Central Information Commission
Shri Raj Kumar Singh vs North Central Railway, Allahabad on 13 January, 2010
Central Information Commission
CIC/AD/A/2009/001558
Dated January 13, 2010
Name of the Applicant : Shri Raj Kumar Singh
Name of the Public Authority : North Central Railway, Allahabad
Background
1. The Applicant filed an RTI application dt.24.4.09 with the PIO, NCR, Allahabad. He requested for the following information:
i) Answer sheet of both papers of selected candidates
ii) Complete processing of selection i.e. summary of marks of each papers of written exam, SR/CR/Personality/Awards/Interviews etc. with recommendations/accepting etc.
iii) His own answer sheet of both papers
iv) Model answer of both written examination question paper
v) Any circular of Railway Board & order/advices/judgement of CAT/High Court/Supreme Court regarding minimum mandatory marks should be given in interview, which candidate has qualified/passed in the written examination.
Shri S.K.Singh, PIO replied on 12.5.09 requesting the Applicant to deposit Rs.82/- towards supply of 41 pages of information. Not satisfied with the reply, the Applicant filed an appeal dt.23.5.09 with the Appellate Authority stating that information against points 1, 2, 4 and 5 has not been provided while in the information provided against points 3, the evaluated marks are not legible. Shri Alok Gupta, Appellate Authority replied on 22.6.09 stating that the Applicant had inspected the answer sheet of 3 other candidates on 22.5.09. However, he added that copies cannot be provided. With regard to point 4, he stated that no such information exists as no model answer has been prepared and with regard to point 5, no such circular as sought by the Applicant is available. Being aggrieved with the reply, the Applicant filed a second appeal dt.28.6.09 before CIC reiterating his request for the information.
2. The Bench of Mrs. Annapurna Dixit, Information Commissioner, scheduled the hearing for January 13, 2010.
3. Shri S.K.Singh, PIO, Shri P.S.Bisht, SPO and Shri Alok Gupta, Appellate Authority represented the Public Authority.
4. The Appellant was not present during the hearing.
Decision
5. The Commission on review of submissions on record noted that model answer sheet is not available since no such answer sheet has been prepared and that no such circular as sought against point 5 exists. The Commission while denying answer sheets of other candidates under Section 8(1)(j) of the RTI Act as 'personal'. Directs the PIO to furnish a legible copy of the marks as sought in point 5 of the second appeal. The information to be provided by 10 February, 2010. The appeal is accordingly disposed off.
(Annapurna Dixit) Information Commissioner Authenticated true copy:
(G.Subramanian) Deputy Registrar Cc:
1. Shri Raj Kumar Singh Q.No.RB-IV/B-4 Railway Colony Rail Spring Karkhana Sithouli Gwalior
2. The PIO North Central Railway Headquarters Office B-Block, GM Office Subedarganj Allahabad
3. The Appellate Authority North Central Railway Headquarters Office B-Block, GM Office Subedarganj Allahabad
4. Officer incharge, NIC
5. Press E Group, CIC