Central Information Commission
Mrsandeep Haribhau Datir vs Bharat Sanchar Nigam Limited on 4 September, 2015
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2014/002135/8520
04 September 2015
Relevant Facts emerging from the Appeal:
Appellant : Mr. Sandeep Haribhau Datir
Nandadeep, Vidya Colony,
Kalyan Road, Adarshanagar,
Ahmednagar - 414001. Maharashtra.
Respondent(s) : CPIO & DGM (Admn.)
BSNL
O/o CGMT, MH - Circle,
RTI Section, 3rd Floor,
A - Wing, HR & Admn Section,
Administrative Complex, Juhu Road,
Santacruz (W), Mumbai - 400054.
Astt. General Manager (DE & R),
BSNL
O/o CGMT, MH - Circle,
4th Floor,A - Wing,
HR & Admn Section, Administrative Complex,
Juhu Road, Santacruz (W), Mumbai - 400054.
RTI application filed on : 29/01/2014
PIO replied on : 04/03/2014
First appeal filed on : 17/03/2014
First Appellate Authority order : 30/05/2014
Second Appeal received on : 15/09/2014
Information sought:
Appellant sought following information:
1. Copy of his TTA Exam. Answer sheet.
2. Copy of Answer Kay
3. Total No. of candidates appeared for the said examination.
4. Total No. of candidates qualified Pt. wise, i.e. Part I,II&III.
5. Marks requires for qualifying each section/part.
6. No. of candidates appeared for PUNE SSA.
7. No. of candidates qualified for PUNE SSA Part wise i.e. Part I,II & III.
8. How many marks obtained by the last OBC candidate in PUNE SSA Part wise?
9. If there is criteria for selection in each Part i.e. Part I/II/III & what it is.
10. Whether the criteria has been Notified in the Said Advertisement.
11. Whether there is Negative Marking System, If so, whether it is mentioned in Advertisement.
12. Whether the candidate not qualify Part I-then Further Part II & III is being checked or Not.Page 1 of 2
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. H Datir appellant's representative through VC Respondent: Mr. S H Joshi CPIO's representative through VC The appellant's representative stated that the respondents have not followed the criteria as mentioned in their advertisement. He pointed out that it can be seen from the information supplied by the respondent that out of 15408 candidates only 286 could pass the examination and in Pune out of 4930 candidates only 102 passed which clearly shows the abnormally low percentage of passing candidates. The CPIO's representative stated that whatever information was available on record has been supplied to the appellant and if he is aggrieved he has to contest the matter before the appropriate forum and not under the RTI Act.
Decision notice:
At the outset it is clarified that the CPIO, under the RTI Act, is required to furnish information/documents as available on record; however, eliciting answers to queries, redressal of grievance, reasons for non compliance of rules/contesting the actions of the respondent public authority are outside the purview of the Act.
The information, as available on record, has been supplied.
The matter is closed.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2