Central Information Commission
Vinod Shekhawat vs Navodaya Vidyalaya Samiti on 20 December, 2021
Author: Saroj Punhani
Bench: Saroj Punhani
के ीयसूचनाआयोग
Central Information Commission
बाबागंगनाथमाग, मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
File No : CIC/NAVVS/C/2020/128195
Vinod Shekhawat ....िशकायतकता /Complainant
VERSUS
बनाम
CPIO,
Navodaya Vidyalaya Samiti,
RTI Cell, B-15, Institutional Area,
Sector - 62, Noida - 201309,
Uttar Pradesh. .... ितवादीगण /Respondent
Date of Hearing : 20/12/2021
Date of Decision : 20/12/2021
INFORMATION COMMISSIONER : Saroj Punhani
Relevant facts emerging from complaint:
RTI application filed on : 12/02/2020
CPIO replied on : 05/03/2020
First appeal filed on : Not on record
First Appellate Authority order : Not on record
2nd Appeal/Complaint dated : 24/08/2020
Information sought:
The Complainant filed an RTI application dated 12.02.2020 seeking information in respect of the Recruitment of PGT English for JNVs-2001, written test held on 13.08.2000 and interview conducted on 11th June, 2001 (Ref. No. 1-6/2001-NVS dated 15.05.2001, Roll No. 3701020520 on the following points:-
1. Certified copy of the advertisement through which vacancies of PGTs of different Subjects were advertised.1
2. Certified copy of the Corrigendum/re-advertisement through which vacancies of PGT English were increased in each category.
3. Certified copy of my Application for the Post of PGT English (Roll No. 3701020520) with all enclosures and file noting.
4. Total No. of vacancies advertised and, later on, number of vacancies increased in each category.
5. Details of educational and other desirable qualifications of each candidate finally selected and given appointment in General Category.
6. Maximum of written examination and interview
7. Number of post of PGT English in General Category made appointment to.
8. Cut off in written test in all categories
9. Cut off in final result in all categories
10. Certified copy of the order to the effect of declaring Roll No. 3701020520 'not eligible' which was issued by the officer who dealt and supervised the recruitment process.
11. Vinod Singh Roll No. 3701020520 was not communicated his final result. If there was no such provision to do so, then please furnish certified copy of instructions to this effect which were effective at that time.
12. Certified copy of the Select and reserve Panels in General Category.
13. Name with designation of the officer who dealt and surprised the recruitment process and wrote/declared Roll No. 3701020520 not eligible.
The CPIO furnished a reply to the complainant on 05.03.2020 stating as follows:-
Feeling aggrieved and dissatisfied, the complainant approached the Commission with the instant Complaint. He further narrated his grievance for non-selection as under -
"......(e) A total 36 candidates were selected as PGT English- for JNVs-200L, given appointments and posted in different JNVs while the name of the complainant also figured in the select list but was not given appointment due to corrupt practices.
(f) lt' s a matter of great concern that important information is not traceable. It amply proves that there's mismanagement in respect of filing and documentation in NVS office and disciplinary action needs to-be taken 2 against concerned employees/officers for their carelessness and negligence towards duty, if the desired documents are not traceable..."
Relevant Facts emerging during Hearing:
The following were present:-
Complainant: Present through video-conference. Respondent: K. K. Gaur, AC (Esttb.) & CPIO present through intra-video conference.
The Complainant reiterated the contents of his instant Complaint as mentioned in the preceding paragraph.
The CPIO apprised the Commission that information sought in instant RTI Application pertains to old records of 2001 which were not traceable in their office despite thorough search; and this factual position has already intimated to the Complainant.
Decision The Commission upon a perusal of facts on records finds no infirmity in the factual reply provided by the CPIO in response to instant RTI Application as it adequately suffices the information sought by the Complainant as per the provisions of RTI Act.
However, to allay the apprehension of the Complainant, the CPIO is directed to file an affidavit with the Commission with a copy duly endorsed to the Complainant stating categorically that no records of information sought in instant RTI Application is traceable in their office.The said direction should be complied by the CPIO, free of cost within 15 days from the date of receipt of this order under due intimation to the Commission.
Further, the Commission empathizes with the concern of the Complainant and advises him to pursue his grievance through proper channel.
The Complaint is disposed of accordingly.
Saroj Punhani(सरोजपुनहािन) Information Commissioner (सूचनाआयु ) 3 Authenticated true copy (अिभ मािणतस यािपत ित) (C.A. Joseph) Dy. Registrar 011-26179548/ [email protected] सी. ए. जोसेफ,उप-पंजीयक दनांक / Date 4