Central Information Commission
Mrphool Kumar vs Border Security Force on 1 February, 2016
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi110067
Decision No. CIC/VS/C/2014/000190/SB
Dated 01.02.2016
Complainant : Shri Phul Kumar Phogat,
V.P.O. Dhani Phogat,
The. Ch. Dadri, Distt. Bhiwani,
Haryana127 306.
Respondent : Central Public Information Officer
Directorate General B.S.F.
Recruitment Cell,
Block No.10, CGO Complex,
Lodhi Road, New Delhi110 003.
Date of Hearing : 01.02.2016
Relevant dates emerging from the complaint:
RTI application filed on : 24.02.2014
CPIO's reply : 06.03.2014
Complaint filed on : 27.03.2014
ORDER
1. Shri Phul Kumar Phogat filed an application dated 13.12.2014 under the Right to Information Act, 2005 before the Central Public Information Officer (CPIO), Border Security Force (BSF) seeking information on five points pertaining to recruitment for various posts in workshop recruitment, 2013 including (i) how any candidates were declared successful and the marks obtained by them in the written examination, (ii) marks obtained in Constable/Operator Tyre Repair Plant (CT/OTRP) Trade, (iii) marks obtained by the 'passed candidates' in practical examination, (iv) marks obtained in the interview by the candidates who passed both the written and practical examination, and (v) what is the method adopted for preparation of merit list.
2 The complainant filed a complaint dated 27.03.2014 before the Commission on the ground that information has been denied to him under Section 24 of the RTI Act, 2005 in spite of the fact that the matter relates to human rights violation and that similar information was provided to him by the Indian Air Force. The appellant wants to know whether BSF has been granted some special exemption.
Hearing:
3. The appellant Shri Phul Kumar Phogat was not present despite notice. The respondent Shri Ajmal Singh, CPIO and DIG, BSF was present in person.
4. The respondent submitted that as per Section 24(1) of the RTI Act, BSF is exempted from the purview of the RTI Act, except when the information pertains to allegations of corruption and human rights violations. Nonetheless, the result of the recruitment of the Constable/Operator Tyre Repair Plant (OTRP) of Sector Motor Transport Workshop Examination, 2013 has been uploaded on the website of the BSF on 02.04.2014. The result uploaded include marks obtained by the successful candidates in the written examination/practical examination and interview. Decision:
5. The Commission finds no grounds to interfere with the order of the FAA dated 15.04.2014.
6. The complaint is disposed of. Copy of decision be given free of cost to the parties.
(Sudhir Bhargava) Information Commissioner Authenticated true copy.
(V.K. Sharma) Designated Officer