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Mukesh Devi vs Delhi Subordinate Services Selection ... on 25 February, 2020

                                   के न्द्रीयसूचनाआयोग
                         Central Information Commission
                                बाबागंगनाथमागग,मुननरका
                         Baba Gangnath Marg, Munirka
                           नईददल्ली, New Delhi - 110067

नितीय अपील संख्या / Second Appeal No. CIC/DSSSB/A/2019/144427

Ms. Mukesh Devi                                          ... अपीलकताग/Appellant
                                  VERSUS/बनाम

PIO/Dy. Secy.-(Secret Cell),                             ...प्रनतवादीगण /Respondent
Delhi Subordinate Service Selection Board
(Govt. of NCT of Delhi)
Through: Sh. Devender Kumar

Date of Hearing                       :   24.02.2020
Date of Decision                      :   25.02.2020
Information Commissioner              :   Shri Y. K. Sinha
Relevant facts emerging from appeal:
RTI application filed on              :     19.02.2019
PIO replied on                        :     17.05.2019
First Appeal filed on                 :     13.06.2019
First Appellate Order on              :        - -
2ndAppeal/complaint received on       :     12.09.2019
 Information sought

and background of the case:

Appellant vide RTI application dated 19.02.2019, she sought to know as to why her result was not published on the website of DSSSB and what if other formalities are fulfilled before her result is published.

PIO/Dy. Secy., Secret Cell, DSSB vide letter dated 17.05.2019 stated as follows:-

"OMR answer sheet of those candidates has not been evaluated where candidate has not bubbled his roll number properly".

Being dissatisfied, the Appellant filed First Appeal dated 13.06.2019. Feeling aggrieved with no response received from the FAA, Appellant approached the Commission with the instant Second Appeal.

Facts emerging in Course of Hearing:

A written submission has been received from Dy. Secretary (Secret Cell) vide letter dated 15.01.2020 stating that the appellant's OMR Sheet was not evaluated for failure of bubbling of roll number.

The appellant also submitted some documents in her case vide letter dated 17.02.2020.

Both parties are present for hearing and reiterate their respective submissions. Appellant is not convinced with the Respondent's reply about not bubbling of the roll number.

Decision:

In the light of the aforementioned facts wherein the appellant is not satisfied with the information provided to her, it appears that the issue needs to be explained/apprised to her by the public authority. Considering that the First Appeal has not been adjudicated in this case and the appellant specifically sought an answer to her query, it is found expedient that the matter at hand be remanded to the FAA, for adjudication of the First Appeal addressing the queries of the appellant, giving a fair hearing to both parties. The First Appeal shall be decided by a reasoned speaking order and a copy of the order shall be submitted in compliance of the above directions, before the Commission, by 17.03.2020, failing which appropriate penal action shall be initiated as per law.

The appeal is disposed off accordingly.

Y. K. Sinha (वाई. के . नसन्द्हा) Information Commissioner(सूचना आयुक्त) Authenticated true copy (अभिप्रमाणितसत्यापितप्रतत) Ram Parkash Grover (राम प्रकाश ग्रोवर) Dy. Registrar (उप-पंजीयक) 011-26180514 Page 2 of 2