Central Information Commission
Mr. S.S.Rana vs Dsssb, Gnct, Delhi on 21 January, 2010
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2009/003110/6510
Appeal No. CIC/SG/A/2009/003110
Relevant Facts emerging from the Appeal:
Appellant : Mr. S.S.Rana
S/o Mr. Balbir Singh,
H.No. 200, Village Munhash Pur,
Post Office, Kutab Ghar,
Delhi - 110039
Respondent : Ms. Kamlesh Hatta
Public Information Officer & Dy. Secretary DSSSB, GNCT, Delhi FC-18, Institutional Area, Karkardooma, Delhi - 100092 RTI application filed on : 02/09/2009 PIO replied : 30/09/2009 First appeal filed on : 16/10/2009 First Appellate Authority order : Not mentioned Second Appeal received on : 10/12/2009 Date of Notice of Hearing : 22/12/2009 Hearing Held on : 21/01/2010 The Appellant had sought information from PIO, DSSB regarding result of Roll no. 1627709 of Primary Teacher Code no. 16/08 declared on 29th August 2009:
S. No Information Sought PIO's Reply (i) Request to recheck the error in marking of answer sheet There is no provision of re-
of Part-II Examination (Descriptive test) and intimate me checking of answer sheets. if there is any error in (a) counting of marks or totaling thereof or (b) any answer unmarked or (c) improper marking; the same may please be corrected and inform me thereafter.
(ii) Kindly supply me photocopies of answer sheets of paper- Photocopy of answer sheet of II. part-II can be obtained on payment of additional fee Rs.64/- @ Rs.2- per page.
(iii) Cur off Marks of first 1000 candidate in order of their Reply (iii) to (vi);
marks obtained in Part-II (descriptive test) i.e. the highest No selection has been made till and lowest qualifying mark of final selection. date.
(iv) The number of vacancy likely to be filled.
(v) The number of vacancy filled so far in the current batch.
(vi) The system of sorting out final selection list for appointment for MCD primary teacher.
(vii) And the date of appointment for personal meet with Secretary/Chairman of DSSSB.
First Appeal:
Incomplete information was provided by the PIO. Order of the FAA:
Not mentioned.
Ground of the Second Appeal:
Incomplete information was provided.
Relevant Facts emerging during Hearing: The following were present:
Appellant: Mr. S.S.Rana;
Respondent: Ms. Kamlesh Hatta, Public Information Officer & Dy. Secretary;
The PIO has provided most of the information but have not provided information on points (iii) to (vi). The PIO is now directed to provide the information on points (iii) to (vi) to the Appellant since the selection is now over.
Decision:
The Appeal is allowed.
The PIO will give the information as mentioned above to the Appellant before 05 February 2010.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 21 January 2010 (In any correspondence on this decision, mention the complete decision number.)(RR)