Central Information Commission
Mrs Ravindernath vs Union Public Service Commission on 26 November, 2015
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi110067
Decision No. CIC/CC/A/2014/001692/SB
Dated 26.11.2015
Appellant : Shri. S. Ravindernath,
262, SFS Flats, Pocket6, Site 3,
Sector 1A, Dwarka
New Delhi110045
Respondent : Central Public Information Officer,
Union Public Service Commission,
Dholpur House, Shahjahan Road
New Delhi110069.
Date of Hearing : 26.11.2015
Relevant dates emerging from the appeal:
RTI application filed on : 20.05.2014
CPIO replied on : 23.07.2014
First Appeal filed on : 05.08.2014
FAA's Order on : 12.09.2014
Second Appeal filed on : 17.03.2015
ORDER
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1. Shri. S. Ravindernath filed an application dated 20.05.2014 under the Right to Information Act, 2005 before the Central Public Information Officer(CPIO), Union Public Service Commission seeking information whether the answer sheet of 'Noting, Drafting and Precis Writing' subject will be considered for evaluation in case the answer sheet of précis writing happens to be missing.
2. The CPIO vide reply dated 23.07.2014 provided the information to the appellant. Not satisfied with the reply of the CPIO, the appellant filed an appeal dated 05.08.2014 before the FAA. The FAA vide order dated 12.09.2014 upheld the action taken by the CPIO. As he was not satisfied with the response of the FAA, the appellant filed second appeal dated 17.03.2015 before the Commission on the ground that the appellant is not satisfied with the reply of the FAA.
Hearing:
3. The appellant Shri S. Ravindernath was not present despite notice. The respondent Shri Shakti Shamhser, Under Secretary, UPSC was present in person.
4. The respondent submitted that a second appeal in an identical matter has been heard by the Commission on 05.11.2015 vide File No. CIC/CC/A/2014/000388/SB. Decision:
5. The Commission observes that a similar matter has already been heard by the Commission on 05.11.2015 vide case no. CIC/CC/A/2014/000388. The decision taken in that case will apply to this present case also.
6. The appeal is disposed of. Copy of decision be given free of cost to the parties. 2
(Sudhir Bhargava) Information Commissioner Authenticated true copy (V.K. Sharma) Designated Officer 3