Central Information Commission
Shri Pramod Kumar Sinha vs Staff Selection Commission (Ssc), New ... on 8 January, 2010
CENTRAL INFORMATION COMMISSION
Complaint No.- CIC/WB/C/2009/000003 dated: 19.01.'09
Right to Information Act- Section 18(1)(b)
Complainant: Shri Pramod Kumar Sinha
Respondent: Staff Selection Commission (SSC), New Delhi.
Decision Announced 08-01-2010
Facts:-
The Commission has received a complaint from Shri Pramod Kumar Sinha of Trilok Puri, Delhi that his request under RTI Act, 2005 seeking information regarding category-wise minimum qualifying marks and number of successful candidates in written and Shorthand Skill Test of Stenographers Grade 'C' Ltd. Depttl. Examination, 2007, together with marks obtained in respect of a particular Roll No. at both the stages of the test, has not been responded to, even though the same was duly submitted to the Central Public Information Officer, Staff Selection Commission, New Delhi along with the requisite fee on 12.12.2008.
Having admitted the complaint of Shri Pramod u/s 18(1)(b) of RTI Act, the Commission served notice on CPIO, Staff Selection Commission on 12.06.2009 seeking comments on the complaint. In his response of 26.06.2009, CPIO Shri V. K. Aggarwal, Under Secretary, SSC, New Delhi, submitted his comments. The CPIO has informed the Commission that the request dated 12.12.2008 of Shri Pramod was duly responded to vide letter dated 12.01.2009, informing him that the information could be provided only after the declaration of the final result of the said examination and the complainant was advised to apply afresh after declaration of the final result of the said examination without fee. The CPIO has further informed that as the final result of the examination has since been declared, the requisite information which is readily available with the Commission is now being furnished to the complainant separately. The CPIO has attached the copy of reply dated 12.01.2009, sent to the Shri Pramod .
1Decision Notice It is now clear from a perusal of the comments submitted by the CPIO that the request of the complainant Shri Pramod Kumar Sinha has been responded to within the time mandated by the law. Hence, the allegation of non-responding to the request does not stand. Moreover, the information sought by him now stands provided. In light of the above the present complaint is hereby dismissed.
The complainant Shri Pramod Kumar Sinha is advised that should he have found the information now provided unsatisfactory, he may approach the first appellate authority of the SSC u/s 19 (1) and consequently if, not satisfied with the information provided on his first appeal, Shri Pramod will be free to move a second appeal before us u/s 19(3).
Announced this eighth day of January 2009. Notice of this decision be given free of cost to the parties.
Wajahat Habibullah (Chief Information Commissioner) 08.01.2010 Authenticated true copy, additional copies of order shall be supplied against application and payment of the charge prescribed under the Act to the CPIO of this Commission.
Pankaj K. P. Shreyaskar Joint Registrar.
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