Central Information Commission
Mr.Raghvendra Kumar Mishra vs Ministry Of Railways on 6 August, 2012
In the Central Information Commission
at
New Delhi
File No. CIC/AD/A/2012/001462
Date of Hearing : August 06, 2012
Date of Decision : August 06, 2012
Parties:
Videoconference
Appellant
Shri Raghavendra Kumar Mishra
Qtr. No. 146, 2/A, Near Railway
Hospital, Railway Colony Westyard
Valsad 396001
The Appellant was not present.
Respondents
Railway Recruitment Board (RRB)
Office of the Assistant Secretary
Divisional office Parisar
Mumbai Central
Mumbai
Represented by: None.
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No. CIC/AD/A/2012/001462
ORDER
Background
1. The Applicant filed his RTIapplication (dated 26.09.2011) with the PIO, RRB, Mumbai seeking certain information(like, merit list in respect of all three papers; if separate merit lists have been prepared, reason for the same; cut off marks set for all categories; reason for non inclusion of name of Shri Raghvendra Kumar in the merit list etc.) about the exam conducted by the RRB on 05.12.2010 for the post of CA/TA. The PIO replied to this application on 12.10.2011. As for item no. 1 &2, he informed the Applicant that the merit list is prepared based upon written exam and not on the basis of different sets. As for item nos. 3, 4 & 5, he stated that marks and cut off marks are issued only after the completion of selection process, which is still on. The Applicant, being unhappy with the PIO's reply, filed his first appeal with the Appellate Authority on 09.11.2011 which the Appellate Authority decided on 18.11.2011 recording that reply has been given to the Appellant. The Appellant thereafter filed the present petition before the Commission on 28.02.2012 seeking disclosure of information.
Decision
2. Since both the parties were absent in response to the Commission's hearing notice dated 23.07.2012, the matter was decided on the basis of available records.
3. After examining the Appellant's RTIrequest and the Respondent's replies thereto, it is directed that the PIO should check whether the selection process has been completed or not. In case the selection process has been completed, the PIO should provide the requisite information to the Appellant. The Appellant may also be allowed to inspect his own answer sheet in order to clear his doubts about allotment of marks to him. However, copy of the answer sheet need not be given to him. The information is to be given within 4 weeks of receipt of this order.
4. Appeal is disposed of with the above directions.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Shri Raghavendra Kumar Mishra Qtr. No. 146, 2/A, Near Railway Hospital, Railway Colony Westyard Valsad 396001 Gujrat
2. Public Information Officer (RTI) Railway Recruitment Board (RRB) Office of the Assistant Secretary Divisional Office Parisar Mumbai Central Mumbai
3. Officer incharge, NIC