Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Central Information Commission

Mr.S Pursothaman vs Ministry Of Railways on 25 May, 2012

                       In the Central Information Commission 
                                                     at
                                              New Delhi

                                                                          File No: CIC/AD/A/2012/001302




Date  of Hearing :  May 25, 2012

Date of Decision :  May 25, 2012


Parties:

           Applicant

           Shri S. Purushothaman
           S/o Shri J. Shankaran
           R/A No.1143/71 A
           5th Main, 5th Cross
           Sarvajanika Hostel
           Vidyaranyapuram
           Mysore 570 008

           The Applicant was present at NIC Studio, Chennai


           Respondents

           Railway Recruitment Board
           5, Dr.P.V.Cherian Crescent Road
           Near Ethiraj College
           Egmore
           Chennai 600 008

           Represented by            :        Shri Karupannasamy, PIO & Member Secretary
                                              (NIC Studio, Chennai)



                   Information Commissioner     :   Mrs. Annapurna Dixit
___________________________________________________________________
                       In the Central Information Commission 
                                                      at
                                               New Delhi

                                                                              File No: CIC/AD/A/2012/001302


                                                   ORDER

Background

1. The Applicant filed an RTI application dt.29.9.11 with the PIO, RRB, Chennai seeking the copy of his  answer sheet for category No.22, date of exam 6.6.10 and the reason for not calling him for the  second stage examination.  The APIO replied on 2.11.11 providing the required information against  all the points­however denying copy of the answer sheet while relying upon a   CIC Decision.   The  Applicant then  filed an appeal dt.7.11.11 with the Appellate Authority once again seeking copy of the  answer sheet.   The Appellate Authority vide his order dt.9.12.11 denied the disclosure of answer  sheet.  Being aggrieved with the reply, the Applicant filed a second appeal dt.6.1.12 before CIC. Decision

2. Heard submissions. The Appellant reiterated his request for copy of his answer sheet. 

3. The Commission while relying upon the  Supreme Court Judgment in the case of CBSE Vs.Aditya  Bandholpadhyaya  & others pronounced on 9.8.11 directs the PIO to allow the Appellant to inspect  his own answer sheet on a mutually convenient date and time.   The exercise to be completed by  5.7.12.

3. The appeal is disposed off with the above direction.

(Annapurna Dixit) Information Commissioner Authenticated true copy  (G.Subramanian) Deputy Registrar Cc:

1. Shri S. Purushothaman S/o Shri J. Shankaran R/A No.1143/71 A 5th Main, 5th Cross Sarvajanika Hostel Vidyaranyapuram Mysore 570 008
2. The Public Information Officer Railway Recruitment Board 5, Dr.P.V.Cherian Crescent Road Near Ethiraj College Egmore Chennai 600 008
3. Officer in charge, NIC