Central Information Commission
Mrs. Bimla Devi vs Govt. Of Nct Of Delhi, Delhi Subordinate ... on 5 January, 2009
-CENTRAL INFORMATION COMMISSION
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Old JNU Campus, New Delhi -110 066.
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Decision No. CIC /WB/A/2007/01387/SG/0855
Appeal No. CIC/WB/A/2007/01387/SG
Relevant Facts emerging from the Appeal
Appellant : Mrs. Bimla Devi,
H.No. 93, Block-E-1, Sector-16,
Rohini, Delhi - 110022.
Respondent 1 : Deputy Secretary & PIO,
Govt. of NCT of Delhi, Delhi Subordinate Services Selection Board (DSSSB), FC-18, Karkardooma Institutional Area, Delhi - 110092.
RTI application filed on : 27/06/2007 PIO replied : 08/08/2007 First appeal filed on : 10/08/2007 First Appellate Authority order : 05/09/2007 Second Appeal filed on : 11/06/2007 Information Sought:
The appellant had filed an application seeking information regarding the recruitment process for the post of Auxiliary Nurse Midwife (post code 0108). The Appellant had asked total 19 queries regarding this matter.
The PIO replied.
The PIO had replied the information stating that the information of point no 15 is being lengthy, it is not possible to provide the information for all the 68 postcodes. However, in Post Code 0108 the information is being collected and shall be furnished shortly.
The First Appellate Authority ordered:
"The PIO further stated that the relevant information with reference to Appellant's application I. D .No. 371 was furnished on 08-08-07 and 23-08-07 respectively. The delay in furnishing of application was not intentional as it was due to heavy workload of recruitment with the concern branch, as such the delay need to be condoned."
Relevant Facts emerging during Hearing:
The following were present.
Appellant : Absent Respondent : Dr. S.B. Sharma PIO The respondent states that they had not supplied information relating to post code 108, because they thought the marks were exempt. They are now directed to supply the relavant information including marks to the appellant, since no exemption applies. Decision:
The appeal is allowed.
The PIO is directed to send the information described above to the appellant before 15 January 2009. This decision is announced in open chamber. Notice of this decision be given free of cost to the parties.
Shailesh Gandhi Information Commissioner 5 January 2009 (In any correspondence on this decision, mentioned the complete decision number.)