Central Information Commission
Mr. Nitesh Kumar Tripathi vs Union Public Service Commission on 9 January, 2012
Central Information Commission, New Delhi
File No.CIC/SM/A/2011/000167, 1413, 1414 & 1738
Right to Information Act2005Under Section (19)
Date of hearing : 9 January 2012
Date of decision : 9 January 2012
Name of the Appellant : Shri Nitesh Kumar Tripathi
R.No. 101, Boys Hostel,
RIMS and SAIFAI, Etawah,
UP - 206 301.
Name of the Public Authority : CPIO, Union Public Service Commission,
Dholpur House, Shahjahan Road,
New Delhi.
The Appellant was present.
On behalf of the Respondent, the following were present:
(i) Shri Kulbir Singh, JD & CPIO,
(ii) Shri D.B. Das, US,
(iii) Shri Goutam Bose, SO,
(iv) Shri Darshan Lal, SO,
(v) Smt. Pushpa Bisht, US & CPIO,
(vi) Shri B.K. Mathur, US
Chief Information Commissioner : Shri Satyananda Mishra
2. We heard all these four cases together through video conferencing. The Appellant was present in the Etawah studio of the NIC while the Respondents were present in our chamber. We heard their submissions.
3. The Appellant had, in four separate RTI applications, sought a number of information regarding the highest and lowest marks secured by candidates from CIC/SM/A/2011/000167, 1413, 1414 & 1738 various categories in certain examinations, the expenditure incurred in conducting such examinations, reported selection of a rape convict to the IAS and the verification of caste and other certificates submitted by candidates. The CPIO had provided most of the desired information. The Appellate Authority had endorsed the information provided by the CPIO.
4. During the hearing, after carefully considering the submissions of both the parties and the facts of the cases, we are of the view that the following additional information should be provided to the Appellant:
i) the total expenditure incurred by the UPSC in conducting the Civil Services Examination 2009, if available;
ii) the total marks secured by all successful candidates, categorywise, in the Civil Services Examination 2009;
iii) the total marks secured by all successful candidates, categorywise, in the Combined Medical Services Examination 2010; and
iv) the photocopy of guidelines, if any, followed by the UPSC in respect of verification of the caste and other certificates presented by candidates appearing in various examinations.
5. We direct the CPIO to provide the above information to the Appellant within 10 working days of receiving this order.
6. All the appeals are disposed of accordingly.
7. Copies of this order be given free of cost to the parties. CIC/SM/A/2011/000167, 1413, 1414 & 1738 (Satyananda Mishra) Chief 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.
(Vijay Bhalla) Deputy Registrar CIC/SM/A/2011/000167, 1413, 1414 & 1738