliance report be sent to the Commission.
Commission, after perusal of case records and submissions made during hearing, observes that an appropriate response as per the provisions of the RTI Act, 2005 has been provided by the Respondent. Thus, the Commission is of the considered opinion that no further intervention of the Commission is warranted in this case.
The appeal is disposed of accordingly.
Heeralal Samariya (हीरालाल सामररया) Information Commissioner (सूचना आयुक्त) Authenticated true copy.
(अनिप्रमानणतसत्यानपतप्रनत) Ram Parkash Grover (रामप्रकाशग्रोवर) Dy. Registrar (उप-पंजीयक) 011-26180514 Page 3 of 4 Page 4 of 4