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Central Information Commission

Mrkrunal Vijeshkumar Varma vs Ministry Of Labour & Employment on 29 October, 2014

                        CENTRAL INFORMATION COMMISSION
                           Club Building (Near Post Office)
                         Old JNU Campus, New Delhi - 110067
                                Tel: +91-11-26101592

                                                            File No. CIC/BS/A/2013/002651/6258
                                                                               29 October 2014
Relevant Facts emerging from the Appeal:

Appellant                               :      Mr. Krunal Vijeshkumar Varma
                                               39, Vinay Vihar Society
                                               Near Gautamnagar, Behrampura,
                                               Ahmedabad - 380022

Respondent                              :      CPIO & Regional PF Commissioner (Exam.)
                                               EPFO
                                               Head Office
                                               Bhavishya Nidhi Bhawan,
                                               14-Bhikaji Cama Place, New Delhi - 110066

RTI application filed on                :      20/05/2013
PIO replied on                          :      20/06/2013
First appeal filed on                   :      05/07/2013
First Appellate Authority order         :      05/08/2013
Second Appeal dated                     :      29/08/2013

Information sought

:-

Provide the details of marks obtained by the candidates to be called for skill test under Sports Quota each subject wise with their name, roll no. and category to which they belong i.e. SC/ST/OBC, Gen:
1. Test of Reasoning.
2. Test of English Language.
3. Test of Numerical Ability.
4. Test of office work Aptitude.

Grounds for the Second Appeal:

The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Absent Respondent: Ms. Swataga Rai CPIO The appellant was given an opportunity to participate in the hearing, however, he is absent. The CPIO stated that the appellant had sought information in a particular format and the final results had not been declared and hence the information, as then available on record, was provided; however, the final result has now been declared and the names of candidates (along with their subject-wise marks & category) appearing in the final list for sports quota will be provided.
Page 1 of 2
Decision notice:
As stated by the CPIO the information as above should be provided to the appellant within 15 days from the date of receipt of this order.

The appeal is disposed of accordingly.

BASANT SETH Information Commissioner Authenticated true copy:

(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2