Central Information Commission
Mrm J Warsi vs Ministry Of Railways on 5 July, 2016
CENTRAL INFORMATION COMMISSION
Room No. 06, Club Building, Old JNU Campus
New Delhi 110067. Tel: 011 - 26182597, 26182598
Appeal No.: CIC/VS/A/2014/001026BJ
Appellant : Shri M. J. Varsi
Vill. & Post: Sadam Sodhagar Moholla
Thana Gomiya
Dist. Bokaro,
Jharkhand 829111
Respondent(s) : CPIO and Asst. Personnel Officer
Railway Recruitment Cell
East Central Railway
Patna, Bihar
Date of Hearing : 05/07/2016
Date of Decision : 05/07/2016
Date of filing of RTI application 06.01.2014
CPIO's response Not on Record
Date of filing the First appeal 08.02.2014
First Appellate Authority's response Not on Record
Date of filing second appeal before the Commission 20.03.2014
O R D E R
FACTS:
The appellant vide his RTI application dated 06.01.2014 had sought information on details such as name, father's name, permanent and present address, marks obtained, and number of such physically handicapped candidates who had appeared for the written examination conducted in reference to notification no RRC/ECR/GP1800/1/2012 issued by Railway Recruitment Cell, Page 1 of 3 East Central Railway. The appellant also sought personal details of selected candidates and list of OBC and physically handicapped candidates who had not been selected in such examination.
Dissatisfied by not receiving any information the appellant approached the FAA on 08.02.2014. However, no response of the FAA is on record of the Commission.
HEARING:
Facts emerging during the hearing:
The following were present:
Appellant: M. J. Varsi (M:9525917986) through VC; Respondent: Mr. Arvind Kumar Sharma, APO(M:9771425636) and Mr. A. K. Sinha, Assistant (M:9507309696) through VC;
The appellant reiterated the contents of his RTI application and stated that respondents vide their letter dated 06/06/2014 had denied the information under Section 8(1)(j) of the RTI Act, 2005.
The respondent stated that around 10 lakh candidates apply for the post and they keep records related to candidates who clear the exam. The respondent stated that results are also available on the website www.rrcecr.gov.in. The appellant stated that he had given the exam but his result had not yet been declared. The respondent stated that due to overwriting on the OMR sheet of the candidate his OMR sheet was not evaluated. The respondent further stated that this information was given to the appellant on 22/07/2014 and the appellant was also asked to inspect the records on 25/08/2014. A letter to that effect had been issued to the appellant. The appellant contended that being physically challenged, he is not in a position to visit the public authority office and that he had conveyed the above position to the respondents also.
DECISION:
Considering the facts of the case, as also the submissions made by the respondent, as the appellant is unable to physically inspect the records, the CPIO is instructed to send a self contained note mentioning all the necessary details and their stance to the appellant, within a period of 30 days, from the date of receipt of this order.
The appeal stands disposed accordingly.
(Bimal Julka) Information Commissioner Page 2 of 3 Authenticated True Copy:
(K.L.Das) Deputy Registrar Page 3 of 3