Munjaji Vithal Pote vs Airports Authority Of India on 18 April, 2024

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Munjaji Vithal Pote vs Airports Authority Of India on 18 April, 2024

Bench: Heeralal Samariya

                                     के न्द्रीयसूचनाआयोग
                           Central Information Commission
                                 बाबागंगनाथमागग, मुननरका
                           Baba Gangnath Marg, Munirka
                             नईदिल्ली, New Delhi - 110067

नितीय अपील संख्या / Second Appeal No. CIC/AAOIN/A/2023/606828

Shri Munjaji Vithal Pote                                           ... अपीलकताग/Appellant
                                     VERSUS/बनाम

PIO, Airports Authority of India                               ...प्रनतवािीगण /Respondent

Date of Hearing                            :    15.04.2024
Date of Decision                           :    15.04.2024
Chief Information Commissioner             :    Shri Heeralal Samariya

Relevant facts emerging from appeal:
RTI application filed on          :             29.11.2022
PIO replied on                    :             22.12.2022
First Appeal filed on             :             27.12.2022
First Appellate Order on          :             30.01.2023
2 Appeal/complaint received on
 nd                               :             10.02.2023

 Information sought

and background of the case:

The Appellant filed an RTI application dated 29.11.2022 seeking information on the following points s regarding Offline Exam held on 27 March 2022 And Trade test held on 19 April 2022 in respect of recruitment for Departmental Examination in Western Region post of Senior Assistant (Operations) (NE-06):-

"Please inform the

1) Marks scored in offline written Exam And Provide me copy of my answer sheet.

2) Inform about merit list of written offline exam candidates selected for trade test.

3) Inform about Final merit score (written and Trade test score) of all candidates."

The CPIO vide letter dated 22.12.2022 replied as under:-

"1-3. Selection Process is in progress."

Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 27.12.2022. The FAA vide order dated 30.01.2023 held as under:-

"Having gone through the Appeal and the case details, it is observed that the appellant vide RTI application no. AAIMU/R/E/22/00195 dated 29.11.2022 has sought information on Offline exam held on 27 March 2022 & trade test held on 19 April 2022 of recruitment for Departmental Examination in Page 1 of 2 Western Region post of Senior Assistant (NE-06). In order to obtain information, the RTI application was forwarded to Department of HR. Accordingly, ION No. AAI/RHQ/WR/HR/RECTT.CELL/RTI/2022/147 dated 19.12.2022 GM (HR), WR informed that 'Selection process is in progress. Subsequently the said information was communicated to the appellant vide letter no. 52042/आरटीआय/केस-582/2022 (एम)/482 dated 22.12.2022. In this regard it is pertinent to mention here that since the process of selection of the candidates is not yet completed, therefore no information relevant to said examination can be disclosed at this stage. Accordingly, the undersigned uphold decision of PIO, WR."

Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.

Facts emerging in Course of Hearing:

A written submission dated 10.04.2024 has been received from CPIO, alongwith 38 pages of information, enclosed with it. Copy of the complete written submission and 38 pages of annexures have been duly marked to the Appellant.

Hearing was scheduled after giving prior notice to both the parties. Appellant: Not present Respondent: Shri Ravi - Jt. GM was present through video conference for hearing The Respondent reiterated the response sent by the PIO, as mentioned above and also placed reliance on the written submission dated 10.04.2024 stating that it has also already been sent to the Appellant.

Decision:

Upon perusal of records of the case, it is noted that the information available on record with the public authority as defined under Section 2(f) of the RTI Act has been duly sent to the Appellant. The Appellant has chosen not to contest the case at hand. Hence, no further intervention is warranted in this case, under the RTI Act.

The appeal is disposed off accordingly.

Heeralal Samariya (हीरालालसामररया) 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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