Central Information Commission
Amit Singh Kaler vs Staff Selection Commission on 25 March, 2026
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग,मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
निकायत संख्या / Complaint No. CIC/SSCOM/C/2025/610085
Amit Singh Kaler ...निकायतकताग /Complainant
VERSUS
बनाम
CPIO: Staff Selection
Commission, New Delhi ...प्रनतवािीगण /Respondents
Relevant dates emerging from the complaint:
RTI : 24.01.2025 FA : Not on record Complaint : 27.02.2025
CPIO : Not on record FAO : Not on record Hearing : 25.02.2026
Date of Decision: 18.03.2026
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Complainant filed an RTI application dated 24.01.2025 seeking information on the following points:
1. My name is Amit Singh Kaler. I had appeared for the SSC Combined Graduate Level Examination, 2024 (Tier-I) on 19/09/2024 with my Roll No.: 2201266035.
Due to some unavoidable circumstances, I failed to check my Marks and take a print-out of my Scorecard within the time-limit specified in the Notice dated 16/12/2024 regarding Uploading of Marks of Combined Graduate Level Examination, 2024 (Tier-I) on the website of the Staff Selection Commission CIC/SSCOM/C/2025/610085 Page 1 of 5 (https://ssc.gov.in/), i.e., from 16/12/2024 (06:00 PM) to 31/12/2024 (06:00 PM). Therefore, I request you to provide me my Marks and my Scorecard of the SSC CGL - 2024 (Tier-I) Examination, same as other candidates who had also appeared in the afore-mentioned examination.
2. Aggrieved with the non-receipt of any response from the CPIO, the Complainant approached the Commission with the instant Complaint dated 27.02.2025. Hearing Proceedings & Decision:
3. The Complainant remained absent and on behalf of the respondent Sanjay Kashyap, Under Secretary attended the hearing in-person.
4. The respondent while defending their case inter alia submitted that it was not the case that the appellant's online RTI application was not acknowledged and disposed of. On the date of its receipt, the RTI application was forwarded to CPIO concerned through online portal on 24.01.2025 and, subsequently, the RTI application was disposed of on 28.02.2025 with the following reply:
"Your marks in the SSC CGL, 2024 Tier-I examination are as follows:
English: 47.5 QA: 4 GA:
7 GIR: 37 Total: 95.5 Normalised:111.21422. "
The written submissions dated 24.02.2026 containing the aforesaid reply are taken on record and are reproduced as under:
"1. Kind reference is invited to Hon'ble Central Information Commissioner (CIC) Notice of Hearing File No. CIC/SSCOM/C/2025/610085 dated 28.01.2026 regarding hearing scheduled to be held on 25.02.2026 with reference to RTI CIC/SSCOM/C/2025/610085 Page 2 of 5 application Reg. No. SSCOM/R/T/25/00251 dated 24.01.2025 of Shri Amit Singh Kaler, Gurugram, Haryana vide which he had sought the following information:
"I request you to provide me my Marks and my Scorecard of the SSC CGL 2024 (Tier-I) Examination, same as other candidates who had also appeared in the afore-mentioned examination."
2. The marks of the shortlisted and not-shortlisted candidates were published on the website of SSC on 16.12.2024 which could be viewed by the candidates by logging in. Being an online facility the information sought was available for limited duration i.e. 16th to 31st December 2024. Further, although the information sought by the RTI applicant was not readily available with CPIO and the CPIO is not required to create any information. Yet the CPIO fetched the marks of the candidate/ applicant from a large data and created the information sought by the applicant and provided the same to him, as given below on आ:28.02:2025 (copy of reply is enclosed) and disposed of the RTI application:-
"Your marks in the SSC CGL, 2024 Tier-I examination are as follows:
English: 47.5 QA: 4 GA: 7 GIR: 37 Total: 95.5 Normalised: 111.21422"
3. Despite the above reply, the RTI applicant has filed Second Appeal with Hon'ble CIC vide Notice of Hearing vide File No. CIC/SSCOM/C/2025/610085 dated CIC/SSCOM/C/2025/610085 Page 3 of 5 28.01.2026. Since, the CPIO has given the information sought by the applicant to him, it is submitted that no action is pending on the part of CPIO. Accordingly, Hon'ble CIC is requested to kindly consider the matter as settled." The CPIO further explained that the information pertained to data of 15 lakhs candidates and although the information was not readily available with the CPIO, the same was fetched, specifically for this case.
5. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observes that the RTI application was disposed of through online portal on 28.02.2025. Perusal of the relevant records tendered by the CPIO along with their written submissions dated 24.02.2026 are found time-bound and there appears to be no lapse at CPIO's end, as claimed by the complainant in his complaint. Accordingly, the complaint being bereft of any merit, is hereby closed.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी रामल ंगम) Information Commissioner (सूचना आयुक्त) निनां क/Date: 18.03.2026 Authenticated true copy O. P. Pokhriyal (ओ.पी. पोखररयाल) Dy. Registrar (उप पंजीयक) 011-26180514 CIC/SSCOM/C/2025/610085 Page 4 of 5 Addresses of the parties:
1. The CPIO, Staff Selection Commission, RTI Cell, Head Quarter, Block No. 12, CGO Complex, Lodhi Road, New Delhi- 110003
2. Amit Singh Kaler CIC/SSCOM/C/2025/610085 Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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