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Central Information Commission

Vivek Kumar Jaiswal vs Delhi Subordinate Services Selection ... on 23 March, 2018

                      CENTRAL INFORMATION COMMISSION
                        BABA GANGNTH MARG, MUNIRKA
                               New Delhi-110067

                                           F. No.CIC/DSSSB/A/2017/171852

Date of Hearing                     :   20.03.2018
Date of Decision                    :   20.03.2018

Appellant/Complainant               :   Vivek Jaiswal

Respondent                          :   PIO/ O/o. the Dy. Secretary- (CC-
                                        II), Delhi Subordinate Services
                                        Selection Board (Govt. of NCT of
                                        Delhi)
                                        Through: Mr. Abdul Majeed, Mr.
                                        Devender Sharma- Secret Cell, Mr.
                                        Ajit Kumar-Dy. Secy., Mr. Manish
                                        Jain - Dy. Secy.-CC-II, Mr. B P
                                        Mishra-Dy. Secy. (Interview Cell),
                                        Ms. Suman Verma-SO(Scrutiny
                                        Branch)

Information Commissioner            :   Shri Yashovardhan Azad


 Information sought

and background of the case:

Vide RTI application dated 01.06.2017, the appellant sought information about examinations conducted for various posts for post codes 49/15, 192/14, 39/13 & 33/12. CPIO/DS,SC-II vide response dated 17.08.2017 informed that "TGT (Computer Science) post code 192/14 has been conducted on 21.05.2017 and transferred the RTI application to DS(CC-I) for response against query no.

4.

Meanwhile the appellant filed a First Appeal on 24.07.2017, which was disposed of vide order dated 01.09.2017 whereby the PIO/DS(Exam) was directed to provide information against query no. 3 and DS(CC-II) was directed to furnish information was directed to provide information against query no. 4. Still not satisfied, the appellant approached the Commission.

1. Relevant facts emerging during hearing:

Appellant is not present for the hearing while the respondent present submitted a written note dated 19.03.2018 informing the status of examination/result against one of the post codes viz. 33/12.

Decision:

After due consideration of facts of the case, the Commission hereby directs the Respondent to furnish a Revised Reply providing the exact status of examination held for each of the four post codes as sought by the appellant, within two weeks of receipt of this order. A compliance report, in this regard shall be submitted within three weeks of receipt of this order.

The appeal is disposed of as such.

(Yashovardhan Azad) Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.

(R.P. Grover) Designated Officer