Central Information Commission
Mr.Anil Kumar Mahato vs Delhi Metro Rail Corporation on 27 August, 2013
Central Information Commission
Room No.4, Club Building,
Old JNU Campus, New Delhi 110 067.
Tel No: 011 26106140
Decision No. CIC/VS/A/2012/001398/04550
Appeal No. CIC/VS/A/2012/001398
Dated: 27.08.2013
Appellant: Shri Anil Kumar Mahato
K518, Gali No. 12
SOM Bazar Road, Raja Puri
Uttam Nagar
New Delhi110059
Respondent: Central Public Information Officer
Delhi Metro Rail Corporation
Metro Bhawan Fire Brigade Lane
Barakhamba Road
New Delhi110001
Date of Hearing: 27.08.2013
ORDER
Facts
1. The appellant filed an application dated 08.06.2012 under the RTI Act, seeking information regarding the marks obtained by certain candidates in a particular format and certified copies of the answer sheets. CPIO responded on 10.07.2012. Appellant filed first appeal before the first appellate authority (FAA) on 16.07.2012. Copy of the FAA is not enclosed. Appellant filed this present second appeal on 06.09.2012.
Hearing
2. Appellant and respondent were present before the Commission.
3. Appellant referred to his RTI application and stated that he was seeking information regarding the marks obtained by certain candidates in a particular format, certified copies of the answere sheets.
4. Appellant stated that he was an employee in the respondent organization and had appeared in an exam conducted by the respondent organization.
5. Appellant stated that the respondent did not provide the details of marks in the format created by him. Appellant stated that he was entitled to get the copies of his answer sheets.
6. Respondent stated that they had already provided the information to the appellant on 10.07.2012, however, they did not provide the details of other candidates in that particular format as they had to maintain confidentiality with regard to the other employees.
Decision
7. Respondent is directed to enable the appellant, within 30 days of this order, to inspect the answer sheets of the appellant.
The appeal is disposed of. Copy of decision be given free of cost to the parties.
(Vijai Sharma) Information Commissioner Authenticated true copy:
(V.K. Sharma) DO & Deputy Registrar