Central Information Commission
Ishwar Singh vs National Institute Of Electronics And ... on 9 October, 2024
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/NIELT/A/2023/106450
Shri Ishwar Singh ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, National Institute of Electronics and ...प्रनतवािीगण /Respondent
Information Technology (NIELIT)
Date of Hearing : 07.10.2024
Date of Decision : 07.10.2024
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 28.10.2022
PIO replied on : 28.11.2022
First Appeal filed on : 06.12.2022
First Appellate Order on : 30.12.2022
2 Appeal/complaint received on
nd : 03.02.2023
Information soughtand background of the case:
The Appellant filed an RTI application dated 28.10.2022 seeking information on the following points:-
(i) "Copies of OMR Answer Sheets along with its Keys of both SO & PS papers II & III. Roll No. SO-5004 & PS-5018."
The CPIO & Joint Director (Admn.)& PIO, National Institute of Electronics and Information Technology (NIELIT), Delhi vide letter dated 28.11.2022 replied as under:-
"As per the Office Memorandum No 1(4)2014-Pers-III dated 03-12-2018 the answer scripts were already re-evaluated. Further, there is no provision to provide copy of answer script through RTI, The original answer keys as well as revised answer keys had already been published and made available to the candidates through website after the examination."
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 06.12.2022. The FAA vide order dated 30.12.2022 stated as under:-
"3. While thoroughly examining the Defense Inputs provided against your Appeal dated 06/12/2022 vis-à-vis information provided to you, against your Page 1 of 2 RTI Application dated 28/10/2022, by PIO. NIELIT Delhi Office, the following is submitted for your information: -
In accordance with MeitY's OM No. 1(4)-Pers-III dated 03/12/2018, NIELIT has adopted the Disclosure Policy and re-evaluated the answer script of subject Paper II in SO and Paper III in PS and the result was forwarded to MeitY. It may be noted that there is no further provision to provide the answer script through RTI. The original answer keys as well as the revised answer keys were published and made available to the candidate(s) through website after the examination. Accordingly, information provided to the applicant against his RTI is correct and remains unchanged.
4. Accordingly, the online appeal bearing Regn. No. NIΕΙΤ/Α/Ε/22/00075A dated 06/12/2022, received in this office on 15/12/2022 is hereby disposed of."
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
A written submission dated 14.09.2024 has been received from the Appellant stating that he has received the desired information and hence seeks to withdraw the case at hand.
Decision:
In the light of the aforementioned fact, request of the Appellant is approved and the matter at hand is dismissed as withdrawn.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 2 of 2 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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