Central Information Commission
Mr.Surya Prakash Sharma vs Employees State Insurance Corporation on 24 May, 2013
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2012/000799/2569
24 May 2013
Relevant Facts emerging from the Appeal:
Appellant : Mr. Surya Prakash Sharma
S/o Shri Jagdish Prasad Sharma
28, Shatabdi Nagar, Behind Kesav Vidyapith,
Agra Road,
Jamdoli, Jaipur-302031
Respondent : CPIO & Dy. Director (Recruitment)
ESIC
Panchdeep Bhawan,
CIG Marg, New Delhi- 110002
RTI application filed on : 03/02/2012
PIO replied on : 05/03/2012
First appeal filed on : 20/03/2012
First Appellate Authority order : 14/05/2012
Second Appeal received on : 05/06/2012
Information sought:
The appellant had appeared in the examination conducted by ESIC having roll number as:
23012083 and had sought following information:
1- Copy of my OMR Sheet of the examination held on 01/06/2008 Roll no.23012083. 2- Copy of answer sheet of computer proficiency test held on 07/09/2008 Roll no. 23012083. 3- Copy of result announced after computer proficiency test for General Candidates. 4- Minimum passing marks for General Candidates in computer proficiency test. 5- Marks of writing, interview and computer proficiency test of last candidate selected under General Category.
Grounds for the Second Appeal:
The PIO has not given satisfactory information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Surya Prakash Sharma through VC Respondent: Mr. Raj Kanwal CPIO The appellant stated that he had appeared in a departmental examination in June 2008 and he wants the copy of his computer proficiency answer sheet. The CPIO explained that when the appellant's RTI application was received the custodian of the information, through oversight, informed him that the answer sheets were with the agency whereas the agency had already Page 1 of 2 handed over all the documents to the department. Later, when the appellant filed his first appeal, a search was carried out and it was found that the records had been weeded out as the preservation period was over. He further stated that a detailed explanatory note in this regard has been submitted to the higher authorities. The appellant pleaded that the information under query no. 4 viz. minimum cut off marks for computer test have not been intimated. The CPIO produced an office note indicating that the minimum cut off marks fixed for computer test was 17 and stated that the information will be forwarded to the appellant.
Decision notice:
The minimum cut off marks for the computer test will be advised to the appellant. However, the other information sought viz. copy of answer sheet for computer test, has been weeded out and cannot be provided.
The CPIO, who received the appellant's RTI application, is warned to exercise due care to ensure that the correct and complete information is furnished timely to the RTI applicant(s) as per provisions of the Act failing which penal proceedings under Section 20 may be initiated in future.
The appeal is disposed of accordingly.
This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties. In any correspondence on this decision, mention the complete decision number.
BASANT SETH Information Commissioner Page 2 of 2