Central Information Commission
Mr. R.L.Gupta vs Govt. Of Nct Of Delhi on 12 December, 2008
CENTRAL INFORMATION COMMISSION
Room No.415, 4th Floor, Block IV,
Old JNU Campus, New Delhi 110 066.
Tel: + 91 11 26161796
Decision No. CIC /WB/A/2007/00992/SG/0506
Appeal No. CIC/WB/A/2007/00992/
Relevant Facts emerging from the Appeal
Appellant : Mr. R.L.Gupta,
E-2/114, Shastri Nagar,
Ashok Vihar,
Delhi-110052.
Respondent 1 : Deputy Secretary & PIO,
Govt. of NCT of Delhi, Delhi Subordinate Services Selection Board, Karkardooma Complex, Delhi.
RTI filed on : 23/04/2007 PIO replied : 23/05/2007 First appeal filed on : 30/05/2007 First Appellate Authority order : Not Mentioned Second Appeal filed on : 27/07/2007
The appellant had sought information regarding selection of Ms. Shilpa Gupta:
S.No Information Sought PIO's Reply
1. Individual Score of Ms Shilpa Recruitment for post code 57/2006 is yet to be Gupta (my grand daughter) Roll completed. Hence, information asked for cannot No. 57112168. be given.
2. The minimum marks prescribed for The minimum standard of marks for short listing selection & short listing for Part-I the candidates in Para-I examination is 40% for Exam. unreserved category and 30% for reserved category, subject to a maximum of ten times the number of vacancies.
3. Photocopy of her Answer sheet. This information is confidential in nature hence, photocopies cannot be given.
4. Photocopy of the model answer. As above.
5. Copies of Marking Scheme, & For every correct answer the mark awarded is 1 Scaling pattern. and for every wrong answer mark deducted shall be 25. No deduction of marks for unattempted questions.
The First Appellate Authority ordered:
Not mentioned.
Relevant Facts emerging during Hearing:
The following were present Appellant : Mr. R.L.Gupta, Respondent : Dr. S.P.Sharma The appellant contends that the information on point 3 and 4 should have been provided. The Commission agrees with the contention of the appellant.
Decision :
The appeal is allowed.
The PIO will provide the copy of the answer sheet to the appellant. He will provide a copy of the model answer sheet also. The PIO states that the model answer sheet may have been destroyed. He has however got the answer sheet. The Commission finds it difficult to believe that the answer sheets would be retained and not the model answer sheet. If the model answer sheet has been destroyed PIO will give a copy of rules for destruction of records and a copy of the register showing when the destruction actually occurred to the appellant. The PIO will provide all these to the appellant before 20 December, 2008.
\This decision is announced in open chamber. Notice of this decision be given free of cost to the parties.
Shailesh Gandhi Information Commissioner 12th December, 2008.
(In any correspondence on this decision, mentioned the complete decision number.)