Central Information Commission
Bikram Singh vs Csio,Chandigarh on 31 August, 2023
Author: Heeralal Samariya
Bench: Heeralal Samariya
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग ,मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
नितीय अपील संख्या/Second Appeal No.: CIC/CSIOC/A/2022/646969
Bikram Singh .....अपीलकताग /Appellant
VERSUS/बनाम
Public Information Officer Under RTI,
Section Officer-(RTI Section), CSIR-Central
Scientific Instrument Organisation
(Min. of Science & Technology). Block-C,
Sector-30, Chandigarh-160030.
...प्रनतवािीगण/Respondents
Relevant facts emerging from appeal:
RTI application filed on : 23.05.2022
CPIO replied on : 24.06.2022
First appeal filed on : 02.07.2022
First Appellate Authority order : Not on record
Second Appeal received at CIC : 01.09.2022
Date of Hearing : 31.08.2023
Date of Decision : 31.08.2023
सूचना आयुक्त : श्री हीरालाल सामररया
Information Commissioner: Shri Heeralal Samariya
Page 1 of 4
Information sought:
The Appellant sought following information:
1. A copy of the noting pages of the relevant file, where the matter regarding finalization to initiation of Advertisement No. 2/2019 (Recruitment of Group III Technical staff) has been dealt.
2. A copy of the reservation roster/register maintained for the post of Technical Assistant (Electronics) at CSIO, Chandigarh, (henna' & Delhi Centre on the basis of which the post have been advertised in the Ad. No. 2/2019.
3. Clarify the specific category of the vacancies for the post of Technical Assistant (Electronics) in CSIO Chandigarh, Chennai & Delhi Centre wise which have been advertised vide Ad No. 2/2019.
• PIO furnished reply, vide letter dated 24.06.2022, as under:
".....the Competent Authority has approved that since the recruitment of Technical Staff under Advt. No. 02/2019 is still under process, the information requested for cannot be furnished at this stage..."
• Dissatisfied with the response received from PIO, Appellant filed First Appeal, vide letter dated 02.07.2022.
• Written submission has been received from the CPIO vide letter dated 25.08.2023, as under :
With reference to your notice of hearing for the appeal/complaint bearing File No. CIC/CSIOC/A/2022/646969 dated 08.08.2023, it is submitted that, the Competent Authority has approved that since the recruitment process against Advt. No. 2/2019 has now been completed, the information sought by the applicant vide RTI application No. CSIOC/R/E/22/00013 dated 23.05.2022 is provided to him as under
I. Copy of the relevant file noting pages 81/N to 84/N of File No. CSIO/2(290)/2016-R&A.
2. Copy of reservation roster/register for Technical Group III as on 29.07.2019. However. since, the reservation rosters/registers contain the names of the employees and the category to which they belong, which is a personal information as per Section 8(I)(j) of the RTI Act, the redacted copy of the reservation roster/register is provided under Section 10 of the RTI Act 2005.
3. Information already available in the information furnished at Point I. Page 2 of 4 Grounds for Second Appeal:
The PIO has not provided correct information to the Appellant.
Relevant Facts emerging during Hearing:
The following were present: -
Appellant: Absent Respondent: 1. Dr. Umesh K Tiwari, CPIO/Sr. Principal Scientist
2. Mr. Angad Ved, CSIO The Respondent stated that the relevant information has been furnished to the Appellant from their official record. He averred that the recruitment process for Technical Group III has been completed and copy of relevant file notings along with reservation roster has been furnished to the Appellant.
Decision:
At the outset, Commission directs the concerned PIO to furnish a copy of their latest written submission along with annexures if any, to the Appellant, 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.
Perusal of records reveals that information as defined under Section 2(f) of the RTI Act from available official records, has been duly provided to the Appellant, in terms of provisions of the RTI Act, 2005. Thus, the Commission is of the considered opinion that no further intervention of the Commission is warranted in this case.
The appeal is disposed of accordingly.
Heeralal Samariya (हीरालाल सामररया) Information Commissioner (सूचना आयुक्त) Authenticated true copy.
(अनिप्रमानणतसत्यानपतप्रनत) Ram Parkash Grover (रामप्रकाशग्रोवर) Dy. Registrar (उप-पंजीयक) 011-26180514 Page 3 of 4 Page 4 of 4