Central Information Commission
Mohit Sharma vs Staff Selection Commission on 19 May, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गं गनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा / Second Appeal No. CIC/SSCOM/A/2024/618192 +
िशकायत सं ा / Complaint No. CIC/SSCOM/C/2024/618193
Mohit Sharma ... अपीलकता/Appellant
...िशकायतकता/Complainant
VERSUS
बनाम
CPIO: Staff Selection
Commission, New Delhi ... ितवादीगण/Respondent
Relevant dates emerging from the appeal/Complaint:
RTI : 05.04.2024 FA : 05.04.2024 SA/Complaint : Nil.
CPIO : 05.04.2024 FAO : 16.04.2024 Hearing : 08.05.2025
Note - The above-mentioned Appeal/complaint have been clubbed together for
decision as these are based on the same RTI Application.
Date of Decision: 19.05.2025
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant/Complainant filed an RTI application dated 05.04.2024 seeking information on the following points:-
1. "Total category wise applied forms (Applications) for following posts wise through SSC SELECTION POST PHASE12 2024 A) Post Code: NR21024 Post Name - OFFICE SUPERINTENDENT Page 1 of 3 B )Post Code: NR18624 Post Name - DATA PROCESSING ASSISTANT GRADE-A C) Post Code: NR12424 Post Name - SENIOR TECHNICAL ASSISTANT GRADE-II (COOPERRATION/CREDIT) D)Post Code: ER15624 Post Name - INSPECTOR (NON-TECHNICAL)
2. The CPIO replied vide letter dated 05.04.2024 and the same is reproduced as under:-
"Post-wise data not maintained."
3. Dissatisfied with the response received from the CPIO, the Appellant/Complainant filed a First Appeal dated 05.04.2024. The FAA vide order dated 16.04.2024 upheld the reply given by the CPIO.
4. Aggrieved with the FAA's order, the Appellant/Complainant approached the Commission with the instant Second Appeal/Complaint dated Nil stating as under:
"Because all exams conducting commissions maintain POST wise application data i.e UPSC, DSSSB & many other state boards etc. Herewith I attached a copy of RTI reply from DSSSB in which a specific post wise applied forms data reply"
5. The Appellant/Complainant remained absent during the hearing and on behalf of the Respondent, Awadesh Kumar Gupta, US & CPIO attended the hearing in person.
6. The Respondent reiterated the reply provided to the Appellant and affirmed that the desired post-wise data is not maintained by their office.
7. The Commission after adverting to the facts and circumstances of the case, and perusal of records, observes that the CPIO has replied to the RTI Application as per the provisions of the RTI Act and the ground relied upon by the Appellant/Complainant to challenge the reply of the CPIO does not cast any duty upon the CPIO to provide such information which is not available.
Page 2 of 38. Having observed as above, the Commission finds no scope of intervention in the matter.
9. The Appeal & Complaint is dismissed accordingly.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 19.05.2025 Authenticated true copy O. P. Pokhriyal (ओ. पी. पोख रयाल) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1. The CPIO, Staff Selection Commission, Head Quarter, Block No. 12, CGO Complex, Lodhi Road, New Delhi- 110003 2 Mohit Sharma Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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