Central Information Commission
Mrr J Yadav vs Coal India Limited on 9 September, 2015
CENTRAL INFORMATION COMMISSION
August Kranti Bhawan, Bhikaji Cama Place,
New Delhi-110066
F.No. CIC/YA/A/2014/901651
Date of Hearing : 09.09.2015
Date of Decision : 09.09.2015
Appellant/Complainant : Shri R.J. Yadav
Korba, Chattisgarh
Respondent : Shri Vijay Swaroop, CPIO
Shri Devendra Prasad, FAA
Coal India Limited
Kolkata
Information Commissioner : Shri Yashovardhan Azad
Relevant facts emerging from complaint/appeal:
RTI application filed on : 08.11.2013
PIO replied on : 04.12.2013
First Appeal filed on : 03.01.2014
First Appellate Authority (FAA) order on : 03.02.2014
Complaint/ Second Appeal received on : 09.05.2014
Information sought:
The appellant sought merit list of candidates after interview, category wise showing marks obtained in written test, interview and total for the departmental examination from non- executive to executive cadre held on 14.08.2011.
Relevant facts emerging during hearing:
Both the parties are present and heard through video conferencing. The appellant filed an RTI application on 08.11.2013, seeking the above information. CPIO in his reply informed the appellant that as per the order of the Hon'ble Madhya Pradesh High Court, vacancies of civil disciplines are kept reserved for the petitioner till the final disposal of Writ Petition and as such the selection process is not yet completed and hence information cannot be provided. The FAA in his order observed that the merit list is to be disclosed subject to the final order of the Hon'ble High Court.
The appellant stated that information has not been provided to him and requested for directions to provide the marks of the candidates. The respondent stated that initially the appellant was informed that since the matter was pending before the Hon'ble Madhya Pradesh High Court, information was denied but recently the order has been passed by the Hon'ble High Court and vide reply dated 01.09.2015, the merit list of the said exam was provided to the appellant.
Decision:
After hearing both the parties and on perusal of record, the Commission directs the respondent to provide marks of the selected candidates to the appellant, within two weeks of receipt of this order, under intimation to the Commission.
The appeal is disposed of accordingly.
(Yashovardhan Azad) Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(B.D. Harit) Deputy Secretary & Deputy Registrar Copy to:-
Public Information Officer under RTI First Appellate Authority under RTI General Manager / Personnel, General Manager-(CC & PR), Coal India Limited, Coal India Limited, 10, Netaji Subhash Road, 10, Netaji Subhash Road, Kolkata-700001 (West Bengal). Kolkata-700001 (West Bengal).
Public Information Officer under RTI Shri R. J. Yadav General Manager-Pers. / Recruitment, B-22, Balgi Project, Coal India Limited, District - Korba-495455.
10, Netaji Subhash Road, (Chhattisgarh). Kolkata-700001 (West Bengal).