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Central Information Commission

Seepika vs Delhi Subordinate Services Selection ... on 27 March, 2018

                      CENTRAL INFORMATION COMMISSION
                        BABA GANGNTH MARG, MUNIRKA
                               New Delhi-110067

                                            F. No.CIC/DSSSB/A/2018/103368

Date of Hearing                      :   20.03.2018
Date of Decision                     :   20.03.2018

Appellant/Complainant                :   Ms. Seepika

Respondent                           :   PIO/ O/o. the Dy. Secretary- (CC-
                                         II), Delhi Subordinate Services
                                         Selection Board (Govt. of NCT of
                                         Delhi)
                                         Through: Mr. Abdul Majeed, Mr.
                                         Devender Sharma- Secret Cell, Mr.
                                         Ajit Kumar-Dy. Secy., Mr. Manish
                                         Jain - Dy. Secy.-CC-II, Mr. B P
                                         Mishra-Dy. Secy. (Interview Cell),
                                         Ms. Suman Verma-SO(Scrutiny
                                         Branch)

Information Commissioner             :   Shri Yashovardhan Azad

 Information sought

and background of the case:

The appellant sought information in the form of copy of her OMR answer script and certified final answer key for the post of TGT Computer Science, post code 192/14, vide RTI application dated 14.07.2017. She did not receive any response from the Respondent and surprisingly on 21.08.2017, the Respondent's website viz. rtionline.delhi.gov.in updated the status of her online query as "Request Disposed of" stating that answerkeys are available in the OARS portal of the candidate.

Hence the aggrieved appellant approached the Commission with the instant Second appeal dated 11.01.2018, being thus denied information.

Relevant facts emerging during hearing:

Both parties are present and reiterate their respective contentions. The Appellant states that she had specifically sought hardcopy of her OMR answerscripts which have not been provided to her. Decision:

After hearing the Respondents and perusal of records, the Commission directs the Respondent to furnish hard copies of OMR answersheet and answer keys as sought by the appellant, within two weeks of receipt of this order. A Compliance Report shall be submitted by the respondent, positively within a week thereafter.

The appeal is disposed of with the above directions.

(Yashovardhan Azad) Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.

(R.P. Grover) Designated Officer