Central Information Commission
Praveen Kumar Suman vs Broadcast Engineering Constulatants ... on 7 November, 2022
Author: Saroj Punhani
Bench: Saroj Punhani
के ीय सूचना आयोग
Central Information Commission
बाबागंगनाथमाग , मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
File No : CIC/BECIL/A/2022/118531
Praveen Kumar Suman ......अपीलकता /Appellant
VERSUS
बनाम
CPIO,
Broadcast Engineering
Consultants India Limited, RTI
Cell, BECIL Bhawan, C-56,
A/17, Sector-62, Noida-201301,
Uttar Pradesh .... ितवादीगण /Respondent
Date of Hearing : 03/11/2022
Date of Decision : 03/11/2022
INFORMATION COMMISSIONER : Saroj Punhani
Relevant facts emerging from appeal:
RTI application filed on : 09/01/2022
CPIO replied on : 04/02/2022
First appeal filed on : 04/02/2022
First Appellate Authority order : 09/03/2022
2nd Appeal/Complaint dated : 11/04/2022
Information sought:
The Appellant filed an RTI application dated 09.01.2022 seeking the following information:1
"म ने BECIL भोपाल का ुप बी पो ट ऑ फस अिस ट ट (NS) का ए जाम दया था, इसका फाइनल रज ट का पता मुझे नह चल पाया इसिलए कृ पया मेरे मा स और cut ऑफ of vacancy BECIL."
The CPIO furnished a reply to the appellant on 04.02.2022 stating as under:-
"Mark Obtained by Roll No. 1108140089 is 64. Vacancy is being informed to BECIL by AIIMS, Bhopal as per their requirement from time to time."
Being dissatisfied, the appellant filed a First Appeal dated 09.03.2019. FAA's order dated held as under:-
"The cut-off mark for the posts was 45 except for technical assistant which was 40. The final draft result was submitted to AIIMS Bhopal who is the custodian of the document."
Feeling aggrieved and dissatisfied, the appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerging during Hearing:
The following were present:-
Appellant: Not present.
Respondent: Mahesh Chand, Consultant (HR) & CPIO present through intra-video conference.
The CPIO submitted that the Appellant had applied for the post of Office Assistant (NS) against advertisement number 38 dated 10.12.2020 for the recruitment of AIIMS Bhopal (MP) on contract basis. He further stated that the Appellant was duly informed about the marks obtained by him as well as the cut off marks in response to the RTI Application. He furthermore added that the candidates for the post are being called for joining their duties on merit basis.
Decision:
The Commission based on a perusal of the facts on record finds no tenable cause for the instant appeal to subsist as the CPIO & FAA had already provided the information to the Appellant as per the provisions of the RTI Act.2
Having observed as above and considering the absence to the Appellant to plead his case, the Commission finds no scope of intervention in the matter.
The appeal is dismissed accordingly.
Saroj Punhani (सरोज पुनहािन) हािन) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स#यािपत ित) (C.A. Joseph) Dy. Registrar 011-26179548/ [email protected] सी. ए. जोसेफ, उप-पंजीयक दनांक / 3