Central Information Commission
Mrmohd Arif vs Department Of Posts on 17 December, 2014
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2014/000120+000128/6585
17 December 2014
Relevant Facts emerging from the Appeal:
Appellant : Mohd. Arif
Village Nagaria
PO: Chaina,
District: Hardoi - 241407
Respondent : CPIO & Superintendent of Post Offices
Department of Posts
Hardoi Division
Hardoi - 241001
RTI application filed on : 07/11/2012
PIO replied on : 30/11/2012
First appeal filed on : Date not mentioned
First Appellate Authority order : 25/02/2013
Second Appeal received on : 31/12/2013
Information sought:-
The appellant has sought the following information regarding the appointment for the post of GDSMC Chaina Hardoi:-
1. Provide the certified copy of the advertisement for the post of GDSMC Chaina.
2. Provide the academic qualification documents of selected candidates.
3. How many applications were received for the post of GDSMC Chaina.
4. Provide the copy of the competitive chart prepared for the above said post.
5. Provide the details of TRCA given in the advertisement.
6. How much TRCA is being paid to the selected candidate?
7. Provide the name, address of the First Appellate Authority.
8. Provide a copy of the residential proof of the selected candidate.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Absent.
Respondent: Mr. Y. Maurya CPIO through VC The appellant was given an opportunity to participate in the hearing but he is absent. The CPIO stated that all the information requested by the appellant in his RTI application dated 07/11/2012, other than academic qualification documents and residential address of candidates (query 2 & 8), has been supplied vide letter dated 30/11/2012. He further stated that it can be seen from the appellant's 2nd appeal that he is requesting for copies of academic qualification Page 1 of 2 certificates of candidates and the total payment made under TRCA. The CPIO clarified that DA changes from time to time and as such only the basic TRCA was intimated; however, now both the basic TRCA and DA will be supplied. As regards academic qualification documents he contended that the information is personal in nature, relates to third party and no larger public interest is involved hence, exempt under Section 8(1)(j) of the RTI.
Decision notice:
As stated by the CPIO he should provide the basic TRCA and DA payable to GDS to the appellant within 7 days from the date of receipt of this order.
As regards the educational qualification documents it is obvious that these are in the nature of personal information about third party. The employee might have filed these documents before the appointing authority for the purpose of seeking employment, but that is not reason enough for this information to be brought into the public domain to which anybody could have access, unless the petitioner is able to establish that the information sought is for larger public purpose.
The appellant has not availed the opportunity to appear before the Commission and demonstrate that the disclosure of information asked for by him is in larger public interest. It being so, there is no need to interfere with the respondent's decision.
The appeals are disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2