Central Information Commission
Ms. Nisha Gautam vs Staff Selection Commission (Ssc), New ... on 16 February, 2009
CENTRAL INFORMATION COMMISSION
Complaint No CIC/WB/A/2007/01518 dated 11.12.2007
Right to Information Act 2005-Section 19
Appellant: Ms. Nisha Gautam
Respondent: Staff Selection Commission (SSC), New Delhi.
Decision The Commission has received an appeal from Ms. Nisha Gautam, of Rajajipuram, Lucknow, praying as follows:-
"Required information be provided along with penalizing the accused officials and minimum Rs. 50,000 thousand as a compensation be given."
That information seeking information in markings for various categories of examinees in three different examinations of 2005 was originally moved through an application to the PIO, Area Director SSC on 13.08.'07. In his response of 7.9.'07 PIO Shri VK Agrawal Under Secretary SSC, Delhi has conveyed that this cannot be considered being third party information. Ms Gautam then moved an appeal before the Director and appellate authority SSC on 20.9.'07 but upon not receiving a response Ms Gautam has moved a second appeal before us.
Because the 1st appellate authority has not addressed the questions of appellant, which are of direct concern to his public authority, the Commission has decided to remand this appeal to First Appellate Authority & Deputy Secretary, Ms. Gayatri Sharma, Staff Selection Commission, Block No.-12, CGO Complex, New Delhi to dispose of the appeal of Ms. Nisha Gautam within ten working days from the date of receipt of this decision, under intimation to Shri Pankaj Shreyaskar, Jt Registrar, Central Information Commission.
1We do not however find any delay in response or any other grounds that would warrant penalty by invocation of Sec 20 of the RTI Act 2005 If not satisfied with the information provided on her 1st appeal however, appellant Ms. Nisha Gautam will be free to move a 2nd appeal before us as per Sec 19 (3).
Announced. Notice of this decision be given free of cost to the parties.
(Wajahat Habibullah) Chief Information Commissioner) 16.02.2009 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.
(PK Shreyaskar) Jt. Registrar 16.02.2009 2