Central Information Commission
Daxa Pravinbhai Parmar vs Employees Provident Fund Organisation on 14 March, 2024
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/EPFOG/A/2022/664871
Ms. Daxa Pravinbhai Parmar ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, ...प्रनतवािीगण /Respondent
Employees Provident Fund Organisation
Date of Hearing : 12.03.2024
Date of Decision : 12.03.2024
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 10.09.2022
PIO replied on : 14.09.2022
First Appeal filed on : 14.09.2022
First Appellate Order on : 26.09.2022
2 Appeal/complaint received on
nd : 06.12.2022
Information soughtand background of the case:
The Appellant filed an RTI application dated 10.09.2022 seeking information on following points:-
"1 Epfo direct recruitment of SSA 2011 2012 What is the written test cutoff of all categories etc general obc sc st 21 was appeared epfo direct recruitment of SSA 2011 2012 exam and I was selected for skill test so I want know what is my written test marks 3 I was appeared epfo direct recruitment of SSA 2011 2012 data Entry skill test and I want to know I was qualified or disqualified and if I was qualified then what is my data entry skill test marks 4 what is final cutoff marks after written test and data entry skill test of all categories etc general obc sc st"
The CPIO vide letter dated 14.09.2022 replied as under:-
"Reply: Sir, for point no 1 As the exam was conducted region wise. Please specify name of the region in respect of information sought. for point no 2 and 3 Page 1 of 4 In order to ensure the confidentiality of the candidates, no such information can be provided to a third party. You are requested to identify yourself with a Photo Identity Proof for obtaining the sought information.
for point no 4 As the exam was conducted region wise. Please specify name of the region in respect of information sought."
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 14.09.2022. The FAA vide order dated 26.09.2022 stated as under:-
"Reply: The RTI application dated 10.09.2022 and the CPIO reply of the RTI application dated 14.09.2022 has been examined. Now the appellant has provided the name of the region and his identity proof, therefore, CPIO is hereby directed to provide the information to the appellant as per the provision of the RTI within 15 days of issuing of this order. Accordingly, the appeal is disposed off."
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
In compliance of order of FAA, the PIO has furnished reply vide letter dated 05.03.2024 as under :
For Point No. 1, As per the Revised vacancies, the written test cut off marks of EPFO direct recruitment examination for the post of SSA in the year 2012 (GUJARAT REGION) were:
UR-253 OBC- 241 SC-238 ST- No vacancy For Point No. 2 and 3, Due to the Revision of vacancies, the number of candidates eligible for appearing in Data Entry Skill Test was also changed and therefore the revised minimum marks obtained by candidates eligible for Data Entry Skill Test in General (UR) category of Gujarat Region was 253. Since the marks obtained by Roll No. 1713016509 in Written Exam is 242 which was less than the revised minimum marks, the candidate (Ms. Daxa Parmar Pravinbhai) was not eligible for Data Entry Skill Test as per the revised vacancy position.
For Point No. 4, As per the Revised vacancies, the written test cut off marks of EPFO direct recruitment examination for the post of SSA in the year 2012 GUJARAT REGION were:
UR-293 OBC-276 SC-273 Page 2 of 4 ST- No vacancy Written submission dated 05.03.2024 has been received from the CPIO and same has been taken on record for perusal.
Facts emerging in Course of Hearing:
Appellant: Present via VC Respondent: 1. Mr. Jerin Davidm, RPFC-II, EPFO
2. Mr. Anoop Kumar Arora, SO The Appellant stated that the relevant information has not furnished to her within stipulated time frame. She further stated that the information has been furnished by the PIO at this late stage.
The Respondent stated that the relevant information from their official records has been duly furnished to the Appellant. They submitted that the information could not be furnished earlier since the concerned file was misplaced. They stated that due to the Revision of vacancies, the number of candidates eligible for appearing in Data Entry Skill Test was also changed and therefore the revised minimum marks obtained by candidates eligible for Data Entry Skill Test in General (UR) category of Gujarat Region was 253. They submitted that since the marks obtained by Roll No. 1713016509 in Written Exam is 242 which was less than the revised minimum marks, the candidate (Ms. Daxa Parmar Pravinbhai) was not eligible for Data Entry Skill Test as per the revised vacancy position.
Decision:
At the outset, Commission directs the concerned PIO to furnish a copy of their latest written submission along with annexures if any, to the Appellant, free of cost via speed-post and via e-mail, within 07 days from the date of receipt of this order and accordingly, compliance report be sent to the Commission.
Perusal of records reveals that information as defined under Section 2(f) of the RTI Act from available official records, has been duly provided to the Appellant, in terms of provisions of the RTI Act, 2005. No legal infirmity is found in the response furnished by the Respondent. Thus, the Commission is of the considered opinion that no further intervention of the Commission is warranted in this case.
Appeal is disposed of accordingly.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Page 3 of 4 Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 4 of 4