Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Central Information Commission

Mr.Mohd Naseem Hashmi vs Ministry Of Railways on 11 October, 2010

                              Central Information Commission

                                                                                                    CIC/AD/A/2010/001182
                                                                                                   Dated October 11, 2010



Name of the Applicant                                      :     Shri Mohd. Naseem Hashmi


Name of the Public Authority                               :     M/o Railways



Background

1. The Applicant filed an RTI application dt.15.3.10 with the CPIO, Ministry of Railways.  He stated that  he had appeared in the Exam of SI in RPF/RPSF held on 20.4.08 at Delhi and that  under the RTI  Act, he had been provided the answer sheet and answer key of the above said exam.   However  without the question booklet the answer book is useless He requested for a copy of the   question  booklet. Shri Shivdan Singh, CPIO­II replied on 8.4.10 enclosing the following information furnished  by Dr.S.N.Pandey, Director/RPF.

According   to   application   of   the   applicant   dt.21.7.09   and   as   per   CIC's   decision   dt.21.12.09,   the   Appellant reported in the office of IG/RPSF, Railway Board, New Delhi on 21.1.10 and inspected the   required document i.e. question paper, OMR sheet and key answer with regard to SI recruitment in   RPF/RPSF.  Further, Appellant again submitted an application dt.22.1.10 demanding question paper   and answer booklet on which CIC directed to hand over answer key and answer sheet only vide CIC   L/No.CIC/AD/A/2009/001492 dated 18.2.10.  OMR sheet and answer key have been handed over to   the Dy. Registrar, CIC, New Delhi vide L/No.2007/IG­RPSF/RTI/SI­Rect/209 dated 3/4 .02.1010.   Application demanding answer booklet, question paper has been taken cognizance of by the CIC and   CIC has ordered to hand over only OMR sheet and answer key.  Matter has been decided by CIC in   which he was earlier allowed to inspect question paper, OMR sheet and key answer and later on as   per CIC's direction Answer key & OMR answer sheet have also been handed over.   Further, the   applicant is allowed to inspect the question booklet once again on any working day.

2. Not satisfied with the reply, the Applicant filed an appeal dt.18.4.10 with the Appellate Authority. Shri  P.K.Sharma, Appellate Authority replied on 21.5.10 enclosing the following response furnished by  Dr.S.N.Pandey, Director/RPF:

Application demanding Exam. Question paper has been taken cognizance of by the CIC and CIC has   ordered to hand over only OMR sheet and answer key.  Matter has been decided by CIC in which he   was earlier allowed to inspect question paper, OMR sheet and key answer and later on as per CIC's   direction Answer key and OMR answer sheet have also been handed over.  Further the applicant is   allowed to inspect the question booklet once again on any working day. Being aggrieved with the reply, Applicant filed a second appeal dt.28.6.10 before CIC.

3. The Bench of Mrs. Annapurna Dixit, Information Commissioner, scheduled the hearing on October  11, 2010.  

4. Shri Gopal Gupta, IG/RPSF, Shri M.K.Soam, Inspector and Shri R.Suresh, Sub Group the Public  Authority.

5. The Appellant was present  during the hearing..

Decision

6. The Respondents  submitted  that the examination was conducted by Railway Recruitment Board,  Secunderabad and as such it is for the RRB to decide whether to provide the question booklet or not. 

7. The Commission after hearing the submission by the Respondent  directs the PIO to transfer the RTI  application   to   PIO,   RRB,   Secunderabad   and   PIO,   RRB,   Secunderabad   to   respond   to   the   RTI  application  directly  to  the  Appellant so that the response reaches by 15.11.10. The Appellant to  submit   a   compliance   report  to   the  Commission by 18.11.10.     The PIO, Ministry  of  Railways  is  directed to forward  a copy of this order to PIO, RRB, Secunderabad.

7. The appeal is disposed of with the above directions.

 (Annapurna Dixit) Information Commissioner Authenticated true copy:

(G.Subramanian) Deputy Registrar Cc:
1. Shri Mohd. Naseem Hashmi Village - Bharandua Post - Chenari Rohtas 821 104 Bihar
2. The PIO Ministry of Railways CPIO­II, Railway Board Rail Bhawan New Delhi
3. The Appellate Authority Ministry of Railways O/o Advisor (Staff), Railway Board Rail Bhawan New Delhi
4. Officer incharge, NIC