Central Information Commission
Mr. Surendra Kumar Rath vs Ministry Of Information And ... on 5 July, 2013
Central Information Commission, New Delhi
File No.CIC/SM/C/2013/000026
Right to Information Act2005Under Section (19)
Date of hearing : 05/07/2013
Date of decision : 05/07/2013
Name of the Appellant : Sh. Surendra Kumar Rath,
DRDA Chhak, Near Satyasai Road,
Phulbani, Distt. Kandhamal, Odisha
Name of the Public Authority : Central Public Information Officer,
Prasar Bharati,
Broadcasting Corporation of India,
DG:Doordarshan, Doordarshan Bhawan,
New Delhi
2. Central Public Information Officer,
Prasar Bharati,
Broadcasting Corporation of India, (CR),
Doordarshan Kendra, Kolkata
The Appellant was present.
On behalf of the Respondent, the following were present:
(i) Shri Ashok Kumar, Deputy Director,
(ii) Shri Subodh, Assistant
Chief Information Commissioner : Shri Satyananda Mishra
2. We heard both the parties.
3. It appears the Appellant himself was one of the candidates who had appeared for an interview for selection to the post of security guard and helper CIC/SM/A/2013/000026 in the DMC Berhampur in Odisha. It is in connection with that interview, that he had sought some information although his RTI application was not very clear on that. His application had been transferred to the concerned CPIO in the DMC Berhampur who provided him with some information. It does not appear that the Appellant had preferred any appeal against the order of the CPIO. Instead, he has directly come before the CIC.
4. During the hearing, the Appellant submitted that apart from whatever information he had already received, he would like to have the copies of the interview call letters issued to various candidates at that time. Although the information dates back to the year 1989, it appears that the DMC still has some of these records. This is borne out by the fact that the CPIO has provided the Appellant with the copies of the requisition sent to the employment exchange and the list of candidates received from it. He has also provided the list of candidates who had attended the interview. Since all this information is still there, it is possible that the copies of the call letters sent to various candidates might be still available and so also the copy of the attendance sheet at the time of the interview. We would therefore like to direct the CPIO concerned to verify the available records and, if the above documents are still exist, to send copies of those to the Appellant within 10 working days of receiving this order. However, if these documents are not there in the files any more for whatever reason, the CPIO shall inform the Appellant suitably.
5. The appeal is disposed of accordingly.
6. Copies of this order be given free of cost to the parties.
(Satyananda Mishra) Chief Information Commissioner CIC/SM/A/2013/000026 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/2013/000026