Central Information Commission
Mrs. Bhagwati Devi vs Delhi Subordinate Service Selection ... on 29 June, 2009
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Decision No. CIC/SG/A/2009/001103/3891
Appeal No. CIC/SG/A/2009/001103
Relevant Facts emerging from the Appeal:
Appellant : Mrs. Bhagwati Devi
W/o Sri Shyam Chand
Vill. - Dhadhouta, Post - Katesara,
Tehsil - Palwal, Dist - Palwal,
Haryana.
Respondent : Dr. S.B.Sharma
Public Information Officer & Deputy Secretary (CC-I) Delhi Subordinate Service Selection Board, FC-18, Institutional Area, Karkardooma, Delhi-110032 RTI application filed on : 14/01/2009 PIO replied : 16/02/2009 First appeal filed on : 04/03/2009 First Appellate Authority order : 23/04/2009 Second Appeal received on : 11/05/2009 The Appellant in her RTI application has said that she had appeared in examination conducted by DSSSB on 3.5.2008 for the post code 171/07 of A N M Health and Family Welfare Department and P2 was mentioned in her result. Now she wanted to know her aggregate number, her status in merit list and ST category and first and last candidate in selected SC category.
S.No. Information Sought PIO's Reply
1. Give details of marks and status in The candidate has scored 127 marks nd merit list and got 2 position in merit list of ST category.
2. Give details of marks of First and Last The first candidate got 130 marks and selected candidate in SC category the last candidate got 113 marks in SC category.
3. Status of the Appellant in Merit List The first selected candidate scored 134 marks and the last selected candidate scored 123 marks in ST category.
Grounds for First Appeal:
The Appellant had complained that she had not been appointed having more marks than other candidate and had asked what caused the delay in her appointment.
Order of the First Appellate Authority The First Appellate Authority ordered, "I have perused the original RTI application dated 14.1.2009 filed by Ms. Bhagwati Devi, the appellant and the reply furnished by the SPIO dated 16.2.2009. The case was discussed. The Appellant does not fulfill the requirements of the Recruitment Rules of the user department. Nothing remains in the appeal."
Grounds for Second Appeal:
Non-appointment on the said post.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mrs. Bhagwati Devi Respondent: Dr. S.B.Sharma, PIO The information has been provided to the appellant. She has a grievance which cannot be redressed into the RTI Act.
Decision:
The Appeal is dismissed.
The information has been provided.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. If information is not provided in the time stipulated under Section 7(6) of the RTI Act, it has to be provided free of cost to the Appellant Shailesh Gandhi Information Commissioner 29 June 2009 (In any correspondence on this decision, mentioned the complete decision number.) (GJ)