Central Information Commission
Mr. Subhash Chandra vs Delhi Subordinate Services Selection ... on 9 July, 2009
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office),
Old JNU Campus, New Delhi - 110067.
Tel: +91-11-26161796
Decision No. CIC/SG/A/2009/001338/4044
Appeal No. CIC/SG/A/2009/001338
Relevant Facts emerging from the Appeal:
Appellant : Mr. Subhash Chandra
294, DDA, MIG Flats,
Milansar Aprtments,
Paschim Vihar, New Delhi-110063.
Respondent : Dr. S. B. Sharma
Public Information Officer & DD (Admn.) Delhi Subordinate Services Selection Board FC-18, Institutional Area, Karkardooma, Delhi-110092.
RTI application filed on : 13/03/2009 PIO replied : 15/04/2009 First appeal filed on : 17/04/2009 First Appellate Authority order : Not Mentioned Second Appeal filed on : 26/05/2009
The Appellant in his RTI application had sought following information regarding marks of selected candidates of exam form the postcode 133:
S. No. Information Sought PIO's Reply a. Details of selection process for the Selection is done on the base of merit.
postcode of 133, advertised by the Board.
b. Give the details of marks scored by Shree Chander, Roll No. 22000714, Marks the appellant and copy of the Scored : 63.
answer-sheet.
c. Details of marks of last selected Mark of Selected candidate in SC category is candidate in SC category and copy 63 and there is no provision of giving copy of of his/her answer-sheet. answer-sheet.
d. Details of selected candidates in SC Details cannot be furnished as it is related to
category. other candidates.
e. Details of total experience of last As above.
selected candidate.
f. Copy of the application of all the As above.
selected candidates in SC category Note: The candidate could not be selected and details of marks of part-I despite of equal marks because the DOB of objective questions. the Appellant was 22/10/70 while the DOB of selected candidate was 18/2/69.
Grounds for First Appeal:
Non-receipt of desired information from the PIO. Order of the First Appellate Authority Not Enclosed.
Grounds for Second Appeal:
Unsatisfactory reply from PIO.
Relevant Facts emerging during Hearing: The following were present:
Appellant: Mr. Subhash Chandra Respondent: Dr. S. B. Sharma, PIO The PIO will give the following additional information to the appellant: 1- Names of the last 3 selected candidates in SC category. 2- Marks of selected SC candidates in Part-I. 3- Marks of selected General candidates in Part-I. Decision:
The Appeal is allowed.
The information mentioned above will be provided to the appellant before 20 July 2009.
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 9 July 2009 (In any correspondence on this decision, mentioned the complete decision number.) (GJ)