Rishab Gigoo vs Ut Of Jammu And Kashmir on 8 August, 2024

[Cites 2, Cited by 0]

Central Information Commission

Rishab Gigoo vs Ut Of Jammu And Kashmir on 8 August, 2024

Bench: Heeralal Samariya

                                 के न्द्रीय सूचना आयोग
                        Central Information Commission
                             बाबा गंगनाथ मागग, मुननरका
                        Baba Gangnath Marg, Munirka
                         नई दिल्ली, New Delhi - 110067

नितीय अपील संख्या / Second Appeal No. CIC/UTOJK/A/2022/650083

Shri Rishab Gigoo                                          ... अपीलकताग/Appellant
                                 VERSUS/बनाम

PIO,                                                   ...प्रनतवािीगण /Respondent
Jammu and Kashmir
Service Selection Board
UT of Jammu and Kashmir

Date of Hearing                       :   06.08.2024
Date of Decision                      :   06.08.2024
Chief Information Commissioner        :   Shri Heeralal Samariya

Relevant facts emerging from appeal:
RTI application filed on          :       31.05.2022
PIO replied on                    :       27.06.2022
First Appeal filed on             :       04.07.2022
First Appellate Order on          :        - -
2 Appeal/complaint received on
 nd                               :       13.09.2022

Information sought

and background of the case:

The Appellant filed an RTI application dated 31.05.2022 seeking information on following points:-

".......I Rishab Grigoo wants to convey to your goodself that I appeared in Shorthand Test recently conducted wide your office notice Nos. SSB/COE/2021/9107-17 dated 27-12-2021 from 28-12- 2021 to 31-12-2021 (Kashmir based) wants to seek copy of my transcription for my satisfaction bearing Roll No: 22707KMR."

The CPIO, J & K Service Selection Board, Srinagar vide letter dated 27.06.2022 replied as under:

"Refer you RTI application dated:-31.05.2022 in which you seeking the information regarding the post of Junior Scale Stenographer. In this connection you are informed that the information sought by you cannot be provided at this stage of selection process."

Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 04.07.2022. The FAA vide order dated 21.09.2022 directed PIO, JKSSB to furnish information sought at point No. 1 and 2 of the RTI Application.

Page 1 As regards point No. 3 the PIO was directed to furnish the information after completion of selection process.

In compliance of order of FAA, the PIO has furnished reply dated 03.10.2022 as under :

1. Qualifying marks (60% of max. marks 20)

2. Errors Admissible (EA) = 16 words

3. The information sought cannot be provided at this stage of examination because the selection process is not over yet.

PIO has furnished reply dated 07.06.2023 as under :

Point 1: Qualifying marks (60% of max. marks 20) Point 2: Errors Admissible (EA) = 16 words Point 3: Copy enclosed.

Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.

Written submission dated 30.07.2024 has been received from the CPIO and same has been taken on record for perusal.

Facts emerging in Course of Hearing:

Appellant: Not present Respondent: Not present Both the parties remained absent despite service of hearing notice.

Decision:

At the outset, the Commission takes grave exception to the absence of PIO during hearing without intimating any reasons thereof. Accordingly, present PIO is hereby directed to file a written explanation justifying the said conduct, Upon perusal of records and examining the facts of the case at hand, it is noted that the Appellant's queries had been appropriately answered by the custodian of information. Furthermore, written submission filed by the Respondent is comprehensive and self-explanatory. Thus, information as permissible under the provisions of the RTI Act has been duly supplied to the Appellant. Thus, no further intervention of the Commission is warranted in this case under the RTI Act. However, Commission directs the concerned PIO to furnish a copy of their latest written submission along with annexures if any, to the RTI Applicant, free of cost via speed-post and via e-mail, within 07 days from the date of receipt of this order and accordingly, compliance report be sent to the Commission.

Appeal is disposed of accordingly.

Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Page 2 Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

Nil Powered by TCPDF (www.tcpdf.org)

Unlock Advanced Research with PRISMAI

Central Information Commission