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Central Information Commission

Mukesh Kumar vs Department Of Personnel & Training on 3 June, 2020

                               के ीय सूचना आयोग
                         Central Information Commission
                            बाबा गंगनाथ माग, मुिनरका
                          Baba Gangnath Marg, Munirka
                          नई द ली, New Delhi - 110067

File No : CIC/DOP&T/A/2018/158707

Mukesh Kumar                                               ....अपीलकता/Appellant
                                      VERSUS
                                       बनाम
CPIO,
Department of Personnel & Training,
Block-12, Central Office Complex,
Lodhi Road, New Delhi- 110001.                         ... ितवादीगण /Respondent

RTI application filed on          :   25/04/2018
CPIO replied on                   :   26/04/2018
First appeal filed on             :   27/06/2018
First Appellate Authority order   :   26/07/2018
Second Appeal dated               :   Nil Diarized on 05/09/2018
Date of Hearing                   :   01/06/2020
Date of Decision                  :   01/06/2020

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   INFORMATION COMMISSIONER :                  DIVYA PRAKASH SINHA

Information sought

:

The Appellant sought copy of his answer sheet for the CHSL-10+2 Typing Data Entry Skill Test conducted on 03.12.2017 Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing: The following were present:-
1
Appellant: Present on phone.
Respondent: S. Lata, Under Secretary& CPIO, Department of Personnel & Training, New Delhi, present on phone.
Appellant stated that he is not satisfied with the reply of the CPIO as the copy of answer script provided to him does not bear his/invigilator's genuine signature and also he believes the answer script has been tampered with some additional content.
CPIO submitted that she will abide by the order of the Commission, if any.
Decision Commission in order to allay the apprehensions of the Appellant regarding the authenticity of the copy of answer scripts provided to him, directs the CPIO to provide a revised reply incorporating the copy of desired answer scripts as sought in the RTI Application. The said information should be provided free of cost to the Appellant within 15 days from the date of receipt of this order and a compliance report to this effect be duly sent to the Commission by the CPIO.
The appeal is disposed of accordingly.
Divya Prakash Sinha ( द काश िस हा) Information Commissioner (सूचना आयु ) Authenticated true copy (अ भ मा णत स या पत त) Haro Prasad Sen Dy. Registrar 011-26106140/ [email protected] हरो साद सेन,उप-पंजीयक दनांक / Date 2