Central Information Commission
Prashant Kumar Srivastava vs Staff Selection Commission on 19 July, 2017
Central Information Commission
Room No.307, II Fl oor, B Wing, August Kranti B hawan, Bhikaji Cama Place, New Delhi -110066
website-cic.gov.in
Appeal No. CIC/RM/A/2014/002387/MP
Appellant : Shri Prashant Kumar Srivastava, New Delhi
Public Authority : Staff Selection Commission, New Delhi
Date of Hearing : June 22, 2017
Date of Decision : July 14, 2017
Present:
Appellant : Shri Prashant Kumar Srivastava - at CIC
Respondent : Not present
RTI application : 12.06.2013
CPIO's reply : N.A.
First appeal : 31.07.2013
FAA's Order : 12.08.2013
Second appeal : 30.09.2013
ORDER
1. Shri Prashant Kumar Srivastava, the appellant, sought the reason for not calling him even for skill test for Data Entry Operator Exam held on 21.10.2012 despite obtaining 127.75 marks.
2. Not having received any reply from the CPIO, the appellant approached the FAA. The FAA directed the CPIO to provide the information to the appellant. Aggrieved, the appellant came in appeal before the Commission stating that required information had not been provided by the CPIO.
3. The matter was heard by the Commission. The appellant stated that no information had been provided to him so far. He stated that he had appeared for the Data Entry Operator Examination, 2012 held on 21.10.2012 and obtained 127.75 marks but was declared not qualified and was not called for the skill test. However, as per the final result for the said examination available on internet the lowest marks for selection in general category was 127.
4. The respondents were not present in spite of the notice of hearing having been sent to them.
5. The Commission observes that no information had been provided to the appellant with respect to the RTI application dated 12.06.2013. The Commission directs the CPIO to respond to the RTI application within 07 days from the date of receipt of this order. The Commission also issues a show-cause notice u/s 20(1) of the RTI Act, 2005 to the CPIO with the directions to explain the reasons as to why penalty should not be imposed on him for not responding to the appellant and for not being present for the hearing with the direction to submit his written explanation as stated above to the Commission within two weeks of the receipt of the order of the Commission. The appeal is disposed of.
(Manjula Prasher) Information Commissioner Authenticated true copy:
Dy. Registrar Copy to:
Appellant Shri Prashant Kumar Srivastava Qtr. No. 222, K-Block Sector-2, Old R.K. Ashram Marg New Delhi-110001 The Central Public Information Officer Staff Selection Commission Under Secretary (EDP) Room No. 516, 5th Floor Block-12, CGO Complex, Lodhi Road, New Delhi-110504 The First Appellate Authority Staff Selection Commission Block-12, CGO Complex, Lodhi Road, New Delhi-110504